M/S. Google India Private Ltd vs The Commissioner Of Income Tax
2024 Latest Caselaw 26946 Kant

Karnataka High Court

M/S. Google India Private Ltd vs The Commissioner Of Income Tax on 11 November, 2024

                                             -1-
                                                        NC: 2024:KHC:45383-DB
                                                          ITA No. 139 of 2024




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 11TH DAY OF NOVEMBER, 2024

                                          PRESENT
                          THE HON'BLE MR JUSTICE V KAMESWAR RAO
                                             AND
                            THE HON'BLE MR JUSTICE S RACHAIAH
                            INCOME TAX APPEAL NO. 139 OF 2024
                   BETWEEN:

                      M/S. GOOGLE INDIA PRIVATE LTD.,
                      NO. 3, RMZ, INFINITY TOWER-E,
                      4TH FLOOR, OLD MADRAS ROAD,
                      BENGALURU - 560 016.
                                                                 ...APPELLANT
                   (BY SRI. ANMOL ANAND, ADVOCATE)


                   AND:

                      THE COMMISSIONER OF INCOME TAX,
                      7TH FLOOR, BMTC BUILDING,
                      80 FEET ROAD,
Digitally signed      KORAMANGALA,
by K G                BENGALURU.
RENUKAMBA
                                                               ...RESPONDENT
Location: High
Court of           (BY SRI. E.I.SANMATHI, ADVOCATE)
Karnataka

                        THIS ITA IS FILED UNDER SEC. 260-A OF INCOME TAX
                   ACT 1961, PRAYING TO SET ASIDE THE IMPUGNED JUDGMENT
                   DATED 22.12.2023 PASSED BY THE C BENCH OF THE INCOME
                   TAX    APPELLATE     TRIBUNAL   BENGALURU     IN   ITA
                   NO.191/BANG/2014     FOR   ASSESSMENT   YEAR   2009-10
                   (MARKED AS ANNEXURE-A), ETC.

                       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
                   JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                               -2-
                                        NC: 2024:KHC:45383-DB
                                          ITA No. 139 of 2024




CORAM:     HON'BLE MR JUSTICE V KAMESWAR RAO
           AND
           HON'BLE MR JUSTICE S RACHAIAH


                        ORAL JUDGMENT

(PER: HON'BLE MR JUSTICE V KAMESWAR RAO)

Learned counsel for the appellant submits that, he has

instructions to withdraw the appeal.

Accordingly, the appeal is dismissed as withdrawn.

Pending I.A.Nos.1/2024 and 2/2024 do not survive for

consideration and stands disposed of.

Sd/-

(V KAMESWAR RAO) JUDGE

Sd/-

(S RACHAIAH) JUDGE

SMC