Loading judgment…
No AI summary yet for this case.
- 1 -
HC-KAR NC: 2025:KHC:25046-DB ITA No. 299 of 2022
IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 9TH DAY OF JULY, 2025 PRESENT THE HON'BLE MR. JUSTICE S.G.PANDIT AND THE HON'BLE MR. JUSTICE T.M.NADAF INCOME TAX APPEAL NO.299 OF 2022 BETWEEN:
M/S SWISS RE GLOBAL BUSINESS SOLUTIONS INDIA PRIVATE LIMITED (FORMERLY KNOWN AS SWISS RE SHARED SERVICES (INDIA) PRIVATE LIMITED) 2ND TO 5TH FLOOR, FAIRWINDS BUILDING EMBASSY GOLF LINKS BUSINESS PARK CHALLAGHATTA VILLAGE VARTHUR HOBLI BANGALORE - 560 071 COMPANY REGISTERED UNDER THE COMPANIES ACT 1956 REP BY ITS DIRECTOR MR. AMIT KALRA …APPELLANT (BY SRI. NAGESWAR RAO D D, ADVOCATE)
AND:
DEPUTY COMMISSIONER OF INCOME TAX CIRCLE- 6(1)(2) BMTC BUILDING, 80 FEET ROAD 6TH BLOCK, NEAR KHB GAMES VILLAGE KORMANGALA BENGALURU - 560 095
Digitally signed by MADHUSHREE H Location: High Court of Karnataka
- 2 -
HC-KAR NC: 2025:KHC:25046-DB ITA No. 299 of 2022
ADDITIONAL/JOINT/DEPUTY/ASSISTANT COMMISSIONER OF INCOME TAX/INCOME TAX OFFICER NATIONAL FACELESS ASSESSMENT CENTRE NORTH BLOCK, NEW DELHI - 110 001
…RESPONDENTS (BY SRI. E.I.SANMATHI, ADVOCATE)
THIS ITA IS FILED UNDER SECTION 260A OF THE INCOME TAX ACT, 1961 PRAYING TO (i) ADMIT THE INSTANT APPEAL TO ANSWER THE SUBSTANTIAL QUESTIONS OF LAW SET OUT IN PARA 21 ABOVE.(II) SET ASIDE / MODIFY THE IMPUGNED ORDER AT ANNEXURE-A PASSED BY INCOME TAX APPELLATE TRIBUNAL IN IT(TP)A NOS. 397/BANG/2021 DATED 21/01/2022 FOR ASSESSMENT YEAR 2016-2017 TO THE EXTENT CHALLENGED IN PRESENT APPEAL AND QUASH ANY PROCEEDINGS INSTITUTED OR CONTEMPLATED PURSUANT TO SUCH DIRECTIONS ISSUED THEREUNDER, AND(III) PASS SUCH FURTHER AND OTHER ORDERS IN FAVOUR OF THE APPELLANT AS THIS HON’BLE COURT MAY DEEM FIT TO GRANT, IN THE FACTS AND CIRCUMSTANCES OF THE CASE, AND IN THE INTERESTS OF JUSTICE AND EQUITY.
THIS APPEAL COMING ON FOR ORDERS THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE S.G.PANDIT and HON'BLE MR. JUSTICE T.M.NADAF
- 3 -
HC-KAR NC: 2025:KHC:25046-DB ITA No. 299 of 2022
ORAL JUDGMENT (PER: HON'BLE MR. JUSTICE S.G.PANDIT)
Memo dated 02.07.2025 is filed by the learned counsel for the appellant stating that the appellant has settled the dispute under the provisions of the Direct Tax Vivad se Vishwas Rules, 2024 and as such, seeks permission to withdraw the appeal.
Memo is placed on record.
Learned counsel for the appellant seeks liberty to revive the appeal in case, the scheme does not proceed in a beneficial manner or attains finality. 4. Accordingly, the appeal is dismissed as withdrawn, with liberty as sought by the appellant.
Sd/- (S.G.PANDIT) JUDGE
Sd/- (T.M.NADAF) JUDGE MH/- List No.: 1 Sl No.: 4