John Crane Sealing vs Deputy Commissioner
2021 Latest Caselaw 1800 Kant

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 22ND DAY OF MARCH 2021

                         PRESENT

          THE HON'BLE MR. JUSTICE ALOK ARADHE

                           AND

          THE HON'BLE MR. JUSTICE M.G.S. KAMAL

                  I.T.A. NO.175 OF 2017
BETWEEN:

John Crane Sealing
Systems India P. Ltd.,
Presently at
No.11, 1st Phase
Peenya Industrial Area
Bangalore - 560 058
Represented herein by its
Director Mr. Srinivasan Venkataraman

[Previously at 1, Ground Floor
'Casa Blanca' 6, Casa Major Road
Egmore, Chennai - 600 008].
                                            ... Appellant

(By Smt. Manasa Ananthan - Advocate for
    Sri. Suryanarayana .T - Advocate)

AND:

1.     Deputy Commissioner
       of Income-Tax
       Central Circle -II[3]
       Room No.513, 5th Floor
       Wanaparthy Block
       121 Uthamar Gandhi Road
                                 2



      Nungambakkam
      Chennai - 600 034
      [Transfer to]
      Assistant Commissioner
      of Income Tax- Circle 4(1)(1)
      2nd Floor BMTC Building
      Koramangala 6th Block
      Bangalore - 560 095.

2.    Principal Commissioner
      of Income Tax-4
      5th Floor BMTC Building
      Koramangala 6th Block
      Bangalore - 560 095.

                                            ... Respondents

(By Sri. E.I Sanmathi - Advocate)

                            ---

      This I.T.A. is filed under Section 260-A of Income Tax
Act 1961, arising out of order dated 17.11.2016 passed in
ITA No.1887/Mds/2015, for the Assessment year 2009-2010
praying to formulate the substantial questions of law stated
in the petition; allow the appeal and set aside the order of
the    Tribunal   dated    17.11.2016    passed    in   ITA
No.1887/Mds/2015 (Annexure C), to the extent questioned
herein..


      This I.T.A. coming on for Hearing, this day ALOK
ARADHE J., delivered the following:
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                        JUDGMENT

Ms. Manasa Ananthan, learned counsel for the

Assessee.

Mr. E.I. Sanmathi, learned counsel for the Revenue.

Learned counsel for the appellant has filed a memo

seeking leave of this court to withdraw the appeal.

2. Memo is taken on record.

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

dismissed as withdrawn with liberty to restore the same if

occasion arises.

Sd/-

JUDGE

Sd/-

JUDGE

KS