Shri C Raju Gouda vs Asst Commissioner Of Income Tax
2021 Latest Caselaw 949 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.408 OF 2016
BETWEEN:

SHRI. C. RAJU GOUDA
DEEPAM CONSTRUCTIONS
NO.18/A, KANTOOR ROAD
ALANAHALLI EXTENSION
MYSORE.
                                            .... APPELLANT
(BY MRS. VANAJA M.R., ADV.,)

AND:

ASST. COMMISSIONER OF INCOME TAX
CIRCLE-1(1), MYSORE.
                                           ... RESPONDENT
(BY MR. T.N.C. SRIDHAR, ADV.,)
                             ---

      THIS I.T.A. IS FILED UNDER SEC. 260-A OF INCOME TAX
ACT 1961, ARISING OUT OF ORDER DATED 04.09.2015 PASSED
IN ITA NO.794/BANG/2013 FOR THE ASSESSMENT YEAR 2006-07,
PRAYING TO:
      (i) FORMULATE THE QUESTIONS OF LAW FORMULATED
ABOVE.
      (ii) ALLOW THE APPEAL AND SET ASIDE THE ORDER
PASSED IN ITA NO.794/BANG/2013 DATED 4-9-2015 BY HOLDING
THE APPELLANT HAS DISCHARGED HIS BURDEN IN ACCORDANCE
WITH SEC. 68 OF THE IT ACT.
      (iii) PASS SUCH OTHER ORDER ARE DIRECTION ARE
NECESSARY ON THE FACT AND CIRCUMSTANCES OF THE CASE.
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     THIS I.T.A. COMING ON FOR HEARING,          THIS     DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:

                       JUDGMENT

Smt.Vanaja M.R., learned counsel for the assessee.

Mr.T.N.C.Sridhar, 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Accordingly, the appeal is dismissed as withdrawn.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