THE PR COMMISSIONER OF INCOME TAX CIT(A) vs. M/S. GMR ENERGY LTD

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

DATED THIS THE 5TH DAY OF SEPTEMBER, 2022

PRESENT

THE HON'BLE MR. JUSTICE P.S.DINESH KUMAR

AND

THE HON'BLE MR. JUSTICE UMESH M. ADIGA

I. T. A. NO.175 OF 2020

BETWEEN:

CIT(A), CENTRAL CIRCLE

C.R.BUILDING

QUEEN'S ROAD

BENGALURU - 560 001.

CENTRAL CIRCLE-2(2), PRESENT ADDRESS

JCIT (OSD), CENTRAL RANGE -2 (2)

C.R. BUILDING

QUEEN'S ROAD

BENGALURU - 560 001. … APPELLANTS (BY SRI. M. DILIP, ADVOCATE FOR SRI. K.V. ARAVIND, ADVOCATE)

AND:

M/S. GMR ENERGY LTD 25/1, SKIP HOUSE MUSEUM ROAD BENGALURU - 560 025. PAN - AAACT 8420A

… RESPONDENT (BY SRI. BALARAM R. RAO, ADVOCATE)

THIS ITA IS FILED UNDER SECTION 260-A OF I.T.ACT 1961, ARISING OUT OF ORDER DATED 23.10.2019 PASSED IN C.O.No.5/BANG/2017 (IN ITA No.1735/BANG/2017), FOR THE ASSESSMENT YEAR 2011-2012 PRAYING TO: I) FORMULATE THE SUBSTANTIAL QUESTION OF LAW AS STATED ABOVE AND II) ALLOW THE APPEAL AND SET-ASIDE THE ORDERS PASSED BY THE INCOME TAX APPELLATE TRIBUNAL, BENGALURU IN C.O.NO.5/BANG/2017 (IN ITA No.1735/BANG/2017) DATED:23.10.2019 FOR ASSESSMENT YEAR 2011-2012 ANNEXURE-C AND CONFIRM THE ORDER OF THE APPELLATE COMMISSIONER CONFIRMING THE ORDER PASSED BY THE JOINT COMMISSIONER OF INCOME TAX (OSD), CENTRAL RANGE-2(2), BENGALURU AND III) PASS SUCH OTHER SUITABLE ORDERS AS THIS HON'BLE COURT DEEMS FIT TO GRANT IN THE FACTS AND CIRCUMSTANCES OF THE CASE IN THE INTEREST OF JUSTICE AND EQUITY.

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

JUDGMENT

Shri. M. Dilip, learned Advocate for the Revenue has filed a memo of even date seeking leave to withdraw this appeal. 2. Memo be kept in record. Leave granted. 3. Appeal is dismissed as withdrawn.

Sd/- JUDGE

Sd/- JUDGE