Citation : 2021 Latest Caselaw 3277 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.109 OF 2019
AGAINST THE ORDER IN ITA 551/2017 DATED 18-09-2018 OF I.T.A.TRIBUNAL,COCHIN BENCH
APPELLANT/S:
THE PRINCIPAL COMMISSIONER OF INCOME TAX,
KOZHIKODE.
BY ADV. SRI.CHRISTOPHER ABRAHAM
RESPONDENT/S:
M/S HOSDURGSERVICE CO-OPERATIVE BANK LTD HOSDURG,
HOSDURG, KASARGOD.
R1 BY ADV. SRI.T.MADHU
R1 BY ADV. SMT.C.R.SARADAMANI
THIS INCOME TAX APPEAL HAVING BEEN FINALLY HEARD ON 29.01.2021, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
ITA No. 109/2019
-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dismissed as withdrawn.
2. 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.
ITA No. 109/2019
3. 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
jjj ITA No. 109/2019
APPENDIX PETITIONER'S/S EXHIBITS:
ANNEXURE A TRUE COPY OF THE ASSESSMENT ORDER DATED 11.01.2016.
ANNEXURE B TRUE COPY OF THE APPELLATE ORDER DATED 13.06.2017 PASSED BY THE COMMISSIONER OF INCOME- TAX(APPEALS).
ANNEXURE C TRUE COPY OF THE ORDER DATED 18.09.2018 PASSED BY THE INCOME-TAX APPELLATE TRIBUNAL.
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