M/S MAGRATH PROPERTY vs. DEPUTY COMMISSIONER

PDF · subscribers
ITA/207/2017HC KarnatakaKAHC01031780201724 February 2021Bench: ALOK ARADHE,R. NATARAJ3 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court took on record a memo filed by the assessee seeking leave to withdraw the appeal. For the reasons stated in the memo, the appeal was dismissed as withdrawn.

What were the facts?

The assessee, M/s Magrath Property Developers, filed an appeal before the High Court of Karnataka against an order of the Income Tax Appellate Tribunal. The assessee's authorized signatory represented them in the proceedings.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal 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 24TH DAY OF FEBRUARY 2021

PRESENT

THE HON’BLE MR. JUSTICE ALOK ARADHE

AND

THE HON’BLE MR. JUSTICE NATARAJ RANGASWAMY

I.T.A. NO.207 OF 2017

BETWEEN:

M/S MAGRATH PROPERTY DEVELOPERS 1ST FLOOR, EMBASSY POINT NO.150, INFANTRY ROAD BANGALORE-560 001 REPRESENTED HEREIN BY ITS AUTHORIZED SIGNATORY MR. P.R. RAMAKRISHNAN PAN NO:AALFM0070H

... APPELLANT (BY MISS, MAHIMA GOUD, ADVOCATE FOR SRI. T. SURYANARAYANA, ADVOCATE)

AND:

1.

DEPUTY COMMISSIONER OF INCOME-TAX-CIRCLE(1)(2)(1) (FORMERLY ADDITIONAL COMMISSIONER OF INCOME-TAX RANGE-8) BMTC BUILDING KORAMANGALA, 6TH BLOCK BANGALORE-560 085

2.

COMMISSIONER OF INCOME-TAX-5 BMTC BUILDING

KORAMANGALA, 6TH BLOCK BANGALORE-560 085 ... RESPONDENTS (BY SRI. E. I. SANMATHI, ADVCOATE FOR SRI. K.V. ARAVIND, ADVOCATE)

THIS I.T.A. IS FILED UNDER SEC. 260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER DATED 13.01.2017 PASSED IN ITA NO.909/BANG/2014 FOR THE ASSESSMENT YEAR 2010-11, PRAYING TO: (A) FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW STATED ABOVE. (B) ALLOW THE APPEAL AND SET ASIDE THE ORDER OF THE TRIBUNAL DATED:13.01.2017 PASSED IN ITA NO.909/BANG/2014 (ANNEXURE-C); AND (C) PASS SUCH OTHER OR SUITABLE ORDERS AS THIS HON’BLE COURT DEEMS FIT TO PASS ON THE FACTS AND IN THE CIRCUMSTANCES OF THE CASE AND IN THE INTERESTS OF JUSTICE AND EQUITY.

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

JUDGMENT

Miss. Mahima Goud, learned counsel for the assessee.

Mr. E. I. Sanmathi, learned counsel for Mr. K. V. Aravind, learned counsel for the revenue.

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

The aforesaid memo is taken on record.

For the reasons stated in the memo, the appeal is dismissed as withdrawn with liberty to revive the same in case, occasion so arises.

Sd/- JUDGE

Sd/- JUDGE

dn/-

More judgments on Section 260-A

All 2,570 judgments and leading authorities on Section 260-A →

Recent GST High Court judgments

Search GST case law →