DR.K.BALARAMAN vs. INCOME TAX OFFICER

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

DATED THIS THE 22ND DAY OF APRIL 2021

PRESENT

THE HON’BLE MR. JUSTICE ALOK ARADHE

AND

THE HON’BLE MR. JUSTICE M.G.S. KAMAL

I.T.A. NO.72 OF 2015 BETWEEN:

DR. K. BALARAMAN PROP: SREE KRISHNA GARDENIA BUILDERS AND DEVELOPERS NO.559, RMV II STAGE NEW BEL ROAD, BANGALORE-560094. .... APPELLANT (BY MR. A. SHANKAR, SR. COUNSEL A/W MR. RAVISHANKAR, ADV., FOR MR. M. LAVA, ADV.,)

AND:

INCOME TAX OFFICER WARD-6(1), 4TH FLOOR R.P. BHAVAN, 14/3A NRUPATHUNGA ROAD BANGALORE-560001. ... RESPONDENT (BY MR. DILEEP KUMAR, ADV., FOR MR. K.V. ARAVIND, ADV.,) - - - THIS I.T.A. IS FILED UNDER SEC. 260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER DATED 17.10.2014 PASSED ITA NO.1689/BANG/2013, FOR THE ASSESSMENT YEAR 2009-10, PRAYING TO (i) FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW STATED ABOVE AND ANSWER THE SAME IN FAVOUR OF APPELLANT.

(ii) ALLOW THE APPEAL AND SET ASIDE THE FINDINGS TO THE EXTENT AGAINST THE APPELLANT IN THE ORDER PASSED BY THE INCOME TAX APPELLATE TRIBUNAL, BANGALORE BENCH IN ITA NO.1689/BANG/2013 RELATING TO ASSESSMENT YEAR 2009- 10 VIDE ITS ORDER DATED 17.10.2014.

THIS I.T.A. COMING ON FOR HEARING, THIS DAY, ALOK ARADHE J., DELIVERED THE FOLLOWING:

JUDGMENT

Sri. A. Shankar, learned Senior Counsel along with Sri. Ravishankar, learned counsel for Sri. M Lava, learned counsel for the assessee.

Sri. Dileep Kumar, learned counsel for the revenue.

Learned Senior Counsel for the assessee submits that the dispute involved in this appeal has been settled under ‘Vivad se Vishwas’ scheme and has filed a memo seeking leave of this Court to withdraw the appeal. The aforesaid memo is placed on record.

In the result, the appeal is disposed of with liberty to the assessee to seek revival of the same in case of occasion so arises.

Sd/- JUDGE

Sd/- JUDGE Mds/-