SYNOPSYS INTERNATIONAL LIMITED vs. THE DEPUTY DIRECTOR OF INCOME-TAX

PDF · subscribers
ITA/414/2015HC KarnatakaKAHC01040556201528 September 2020Bench: ALOK ARADHE,M.I.ARUN3 pages
AI SummaryDismissed

What did the High Court hold?

The High Court took the memo on record and, for the reasons stated therein, dismissed the appeal as withdrawn.

What were the facts?

The assessee, Synopsys International Limited, filed an appeal before the High Court of Karnataka. The assessee's counsel later filed a memo seeking to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed under Section 260-A of the Income Tax Act.

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.414 OF 2015

BETWEEN:

SYNOPSYS INTERNATIONAL LIMITED BLOCK 1, BLANCHARDSTOWN CORPORATE PARK BLANCHARDSTOWN, DUBLIN 15 IRELAND REP. HEREIN BY ITS DIRECTOR MR. DARRAGH POWER.

C/O: SYNOPSYS (INDIA) PVT. LTD., RMZ INFINITY, TOWER ‘A’ 4TH AND 5TH FLOOR OLD MADRAS ROAD BENNIGANAHALLI BANGALORE-560016. ... APPELLANT (BY SMT. TANMAYI RAJKUMAR, ADV., FOR SRI. T. SURYANARAYANA, ADV.,)

AND:

1.

THE DEPUTY DIRECTOR OF INCOME-TAX

(INTERNATIONAL TAXATION)

CIRCLE-2(1), NO.14/3-A 6TH FLOOR, R.P. BHAVAN

NRUPATHUNGA ROAD

BANGALORE-560001.

2.

THE DIRECTOR OF INCOME-TAX

(INTERNATIONAL TAXATION)

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

NRUPATHUNGA ROAD, BANGALORE-560001. ... RESPONDENTS - - -

THIS I.T.A. IS FILED UNDER SECTION 260-A OF I.T.ACT, 1961, ARISING OUT OF ORDER DATED 07-04-2015 PASSED IN ITA NO.1296/BANG/2014, FOR THE ASSESSMENT YEAR 2011-12, PRAYING TO: I. FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW STATED ABOVE. II. ALLOW THE APPEAL AND SET ASIDE THE COMMON ORDER OF THE INCOME TAX APPELLATE TRIBUNAL DATED 7- 4-2015, TO THE EXTENT THE APPELLANT’S APPEAL IN ITA NO.1296/BANG/2014 WAS DISMISSED.

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 accepts notice on behalf of the respondent.

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

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 →