M/S Ragigudda Sri Prasanna Anjaneya ... vs Income Tax Officer
2026 Latest Caselaw 14 Kant

Karnataka High Court

M/S Ragigudda Sri Prasanna Anjaneya ... vs Income Tax Officer on 5 January, 2026

Author: S.G.Pandit

Bench: S.G.Pandit

                                                   -1-
                                                              NC: 2026:KHC:28-DB
                                                             ITA No. 141 of 2025


                      HC-KAR




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                          DATED THIS THE 5TH DAY OF JANUARY, 2026
                                               PRESENT
                                THE HON'BLE MR. JUSTICE S.G.PANDIT
                                                 AND
                               THE HON'BLE MR. JUSTICE K. V. ARAVIND
                                INCOME TAX APPEAL NO. 141 OF 2025

                      BETWEEN:

                      M/S. RAGIGUDDA SRI PRASANNA
                      ANJANEYA SWAMY BHAKTHA
                      MANDALI TRUST
                      9TH BLOCK, JAYANAGAR
                      BANGALORE - 560 069.
                                                                     ...APPELLANT
                      (BY SRI. SHREEHARI KUTSA, ADV.)

                      AND:

                      INCOME TAX OFFICER,
                      WARD 2 (EXEMPTION) BENGALURU
                      UNITY BUILDING ANNEXE,
Digitally signed by   MISSION ROAD, BENGALURU,
NANJUNDACHARI         KARNATAKA- 560027.
Location: HIGH                                                     ...RESPONDENT
COURT OF
KARNATAKA
                           THIS INCOME TAX APPEAL IS FILED UNDER SEC.260-A OF
                      INCOME TAX ACT 1961, PRAYING TO ALLOW THE APPEAL AND SET
                      ASIDE THE ORDER DATED 14.02.2025 PASSED BY THE INCOME TAX
                      APPELLATE TRIBUNAL, BANGALORE B BENCH IN ITA NO.1082 AND
                      1083/BANG/2023 RELATING TO THE ASSESSMENT YEARS 2015-16
                      AND 2016-17, AND CONSEQUENTLY ALLOW THE BENEFIT OF SET
                      OFF OF     EXCESS   APPLICATION   PERTAINING  TO   EARLIER
                      ASSESSMENT YEARS AND DEDUCTION UNDER SEC. 11(1)(D) OF THE
                      INCOME TAX ACT, 1961 AS PER THE FINDINGS OF THE INCOME TAX
                      APPELLATE TRIBUNAL.

                           THIS APPEAL, COMING ON FOR ORDERS,         THIS   DAY,
                      JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                               -2-
                                           NC: 2026:KHC:28-DB
                                          ITA No. 141 of 2025


 HC-KAR




CORAM:     HON'BLE MR. JUSTICE S.G.PANDIT
           AND
           HON'BLE MR. JUSTICE K. V. ARAVIND

                        ORAL JUDGMENT

(PER: HON'BLE MR. JUSTICE S.G.PANDIT)

Learned counsel for the appellant has filed a memo

dated 12.12.2025 seeking leave of this Court to withdraw

the appeal.

2. Memo is placed on record.

3. Appeal is dismissed as withdrawn.

Sd/-

(S.G.PANDIT) JUDGE

Sd/-

(K. V. ARAVIND) JUDGE

NC CT:bms List No.: 1 Sl No.: 1