SRI K RAMASWAMY vs. THE INCOME TAX OFFICER

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ITA/483/2016HC KarnatakaKAHC01044054201612 July 2021Bench: ALOK ARADHE,HEMANT CHANDANGOUDAR3 pages
AI SummaryDismissed

What did the High Court hold?

The High Court took the memo on record and consequently dismissed the appeal. The appeal was dismissed as withdrawn by the assessee.

What were the facts?

The assessee filed an appeal before the High Court against an order of the ITAT. The assessee's counsel later filed a memo seeking to withdraw the appeal.

What were the issues?

The primary issue was the assessee's decision to withdraw the appeal filed before the High Court.

Which sections of the Income-tax Act were involved?

Section 260-A

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

DATED THIS THE 12TH DAY OF JULY, 2021

PRESENT

THE HON'BLE MR. JUSTICE ALOK ARADHE

AND

THE HON'BLE MR. JUSTICE HEMANT CHANDANGOUDAR

I. T. A. NO.483 OF 2016 BETWEEN:

SRI. K. RAMASWAMY (S/O S. KRISHNAPPA AGED ABOUT 67 YEARS) ASHWINI REAL ESTATES NO.2930/2 (K-23) 2ND FLOOR, LATHA RAMASWAMY BHAVANA NEAR ST. MARY’S CONVENT CIRCLE J.L.B. ROAD, CHAMUNDIPURAM MYSORE – 570 004. … APPELLANT

(BY SRI. SHARATH S. FOR SRI. CHYTHANYA K.K., ADVOCATE)

AND:

THE INCOME- TAX OFFICER WARD 2(2), NO.22/16, RESIDENCY ROAD

NAZARBAD MYSORE – 570 010 … RESPONDENT

(BY SRI.E.I.SANMATHI, ADVOCATE FOR SRI. K.V. ARAVIND, ADVOCATE FOR RESPONDENT)

THIS ITA IS FILED UNDER SECTION 260-A OF I.T.ACT 1961, ARISING OUT OF ORDER DATED 30.05.2016 PASSED IN ITA No.919/BANG/2015, FOR THE ASSESSMENT YEAR 2006-07, PRAYING TO :

A) FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW STATED ABOVE.

B) ALLOW THE APPEAL AND SET-ASIDE THE IMPUGNED ORDER (SO FAR AS SAME IS PREJUDICIAL TO THE APPLLANT) OF THE ITAT, BENGALURU ‘B’ BENCH BEARING IN ITA NO.919/BANG/2015, DATED: 30.05.2016 AND ETC

THIS ITA COMING ON FOR HEARING, THIS DAY, ALOK ARADHE, J., DELIVERED THE FOLLOWING:

JUDGMENT

Mr.Sharath.S, learned counsel for the assessee. Mr.E.I.Sanmathi, learned counsel for the revenue.

Learned counsel for the assessee has filed a memo seeking leave of the Court to withdraw the appeal.

The memo is taken on record.

The appeal is dismissed as withdrawn.

Sd/- JUDGE

Sd/- JUDGE

bnv

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