M/S KINGFISHER TRAINING & AVIATION SERVICES LTD vs. THE ASSISTANT COMMISSIONER OF INCOME TAX

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ITA/435/2010HC KarnatakaKAHC01091648201008 January 2020Bench: ALOK ARADHE,RAVI V HOSMANI4 pages
AI SummaryDismissed

What did the High Court hold?

The High Court took the memo on record and proceeded to dismiss the appeals. The dismissal was based on the appellant's counsel withdrawing their representation.

What were the facts?

The appellant, Kingfisher Training & Aviation Services Ltd., filed appeals before the High Court. The appellant's counsel filed a memo seeking leave to withdraw the vakalath.

What were the issues?

The primary issue was the appellant's withdrawal of their legal representation, leading to the dismissal of the appeals for want of prosecution.

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 JANUARY 2020

PRESENT

THE HON’BLE MR. JUSTICE ALOK ARADHE

AND

THE HON’BLE MR. JUSTICE RAVI V.HOSMANI

I.T.A. NO.435 OF 2010 C/W I.T.A. NO.70 OF 2013

I.T.A. NO.435 OF 2010

BETWEEN:

M/S. KINGFISHER TRAINING & AVIATION SERVICES LTD (FORMERLY KNOWN AS KINGFISHER AIRLINES LTD) REP. BY ITS DIRECTOR SRI. T.R. VENKATADRI AGED ABOUT 56 YEARS S/O SRI. LATE RAMAVADHYAR THE UB GROUP, UB TOWER LEVEL 12, UB CITY VITTAL MALLYA ROAD BANGALORE-560001. ... APPELLANT (By Sri. S. PARTHASARATHI, ADV.)

AND:

THE ASSISTANT COMMISSIONER OF INCOME-TAX CIRCLE 11(5) 14/3, 5TH FLOOR, R.P. BUILDING

NRUPATHUNGA ROAD BANGALORE-560001. ... RESPONDENT

(By Sri. K.V. ARAVIND, ADV.) - - -

THIS I.T.A. IS FILED UNDER SECTION 260-A OF I.T. ACT, 1961 ARISING OUT OF ORDER DATED 30-7-2010 PASSED IN ITA No.1206/BANG/2009, FOR THE ASSESSMENT YEAR 2006-07, PRAYING TO FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW STATED THEREIN. ALLOW THE APPEAL AND SET ASIDE THE ORDER PASSED BY THE ITAT IN ITA No.1206/BANG/2009, DATED 30-7-2010 (ANNEXURE-A) & ETC.

I.T.A. NO.70 OF 2013

BETWEEN:

M/S. KINGFISHER TRAINING & AVIATION SERVICES LTD (FORMERLY KNOWN AS KINGFISHER AIRLINES LTD) REP. BY ITS DIRECTOR SRI. T.R. VENKATADRI AGED ABOUT 56 YEARS S/O SRI. LATE RAMAVADHYAR THE UB GROUP, UB TOWER LEVEL 12, UB CITY VITTAL MALLYA ROAD BANGALORE-560001. ... APPELLANT (By Sri. S. PARTHASARATHI, ADV.)

AND:

THE ASSISTANT COMMISSIONER OF INCOME-TAX CIRCLE 11(5)

14/3, 5TH FLOOR, R.P. BUILDING NRUPATHUNGA ROAD BANGALORE-560001. ... RESPONDENT

(By Sri. K.V. ARAVIND, ADV.) - - -

THIS I.T.A. IS FILED UNDER SECTION 260-A OF I.T. ACT, 1961 ARISING OUT OF ORDER DATED 12-10-2012 PASSED IN ITA Nos.82 & 83/BANG/2012, FOR THE ASSESSMENT YEAR 2007-08 & 2008-09, PRAYING TO FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW STATED THEREIN. ALLOW THE APPEAL AND SET ASIDE THE ORDER OF THE ITAT BEARING ITA Nos.82 & 83/BANG/2012 DATED 12-10-2012 (ANNEXURE-A), IN THE INTEREST OF JUSTICE AND EQUITY.

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

JUDGMENT

Mr.S.Parthasarathi, learned counsel for the appellant. Mr.K.V.Aravind, learned counsel for the respondent.

2.

Learned counsel for the appellant files a memo seeking leave of this Court to withdraw the vakalath. The aforesaid memo is taken on record.

Accordingly, the appeals are dismissed for want of prosecution.

Sd/- JUDGE

Sd/- JUDGE

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