SHRI CHETAN DASS vs. THE COMMISSIONER OF INCOME TAX

1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 29TH DAY OF MARCH 2021 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE M.G.S. KAMAL I.T.A. NO.782 OF 2018 BETWEEN: SHRI. CHETAN DASS AGED ABOUT 69 YEARS SON OF SRI. A. DASS NO.189, SANKEY ROAD UPPER PALACE ORCHARDS SADASHIVANAGAR BENGALURU-560080

PAN NO: ACCPD7140E

.... APPELLANT (BY MR. S. PARTHASARATHI, ADV.,) AND: 1. THE COMMISSIONER OF INCOME-TAX

(APPEALS) BENGALURU-6

ROOM NO.753

7TH FLOOR, BMTC BUILDING

80FT ROAD, 6TH BLOCK

KORAMANGALA, BANGALORE-560095. 2. THE ADDL. COMMISSIONER OF INCOME TAX

RANGE 6(3), INCOME TAX OFFICES

ROOM NO.732, BMTC BUILDING

80 FT ROAD, 6TH BLOCK

KORAMANGALA, BANGALORE-560095. ... RESPONDENTS (BY MR. DILEEP KUMAR, ADV., FOR MR. K.V. ARAVIND, ADV.,)

2 THIS I.T.A. IS FILED UNDER SEC. 260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER DATED 24.08.2018 PASSED IN ITA NO.1097/BANG/2018 FOR THE ASSESSMENT YEAR 2012- 13, PRAYING TO: (i) FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW STATED ABOVE. (ii) ALLOW THE APPEAL AND SET ASIDE THE ORDER OF THE INCOME TAX APPELLATE TRIBUNAL, BENGALURU BENCH, BENGALURU IN ITA NO.1097/BANG/2018 FOR THE ASSESSMENT YEAR 2012-13, WHICH IS ENCLOSED AS ANNEXURE-A, TO THIS APPEAL. PASS SUCH OTHER SUITABLE ORDERS AS THIS HON'BLE COURT DEEMS FIT TO GRANT ON THE FACTS AND CIRCUMSTANCE OF THE CASE IN THE INTEREST OF JUSTICE. THIS I.T.A. COMING ON FOR ORDERS, THIS DAY, ALOK ARADHE J., DELIVERED THE FOLLOWING: JUDGMENT Smt.Jinitha Chatterjee, learned counsel for the assessee. Mr.Dilip Kumar, learned counsel for Mr.K.V.Aravind, learned counsel for the revenue. Learned counsel for the assessee has filed a memo seeking withdrawal of the appeal. The aforesaid memo is taken on record.

3 Accordingly, the appeal is dismissed as withdrawn with liberty to revive the same in case occasion so arises. Sd/- JUDGE Sd/- JUDGE RV