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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 6TH DAY OF DECEMBER, 2019
PRESENT
THE HON'BLE MR. JUSTICE ARAVIND KUMAR
AND
THE HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
I.T.A. NO.121 OF 2019
BETWEEN:
M/s. Karnataka Power Transmission Corporation Ltd., 400 KV Station & SSM Division Talaguppa-577430 PAN: AABCK7281 M (Represented by its Director (Finance), Ms. Aditi Raja, aged about 59 years, D/o. Devesh Chandra)
…Appellant (By Sri. Chythanya K.K., Advocate)
AND:
The Income Tax Officer (OSD)(TDS) Large Tax Payers Unit J.S.S.Towers, 100ft Ring Road, Banashankari III Stage, Phase 3, Banashankari, Bengaluru-560085.
…Respondent (By Sri. K.V.Aravind, Advocate)
*****
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This ITA is filed under Section 260 A of the Income Tax Act 1961, arising out of the order dated 02.05.2018 passed in ITA Nos.2275 & 2276/Bang/2017 for the Assessment Year 2013-2014, praying to (a) Formulate the substantial question of law stated above.(b) Allow the appeal and set aside the impugned order of the Income Tax Appellate Tribunal, Bengaluru ‘A’ Bench bearing in ITA Nos.2275 and 2276/Bang/2017 dated 02.05.2018 for the Assessment Year 2013-2014 and (c) Pass such other suitable orders including order as to costs as this Hon’ble Court may deem fit to grant in the facts and circumstances of the case in the interest of justice and equity.
This ITA coming on for admission this day, Aravind Kumar, J., passed the following:-
JUDGMENT
Learned counsel for appellant has sought for withdrawal of appeal with a prayer to keep open all grounds urged in the appeal on merits of case. It has been stated in the memo to the following effect. “It is submitted the department had filed Appeals against the Tribunal order in ITA Nos.566 to 640/2018 and ITA 656- 657/2018, which were dismissed on the basis of low tax effect by an order dated 31.10.2019. The Appellant against the said Tribunal order (to the extent prejudice) had filed cross appeals in ITA Nos.72 to 145/2019.
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The Appellant in anticipation that the department might file appeals against the other two Tribunal orders and considering the limitation filed appeals against those two Tribunal orders in ITA Nos.354 to 433/2019 and ITA Nos.491 to 526/2019. It is submitted that against the said Tribunal orders the department did not file appeals”.
Since the main appeals of the department are dismissed, the Appellant do not want to pursue the above appeals and cross appeals”.
In the light of afore stated statement made by the assessee and Sri. K.V.Aravind, learned Panel Counsel representing Revenue not disputing the fact that ITA.No.566-640/2018, 656/2018 and 657/2018 filed by Revenue having been withdrawn, we deem it proper to permit the appellant to withdraw this appeal without expressing any opinion on merits of the case and contentions of both parties including grounds urged in this appeal are kept open to be adjudicated if need arises in future.
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Hence, appeal is dismissed as withdrawn subject to above observations.
Sd/-
JUDGE
Sd/- JUDGE