EMBASSY PROPERTY DEVELOPMENT P LTD vs. DEPUTY COMMISSIONER OF INCOME TAX

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ITA/43/2020HC KarnatakaKAHC01049758201920 February 2023Bench: P.S.DINESH KUMAR,RAMACHANDRA D. HUDDAR4 pages
AI SummaryDismissed

What did the High Court hold?

The High Court noted that the appellant's advocate had filed memos seeking to withdraw these appeals. Consequently, the Court dismissed the appeals as withdrawn.

What were the facts?

The appellant, Embassy Property Development (P) Ltd, filed three Income Tax Appeals before the High Court of Karnataka. The appeals were filed under Section 260-A of the Income Tax Act, 1961, arising from orders of the Income Tax Appellate Tribunal.

What were the issues?

The primary issue was the appellant's request to withdraw the pending appeals before the High Court.

Which sections of the Income-tax Act were involved?

Section 260-A

AI-generated summary — verify with the full judgment below

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ITA No. 43 of 2020 C/W ITA No. 42 of 2020 ITA No. 44 of 2020

IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 20TH DAY OF FEBRUARY, 2023 PRESENT THE HON'BLE MR. JUSTICE P.S.DINESH KUMAR AND THE HON'BLE MR. JUSTICE RAMACHANDRA D. HUDDAR INCOME TAX APPEAL NO. 43 OF 2020 C/W INCOME TAX APPEAL NO. 42 OF 2020 INCOME TAX APPEAL NO. 44 OF 2020

IN ITA No.43 OF 2020 BETWEEN: EMBASSY PROPERTY DEVELOPMENT (P) LTD 1ST FLOOR, EMBASSY POINT 150, INFANTRY ROAD BENGALURU-560 001 REPRESENTED HEREIN BY ITS DIRECTOR MR. NARPAT SINGH CHORARIA PAN No. AAACD 6927A …APPELLANT

(BY Ms.MAHIMA GOUD, ADVOCATE FOR Ms.TANMAYEE RAJKUMAR, ADVOCATE)

AND: 1. DEPUTY COMMISSIONER OF INCOME-TAX CIRCLE-11 (3), BMTC BUILDING 80 FT ROAD, KORAMANGALA 6TH BLOCK BENGALURU-560 095

2.

PRINCIPAL COMMISSIONER OF INCOME TAX-1 BMTC BUILDING, 80 FT ROAD

Digitally signed by ANUSHA V Location: HIGH COURT OF KARNATAKA

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ITA No. 43 of 2020 C/W ITA No. 42 of 2020 ITA No. 44 of 2020

KORAMANGALA 6TH BLOCK BENGALURU-560 095 …RESPONDENTS (BY SHRI. M. DILIP, STANDING COUNSEL FOR SHRI. K.V. ARAVIND, SENIOR STANDING COUNSEL)

THIS ITA IS FILED UNDER SEC.260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER DATED

27.06.2019 PASSED IN ITA NO.980/BANG/2016, FOR THE ASSESSMENT YEAR 2005-2006 PRAYING TO FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW AS STATED THEREIN AND ALLOW THE APPEAL AND SET ASIDE THE IMPUGNED ORDER DATED 27.06.2019 PASSED BY THE TRIBUNAL IN ITA NO. 980/BANG/2016 (ANNEXURE-K) FOR ASSESSMENT YEAR 2005-2006, TO THE EXTENT QUESTIONED HEREIN AND ETC.

IN I.T.A No.42 OF 2020 BETWEEN: EMBASSY PROPERTY DEVELOPMENT (P) LTD 1ST FLOOR, EMBASSY POINT 150, INFANTRY ROAD BENGALURU-560 001 REPRESENTED HEREIN BY ITS DIRECTOR MR. NARPAT SINGH CHORARIA PAN No. AAACD 6927A …APPELLANT

(BY Ms.MAHIMA GOUD, ADVOCATE FOR Ms.TANMAYEE RAJKUMAR, ADVOCATE)

AND: 1. DEPUTY COMMISSIONER OF INCOME-TAX CIRCLE-11 (3), BMTC BUILDING 80 FT ROAD, KORAMANGALA 6TH BLOCK BENGALURU-560 095

2.

PRINCIPAL COMMISSIONER OF INCOME TAX-1 BMTC BUILDING, 80 FT ROAD KORAMANGALA 6TH BLOCK BENGALURU-560 095 …RESPONDENTS (BY SHRI. M. DILIP, STANDING COUNSEL FOR SHRI. K.V. ARAVIND, SENIOR STANDING COUNSEL)

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ITA No. 43 of 2020 C/W ITA No. 42 of 2020 ITA No. 44 of 2020

THIS ITA IS FILED UNDER SEC.260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER DATED

27.06.2019 PASSED IN ITA NO.981/BANG/2016, FOR THE ASSESSMENT YEAR 2006-2007 PRAYING TO FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW AS STATED THEREIN AND ALLOW THE APPEAL AND SET ASIDE THE IMPUGNED ORDER DATED 27.06.2019 PASSED BY THE TRIBUNAL IN ITA NO. 981/BANG/2016 (ANNEXURE-K) FOR ASSESSMENT YEAR 2006-2007, TO THE EXTENT QUESTIONED HEREIN AND ETC.

IN I.T.A No.44 OF 2020 BETWEEN: EMBASSY PROPERTY DEVELOPMENT (P) LTD 1ST FLOOR, EMBASSY POINT 150, INFANTRY ROAD BENGALURU-560 001 REPRESENTED HEREIN BY ITS DIRECTOR MR. NARPAT SINGH CHORARIA PAN No. AAACD 6927A …APPELLANT

(BY Ms.MAHIMA GOUD, ADVOCATE FOR Ms.TANMAYEE RAJKUMAR, ADVOCATE)

AND: 1. DEPUTY COMMISSIONER OF INCOME-TAX CIRCLE-11 (3), BMTC BUILDING 80 FT ROAD, KORAMANGALA 6TH BLOCK BENGALURU-560 095

2.

PRINCIPAL COMMISSIONER OF INCOME TAX-1 BMTC BUILDING, 80 FT ROAD KORAMANGALA 6TH BLOCK BENGALURU-560 095 …RESPONDENTS (BY SHRI. M. DILIP, STANDING COUNSEL FOR SHRI. K.V. ARAVIND, SENIOR STANDING COUNSEL)

THIS ITA IS FILED UNDER SEC.260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER DATED

27.06.2019 PASSED IN ITA NO.982/BANG/2016, FOR THE ASSESSMENT YEAR 2007-2008 PRAYING TO FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW AS STATED THEREIN AND ALLOW THE APPEAL

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ITA No. 43 of 2020 C/W ITA No. 42 of 2020 ITA No. 44 of 2020

AND SET ASIDE THE IMPUGNED ORDER DATED 27.06.2019 PASSED BY THE TRIBUNAL IN ITA NO. 982/BANG/2016 (ANNEXURE-K) FOR ASSESSMENT YEAR 2007-2008, TO THE EXTENT QUESTIONED HEREIN AND ETC.

THESE ITAs, COMING ON FOR FINAL HEARING, THIS DAY, P.S.DINESH KUMAR, J., DELIVERED THE FOLLOWING:

JUDGMENT

Ms.Mahima Goud, learned advocate for the appellant has filed memos of even date in all these appeals seeking leave to withdraw these appeals.

2.

Memos be kept in record. These appeals are accordingly dismissed as withdrawn.

No costs.

Sd/- JUDGE

Sd/- JUDGE

AV List No.: 1 Sl No.: 42

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