SRI M J RAMANI vs. THE DEPUTY COMMISSIONER

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ITA/271/2013HC KarnatakaKAHC01024566201308 March 2021Bench: ALOK ARADHE,ASHOK S.KINAGI3 pages
AI SummaryDismissed

What did the High Court hold?

The High Court, for the reasons assigned in the memo, dismissed the appeal as withdrawn. The assessee was granted liberty to revive the appeal.

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 request 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 8TH 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.271 OF 2013 BETWEEN: SRI M.J. RAMANI AGED ABOUT 54 YEARS SON OF LATE SRI M.V. JAYARAMAN 22/A, I-A MAIN I CROSS, I BLOCK R.M.V. II STAGE BANGALORE - 560 094. … APPELLANT (BY MS. JINITA CHATTERJEE, ADVOCATE FOR MR. S. PARTHASARATHI., ADVOCATE) AND: THE DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE 1(2), C.R. BUILDING QUEEN'S ROAD BANGALORE - 560 001. … RESPONDENT

2 (BY MR. DILIP KUMAR, ADVOCATE FOR MR. K.V. ARAVIND, ADVOCATE) THIS ITA IS FILED UNDER SECTION 260-A OF I.T. ACT, 1961, ARISING OUT OF ORDER DATED: 31.01.2013 PASSED IN ITA No.383/BANG/2012, FOR THE ASSESSMENT YEAR 2008-09 PRAYING TO (I) FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW STATED THEREIN. (II) ALLOW THE APPEAL AND SET ASIDE THE COMMON ORDER OF THE ITAT IN ITA No.383/BANG/2012 DATED:31.01.2013 THIS ITA COMING ON FOR ORDERS THIS DAY, ALOK ARADHE J., DELIVERED THE FOLLOWING: JUDGMENT

Ms. Jinita Chatterjee, learned counsel for Mr. S.Parthasarathi, learned counsel for the assessee.

Mr. Dilip Kumar, learned counsel for the Revenue. 2. Learned counsel for the assessee has filed a memo seeking leave of this Court to withdraw the appeal.

3 3. Aforesaid memo is taken on record. For the reasons assigned in the memo, the appeal is dismissed as withdrawn with liberty to revive the same. SD/- JUDGE SD/- JUDGE RD

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