M/S Surya Chetana Poultry Farm vs The Incom Tax Officer
2021 Latest Caselaw 94 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 4TH DAY OF JANUARY 2021

                         PRESENT

        THE HON'BLE MR. JUSTICE ALOK ARADHE

                               AND

       THE HON'BLE MR. JUSTICE V. SRISHANANDA

                   I.T.A. NO.456/2019

BETWEEN:

M/S. SURYA CHETANA POULTRY FARM
P.B. ROAD, HEBBAL VILLAGE
ANAGODU POST
DAVANAGERE-577556
REP. BY ITS MANAGING PARTNER
SMT. V. VIJAYALAKSHMI
PAN: AAWFS 3917J.
                                            .... APPELLANT
(BY MR. ANNAMALAI S, ADV.,))

AND:

THE INCOME TAX OFFICER
WARD-2, DAVANAGERE
P.J. EXTENSION
DAVANAGERE-577002.
                                          ... RESPONDENT
(BY MR. K.V. ARAVIND, ADV.,)
                               ---

      THIS I.T.A. IS FILED UNDER SEC. 260-A OF INCOME TAX
ACT 1961, ARISING OUT OF ORDER DATED 19.03.2019 PASSED
IN ITA NO.3245/BANG/2018 AND ITA NO.3246/BANG/2018 FOR
THE ASSESSMENT YEAR 2011-12, PRAYING TO:
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     (i) FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW AS
STATED ABOVE AND ANSER THE SAME IN FAVOUR OF THE
APPELLANT.
     (ii) TO ALLOW THE APPEAL AND SET ASIDE THE FINDINGS
TO THE EXTENT AGAINST THE APPELLANT IN THE ORDER PASSED
BY THE INCOME TAX APPELLATE TRIBUNAL, BENGALURU "C"
BENCH, BENGALURU IN ITA NO.3245/BANG/2018 AND ITA
NO.3246/BANG/2018 DATED 19-03-2019 FOR THE ASSESSMENT
YEAR 2011-12.

     THIS I.T.A. COMING ON FOR HEARING,           THIS    DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:

                         JUDGMENT

Mr.S.Annamalai, learned counsel for the assessee.

Mr.K.V.Aravind, learned counsel for the revenue.

Learned counsel for the assessee has filed a memo

seeking leave of this Court to withdraw the appeal. The

aforesaid memo is taken on record.

2. For the reasons assigned in the memo, the appeal is

dismissed as withdrawn with liberty to the assessee to revive

the same if occasion so arises.

Sd/-

JUDGE

Sd/-

JUDGE RV