The Principal Commissioner Of ... vs M/S. Manjeri Service ...
2021 Latest Caselaw 4766 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.118 OF 2019

  AGAINST THE ORDER/JUDGMENT IN ITA 422/2017 DATED 13-06-2018 OF
                   I.T.A.TRIBUNAL,COCHIN BENCH


APPELLANT/S:

                THE PRINCIPAL COMMISSIONER OF INCOME TAX
                KOZHIKODE.

                BY ADVS.
                CHRISTOPHER ABRAHAM, INCOME TAX DEPARTMENT
                K.M.V.PANDALAI, INCOME TAX DEPARTMENT

RESPONDENT/S:

                M/S. MANJERI SERVICE CO-OPERATIVE BANK LTD
                MANJERI, MALAPPURAM, PIN - 673 644.

                R1   BY   ADV.   SRI.ANIL D. NAIR
                R1   BY   ADV.   SRI.R.SREEJITH
                R1   BY   ADV.   SHRI.GOKULRAJ L.
                R1   BY   ADV.   SMT. ARYA ANIL
                R1   BY   ADV.   SHRI.VIPIN P.

     THIS INCOME TAX APPEAL HAVING BEEN FINALLY HEARD              ON
09.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 ITA.No.118 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 The appeal is accordingly dismissed as withdrawn.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