BADAGABETTU CREDIT CO-OP SOCIETY LTD vs. THE PR COMMISSIONER OF INCOME TAX (CENTRAL)

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ITA/319/2021HC KarnatakaKAHC01046398202113 June 2022Bench: P.S.DINESH KUMAR,ANANT RAMANATH HEGDE4 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court granted the appellant's request to withdraw the appeals. The appeals were accordingly dismissed as withdrawn.

What were the facts?

The appellant, Badagabettu Credit Co-op Society Ltd, filed appeals before the High Court of Karnataka against orders of the Income Tax Appellate Tribunal. The appellant subsequently filed a memo seeking permission to withdraw these appeals.

What were the issues?

The primary issue was the appellant's request to withdraw the appeals filed under Section 260-A of the Income Tax Act.

Which sections of the Income-tax Act were involved?

Section 260-A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BENGALURU IN ITA NO. 243/BANG/2021 DATED 14.10.2021

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

DATED THIS THE 13TH DAY OF JUNE, 2022

PRESENT

THE HON’BLE MR.JUSTICE P.S.DINESH KUMAR

AND

THE HON’BLE MR.JUSTICE ANANT RAMANATH HEGDE

I.T.A. No.319 OF 2021 C/W I.T.A. No.321 OF 2021 I.T.A. No.320 OF 2021

IN I.T.A. No.319 OF 2021

BETWEEN:

BADAGABETTU CREDIT CO-OP SOCIETY LTD H.O. "CHETHANA" MISSION COMPOUND UDUPI-576 101 REP. BY ITS GENERAL MANAGER .…APPELLANT

(BY SHRI. MAHESH R. UPPIN, ADVOCATE)

AND:

1.

THE PR. COMMISSIONER OF

INCOME TAX (CENTRAL)

C.R.BUILDING

QUEEN'S ROAD

BENGALURU-560 001

2.

ASSISTANT COMMISSIONER OF

INCOME TAX, CENTRAL CIRCLE-2

PANDESHWAR

MANGALURU-575 001 …RESPONDENTS

(BY SHRI. K.V. ARAVIND, ADVOCATE)

THIS ITA IS FILED UNDER SECTION 260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER DATED 14.10.2021 PASSED IN ITA NO.243/BANG/2021, FOR THE ASSESSMENT YEAR 2015-2016 PRAYING TO FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW. AND SET ASIDE THE ORDER PASSED BY THE INCOME TAX APPELLATE TRIBUNAL, BENGALURU IN ITA NO. 243/BANG/2021 DATED 14.10.2021 FPR ASSESSMENT YEAR 2015-16 AND ALLOW THIS APPEAL IN THE INTEREST OF JUSTICE.

IN I.T.A. No.321 OF 2021

BETWEEN:

BADAGABETTU CREDIT CO-OP SOCIETY LTD H.O. "CHETHANA" MISSION COMPOUND UDUPI-576 101 REP. BY ITS GENERAL MANAGER

.…APPELLANT

(BY SHRI. MAHESH R. UPPIN, ADVOCATE)

AND:

1.

THE PR. COMMISSIONER OF

INCOME TAX (CENTRAL)

C.R.BUILDING

QUEEN'S ROAD

BENGALURU-560 001

2.

ASSISTANT COMMISSIONER OF

INCOME TAX, CENTRAL CIRCLE-2

PANDESHWAR

MANGALURU-575 001 …RESPONDENTS

(BY SHRI. K.V. ARAVIND, ADVOCATE)

THIS ITA IS FILED UNDER SECTION 260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER DATED 14.10.2021 PASSED IN ITA NO.244/BANG/2021, FOR THE ASSESSMENT YEAR 2016-2017 PRAYING TO FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW, SET ASIDE THE ORDER PASSED BY THE INCOME TAX APPELLATE TRIBUNAL, BENGALURU IN ITA NO. 244/BANG/2021 DATED 14.10.2021

3 FPR ASSESSMENT YEAR 2016-17 AND ALLOW THIS APPEAL IN THE INTEREST OF JUSTICE.

IN I.T.A. No.320 OF 2021

BETWEEN:

BADAGABETTU CREDIT CO-OP SOCIETY LTD H.O. "CHETHANA" MISSION COMPOUND UDUPI-576 101 REP. BY ITS GENERAL MANAGER

.…APPELLANT

(BY SHRI. MAHESH R. UPPIN, ADVOCATE)

AND:

1.

THE PR. COMMISSIONER OF

INCOME TAX (CENTRAL)

C.R.BUILDING

QUEEN'S ROAD

BENGALURU-560 001

2.

ASSISTANT COMMISSIONER OF

INCOME TAX, CENTRAL CIRCLE-2

PANDESHWAR

MANGALURU-575 001 …RESPONDENTS

(BY SHRI. K.V. ARAVIND, ADVOCATE)

THIS ITA IS FILED UNDER SECTION 260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER DATED 14.10.2021 PASSED IN ITA NO.245/BANG/2021, FOR THE ASSESSMENT YEAR 2017-2018 PRAYING TO FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW AND SET ASIDE THE ORDER PASSED BY THE INCOME TAX APPELLATE TRIBUNAL, BENGALURU IN ITA NO. 245/BANG/2021 DATED 14.10.2021 FOR ASSESSMENT YEAR 2017-18 AND ALLOW THIS APPEAL IN THE INTEREST OF JUSTICE.

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

4 JUDGEMENT

Shri Mahesh R.Uppin, learned advocate for appellants has filed a memo of even date seeking leave to withdraw these appeals. The memo reads as follows: "The appellant may be permitted to withdraw the above appeal with liberty to pursue the alternative remedy"

2.

Leave granted. These appeals are dismissed as withdrawn in terms of the memo.

No costs.

Sd/-

JUDGE

Sd/-

JUDGE

Yn.

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