The Principal Commissioner Of ... vs M/S.Chelannur Service ...
2021 Latest Caselaw 4761 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                  THE HONOURABLE MR.JUSTICE S.V.BHATTI

                                   &

          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

     TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942

                           ITA.No.257 OF 2019

  AGAINST THE ORDER/JUDGMENT DATED 07.02.2019 IN ITA 515/2018 OF
                   I.T.A.TRIBUNAL,COCHIN BENCH


APPELLANT/S:

                THE PRINCIPAL COMMISSIONER OF INCOME TAX
                KOZHIKODE

                BY ADV. CHRISTOPHER ABRAHAM, INCOME TAX DEPARTMENT

RESPONDENT/S:

                M/S.CHELANNUR SERVICE CO-OPERATIVE BANK LTD
                CHELANNUR, KOZHIKODE

                R1 BY ADV. SRI.A.KUMAR
                R1 BY ADV. SMTG.MINI(1748)

     THIS INCOME TAX APPEAL HAVING BEEN FINALLY HEARD                ON
09.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 ITA.No.257 OF 2019

                                   -2-



                             JUDGMENT

Dated this the 9th day of February 2021 S.V.BHATTI,J.

Memo dated 14.01.2021 filed by Sri.Christopher Abraham,

learned Senior Standing Counsel, Income Tax Department to withdraw

the appeal is ordered. The appeal is accordingly dismissed as

withdrawn.

Sri.Christopher Abraham draws our attention to the judgment

of this Court in I.T.A. No.74 of 2016 dated 11.11.2019 and states that

refund of proportionate court fee, taking into consideration the memo

filed to withdraw the appeal etc., has been granted.

Refund of proportionate court fee is ordered. Hence the Registry

makes refund of court fee to the extent admissible in law.

Sd/-

S.V.BHATTI

JUDGE

Sd/-

BECHU KURIAN THOMAS

JUDGE

JS