PRINCIPAL COMMISSIONER OF vs. M/S MCAFEE SOFTWARE

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ITA/470/2015HC KarnatakaKAHC01042057201509 July 2025Bench: S.G.PANDIT,T.M.NADAF3 pages
AI SummaryDismissed

What did the High Court hold?

The High Court took note of the memo filed by the Revenue. The Court permitted the withdrawal of the appeal based on the settlement.

What were the facts?

The Revenue filed an appeal before the High Court against an order of the Income Tax Appellate Tribunal. The Revenue later filed a memo stating that the matter was settled under the VSVS 2020 Scheme.

What were the issues?

The primary issue was the withdrawal of the appeal by the Revenue due to a settlement under the VSVS 2020 Scheme.

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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HC-KAR NC: 2025:KHC:25049-DB ITA No. 470 of 2015

IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 9TH DAY OF JULY, 2025 PRESENT THE HON'BLE MR. JUSTICE S.G.PANDIT AND THE HON'BLE MR. JUSTICE T.M.NADAF INCOME TAX APPEAL NO.470 OF 2015 BETWEEN:

1.

PRINCIPAL COMMISSIONER OF INCOME TAX, C.R. BUILDING, QUEENS ROAD, BANGALORE - 560 001.

2.

THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-12(1), BANGALORE. …APPELLANTS (BY SRI. E I SANMATHI, ADVOCATE)

AND:

M/S MCAFEE SOFTWARE (INDIA) PVT LTD EMBASSY GOLF LINKS BUSINESS PARK, PINE VALLEY, 2ND FLOOR, OFF. INDIRANAGAR, INTERMEDIDATE RING ROAD, KORAMANGALA, BANGALORE - 560 071. PAN: AABCN 3175H

…RESPONDENT (BY SRI. K R VASUDEVAN, ADVOCATE)

Digitally signed by MADHUSHREE H Location: High Court of Karnataka

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HC-KAR NC: 2025:KHC:25049-DB ITA No. 470 of 2015

THIS ITA IS FILED UNDER SECTION 260-A OF INCOME TAX ACT 1961, PRAYING TO a) DECIDE THE FOREGOING QUESTION OF LAW AND / OR SUCH OTHER QUESTIONS OF LAW AS MAY BE FORMULATED BY THE HON’BLE COURT AS DEEMED FIT; b) SET ASIDE THE APPELLATE ORDER DATED 24.04.2015 PASSED BY THE INCOME TAX APPELLATE TRIBUNAL, C BENCH, BANGALORE IN APPEAL PROCEDDINGS ITA NO.1009/BANG/2014 FOR THE ASSESSMENT YEAR 2009- 10, AS SOUGHT FOR IN THIS APPEAL; AND TO GRANT SUCH OTHER RELIEF AS DEEMED FIT, IN THE INTEREST OF JUSTICE.

THIS APPEAL COMING ON FOR ORDERS THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM: HON'BLE MR. JUSTICE S.G.PANDIT and HON'BLE MR. JUSTICE T.M.NADAF

ORAL JUDGMENT (PER: HON'BLE MR. JUSTICE S.G.PANDIT)

Memo dated 05.07.2025 is filed by the learned counsel for the appellants – revenue stating that the matter is settled in VSVS 2020 Scheme and seeks permission to withdraw the appeal.

2.

Memo is placed on record.

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HC-KAR NC: 2025:KHC:25049-DB ITA No. 470 of 2015

3.

Accordingly, the appeal is dismissed as withdrawn.

Sd/- (S.G.PANDIT) JUDGE

Sd/- (T.M.NADAF) JUDGE

MH/- List No.: 1 Sl No.: 1

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