M/S Jai Bharath Metal vs The Deputy Commissioner Of Income ...
2021 Latest Caselaw 940 Kant

                                1



 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 15TH DAY OF JANUARY 2021

                         PRESENT

        THE HON'BLE MR. JUSTICE ALOK ARADHE

                               AND

  THE HON'BLE MR. JUSTICE NATARAJ RANGASWAMY

                  I.T.A. NO.43 OF 2012
BETWEEN:

M/S. JAI BHARATH METAL ROLLING MILLS
C/O. CENNEYS GATE WAY
97/4, SARADHA COLLEGE ROAD
FIVE ROADS, SALEM-636004
REP. BY ITS PARTNER SRI. S. BALAJI
AGED ABOUT 27 YEARS
S/O SRI. S.S. SHANMUGAM.
                                           .... APPELLANT
(BY MR. JINITA CHATTERJEE, ADV., FOR
    MR. S. PARTHASARATHI, ADV.,)

AND:

THE DEPUTY COMMISSIONER
OF INCOME-TAX
CIRCLE-1(1), 6TH FLOOR
HMT BHAVAN, BELLARY ROAD
BANGALORE.
                                          ... 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 10.11.2010 PASSED
IN ITA NO.17/BANG/2010      AND ORDER DATED 28-09-2011
BEARING MP NO.32/BANG/2011 (IN ITA NO.17/BANG/2010), FOR
THE ASSESSMENT YEAR 2006-07, PRAYING TO:
                              2



      (i) FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW
STATED THEREIN.
      (ii) ALLOW THE APPEAL AND SET ASIDE THE ORDER DATED
10-11-2010 PASSED BY THE ITAT BEARING ITA NO.17/BANG/2010
AND ORDER DATED 28-09-2011 BEARING MP NO.32/BANG/2011
(IN ITA NO.17/BANG/2010), IN THE INTEREST OF JUSTICE AND
EQUITY.

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

                        JUDGMENT

Smt.Jinitha Chatterjee, learned counsel for the

assessee has entered appearance through video

conferencing.

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.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

RV