INTEL SERVICES INC vs. THE DEPUTY DIRECTOR OF

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ITA/413/2015HC KarnatakaKAHC01050646201528 September 2020Bench: ALOK ARADHE,M.I.ARUN3 pages
AI SummaryDismissed

What did the High Court hold?

The High Court allowed the assessee's request to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn by the Court.

What were the facts?

The assessee, Intel Services Inc., filed an appeal before the High Court against an order of the Income Tax Appellate Tribunal. The appeal was filed under Section 260-A of the Income Tax Act, 1961.

What were the issues?

The primary issue was whether the appeal filed by the assessee should be allowed to be withdrawn.

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 28th DAY OF SEPTEMBER 2020

PRESENT

THE HON’BLE MR. JUSTICE ALOK ARADHE

AND

THE HON’BLE MR. JUSTICE M.I. ARUN

I.T.A. NO.413 OF 2015

BETWEEN:

INTEL SERVICES INC (NOW INTEL SERVICES LLC) A COMPANY INCORPORATED UNDER THE LAWS OF THE UNITED STATES OF AMERICA C/O INTEL TECHNOLOGY INDIA P. LTD SRR2, NO.23-56P DEVARABEESANAHALLI OUTER RING ROAD BANGALORE SOUTH TALUK BANGALORE-560037 REP. BY ITS AUTHORISED REPRESENTATIVE MRS. SUMITA THOMAS. ... APPELLANT (BY SMT. TANMAYI RAJKUMAR, ADV., FOR SRI. T. SURYANARAYANA, ADV.,)

AND:

1.

THE DEPUTY DIRECTOR OF INCOME-TAX

(INTERNATIONAL TAXATION) – I

NO.14/3, 6TH FLOOR, R.P. BHAVAN

NRUPATHUNGA ROAD, BANGALORE-560001.

2.

DIRECTOR OF INCOME-TAX

(INTERNATIONAL TAXATION)

NO.14/3-A, 6TH FLOOR

R.P. BHAVAN, NRUPATHUNGA ROAD

BANGALORE-560001. ... RESPONDENTS (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 20-03-2015 PASSED IN ITA NO.1528/BANG/2010, FOR THE ASSESSMENT YEAR 2006-07, PRAYING TO: I. FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW STATED ABOVE. II. ALLOW THE APPEAL AND SET ASIDE THE ORDER OF THE INCOME TAX APPELLATE TRIBUNAL DATED 20-03-2015 IN ITA NO.1528/BANG/2010.

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

JUDGMENT

Smt.Tanmayee Rajkumar, learned counsel for Mr.T.Suryanarayana, learned counsel for the assessee. Mr.K.V.Aravind, learned counsel for the assessee.

2.

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.

For the reasons assigned in the memo, the appeal is dismissed as withdrawn.

Sd/- JUDGE

Sd/- JUDGE

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