M/S KALKI COMMUNICATION vs. THE DEPUTY COMMISSIONER OF

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ITA/530/2019HC KarnatakaKAHC01025785201927 January 2021Bench: SATISH CHANDRA SHARMA,V SRISHANANDA2 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court allowed the prayer for withdrawal of the petition. Consequently, the appeal filed by M/s Kalki Communication Technologies Private Limited was dismissed as withdrawn. No decision was made on the merits of the case. The operative direction was to dismiss the petition as withdrawn.

What were the facts?

The appellant, M/s Kalki Communication Technologies Private Limited, filed an appeal under Section 260-A of the Income Tax Act, 1961, before the High Court of Karnataka. The appeal was against the order dated 20.03.2019 passed by the Income Tax Appellate Tribunal (ITAT) in ITA No.1717/BANG/2018, pertaining to the Assessment Year 2012-2013. The respondent is the Deputy Commissioner of Income Tax, Circle 4(1)(1). The appellant sought withdrawal of the appeal.

What were the issues?

The High Court was to decide on the appeal filed by the assessee. The judgment does not record specific questions of law or fact that were to be decided by the High Court. The assessee, through their learned counsel, filed a memo seeking withdrawal of the petition. The revenue's contentions are not recorded in the judgment.

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 27TH DAY OF JANUARY, 2021

PRESENT

THE HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA

AND

THE HON'BLE MR. JUSTICE V.SRISHANANDA

ITA NO.530/2019 BETWEEN:

M/S KALKI COMMUNICATION TECHNOLOGIES PRIVATE LIMITED SY.NO.17/1, “THE ADDRESS” 4TH FLOOR, KAADUBEESANAHALLI OUTER RING ROAD BENGALURU-560 103 PAN: AABCK2059D …APPELLANT

(BY SRI.V.CHANDRASHEKAR, ADV.,)

AND:

THE DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 4 (1) (1), BMTC BUILDING 80 FEET ROAD, KORAMANGALA BENGALURU-560 095 … RESPONDENT

THIS APPEAL IS FILED UNDER SECTION 260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER DATED: 20.03.2019 PASSED IN ITA NO.1717/BANG/2018, FOR THE ASSESSMENT YEAR 2012-2013 AND ETC.

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

JUDGMENT

Learned counsel for the petitioners has filed a memo dated 22.01.2021 seeking withdrawal of the petition.

The prayer is allowed.

The petition is dismissed as withdrawn.

Sd/- JUDGE

Sd/- JUDGE

SSD

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