JOHN CRANE SEALING vs. DEPUTY COMMISSIONER

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ITA/175/2017HC KarnatakaKAHC01051837201722 March 2021Bench: ALOK ARADHE,M.G.S. KAMAL3 pages
AI SummaryDismissed

What did the High Court hold?

The High Court allowed the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn, with liberty granted to restore it if necessary.

What were the facts?

The assessee, John Crane Sealing Systems India P. Ltd., 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 the assessee's decision to withdraw the appeal filed against the ITAT's order.

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 22ND 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.175 OF 2017 BETWEEN:

John Crane Sealing Systems India P. Ltd.,

Presently at No.11, 1st Phase Peenya Industrial Area Bangalore – 560 058 Represented herein by its Director Mr. Srinivasan Venkataraman

[Previously at 1, Ground Floor ‘Casa Blanca’ 6, Casa Major Road Egmore, Chennai – 600 008]. ... Appellant

(By Smt. Manasa Ananthan - Advocate for Sri. Suryanarayana .T - Advocate)

AND:

1.

Deputy Commissioner of Income-Tax Central Circle –II[3] Room No.513, 5th Floor Wanaparthy Block 121 Uthamar Gandhi Road

Nungambakkam Chennai – 600 034 [Transfer to] Assistant Commissioner of Income Tax- Circle 4(1)(1) 2nd Floor BMTC Building Koramangala 6th Block Bangalore – 560 095.

2.

Principal Commissioner of Income Tax-4 5th Floor BMTC Building Koramangala 6th Block Bangalore – 560 095.

... Respondents

(By Sri. E.I Sanmathi – Advocate)

- - -

This I.T.A. is filed under Section 260-A of Income Tax Act 1961, arising out of order dated 17.11.2016 passed in ITA No.1887/Mds/2015, for the Assessment year 2009-2010 praying to formulate the substantial questions of law stated in the petition; allow the appeal and set aside the order of the Tribunal dated 17.11.2016 passed in ITA No.1887/Mds/2015 (Annexure C), to the extent questioned herein..

This I.T.A. coming on for Hearing, this day ALOK ARADHE J., delivered the following:

JUDGMENT

Ms. Manasa Ananthan, learned counsel for the Assessee. Mr. E.I. Sanmathi, learned counsel for the Revenue. Learned counsel for the appellant has filed a memo seeking leave of this court to withdraw the appeal. 2. Memo is taken on record.

3.

For the reasons assigned in the memo, the appeal is dismissed as withdrawn with liberty to restore the same if occasion arises.

Sd/- JUDGE

Sd/-

JUDGE

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