The Commissioner Of Income Tax vs Mr Iqbal Ismail Virani
2022 Latest Caselaw 3725 Kant

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 4TH DAY OF MARCH, 2022

                          PRESENT

           THE HON'BLE MRS.JUSTICE S.SUJATHA

                             AND

 THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR

                     I.T.A.No.174/2022

BETWEEN :

1.      THE COMMISSIONER OF INCOME TAX
        INTERNATIONAL TAXATION,
        4TH FLOOR, BMTC BUILDING,
        80 FEET ROAD, KORAMANGALA,
        BENGALURU-560095

2.      THE INCOME TAX OFFICER
        INTERNATIONAL TAXATION WARD-1

        PRESENT ADDRESS:
        DCIT CIRCLE-2(1), 4TH FLOOR,
        BMTC BUILDING,
        80 FEET ROAD, KORMANGALA,
        BENGALURU - 560 095.             ...APPELLANTS

(BY SRI K.V.ARAVIND, ADV.)

AND :

Mr. IQBAL ISMAIL VIRANI
VIRANI NIWAS
Dr. B.R.AMBEDKAR ROAD,
ALTINHO, MAPUSA GOA-403507,
PAN: ATWPV4826E                          ...RESPONDENT
                                  -2-



      THIS INCOME TAX APPEAL IS FILED UNDER SECTION
260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER
DATED 12.03.2021 PASSED IN ITA NO.187/PAN/2019, FOR THE
ASSESSMENT YEAR 2014-2015 PRAYING TO I. FORMULATE THE
SUBSTANTIAL QUESTIONS OF LAW STATED THEREIN. II.
ALLOW THE APPEAL AND SET ASIDE THE ORDERS PASSED BY
THE INCOME TAX APPELLATE TRIBUNAL, PANAJI BENCH,
PANAJI, IN ITA NO.187/PAN/2019 DATED 12.03.2021 FOR
ASSESSMENT YEAR 2014-2015 ANNEXURE-C CONFIRMING THE
ORDER OF THE APPELLATE COMMISSIONER AND CONFIRM
THE ORDER PASSED BY THE DEPUTY COMMISSIONER OF
INCOME TAX, INTERNATIONAL TAXATION, CIRCLE-2(1),
BENGALURU.

      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 Appeal stands disposed of as withdrawn with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

KTY