SRI K RAMASWAMY vs. THE INCOME TAX OFFICER

PDF · subscribers
ITA/485/2016HC KarnatakaKAHC01044843201612 July 2021Bench: ALOK ARADHE,HEMANT CHANDANGOUDAR3 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court took the memo on record and proceeded to dismiss the appeal. The appeal was dismissed as withdrawn by the court.

What were the facts?

The assessee filed an appeal before the High Court of Karnataka against an order of the ITAT. The assessee's counsel later filed a memo seeking leave to withdraw the appeal.

What were the issues?

The primary issue was whether the appeal filed by the assessee should be allowed to be withdrawn. The court considered the assessee's request to withdraw the appeal.

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 12TH DAY OF JULY, 2021

PRESENT

THE HON'BLE MR. JUSTICE ALOK ARADHE

AND

THE HON'BLE MR. JUSTICE HEMANT CHANDANGOUDAR

I. T. A. NO.485 OF 2016

BETWEEN:

SRI. K. RAMASWAMY (S/O S. KRISHNAPPA AGED ABOUT 67 YEARS) ASHWINI REAL ESTATES, NO.2930/2 (K-23) 2ND FLOOR LATHA RAMASWAMY BHAVANA NEAR ST. MARY’S CONVENT CIRCLE J.L.B. ROAD, CHAMUNDIPURAM MYSORE – 570 004. … APPELLANT (BY SRI. SHARATH S. FOR SRI. CHYTHANYA K.K., ADVOCATE)

AND:

THE INCOME- TAX OFFICER WARD 2(2), NO.22/16, RESIDENCY ROAD

NAZARBAD MYSORE – 570 010 … RESPONDENT

(BY SRI.E.I.SANMATHI, ADVOCATE FOR SRI. K.V. ARAVIND, ADVOCATE FOR RESPONDENT)

THIS ITA IS FILED UNDER SECTION 260-A OF I.T.ACT 1961, ARISING OUT OF ORDER DATED 30.05.2016 PASSED IN ITA No.921/BANG/2015, FOR THE ASSESSMENT YEAR 2008-09, PRAYING TO :

A) FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW STATED ABOVE.

B) ALLOW THE APPEAL AND SET-ASIDE THE IMPUGNED ORDER (SO FAR AS SAME IS PREJUDICIAL TO THE APPLLANT) OF THE ITAT, BENGALURU ‘B’ BENCH BEARING IN ITA NO.921/BANG/2015, DATED: 30.05.2016 AND ETC.

THIS ITA COMING ON FOR HEARING, THIS DAY, ALOK ARADHE, J., DELIVERED THE FOLLOWING:

JUDGMENT

Mr.Sharath.S, learned counsel for the assessee.

Mr.E.I.Sanmathi, learned counsel for the revenue.

Learned counsel for the assessee has filed a memo seeking leave of the Court to withdraw the appeal.

The memo is taken on record.

The appeal is dismissed as withdrawn.

Sd/- JUDGE

Sd/- JUDGE bnv

More judgments on Section 260-A

All 2,570 judgments and leading authorities on Section 260-A →

Recent GST High Court judgments

Search GST case law →