PR.COMMISSIONER OF INCOME TAX -4 vs. M/S MAHINDRA ELECTRIC MOBILITY LTD.

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ITA/171/2019HC KarnatakaKAHC01039546201926 May 2021Bench: SATISH CHANDRA SHARMA,R. NATARAJ2 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court noted that a memo had been filed for the withdrawal of the appeal. The Court accepted the memo and accordingly dismissed the appeal as withdrawn. Liberty was granted to the parties to approach the Court again if the need arises in the future. No decision was made on the merits of the case.

What were the facts?

The appeal was filed by the Pr. Commissioner of Income Tax-4 and The Assistant Commissioner of Income-Tax, Circle-4(1)(2), Bangalore (the Revenue) against an order dated 14/09/2018 passed in ITA No.641/BANG/2017 for the Assessment Year 2012-2013. The respondent in this appeal is M/s Mahindra Electric Mobility Ltd. The appeal was filed under Section 260-A of the Income Tax Act, 1961. The High Court of Karnataka at Bengaluru was hearing the appeal.

What were the issues?

There are no specific questions of law formulated in the judgment as the appeal was withdrawn. The primary issue before the High Court was to decide the appeal filed by the Revenue. The Revenue's contentions are not recorded as the appeal was withdrawn before any substantive arguments were made. The Respondent's contentions are also not recorded.

Which sections of the Income-tax Act were involved?

Section 260-A

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

DATED THIS THE 26th DAY OF MAY, 2021

PRESENT

THE HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA

AND

THE HON'BLE MR. JUSTICE NATARAJ RANGASWAMY

ITA NO.171/2019 BETWEEN:

1.

PR.COMMISSIONER INCOME TAX-4, BMTC COMPLEX, KORAMANGALA, BANGALORE.

2.

THE ASSISTANT COMMISSIONER

INCOME-TAX, CIRCLE-4(1)(2), BANGALORE.

...APPELLANTS

(BY SRI SANMATHI C.I., ADVOCATE)

AND:

M/S MAHINDRA ELECTRIC MOBILITY LTD., (FORMERLY KNOWN AS MAHINDRA REVA ELECTRIC VEHICLES LTD.,) (FORMERLY KNOWN AS MAHINDRA REVA ELECTRIC VEHICLES PVT. LTD.,) CRP.OFF.8TH FLOOR, GOLD HILL SQUARE PARK, #690, HOSUR ROAD, BOMMANAHALLI, BENGALURU-560 068. PAN: AABCR 2858R.

…RESPONDENT

(BY SRI GANAPATHI HEGDE, ADVOCATE)

THIS ITA IS FILED UNDER SECTION 260-A OF INCOME TAX ACT 1961 ARISING OUT OF ORDER DATED 14/09/2018 PASSED IN ITA NO.641/BANG/2017 FOR THE ASSESSMENT YEAR 2012-2013 PRAYIG TO DECIDE THE FOREGOING QUESTION OF LAW AND/OR SUCH OTHER QUESTIONS OF LAW AS MAY BE FORMULATED BY THE HON’BLE COURT AS DEEMED FIT AND ETC.,

THIS ITA COMING ON FOR ORDERS THIS DAY, SATISH CHANDRA SHARMA. J., DELIVERED THE FOLLOWING:

JUDGMENT

Memo has been filed for withdrawal of the appeal. The same is accepted. The appeal is dismissed as withdrawn. Liberty is also granted to approach this Court in case need so arises in future.

Sd/- JUDGE

Sd/- JUDGE

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