M/S Cable And Wireless Networks ... vs Deputy Commissioner Of Income Tax
2021 Latest Caselaw 948 Kant

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     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.976 OF 2017
BETWEEN:

M/S. CABLE & WIRELESS NETWORKS
INDIA PRIVATE LIMITED
10TH FLOOR, TOWER A & B
GLOBAL TECHNOLOGY PARK
DEVARABEESANAHALLI VILLAGE
VARTHUR HOBLI, BENGALURU-560103.
                                             .... APPELLANT
(BY MR. T. SURYANARAYANA, ADV.,)

AND:

1.     DEPUTY COMMISSIONER OF INCOME TAX
       CIRCLE 11(2), BENGALURU.

2.     DEPUTY COMMISSIONER OF INCOME TAX
       CIRCLE 2(1)(1), BENGALURU.
                                           ... RESPONDENTS
(BY MR. DILIP KUMAR, ADV., FOR
    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 12.07.2017 PASSED
IN IT(TP)A NO.1549/BANG/2014 FOR THE ASSESSMENT YEAR
2009-10, PRAYING TO:
      (i) ADMIT THE INSTANT APPEAL TO ANSER THE
SUBSTANTIAL QUESTIONS OF LAW SET OUT IN PARA 16 ABOVE.
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      (ii) SET ASIDE THE IMPUGNED ORDER AT ANNEXURE 'A'
PASSED BY THE INCOME TAX APPELLATE TRIBUNAL IN IT(TP)A
NOS.1549/BANG/2014 AND 12/07/2017 RELATING ASSESSMENT
YEAR 2009-10 TO THE EXTENT CHALLENGED IN PRESENT APPEAL.
      (iii) PASS SUCH FURTHER AND OTHER ORDERS IN FAVOUR
OF THE APPELLANT AS THIS HON'BLE COURT MAY DEEMS FIT TO
GRANT, IN THE FACTS AND CIRCUMSTANCES OF THE CASE, AND
IN THE INTERESTS OF JUSTICE AND EQUITY.

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

                            JUDGMENT

Mr.T.Suryanarayana, 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dismissed as withdrawn with liberty to the assessee to revive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