M/S. XINDIA STEELS LTD vs. THE ASST. COMMISSIONER OF

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ITA/293/2021HC KarnatakaKAHC01039291202113 December 2021Bench: S.SUJATHA,S VISHWAJITH SHETTY2 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court noted that the learned counsel for the appellant had filed a memo seeking leave of the Court to withdraw the appeal. The memo was placed on record. Consequently, the High Court dismissed the appeal as withdrawn. No decision was made on the merits of the ITAT's order or the underlying tax dispute. The operative direction was to dismiss the appeal due to its withdrawal by the appellant.

What were the facts?

The appellant, M/s. XIndia Steels Ltd., filed an appeal under Section 260-A of the Income Tax Act, 1961, before the High Court of Karnataka. The appeal challenged an order dated June 23, 2021, passed by the Income Tax Appellate Tribunal (ITAT) in ITA No.1605/Bang/2018. The assessment year in question was 2013-14. The respondent in the appeal was the Assistant Commissioner of Income-Tax, Circle-7(1)(2). The appeal was listed for admission before the Division Bench of the High Court.

What were the issues?

The High Court was to decide whether to admit the appeal filed by M/s. XIndia Steels Ltd. against the ITAT's order. The appellant sought to set aside the ITAT's order dated 23.06.2021. The judgment does not record specific arguments from either the appellant or the respondent regarding the merits of the ITAT's decision. The primary procedural aspect was the appellant's intention to withdraw the appeal.

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 13TH DAY OF DECEMBER, 2021 PRESENT

THE HON’BLE SMT. JUSTICE S.SUJATHA AND

THE HON’BLE MR. JUSTICE S.VISHWAJITH SHETTY

I.T.A.No.293/2021 BETWEEN: M/s. XIndia Steels Ltd., Kunikere & Hirebaginal village, Post: Ginigera, Koppal Taluka & Dist., Karnataka - 583 231 (New Address) The Estate 10th Floor, 121, Dickenson Road, Bengaluru - 560 042, (PAN: AAACX0521A) Represented by its Chairman and Managing Director, Sri LI XIAOBING, Aged about 51 years, Son of Sri LI LU QING

… APPELLANT

(By Sri Jinita Chatterjee, Adv. For Sri S.Parthasarathi, Adv.)

AND:

The Asst. Commissioner of Income-Tax, Circle-7(1)(2), 2nd Floor, BMTC Building, Koramangala 80 Feet Road, Bangalore - 560 095.

… RESPONDENT

This ITA is filed under Section 260-A of the Income Tax Act praying to set aside the order dated 23.06.2021 passed in by the Income Tax Appellate Tribunal in ITA No.1605/Bang/2018 for the assessment year 2013-14.

This appeal coming on for Admission, this day, S.Sujatha J., delivered the following:

JUDGMENT

Learned Counsel for the appellant has filed a memo seeking leave of the Court to withdraw the appeal.

Memo is placed on record. Appeal is dismissed as withdrawn.

Sd/- JUDGE

Sd/- JUDGE

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