THE PR. COMMISSIONER OF INCOME-TAX vs. M/S FIS SOLUTIONS INDIA PVT LTD.,

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ITA/333/2019HC KarnatakaKAHC01037942201909 July 2020Bench: ALOK ARADHE,HEMANT CHANDANGOUDAR3 pages
AI SummaryDismissed

What did the High Court hold?

The High Court, in view of the Revenue's submission, dismissed the appeal as withdrawn. This means the ITAT's decision remains undisturbed.

What were the facts?

The Revenue filed an appeal before the High Court of Karnataka against an ITAT order. The Revenue's counsel sought permission to withdraw the appeal.

What were the issues?

The primary issue was the Revenue's decision to withdraw its appeal 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

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

DATED THIS THE 9TH DAY OF JULY 2020

PRESENT

THE HON’BLE MR. JUSTICE ALOK ARADHE

AND

THE HON’BLE MR.JUSTICE HEMANT CHANDANGOUDAR

I.T.A. NO.333 OF 2019

BETWEEN:

1.

THE PR. COMMISSIONER OF INCOME-TAX

INCOME TAX OFFICER

P.M.T. BUILDING, A-WING

THIRD FLOOR, SWARGATE

SHANKAR SHET ROAD

PUNE-411037.

2.

THE ASST. COMMISSIONER OF INCOME-TAX

CIRCLE-12(3), PRESENT ADDRESS

THE DEPUTY COMMISSIONER OF INCOME TAX

CIRCLE-1(2), P.M.T. BUILDING

2ND FLOOR, SWARGATE, PUNE-411037.

... APPELLANTS (BY SRI. K.V. ARAVIND, ADV.)

AND:

M/S. FIS SOLUTIONS INDIA PVT. LTD., (FORMERLY KNOWN AS SUNGARD SOLUTIONS (INDIA) PVT. LTD.,) 6TH FLOOR, EMBASSY ICON INFANTRY ROAD, BENGALURU-560001 PRESENT ADDRESS UPPER GROUND FLOOR TO 7TH FLOOR

WESTEND CENTRE ONE SURVEY NO.169/1, SECTOR II AUNDH, PUNE-411007 PAN: AAACE 7476K.

... RESPONDENT - - -

THIS I.T.A. IS FILED UNDER SECTION 260-A OF I.T. ACT, 1961 ARISING OUT OF ORDER DATED 30/7/2015 PASSED IN IT (TP)A NO.148/BANG/2012 FOR THE ASSESSMENT YEAR 2008-09 PRAYING TO: I. FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW STATED ABOVE. II. ALLOW THE APPEAL AND SET ASIDE THE ORDERS PASSED BY THE ITAT, BANGALORE IN

IT(TP)A NO.1487/BANG/2012 DATED 30/7/2015 FOR ASSESSMENT YEAR 2008-09 ANNEXURE-E AND CONFIRM THE ORDER OF THE DRP CONFIRMING THE ORDER PASSED BY THE ASST. COMMISSIONER OF INCOME TAX, CIRCLE-12(3), BENGALURU & ETC.

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

JUDGMENT

Mr.K.V.Aravind, learned counsel for the appellants has appeared through video conference.

2.

Learned counsel for the revenue submits that the appellants be permitted to withdraw the appeal without prejudice to the similar questions being raised in other appeals.

3.

In view of the aforesaid submission, the appeal is dismissed as withdrawn in terms of liberty as prayed for.

Sd/- JUDGE

Sd/- JUDGE

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