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The Pr Commissioner Of Income Tax vs M/S Timblo Pvt Ltd
2022 Latest Caselaw 6246 Kant

Citation : 2022 Latest Caselaw 6246 Kant
Judgement Date : 6 April, 2022

Karnataka High Court
The Pr Commissioner Of Income Tax vs M/S Timblo Pvt Ltd on 6 April, 2022
Bench: S.Sujatha, Shivashankar Amarannavar
     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 6TH DAY OF APRIL, 2022

                           PRESENT

           THE HON'BLE MRS.JUSTICE S.SUJATHA

                             AND

THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR

                      I.T.A.No.231/2022

BETWEEN :

1.      THE PR. COMMISSIONER OF INCOME TAX
        CENTRAL CIRCLE, C.R.BUILDING,
        QUEEN'S ROAD, BENGALURU-560001

2.      THE ASST. COMMISSIONER OF INCOME TAX
        CENTRAL CIRCLE, AAYAKAR BHAVAN,
        PLOT NO.5, EDC COMPLEX,
        PATTO, PANAJI-403001               ...APPELLANTS

        (BY SRI M.DILIP, ADV. FOR SRI K.V.ARAVIND, ADV.)

AND :

M/s TIMBLO PVT. LTD.,
KADAR MANZIL,
NEAR HARI MANDIR,
MARGAO, GOA-403601
PAN: AABCT1944N                               ...RESPONDENT


        THIS INCOME TAX APPEAL IS FILED UNDER SECTION
260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER
DATED 07.10.2021 PASSED IN IT(SS)A NO.14/PAN/2017, FOR
THE ASSESSMENT YEAR 2008-2009 PRAYING TO FORMULATE
THE SUBSTANTIAL QUESTIONS OF LAW STATED THEREIN AND
                                  -2-



ALLOW THE APPEAL AND SET ASIDE THE ORDERS PASSED BY
THE INCOME TAX APPELLATE TRIBUNAL, BENGALURU IN
IT(SS)A NO.14/PAN/2017 DATED 07.10.2021 FOR ASSESSMENT
YEAR 2008-2009 ANNEXURE-D CONFIRMING THE ORDER OF
THE APPELLATE COMMISSIONER AND CONFIRM THE ORDER
PASSED BY THE ASST. COMMISSIONER OF INCOME TAX,
CENTRAL CIRCLE, PANAJI, GOA.

      THIS APPEAL COMING ON FOR               ORDERS, THIS DAY,
S. SUJATHA, J., DELIVERED THE FOLLOWING:

                       JUDGMENT

Learned counsel for the appellants has filed a

memo seeking leave of the Court to withdraw the above

appeal with liberty to file the same before the

appropriate Court.

2. Memo is placed on record. Permission is

granted.

3. Appeal stands disposed of as withdrawn with

liberty as sought for.

4. Registry shall return the original documents,

if any, to the appellants, keeping photocopies of the

same for record purpose.

Sd/-

JUDGE

Sd/-

JUDGE

PMR

 
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