Citation : 2021 Latest Caselaw 3260 Ker
Judgement Date : 29 January, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE S.V.BHATTI
&
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
FRIDAY, THE 29TH DAY OF JANUARY 2021 / 9TH MAGHA, 1942
ITA.No.183 OF 2019
AGAINST THE ORDER IN ITA 490/Coch/2017 DATED 20.6.2018 OF
I.T.A.TRIBUNAL,COCHIN BENCH
APPELLANT/RESPONDENT/RESPONDENT/REVENUE:
THE PRINCIPAL COMMISSIONER OF INCOME TAX,
KOZHIKODE
BY ADVS.
SRI.CHRISTOPHER ABRAHAM, SR.STANDING
COUNSEL,INCOME TAX DEPARTMENT
SRI.K.M.V.PANDALAI, INCOME TAX DEPARTMENT
RESPONDENT/APPELLANT/APPELLANT/ASSESSEE:
M/S THE CALICUT NORTH SERVICE CO-OPERATIVE BANK
LTD.,
VENGERI, KARUVISSERI,
KOZHIKODE.
THIS INCOME TAX APPEAL HAVING BEEN FINALLY HEARD ON
29.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
I.T.Appeal No.183/19 -:2:-
JUDGMENT
Dated this the 29th day of January, 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dismissed as withdrawn.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 vps
APPENDIX PETITIONER'S/S EXHIBITS:
ANNEXURE A TRUE COPY OF THE ASSESSMENT ORDER DATED 31.08.2015.
ANNEXURE B TRUE COPY OF THE APPELLATE ORDER DATED 18.05.2017 PASSED BY THE COMMISSIONER OF INCOME -TAX (APPEALS).
ANNEXURE C TRUE COPY OF THE ORDER DATED 20.06.2018 PASSED BY THE INCOME TAX APPELLATE TRIBUNAL
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