POWER AND CONTROL SYSTEMS vs. THE DEPUTY COMMISSIONER OF

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ITA/212/2019HC KarnatakaKAHC01034796201924 May 2021Bench: SATISH CHANDRA SHARMA,R. NATARAJ3 pages
AI SummaryDismissed

What did the High Court hold?

The High Court accepted the memo for withdrawal and accordingly dismissed the appeal. The connected appeal was also dismissed as withdrawn in light of the order in the first appeal.

What were the facts?

The appellant informed the High Court that the dispute had been settled under the Vivad-Se-Vishwas Scheme. Consequently, a memo for withdrawal was filed in the appeal.

What were the issues?

The primary issue was the withdrawal of the appeal due to settlement under the Vivad-Se-Vishwas Scheme.

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 24TH DAY OF MAY, 2021

PRESENT

THE HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA

AND

THE HON'BLE MR. JUSTICE NATARAJ RANGASWAMY

ITA NO.798/2018 C/W ITA NO.212/2019 IN ITA NO.798/2018

BETWEEN:

POWER AND CONTROL SYSTEMS D-7, FIRST FLOOR, UNITY BUILDING J.C.ROAD, BENGALURU - 560 002 PAN: AACFP7897E REPRESENTED BY ITS PARTNER MR. MANOJ MEGHANI

…APPELLANT (BY SRI.ANKUR PAI DHUNGAT, ADV., FOR SRI K.R.VASUDEVAN, ADV.)

AND:

THE DEPUTY COMMISSIONER OF INCOME TAX (INTERNATIONAL TAXATION) CIRCLE 1(2) ROOM NO.442, 4TH FLOOR, BMTC BUILDING, 6TH BLOCK, KORAMANGALA BENGALURU - 560 095

… RESPONDENT

(BY SRI.K.V.ARAVIND, ADV.,)

THIS APPEAL IS FILED UNDER 260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER DATED: 04.06.2018 PASSED IN ITA NO.883 TO 887/BANG/2018, FOR THE ASSESSMENT YEAR 2011-2012 TO 2015-2016 VIDE ANNEXURE-A AND ETC.

IN ITA NO.212/2019

BETWEEN:

POWER AND CONTROL SYSTEMS D-7, FIRST FLOOR, UNITY BUILDING J.C.ROAD, BENGALURU - 560 002 PAN: AACFP7897E REPRESENTED BY ITS PARTNER MR. MANOJ MEGHANI

…APPELLANT (BY SRI.ANKUR PAI DHUNGAT, ADV.,)

AND:

THE DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 1(2), ROOM NO.442, 4TH FLOOR, BMTC BUILDING, 6TH BLOCK, KORAMANGALA BENGALURU - 560 095

… RESPONDENT

(BY SRI.K.V.ARAVIND, ADV.,)

THIS APPEAL IS FILED UNDER 260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER DATED: 16/11/2018 PASSED IN M.P.NOS.327 TO 331/BANG/2018 IN ITA NO.883 TO 887/BANG/2018, FOR THE ASSESSMENT YEARS 2011-2012 TO 2015-2016 AND ETC.

THESE APPEALS COMING ON FOR ORDERS THIS DAY, SATISH CHANDRA SHARMA J., DELIVERED THE FOLLOWING:

JUDGMENT

Learned counsel for the appellant in ITA No.798/2018 has informed this Court that the dispute involved in the present case has been settled under the Vivad-Se-Vishwas Scheme. A memo for withdrawal filed in the present appeal is accepted and the same stands dismissed as withdrawn.

In the light of the order passed in ITA No.798/2018, the connected appeal ITA No.212/2019 also stands dismissed as withdrawn.

Sd/- JUDGE

Sd/- JUDGE

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