SRI T D RAMAKRISHNA vs. PRINCIPAL COMMISSIONER

1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 28TH DAY OF JULY, 2021 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE HEMANT CHANDANGOUDAR ITA NO.686 OF 2016 BETWEEN: SRI T D RAMAKRISHNA, S/O LATE DESUNAIDU, AGED ABOUT 72 YEARS, PAN NO.ABLPR5616F NO.44/1, T.C.PALYA ROAD, BEHIND RAMAMURTHY NAGAR POLICE STATION, BENGALURU-560 016 AND FLAT NO. 203, R.K.HOYSALA RESIDENCY, 3RD MAIN, 9TH CROSS, HOYSALANAGAR, BENGALURU - 560016. ... APPELLANT (BY SRI KIRAN KUMAR K, ADVOCATE) AND: 1. PRINCIPAL COMMISSIONER

OF INCOME TAX,

BENGALURU-4,

BMTC BUILDING,

80 FEET ROAD,

KORAMANGALA,

BENGALURU-95.

2 2. ITO

WARD-12(2),

BMTC BUILDING, 80 FEET ROAD,

KORAMANGALA,

BENGALURU-95. ... RESPONDENTS (BY SRI T.N.C.SRIDHAR, ADVOCATE) - - - THIS ITA IS FILED UNDER SECTION 260-A OF INCOME TAX ACT 1961, PRAYING TO: (a) FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW STATED IN THIS MEMORANDUM OF APPEAL.

(b) DELETING THE IMPUGNED ADDITION OF RS. 11,42,707/-.

(c) PASS SUCH OTHER SUITABLE ORDERS AS THIS HON'BLE HIGH COURT DEEMS FIT TO GRANT, ON THE FACTS AND CIRCUMSTANCES OF THIS CASE, AND IN THE INTEREST OF JUSTICE AND EQUITY. THIS ITA COMING ON FOR HEARING, THIS DAY, ALOK ARADHE J., DELIVERED THE FOLLOWING: JUDGMENT Mr. Kiran Kumar K., learned counsel for the assessee. Mr.T.N.C. Sridhar, learned counsel for the Revenue. Learned counsel for the assessee submits that the dispute in this appeal has been amicably settled under the provisions of the “Vivad Se Vishwas’ scheme, therefore he seeks leave of this Court to withdraw the

3 appeal with a liberty to revive the same, if occasion so arises. The aforesaid submission is placed on record. In view of the aforesaid submission, the appeal is dismissed as withdrawn with a liberty as prayed for. Sd/- JUDGE Sd/- JUDGE HR