M/S SACRED HEART SOUHARDA CREDIT CO OPERATIVE LTD vs. THE ASSISTANT COMMISSIONER OF INCOME TAX

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ITA/70/2021HC KarnatakaKAHC01053677201915 April 2021Bench: SATISH CHANDRA SHARMA,S VISHWAJITH SHETTY2 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court of Karnataka at Bengaluru noted that the learned counsel for the appellant (M/s Sacred Heart Souharda Credit Co-Operative Ltd.) had filed a memo praying for the withdrawal of the appeal. The Court accepted the memo and accordingly dismissed the appeal as withdrawn. No decision was made on the merits of the case, and no substantial question of law was decided or formulated. The operative direction was solely to dismiss the appeal as withdrawn.

What were the facts?

The appeal was filed by M/s Sacred Heart Souharda Credit Co-Operative Ltd. (the assessee) against the order dated 02.08.2019 passed in MP No.55/Bang/2019 (in ITA No.280/Bang/2017) for the Assessment Year 2009-2010. The respondent is the Assistant Commissioner of Income Tax. 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 for orders.

What were the issues?

The appeal was filed under Section 260-A of the Income Tax Act, 1961. The specific substantial question of law was to be formulated by the court. The judgment does not record any specific issues that were debated between the assessee and the revenue, nor does it detail the contentions of either party. The appeal was presented before the High Court for orders.

Which sections of the Income-tax Act were involved?

Section 260-A

AI-generated summary — verify with the full judgment below

ITA 70/2021 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.70/2021 BETWEEN: M/s Sacred Heart Souharda, Credit Co-Operative Ltd., Our Lady of Louders Church, Hospet, Tumkur-572 102. (Represented by its President, Sri Lancy H.Pais, Aged about 66 years, S/o Late Rusario Pais) PAN: AAAJS 3139 G.

… APPELLANT

(By Sri Narendra Kumar Jayantilal Jain, Adv.)

AND:

The Assistant Commissioner of Income Tax, Circle-1, Ramakrishna Nagar, Kunigal Road, Tumkuru-572 103.

… RESPONDENT

This Income Tax Appeal is filed under Section 260-A of the Income Tax Act, 1961, arising out of order dated 02.08.2019 passed in MP No.55/Bang/2019 (in ITA No.280/Bang/2017), for the Assessment Year 2009-2010 praying to formulate the substantial question of law stated above, etc.

ITA 70/2021 2

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

JUDGMENT

1.

Learned Counsel for the appellant has filed a memo praying withdrawal of the appeal.

2.

Memo is accepted. Appeal is dismissed as withdrawn.

Sd/- JUDGE

Sd/- JUDGE

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