ASLAM ZACKRIA SAIT vs. THE INCOME TAX OFFICER

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ITA/757/2017HC KarnatakaKAHC01042783201713 April 2018Bench: S SUNIL DUTT YADAV,B.S PATIL2 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court noted that the learned counsel for the appellant filed a memo seeking permission to withdraw the appeal. The memo was placed on record. Consequently, the High Court dismissed the appeal as withdrawn. No findings were made on the merits of the case, and no specific issues were decided. The operative direction was to dismiss the appeal as withdrawn.

What were the facts?

The appeal was filed by Aslam Zackria Sait (the appellant) against an order dated May 17, 2017, passed in ITA No.453/BANG/2017 for the Assessment Year 2012-2013. The respondent in the appeal was the Income Tax Officer, Ward – 1(2)(3). The appeal was filed under Section 260-A of the Income Tax Act, 1961. The appellant was represented by his GPA Holder, Mr. Mohammed Daanish Zackira. The High Court of Karnataka at Bengaluru was hearing the appeal.

What were the issues?

The High Court was to decide the appeal filed under Section 260-A of the Income Tax Act, 1961. The specific grounds of appeal and the arguments of the assessee and the revenue are not recorded in the judgment. The judgment only states that the learned counsel for the appellant filed a memo seeking permission to withdraw the appeal. Therefore, no substantive issues were argued or decided by the Tribunal.

Which sections of the Income-tax Act were involved?

Section 260-A

AI-generated summary — verify with the full judgment below

1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

DATED THIS THE 13TH DAY OF APRIL 2018

PRESENT

THE HON’BLE MR.JUSTICE B.S.PATIL AND THE HON’BLE MR.JUSTICE S. SUNIL DUTT YADAV ITA NO.757/2017

BETWEEN:

ASLAM ZACKRIA SAIT NO.6/4, MARTELLO BOULEVARD 3RD FLOOR, MUSUEM ROAD BENGALURU 560001 PAN: ABOPS8691J (REPRESENTED BY GPA HOLDER MR.MOHAMMED DAANISH ZACKIRA AGED ABOUT 31 YEARS

…. APPELLANT (BY SRI CHYTHANYA K.K., ADV.)

AND

THE INCOME TAX OFFICER ITO, WARD – 1(2)(3) 6TH FLOOR, HMT BHAVAN BELLARY ROAD

2 BENGALURU 560032 …RESPONDENT

THIS APPEAL IS FILED UNDER SECTION 260-A OF INCOME TAX ACT, 1961 ARISING OUT OF ORDER DATED 17.5.2017 PASSED IN ITA NO.453/BANG/2017 FOR THE ASSESSMENT YEAR 2012-2013.

THIS APPEAL COMING ON FOR ORDERS THIS DAY, B.S.PATIL J., DELIVERED THE FOLLOWING:

JUDGMENT

Learned counsel for the appellant files a memo seeking permission to withdraw the appeal.

Memo is placed on record.

Accordingly, appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE DM/-

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