THE PR. COMMISSIONER OF INCOME TAX vs. M/S GOKULA EDUCATION

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ITA/25/2023HC KarnatakaKAHC01001464202310 January 2023Bench: P.S.DINESH KUMAR,G BASAVARAJA2 pages
AI SummaryWithdrawn

What did the High Court hold?

The appellant (Revenue) sought to withdraw the appeal. The Court granted the leave to withdraw the appeal and accordingly dismissed it as withdrawn.

What were the facts?

The Revenue filed an appeal before the High Court of Karnataka against an order of the Income Tax Appellate Tribunal. The appeal was filed under Section 260-A of the Income Tax Act, 1961.

What were the issues?

The primary issue was whether the appeal filed by the Revenue should be allowed to be withdrawn.

Which sections of the Income-tax Act were involved?

Section 260-A

AI-generated summary — verify with the full judgment below

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ITA No. 25 of 2023

IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 10TH DAY OF JANUARY, 2023 PRESENT THE HON'BLE MR. JUSTICE P.S.DINESH KUMAR AND THE HON'BLE MR. JUSTICE G BASAVARAJA INCOME TAX APPEAL NO. 25 OF 2023 BETWEEN: 1. THE PR. COMMISSIONER OF INCOME-TAX CENTRAL, 3RD FLOOR C.R. BUILDING QUEEN’S ROAD BENGALURU-560 001 2. THE DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE -1(2) 3RD FLOOR C.R. BUILDING QUEEN’S ROAD BENGALURU-560 001 …APPELLANTS

(BY SHRI. K.V. ARAVIND, SENIOR STANDING COUNSEL) AND M/S. GOKULA EDUCATION FOUNDATION (MEDICAL) MSR NAGAR, MSRIT POSTS MATHICARE BENGALURU-560 064 PAN-AAATG1779Q …RESPONDENT

THIS ITA IS FILED UNDER SEC.260-A OF INCOME TAX ACT 1961, PRAYING TO INCOME TAX ACT 1961, PRAYING TO FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW STATED THEREIN AND ALLOW THE

Digitally signed by YASHODHA N Location: HIGH COURT OF KARNATAKA

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ITA No. 25 of 2023

APPEAL BY SETTING ASIDE THE ORDERS PASSED BY THE INCOME TAX APPELLATE TRIBUNAL, BENGALURU IN C.O. NO. *12/BANG/2021 (IN ITA NO.*499/BANG/2021) DATED 18.07.2022 FOR ASSESSMENT YEAR *2011-2012 ANNEXURE-C CONFIRMING THE ORDER OF THE APPELLATE COMMISSIONER AND CONFIRM THE ORDER PASSED BY THE DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE- 1(2), BENGALURU AND ETC.

THIS ITA, COMING ON FOR ADMISSION, THIS DAY, P.S.DINESH KUMAR J., DELIVERED THE FOLLOWING:

JUDGMENT

Shri M.Dilip, learned Standing Counsel for the appellant has filed a memo of even date seeking leave to withdraw this appeal.

2.

Memo be kept in record. Leave granted. This appeal is accordingly dismissed as withdrawn. No costs.

Sd/- JUDGE

Sd/- JUDGE

YN List No.: 1 Sl No.: 6

* Corrections carried out vide Court order dated 24.02.2023

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