M/S MNS PRINTERS PVT LTD vs. PRINCIPAL

PDF · subscribers
ITA/424/2016HC KarnatakaKAHC01041047201602 August 2017Bench: K.S.MUDAGAL,H.G.RAMESH2 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court granted the appellant's request for leave to withdraw the appeal. Consequently, the appeal was disposed of as withdrawn. No decision was made on the merits of the substantial questions of law that might have been formulated. The operative direction was to dispose of the appeal as withdrawn, with no specific relief granted or denied on the substantive grounds.

What were the facts?

The appellant, M/s MNS Printers Pvt. Ltd., represented by its Managing Director, filed an Income Tax Appeal (ITA) No. 424/2016 before the High Court of Karnataka at Bengaluru. The appeal was directed against an order passed by the Income Tax Appellate Tribunal (ITAT), 'C' Bench, Bengaluru, in ITA No. 1073/Bang/2015, pertaining to the assessment year 2010-11. The respondents in the appeal were the Principal Commissioner of Income Tax and the Income-Tax Officer. The appellant sought to set aside the findings of the ITAT to the extent they were against the appellant.

What were the issues?

The High Court was to decide the substantial questions of law arising from the ITAT's order. The appellant sought to formulate these questions and set aside the adverse findings. The judgment does not record specific arguments made by either the appellant or the revenue regarding the substantive issues of the appeal. It only notes that the learned counsel for the appellant sought leave 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

ITA No.424/2016

-1-

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

DATED THIS THE 2ND DAY OF AUGUST 2017

PRESENT

THE HON’BLE MR. JUSTICE H.G.RAMESH

AND

THE HON’BLE MRS. JUSTICE K.S.MUDAGAL

INCOME TAX APPEAL NO.424/2016

BETWEEN :

M/S MNS PRINTERS PVT.LTD. REPRESENTED BY ITS MANAGING DIRECTOR SRI M.NARAYANASWAMY NO.345/4, OLD MADRAS ROAD BHATTARAHALLI BANGALORE – 560 049

...APPELLANT

(BY SRI SHANKAR.A & SRI M.LAVA, ADVOCATES)

AND :

1.

PRINCIPAL COMMISSIONER OF INCOME TAX

BENGALURU -560 004

C.R.BUILDINGS, QUEEN’S ROAD

BANGALORE – 560 001

2.

INCOME-TAX OFFICER

WARD-12(1)

BMTC BUILDING

80 FEET ROAD

KORAMANGALA, 6TH BLOCK

BENGALURU – 560 095

...RESPONDENTS

THIS ITA IS FILED UNDER SECTION 260-A OF INCOME TAX ACT 1961 PRAYING TO FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW AND TO SET ASIDE THE FINDINGS TO THE EXTENT AGAINST THE APPELLANT IN THE ORDER PASSED BY THE ITAT, ‘C’ BENCH, BENGALURU IN ITA NO. 1073/BANG/2015

ITA No.424/2016

-2-

RELATING TO ASSESSMENT YEAR 2010-11 VIDE ITS ORDER DATED 27.05.2016.

THIS ITA COMING ON FOR ORDERS, THIS DAY, H.G.RAMESH J., DELIVERED THE FOLLOWING:

JUDGMENT

H.G.RAMESH, J. (Oral):

Learned counsel appearing for the appellant seeks leave to withdraw the appeal. Leave granted. The appeal is accordingly disposed of as withdrawn.

Appeal disposed of.

Sd/- JUDGE

Sd/- JUDGE

More judgments on Section 260-A

All 2,570 judgments and leading authorities on Section 260-A →

Recent GST High Court judgments

Search GST case law →