THE PR COMMISSIONER OF INCOME TAX vs. M/S TIMBLO PVT LTD

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ITA/233/2022HC KarnatakaKAHC01015841202206 April 2022Bench: S.SUJATHA,SHIVASHANKAR AMARANNAVAR3 pages
AI SummaryDismissed

What did the High Court hold?

The High Court allowed 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 The appeal was disposed of as withdrawn with liberty to file it before the appropriate court.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The primary issue was whether the appeal filed by the Revenue should be allowed to be withdrawn.

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 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.233/2022

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.22/PAN/2017 IN IT(SS)A NO.13/PAN/2017, FOR THE ASSESSMENT YEAR 2007-2008 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.22/PAN/2017 IN IT(SS)A NO.13/PAN/2017 DATED 07.10.2021 FOR ASSESSMENT YEAR 2007-2008 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.

2.

Memo is placed on record. Permission is granted.

3.

Appeal stands disposed of as withdrawn with liberty as sought for.

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4.

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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