The Principal Commissioner Of ... vs The Quilandy Servce Co-Operative ...
2021 Latest Caselaw 3414 Ker

                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.216 OF 2019

  AGAINST THE ORDER/JUDGMENT IN ITA 487/2018 DATED 17.01.2019 OF
                   I.T.A.TRIBUNAL,COCHIN BENCH


APPELLANT/S:

                THE PRINCIPAL COMMISSIONER OF INCOME TAX,
                KOZHIKODE

                BY ADV. SRI.CHRISTOPHER ABRAHAM

RESPONDENT/S:

                THE QUILANDY SERVCE CO-OPERATIVE BANK LTD.
                QUILANDY, KOZHIKODE

                R1 BY ADV. SRI.P.RAGHUNATH
                R1 BY ADV. SRI.PREMJIT NAGENDRAN

     THIS INCOME TAX APPEAL HAVING BEEN FINALLY HEARD              ON
29.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 ITA.No.216 OF 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 The appeal is accordingly dismissed as withdrawn.

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