Mrs Shahanaz Mohiuddin vs The Assistant Commissioner Of ...
2021 Latest Caselaw 95 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.406/2013

BETWEEN:

MRS. SHAHANAZ MOHIUDDIN
#202, VEEKAY TOWERS
KULUR BANGRA ROAD
KULUR, MANGALORE-575013.
                                            .... APPELLANT
(BY MR. SHANKAR A, SENIOR COUNSEL)

AND:

THE ASSISTANT COMMISSIONER OF INCOME TAX
C.R. BUILDING, CENTRAL CIRCLE
ATTAVARA, MANGALORE-575001.
                                           ... 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 28.09.2012 PASSED
IN ITA NO.541/BANG/2011 FOR THE ASSESSMENT YEAR 2008-09,
PRAYING TO:
      (i) FORMULATE THE SUBSTANTIAL QUESTION OF LAW
STATED THEREIN.
      (ii) ALLOW THE APPEAL AND SET ASIDE THE FINDINGS TO
THE EXTENT AGAINST THE APPELLANT IN THE ORDER PASSED BY
THE TRIBUNAL IN ITA NO.541/BANG/2011 DATED 28.09.2012.
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     THIS I.T.A. COMING ON FOR HEARING,           THIS   DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:

                         JUDGMENT

Mr.A.Shankar, learned Senior counsel for Mr.M.Lava,

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dismissed as withdrawn with liberty to the assessee to revive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