THE COMMISSIONER OF INCOME TAX vs. M/S VODAFONE

1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

ON THE 18TH DAY OF OCTOBER, 2019

BEFORE

THE HON'BLE MR. JUSTICE RAVI MALIMATH

AND

THE HON’BLE MR. JUSTICE ASHOK S. KINAGI

INCOME TAX APPEAL NO.414 OF 2018

BETWEEN:

(BY SRI: JEEVAN J. NEERALGI, ADVOCATE FOR SRI: K.V. ARAVIND, ADVOCATE)

[AND: M/S. VODAFONE MOBILE SERVICES LIMITED MARUTHI INFOTECH CENTRE 11/1, 11/2, KORAMANGALA AMAR JYOTI LAYOUT BENGALURU-560 071. …RESPONDENT (BY MS. JOMOL JOY, ADVOCATE FOR SRI: ADITYA V. BHAT, ADVOCATE)

2 THIS INCOME TAX APPEAL IS FILED UNDER SECTION 260-A OF THE INCOME TAX ACT 1961, ARISING OUT OF ORDER DATED 05.02.2018 PASSED IN S.P.NO.18/BANG/2018 (IN IT(TP)A NO.1160/BANG/2015), FOR THE ASSESSMENT YEAR 2013-2014, VIDE ANNEXURE-G, PRAYING THIS HON'BLE COURT TO FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW STATED ABOVE; ALLOW THE APPEAL AND SET ASIDE THE ORDERS PASSED BY THE INCOME-TAX APPELLATE TRIBUNAL, BENGALURU

IN S.P. NO.18/BANG/2018 (IN IT(TP)A NO.1160/BANG/2015), DATED 05.02.2018 FOR ASSESSMENT YEAR 2013-2014, VIDE ANNEXURE-G AND CONFIRM THE ORDER OF THE APPELLATE COMMISSIONER CONFIRMING THE ORDER PASSED BY THE DEPUTY COMMISSIONER OF INCOME TAX, INTERNATIONAL TAXATION, CIRCLE-1(1), BENGALURU.

*****

THIS INCOME TAX APPEAL COMING ON FOR ADMISSION THIS DAY, RAVI MALIMATH J., DELIVERED THE FOLLOWING:

JUDGMENT

A memo is filed by the appellants’ Counsel seeking to withdraw the appeal with a liberty to challenge the impugned order by filing the writ petition.

In terms of the said memo, the appeal is dismissed as withdrawn. The liberty as sought for is granted.

Sd/-

Sd/- JUDGE

JUDGE

*bgn/-