THE PR COMMISSIONER OF INCOME TAX vs. M/S TIMBLO PVT LTD
What did the High Court hold?
The High Court granted the Revenue's request to withdraw the appeal. The appeal was disposed of as withdrawn with liberty to file it before the appropriate court.
What were the facts?
The Revenue filed an appeal before the High Court 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 whether the High Court should allow the withdrawal of the appeal filed by the Revenue.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 6TH DAY OF APRIL, 2022
PRESENT
THE HON’BLE MRS.JUSTICE S.SUJATHA
AND
THE HON’BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
I.T.A.No.235/2022
BETWEEN :
1 . THE PR. COMMISSIONER OF INCOME TAX CENTRAL CIRCLE, C.R.BUILDING, QUEEN’S ROAD, BENGALURU-560001
2 . THE ASST. COMMISSIONER OF INCOME TAX CENTRAL CIRCLE, AAYAKAR BHAVAN, PLOT NO.5, EDC COMPLEX, PATTO, PANAJI-403001
...APPELLANTS
(BY SRI M.DILIP, ADV. FOR SRI K.V.ARAVIND, ADV.)
AND :
M/s TIMBLO PVT. LTD., KADAR MANZIL, NEAR HARI MANDIR, MARGAO, GOA-403601 PAN: AABCT1944N
…RESPONDENT
THIS INCOME TAX APPEAL IS FILED UNDER SECTION 260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER DATED 07.10.2021 PASSED IN C.O.24/PAN/2017 IN IT(SS)A NO.15/PAN/2017, FOR THE ASSESSMENT YEAR 2009-2010 PRAYING TO FORMULATE THE SUBSTANTIAL QUESTIONS OF
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LAW STATED THEREIN AND ALLOW THE APPEAL AND SET ASIDE THE ORDERS PASSED BY THE INCOME TAX APPELLATE TRIBUNAL, BENGALURU IN C.O.No.24/PAN/2017 IN IT(SS)A NO.15/PAN/2017 DATED 07.10.2021 FOR ASSESSMENT YEAR 2009-2010 ANNEXURE-D CONFIRMING THE ORDER OF THE APPELLATE COMMISSIONER AND CONFIRM THE ORDER PASSED BY THE ASST. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, PANAJI, GOA.
THIS APPEAL COMING ON FOR ORDERS, THIS DAY, S. SUJATHA, J., DELIVERED THE FOLLOWING:
J U D G M E N T
Learned counsel for the appellants has filed a memo seeking leave of the Court to withdraw the above appeal with liberty to file the same before the appropriate Court.
Memo is placed on record. Permission is granted.
Appeal stands disposed of as withdrawn with liberty as sought for.
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Registry shall return the original documents, if any, to the appellants, keeping photocopies of the same for record purpose.
Sd/- JUDGE
Sd/- JUDGE
PMR
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