B.S. KRISHNAMURTHY vs. DEPUTY COMMISSIONER OF INCOME TAX

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

DATED THIS THE 31ST DAY OF MARCH, 2021

PRESENT

THE HON’BLE MR. JUSTICE ALOK ARADHE

AND

THE HON’BLE MR. JUSTICE M.G.S. KAMAL

I.T.A. NO.1007/2017

BETWEEN:

B.S.KRISHNAMURTHY NO.27, 17TH CROSS, I MAIN, B.K.NAGAR, OPP: LIC COLONY, YESHWANTHPUR, BENGALURU - 560 022 PAN:ACMPK1194K. ... APPELLANT (BY SRI SHIVAPRASAD E., ADVOCATE)

AND:

DEPUTY COMMISSIONER OF INCOME TAX, INCOME-TAX, CIRCLE-9(1), 3RD FLOOR, JEEVAN SAMPIGE, LIC BUILDNG, SAMPIGE ROAD, MALLESHWARAM, BANGALORE 560 003. ... RESPONDENT

(BY SRI DILIP KUMAR, ADVOCATE FOR SRI K.V.ARAVIND, ADVOCATE) - - -

THIS I.T.A. IS FILED UNDER SECTION 260-A OF INCOME TAX ACT 1961 PRAYING THIS HON'BLE COURT TO

I. FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW STATED ABOVE OR FRAME SUCH OTHER QUESTION OF QUESTIONS AS THIS HON’BLE COURT DEEM IT FIT;

II. CALL FOR THE ENTIRE LOWER COURT/APPELLATE TRIBUNAL/APPELLATE AUTHORITY/ASSESSING OFFICER RECORDS PERTAINING TO THE ASSESSMENT ORDER DATED:29/11/2011, FOR THE ASSESSMENT YEAR 2009- 2010, PERTAINING TO THE APPELLANT COMPANY BEARING PAN NO.ACMPK1194K, FROM THE RESPONDENT NO.01 AUTHORITY AND ETC.,

THIS I.T.A. COMING ON FOR HEARING, THIS DAY, ALOK ARADHE J., DELIVERED THE FOLLOWING:

JUDGMENT

Sri Shivaprasad E., learned counsel for the appellant.

Sri Dilip Kumar, learned counsel for Sri K.V.Aravind, learned counsel for the respondents.

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

The aforesaid memo is taken on record. For the reasons stated in the memo, the appeal is dismissed as withdrawn with liberty to revive / restore the appeal, if need arises.

Sd/- JUDGE

Sd/- JUDGE

nvj