M/S ABLE ADVERTISING vs. ASSISTANT COMMISSIONER OF INCOME TAX

1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 9TH DAY OF MARCH, 2021 PRESENT THE HON’BLE MR.JUSTICE ALOK ARADHE AND THE HON’BLE MR.JUSTICE ASHOK S.KINAGI I.T.A. NO.107 OF 2014 BETWEEN: M/S. ABLE ADVERTISING NO.5/1, G.C.RICH HOMES RICHMOND ROAD BANGALORE-560 025 PAN: AAEFA 4948D ...APPELLANT (BY SRI.S.ANNAMALAI FOR MR.LAVA, ADVOCATE) AND: ASSISTANT COMMISSIONER OF INCOME TA, CIRCLE-7(1) KENDRIYA SADAN, III FLOOR KORAMANGALA BANGALORE-560 034

…RESPONDENT (BY SRI.E.I.SANMATHI, ADVOCATE) THIS APPEAL IS FILED UNDER SECTION 260-A OF THE INCOME TAX ACT, 1961 ARISING OUT OF ORDER DATED 11.10.2013 PASSED IN ITA NO.321/BANG/2012, FOR THE ASSESSMENT YEAR 2005-2006 PRAYING TO;

2 (a) FORMULATE SUBSTANTIAL QUESTION OF LAW STATED ABOVE AND ANSWER THE SAME IN FAVOUR OF THE APPELLANT. (b) ALLOW THE APPEAL AND SET ASIDE THE FINDINGS TO THE EXTENT AGAINST THE APPELLANT IN THE ORDER PASSED BY THE INCOME TAX APPELLATE TRIBUNAL, BENGALURU ‘A’ BENCH, BANGALORE IN ITA NO.321/Bang/2012 DATED 11.10.2013 RELATING TO THE ASSESSMENT YEAR 2005-2006. THIS APPEAL COMING ON FOR HEARING THIS DAY, ALOK ARADHE, J., DELIVERED THE FOLLOWING: JUDGMENT Mr.S.Annamalai for Mr.Lava, 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 this Court to withdraw the appeal as the dispute has been resolved under the ‘Vivad se Vishwas’ Scheme.