THE PR. COMMISSIONER OF INCOME TAX vs. SHRI. B. RAVI KUMAR REDDY

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ITA No. 412 of 2022

IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 10TH DAY OF JANUARY, 2023 PRESENT THE HON'BLE MR. JUSTICE P.S.DINESH KUMAR AND THE HON'BLE MR. JUSTICE G BASAVARAJA INCOME TAX APPEAL NO.412 OF 2022 BETWEEN: 1. THE PR. COMMISSIONER OF INCOME-TAX CENTRAL CIRCLE, C.R.BUILDING QUEEN’S ROAD BENGALURU-560 001 2. THE DEPUTY COMMISSIONER OF INCOME-TAX CENTRAL CIRCLE-3, HYDERABAD PRESENT ADDRESS DCIT CENTRAL CIRCLE-1(2) C.R.BUILDING QUEEN’S ROAD BENGALURU-560 001 …APPELLANTS

(BY SHRI. K.V. ARAVIND, SENIOR STANDING COUNSEL) AND: SHRI. B. RAVI KUMAR REDDY NO.48/1, C.M.MOHAN BUILDING TUMKUR ROADmk YESHWANTHPUR BENGALURU-560 022 PAN-ADLPR6631A …RESPONDENT

(BY SHRI. S. ANNAMALAI, ADVOCATE)

Digitally signed by YASHODHA N Location: HIGH COURT OF KARNATAKA

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ITA No. 412 of 2022

THIS ITA IS FILED UNDER SEC.260-A OF INCOME TAX ACT 1961, PRAYING TO FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW STATED THEREIN AND ALLOW THE APPEAL BY SETTING ASIDE THE ORDERS PASSED BY THE INCOME TAX APPELLATE TRIBUNAL, BENGALURU IN C.O.NO.26/HYD/2014 IN ITA NO.1147/HYD/2013 DATED 04.04.2022 FOR ASSESSMENT YEAR 2008-2009 ANNEXURE-C AND CONFIRM THE ORDER OF THE APPELLATE COMMISSIONER CONFIRMING THE ORDER PASSED BY THE DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(2), BENGALURU AND ETC.

THIS ITA, COMING ON FOR ADMISSION, THIS DAY, P.S.DINESH KUMAR J., DELIVERED THE FOLLOWING:

JUDGMENT

Shri M.Dilip, learned Standing Counsel for the appellants has filed a memo of even date seeking leave to withdraw this appeal. 2. Memo be kept in record. Leave granted. This appeal is accordingly dismissed as withdrawn. No costs.

Sd/- JUDGE

Sd/- JUDGE

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