M/S ATW TECHNOLOGIES PVT LTD vs. THE DEPUTY COMMISSIONER OF INCOME TAX

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ITA/516/2014HC KarnatakaKAHC01044103201401 February 2021Bench: ALOK ARADHE,R. NATARAJ3 pages
AI SummaryDismissed

What did the High Court hold?

The High Court allowed the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn, with liberty granted to the assessee to revive it if necessary.

What were the facts?

The assessee, M/s. ATW Technologies Pvt. Ltd., filed an appeal before the High Court of Karnataka against an order passed by the ITAT. The appeal was filed under Section 260-A of the Income Tax Act, 1961.

What were the issues?

The primary issue was the assessee's decision to withdraw the appeal filed against the ITAT's order.

Which sections of the Income-tax Act were involved?

Section 260-A

AI-generated summary — verify with the full judgment below

1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 1ST DAY OF FEBRUARY 2021 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE NATARAJ RANGASWAMY I.T.A. NO.516 OF 2014 BETWEEN: M/S. ATW TECHNOLOGIES PVT. LTD. UNIT 8 & 9, LALEHZAR 45/1-6 PALACE ROAD BANGALORE-560001 REP. BY ITS DIRECTOR MR. M. RAJAGOPAL. .... APPELLANT (BY MR. G.S. NAGHARISH, ADV., FOR MR. ARAVIND V. CHAVAN, ADV.,) AND: 1. THE DEPUTY COMMISSIONER OF INCOME-TAX

CIRCLE-11(1), NO.14/3-A, 5TH FLOOR

RASHTROTHANA BHAVAN

NRUPATHUNGA ROAD

BANGALORE-560001. 2. THE COMMISSIONER OF INCOME TAX-I

C.R. BUILDING, QUEENS ROAD

BANGALORE-560001. ... RESPONDENTS (BY MR. K.V. ARAVIND, ADV.,) - - - THIS I.T.A. IS FILED UNDER SEC. 260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER DATED 14.08.2014 PASSED

2 IN ITA NO.1527/BANG/2012 & CO NO.56/BANG/2013 FOR THE ASSESSMENT YEAR 2003-04, PRAYING TO: (i) FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW STATED ABOVE. (ii) ALLOW THE APPEAL AND SET ASIDE THE ORDER PASSED BY THE ITAT, BANGALORE IN ITA NO.1527/BANG/2012 & CO NO.56/BANG/2013 DATED 14.08.2014 AND CONFIRM THE ORDER OF THE APPELLATE COMMISSIONER SETTING ASIDE THE ORDER PASSED BY THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-11(1), BANGALORE. THIS I.T.A. COMING ON FOR HEARING, THIS DAY, ALOK ARADHE J., DELIVERED THE FOLLOWING: JUDGMENT Mr.Nagaharish, learned counsel for the assessee. Mr.Dilip Kumar, learned counsel for 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. The aforesaid memo is taken on record.

3 2. For the reasons assigned in the memo, the appeal is dismissed as withdrawn with liberty to the assessee to revive the same if occasion so arises. Sd/- JUDGE Sd/- JUDGE RV

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