M/S. Olivia Apparels Private ... vs The Deputy Commissioner Of Income ...
2022 Latest Caselaw 9869 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 3RD DAY OF MARCH 2021

                      PRESENT

       THE HON'BLE MR. JUSTICE ALOK ARADHE

                       AND

    THE HON'BLE MR. JUSTICE ASHOK S. KINAGI

              I. T. A. NO.603 OF 2016

BETWEEN:

M/S. OLIVIA APPARELS PRIVATE LIMITED
REP. BY ITS MANAGING DIRECTOR
M. RAJYALAKSHMI
# 208, WEST MINISTER
13, CUNNINGHAM ROAD
BENGALURU - 560052
                                        ...APPELLANT

(BY SRI. M.V.V.RAMANA, ADVOCATE) ABSENT

AND:

THE DEPUTY COMMISSIONER OF INCOME-TAX
CENTRAL CIRCLE - 2(3), C.R.BUILDING
QUEENS ROAD
BENGALURU - 560001
                                    ....RESPONDENT

(BY SRI. K V ARAVIND, ADVOCATE)
                            2



     THIS ITA IS FILED UNDER SECTION 260-A OF
I.T.ACT, 1961 ARISING OUT OF ORDER DATED 24.06.2016
PASSED IN ITA Nos.1251 TO 1253/BNG/2013 AND ITA
Nos.1211 TO 1212/BNG/2013, BY THE REVENUE FOR THE
ASSESSMENT YEARS 2005-09 TO 2007-08, PRAYING TO i)
FORMULATE     THE   SUBSTANTIAL   QUESTIONS    OF    LAW
STATED THEREIN, ii) ALLOW THE APPEAL AND SET ASIDE
THE ORDER PASSED BY THE ITAT BANGALORE BENCH 'B'
VIDE ITS COMMON ORDER DATED 24.06.2016, IN THE
INTEREST OF JUSTICE AND EQUITY.


     THIS ITA COMING ON FOR HEARING THIS DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:


                       JUDGMENT

Mr. A.Shankar, learned Senior counsel for the

assessee.

Mr. K.V.Aravind, learned counsel for the

Revenue.

2. Learned Senior counsel for the assessee

submits that he has no instructions to argue the

matter.

3. In the result, the appeal is dismissed for non-

prosecution.

SD/-

JUDGE

SD/-

JUDGE

RD