M/S. ANRIYA PROJECT MANAGEMENT SERVICES (P) LTD., vs. DEPUTY COMMISSIONER OF INCOME TAX

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

DATED THIS THE 22ND DAY OF APRIL 2021

PRESENT

THE HON’BLE MR. JUSTICE ALOK ARADHE

AND

THE HON’BLE MR. JUSTICE M.G.S. KAMAL

I.T.A. NO.210 OF 2015 BETWEEN:

M/S. ANRIYA PROJECT MANAGEMENT SERVICES (P) LTD., REP. BY ITS MANAGING DIRECTOR SRI. RAJESH KUMAR NO.164, 1ST CROSS, 1ST STAGE AECS LAYOUT, SANJAYNAGAR RMV II STAGE, BANGALORE-560058. .... APPELLANT (BY MR. A. SHANKAR, SR. COUNSEL A/W MR. RAVISHANKAR, ADV., FOR MR. M. LAVA, ADV.,)

AND:

DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 11(1), R.P. BUILDING NRUPATHUNGA ROAD BANGALORE-560001. ... RESPONDENT (BY MR. DILEEP KUMAR, ADV., FOR MR. K.V. ARAVIND, ADV.,) - - - THIS I.T.A. IS FILED UNDER SEC. 260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER DATED 20.02.2015 PASSED ITA NO.1799/BANG/2013, FOR THE ASSESSMENT YEAR 2009-10, PRAYING TO

(i) FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW AS STATED ABOVE AND ANSWER THE SAME IN FAVOUR OF THE APPELLANT. (ii) ALLOW THE APPEAL AND SET ASIDE THE FINDINGS TO THE EXTENT AGAINST THE APPELLANT IN THE ORDER PASSED BY THE ITAT, BANGALORE BENCH IN ITA NO.1799/BANG/2013 RELATING TO ASSESSMENT YEAR 2009-10 VIDE ITS ORDER DATED 20.02.2015.

THIS I.T.A. COMING ON FOR HEARING, THIS DAY, ALOK ARADHE J., DELIVERED THE FOLLOWING:

JUDGMENT

Sri. A. Shankar, learned Senior Counsel along with Sri. Ravishankar, learned counsel for Sri. M Lava, learned counsel for the assessee.

Sri. Dileep Kumar, learned counsel for the revenue.

Learned Senior Counsel for the assessee submits that the dispute involved in this appeal has been settled under ‘Vivad se Vishwas’ scheme and has filed a memo seeking leave of this Court to withdraw the appeal. The aforesaid memo is placed on record.

In the result, the appeal is disposed of with liberty to the assessee to seek revival of the same in case of occasion so arises.

Sd/- JUDGE

Sd/- JUDGE Mds/-