THE PR COMMISSIONER OF INCOME TAX CIT (A) vs. M/S SASKEN TECHNOLOGIES LTD

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ITA/53/2021HC KarnatakaKAHC01000278202115 April 2021Bench: SATISH CHANDRA SHARMA,S VISHWAJITH SHETTY2 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court allowed the prayer for withdrawal of the appeal. Consequently, the appeal was dismissed as withdrawn. The court granted liberty to the appellant to file a fresh appeal in the future if the need arises. No decision was made on the merits of the case.

What were the facts?

The appeal was filed by the Principal Commissioner of Income-Tax and the Deputy Commissioner of Income-Tax against an order dated October 16, 2019, passed by the Deputy Commissioner of Income-Tax, Circle-6(1)(1), Bengaluru, in ITA No. 1170/Bang/2018. The assessment year in question was 2009-2010. The respondent is M/s. Sasken Technologies Ltd. The appeal was filed under Section 260-A of the Income Tax Act, 1961. The High Court of Karnataka at Bengaluru heard the matter on April 15, 2021.

What were the issues?

The High Court was presented with an appeal filed under Section 260-A of the Income Tax Act, 1961, challenging an order passed by the Deputy Commissioner of Income-Tax. The specific grounds or questions of law that the Tribunal was to decide are not detailed in the provided judgment. The judgment records that the learned Counsel for the appellant prayed for the withdrawal of the appeal. No arguments were recorded for the respondent.

Which sections of the Income-tax Act were involved?

Section 260-A

AI-generated summary — verify with the full judgment below

ITA 53/2021 1

IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 15TH DAY OF APRIL, 2021 PRESENT

THE HON’BLE MR.JUSTICE SATISH CHANDRA SHARMA AND

THE HON’BLE MR. JUSTICE S.VISHWAJITH SHETTY

I.T.A.No.53/2021 BETWEEN: 1. The Pr.Commissioner of Income-Tax,

CIT(A), 5th Floor, BMTC Building,

80 Feet Road, Koramangala,

Bengaluru-560 095.

2.

The Deputy Commissioner of Income-Tax,

Circle-6(1)(1), 2nd Floor,

BMTC Building, 6th Block,

80 Feet Road, Koramangala,

Bengaluru-560 095.

… APPELLANTS

(By Sri Aravind.K.V., Adv.)

AND:

M/s. Sasken Technologies Ltd., (Formerly known as Sasken Communication Technologies Ltd., No.139/25, Amarjyothi Layout, Bengaluru-560 071. PAN:AAECS6424R.

… RESPONDENT

(By Ms. Manasa Ananthan, Adv.)

ITA 53/2021 2

This Income Tax Appeal is filed under Section 260-A of the Income Tax Act, 1961, praying to set aside the order dated 16.10.2019 passed by the Deputy Commissioner of Income Tax, Circle-6(1)(1), Bengaluru, in ITA No.1170/Bang/2018, for the Assessment year 2009-2010.

This appeal coming on for Orders, this day, Satish Chandra Sharma J., delivered the following:

JUDGMENT

1.

Sri Aravind, learned Counsel for the appellant prays for withdrawal of the appeal.

2.

Prayer is allowed. Appeal is dismissed as withdrawn with liberty to file a fresh appeal in case need arises in future.

Sd/- JUDGE

Sd/- JUDGE

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