SMT SOWMYA B SUVARNA vs. THE INCOME TAX OFFICER

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ITA/747/2017HC KarnatakaKAHC01051812201712 July 2021Bench: ALOK ARADHE,HEMANT CHANDANGOUDAR3 pages
AI SummaryDismissed

What did the High Court hold?

The High Court took the memo on record. The Court then proceeded to dismiss the appeal as withdrawn by the assessee.

What were the facts?

The assessee filed an appeal before the High Court of Karnataka. The assessee's counsel later filed a memo seeking to withdraw the appeal. The assessee stated they were no longer interested in pursuing the appeal.

What were the issues?

Whether the assessee is interested in pursuing the appeal filed before the High Court.

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 12TH DAY OF JULY, 2021

PRESENT

THE HON'BLE MR. JUSTICE ALOK ARADHE

AND

THE HON'BLE MR. JUSTICE HEMANT CHANDANGOUDAR

I. T. A. NO.747 OF 2017

BETWEEN:

SMT. SOWMYA B. SUVARNA AGED ABOUT 58 YEARS LEGAL REPRESENTIVE OF LATE SMT. SUMANA BHOJRAJ RESIDING AT NO.13, SAPTAGIRI BRINDVAN FARM UTTARAHALLI BANGALORE – 560 061 PAN NO.AAMPB6952C. … APPELLANT (BY SRI. BALRAM R. RAO, ADVOCATE)

AND:

THE INCOME TAX OFFICER WARD 10(2), BANGALORE AT PRESENT WARD – 3(2)(4) BMTC BUILDING,

80 FT ROAD KORAMANGALA BANGALORE – 560 034. … RESPONDENT (BY SRI.E.I.SANMATHI, ADVOCATE FOR SRI. K.V. ARAVIND, ADVOCATE FOR RESPONDENT)

THIS ITA IS FILED UNDER SECTION 260-A OF I.T.ACT 1961, ARISING OUT OF ORDER DATED 07.04.2017 PASSED IN ITA No.357/BANG/2016, FOR THE ASSESSMENT YEAR 2007-08, PRAYING TO:

A) FORMULATE THE SUBSTANTIAL QUESTION OF LAW AS STATED ABOVE; B) ALLOW THE APPEAL AND SET-ASIDE THE ORDER OF THE INCOME TAX APPELLATE TRIBUNAL DATED:07.04.2017 BEARING IN ITA No.357/BANG/2016 FOR THE ASSESSMENT YEAR 2007-2008 AND ETC.

THIS ITA COMING ON FOR HEARING, THIS DAY, ALOK ARADHE, J., DELIVERED THE FOLLOWING:

JUDGMENT

Sri.Balram R.Rao, learned counsel for the assessee.

Sri.E.I.Sanmathi, learned counsel for the revenue.

Learned counsel for the assessee has filed a memo seeking leave of this Court to withdraw the appeal as the assessee is not interested in pursuing the appeal.

The aforesaid memo is taken on record.

Accordingly, the appeal is dismissed as withdrawn.

Sd/- JUDGE

Sd/- JUDGE

bnv

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