THE PR COMMISSIONER OF INCOME TAX vs. ABHAYKUMAR BHARMGOUDA PATIL

IN THE HIGH COURT OF KARNATAKA DHARWAD BENCH DATED THIS THE 17TH DAY OF SEPTEMBER, 2019 PRESENT THE HON’BLE MR.JUSTICE S.N. SATYANARAYANA

AND

THE HON’BLE MR.JUSTICE P.G.M. PATIL

I.T.A. No. 100049/2018

BETWEEN

(By SRI. Y.V.RAVIRAJ, ADV.)

AND

ABHAYKUMAR BHARAMGOUDA PATIL 24, MALINI, BASUVAN GALLI, HOSUR, SHAHPUR, BELAGAVI-560003, PAN: ACAPP 6762 G. ... RESPONDENT

2 ITA FILED UNDER SECTION 260A OF THE INCOME TAX ACT, 1961, PRAYING TO A)FORMULATE THE SUSTANTIAL QUESTION OF LAW AS STATED ABOVE; B)ALLOW THE APPEAL AND SET ASIDE THE ORDERS PASSED BY THE INCOME TAX APPELLATE TRIBUNAL, PANAJI BENCH, PANAJI IN ITA NO.36/Panaji/2018 DATED 13.04.2018 AND CONFIRM THE ORDER DATED 28.03.2014 PASSED BY THE ASSISTANT COMMISSIONER OF INCOME TAX OFFICER, CIRCLE-I, BELAGAVI FOR THE ASSESSMENT YEAR 2009-10.

THIS APPEAL COMING ON FOR ORDERS, THIS DAY, S.N.SATYANARAYANA, J, DELIVERED THE FOLLOWING:

JUDGMENT

This appeal is in challenge to the revenue order granted in favour of the assessee.

The learned counsel for the appellants would bring to the notice of this Court that in the light of recent circular bearing No.17/2019 dated 08.08.2019, the present appeal does not survive, in view of the pecuniary limitation prescribed under the aforesaid circular, is in excess of challenge to the order impugned. Hence, he seeks permission to withdraw the

3 appeal filed by the revenue. Memo is accepted. Appellants are permitted to withdraw the appeal.

Accordingly, appeal is dismissed as withdrawn.

SD/- JUDGE

SD/- JUDGE

KGK