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1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 22ND DAY OF FEBRUARY, 2021
PRESENT
THE HON’BLE MR.JUSTICE ALOK ARADHE
AND
THE HON’BLE MR.JUSTICE NATARAJ RANGASWAMY
I.T.A. NO.209 OF 2017
BETWEEN:
GLOBAL e:BUSINESS OPERATIONS PVT. LTD., KALYANI PLATINA, PHASE-II BUILDING, SURVEY NOs.1, 6 AND 24, KUNDALAHALLI VILLAGE, K.R. PURAM HOBLI, BANGALORE-560 066 REPRESENTED BY ITS DIRECTOR MR. B.R. KIRAN PAN NO.AABCG2843D ...APPELLANT (BY MISS. MAHIMA GOUD, ADVOCATE FOR SRI. T.SURYANARAYANA, ADVOCATE)
AND:
THE ASSISTANT COMMISSIONER OF INCOME-TAX CIRCLE 3(1)(2) [FORMERLY THE DEPUTY COMMISSIONER OF INCOME TAX) CIRCLE-11(3), BANGALORE] BMTC BUILDING, 80 FT ROAD, KORAMANAGALA, BANGALORE-560 001.
2 2. THE COMMISSIONER OF INCOME TAX, BMTC BUILDING, 80 FEET ROAD, KORAMANGALA, BANGALORE-560 001. …RESPONDENTS (BY SRI. K.V. ARAVIND, ADVOCATE)
THIS APPEAL IS FILED UNDER SECTION 260-A OF THE INCOME TAX ACT, 1961 ARISING OUT OF ORDER DATED 16.01.2017 PASSED IN IT(TP)A NO.1092/Bang/2011, FOR THE ASSESSMENT YEAR 2007-2008 (ANNEXURE-E) PRAYING TO;
(a) FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW STATED ABOVE;
(b) ALLOW THE APPEAL AND SET ASIDE THE ORDER OF THE INCOME TAX APPELLATE TRIBUNAL, ‘A’ BENCH, BANGALORE, PRONOUNCED ON 16.01.2017 IN IT(TP)A NO.1092/Bang/2011 (ANNEXURE ‘E’) TO THE EXTENT QUESTIONED HEREIN IN THE INTEREST OF JUSTICE AND EQUITY.
THIS APPEAL COMING ON FOR ORDERS THIS DAY, ALOK ARADHE, J., DELIVERED THE FOLLOWING:
JUDGMENT
Mrs.Mahima Goud, learned counsel for Mr.T.Suryanarayana, learned counsel for the assessee.
Mr.K.V.Aravind, learned counsel for the revenue.
Learned counsel for the assessee has filed a memo seeking leave of this Court to withdraw the appeal.
3 2. The 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 For the reasons assigned in the memo, the appeal is dismissed as withdrawn with liberty to revive the same in case the occasion so arises.
Sd/- JUDGE
Sd/- JUDGE