THE PRINCIPAL COMMISSIONER OF INCOME TAX, TRICHUR vs. M/S.SUNNY JACOB

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE C.K.ABDUL REHIM & THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN MONDAY, THE 28TH DAY OF OCTOBER 2019 / 6TH KARTHIKA, 1941 ITA.No.213 OF 2019 AGAINST THE ORDER IN ITA 320/2016 DATED 10-10-2018 OF I.T.A.TRIBUNAL,COCHIN BENCH APPELLANT/RESPONDENT/RESPONDENT/REVENUE: THE PRINCIPAL COMMISSIONER OF INCOME TAX, KOTTAYAM. BY ADVS. SRI.P.K.R.MENON,SENIOR COUNSEL, GOI(TAXES) SRI.JOSE JOSEPH, SC, FOR INCOME TAX RESPONDENT/APPELLANT/APPELLANT/ASSESSEE: M/S.SUNNY JACOB KALATHIL HOUSE, MOUNT WARDHA, KANJIKUZHY, KOTTAYAM THIS INCOME TAX APPEAL HAVING COME UP FOR ADMISSION ON 28.10.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

C.K. ABDUL REHIM, J. & ANU SIVARAMAN, J. ----------------------------------------------------- I.T.A. No. 213 OF 2019 ------------------------------------------------------- Dated this the 28th day of October, 2019 J U D G M E N T Abdul Rehim

, J. Learned Standing Counsel for Government of India(Taxes) seeks permission to withdraw the above appeal on the basis of the policy of the Government with respect to pecuniary limitations. Permission is granted. The above appeal is hereby dismissed as withdrawn. The appellant will be eligible for refund of court fee as per the relevant provisions.

Sd/- C.K. ABDUL REHIM, JUDGE. Sd/- ANU SIVARAMAN, JUDGE.

ul/- // True copy // P.S. to Judge.

IT.A. No.213/2019 -:3:- APPENDIX PETITIONER'S EXHIBITS: ANNEXURE A ASSESSMENT ORDER U/S 153A T.W.S.143(3) DATED 31-12-2009 ANNEXURE B CIT (A)'S ORDER NO.ITA/21, 23, 24 34/CENT/KTM/CIT(A)/2009-10 DATED 22-09- 2010 ANNEXURE C ITAT'S ORDER IN ITA NO. 41,42 7 43/COCH/2011 DATED 16-11-2012 ANNEXURE D HC'S ORDER IN ITA. NO. 90 OF 2013 AND CO. CASES DATED 02-01-2014