M/S. Yokogawa India Ltd vs Assistant Commissioner Of Income ...
2022 Latest Caselaw 10254 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 4TH DAY OF JULY, 2022

                       PRESENT

      THE HON'BLE MR. JUSTICE P.S.DINESH KUMAR

                          AND

       THE HON'BLE MR. JUSTICE C.M. POONACHA

                   ITA No.118/2022

BETWEEN

M/S. YOKOGAWA INDIA LTD
PLOT NO.96
ELECTRONIC CITY
HOSUR ROAD
BENGALURU - 560100
                                           ...APPELLANT
(BY SRI MALLAHAR RAO, ADVOCATE)

AND

ASSISTANT COMMISSIONER OF INCOME TAX
LARGE TAXPAYERS UNIT CIRCLE-1
BENGALURU
                                         ...RESPONDENT

      THIS ITA / INCOME TAX APPEAL UNDER SEC.260-A OF
INCOME TAX ACT 1961, ARISING OUT OF ORDER DATED
11/03/2021 PASSED IN IT(TP)A NO.1715/BANG/2016, FOR THE
ASSESSMENT YEAR 2011-2012 ADMIT THE INSTANT APPEAL TO
ANSWER THE SUBSTANTIAL QUESTIONS OF LAW SET OUT IN
PARA 22 ABOVE AND SET ASIDE/MODIFY THE IMPUGNED
ORDER AT ANNEXURE-A PASSED BY INCOME TAX APPELLATE
TRIBUNAL IN IT(TP)A NOS.1715/BANG/2016 FOR ASSESSMENT
YEAR 2011-2012 TO THE EXTENT CHALLENGED IN PRESENT
APPEAL, AND QUASH ANY PROCEEDINGS INSTITUTED OR
                              2




CONTEMPLATED PURSUANT TO SUCH DIRECTIONS ISSUED
THEREUNDER AND ETC.,

     THIS ITA COMING ON FOR ADMISSION, THIS DAY P.S.
DINESH KUMAR J., MADE / DELIVERED THE FOLLOWING:

                        JUDGMENT

Shri Mallahar Rao, learned advocate for the appellant

has filed a memo of even date seeking leave to withdraw

this appeal.

2. Memo be kept in record. Leave granted. Appeal is

dismissed as withdrawn in terms of the memo.

3. In view of dismissal of the appeal, I.A.No.2/2021

does not survive for consideration and the same stands

disposed of.

No costs.

SD/-

JUDGE

SD/-

JUDGE BS