The Principal Commissioner Of ... vs The Principal Commissioner Of ...
2021 Latest Caselaw 4764 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.97 OF 2019

   AGAINST THE ORDER DATED 18.09.2018 IN ITA 549/COCH/2017 OF
  I.T.A.TRIBUNAL,COCHIN BENCH FOR THE ASSESSMENT YEAR 2009-10


APPELLANT/ APPELLANT/ RESPONDENT/ REVENUE :

            THE PRINCIPAL COMMISSIONER OF INCOME TAX
            KOZHIKODE.

            BY ADV. CHRISTOPHER ABRAHAM, INCOME TAX DEPARTMENT


RESPONDENT/ RESPONDENT/ APPELLANT/ ASSESSEE :


            M/S.HOSDURG SERVICE CO-OPERATIVE BANK LTD
            HOSDURG, KANHANGAD, KASARGOD.

            R1 BY ADVS. SRI.T.MADHU
                        SMT.C.R.SARADAMANI


     THIS INCOME TAX APPEAL HAVING BEEN FINALLY HEARD ON
09.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 ITA.No.97 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as withdrawn.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 RKM