M/S Prb Marketing Pvt Ltd vs The Income Tax Officer
2022 Latest Caselaw 11102 Kant

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   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 25TH DAY OF JULY, 2022

                        PRESENT

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

                           AND

          THE HON'BLE MRS. JUSTICE M.G.UMA

         INCOME TAX APPEAL NO.234 OF 2016

BETWEEN:

M/S. PRB Marketing Pvt.Ltd.,
Represented by its Managing Director,
Shri.S.L.Rangaraju,
#192/12-2, 1st 'C' Cross,
Revenue Layout, 5th Block,
BSK 3rd Stage,
Bangalore - 560 085.
                                            ...Appellant
(By Shri.A.Shankar, Senior Advocate for
   Shri.M.Lava, Advocate)

AND:
The Income-Tax Officer,
Ward-12(1), 14/3, 4th Floor,
Rashtrothana Bhavan, (Opp.RBI),
Nrupathunga Road,
Bangalore - 560 001.
Presently: The Income-Tax Officer,
Ward-12(1), 80 feet Road,
BMTC building, Koramangala,
6th Block, Bangalore - 560 095.
                                          ...Respondent
(By Shri.K.V.Aravind, Advocate)
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     This Income Tax Appeal is filed under Section 260A of
the Income Tax Act, 1961 praying to formulate the
substantial questions of law stated above and answer the
same in favour of the appellant and etc.

      This Income Tax Appeal coming on for final hearing
this day, P.S.DINESH KUMAR J., delivered the following:

                           JUDGMENT

Shri.A.Shankar learned Senior advocate for the

appellant, has filed a memo of even date seeking

leave to withdraw this appeal with liberty to seek revival, if

need arises.

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

is dismissed as withdrawn with liberty as prayed for.

No costs.

Sd/-

JUDGE

Sd/-

JUDGE

GPG