Mr B P Ravi vs ITO | Karnataka High Court 2021

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

DATED THIS THE 4TH DAY OF OCTOBER, 2021

PRESENT

THE HON’BLE MRS.JUSTICE S.SUJATHA

AND

THE HON’BLE MR. JUSTICE RAVI V. HOSMANI

I.T.A.No.463/2015

BETWEEN :

Mr. B.P.RAVI SAFEWAY WOODS APARTMENTS, 1ST FLOOR, HORAMAVU ROAD, BANASWADI POST, BANGALORE-560 043 ...APPELLANT

(BY SRI BHAIRAV KUTTAIAH, ADV. FOR SRI M.LAVA, ADV.)

AND :

THE INCOME TAX OFFICER WARD 15(2), HMT BHAVAN BANGALORE-560 032

…RESPONDENT

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

THIS INCOME TAX APPEAL IS FILED UNDER SECTION 260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER DATED 10.04.2015 PASSED IN ITA NO.33/BANG/2014, FOR THE ASSESSMENT YEAR 2009-2010. PRAYING TO I. TO FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW STATED ABOVE. II. TO ALLOW THE APPEAL AND SET ASIDE THE FINDINGS TO THE EXTENT AGAINST THE APPELLATE IN THE ORDER PASSED BY THE ITAT, BANGALORE, 'A' BENCH IN ITA NO.33/BANG/2014 RELATING TO ASSESSMENT YEAR 2009-2010 VIDE ITS ORDER DATED 10.04.2015.

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THIS APPEAL COMING ON FOR HEARING, THIS DAY, S. SUJATHA, J., DELIVERED THE FOLLOWING:

J U D G M E N T

Learned counsel for the appellant has filed a memo seeking leave of the Court to withdraw the appeal, which reads thus:- “1. The above named Appellant has filed this Income Tax Appeal under Section 260A of the Income Tax Act, 1961 challenging the order passed by the Income Tax Appellate Tribunal, Bangalore Bench in ITA No.33/Bang/2014 dated 10.04.2015 for the Assessment Year 2009-10. 2. The Appellant filed Form-1 and Form-2 for declaration and undertaking for paying taxes on disputed income under the scheme named The Direct Tax Vivad Se Vishwas Act, 2020 for the Assessment Year 2009-10. 3. Thereafter, the Principal Commissioner of Income Tax – Bengaluru – 3 issued Form – 3 certificate under sub-section (1) of Section 5 of the Direct Tax Vivad Se

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Viswas Act, 2020 dated 26.02.2021, after verifying Form – 1 and Form – 2. 4. Wherefore, in view of the above submissions the Appellant humbly prays this Hon’ble Court may pleased to permit the Appellant to withdraw the above Income Tax Appeal with liberty to revive, in case the dispute is not settled under the scheme the Direct Tax Vivad Se Vishwas Act, 2020 in the interest of justice and equity.”

The memo is placed on record.

The appeal stands dismissed as withdrawn with liberty as sought for.

Sd/- JUDGE

PMR

MR B P RAVI vs. THE INCOME TAX OFFICER