JOHN CRANE SEALING vs. DEPUTY COMMISSIONER

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ITA/176/2017HC KarnatakaKAHC01026807201722 March 2021Bench: ALOK ARADHE,M.G.S. KAMAL3 pages
AI SummaryDismissed

What did the High Court hold?

The High Court took the memo on record and dismissed the appeal as withdrawn. Liberty was granted to restore the appeal if the occasion arises.

What were the facts?

The assessee filed an appeal before the High Court against an order of the Income Tax Appellate Tribunal. The assessee subsequently filed a memo seeking to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw 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 22ND 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.176 OF 2017 BETWEEN:

John Crane Sealing Systems India P. Ltd.,

Presently at No.11, 1st Phase Peenya Industrial Area Bangalore – 560 058 Represented herein by its Director Mr. Srinivasan Venkataraman.

[Previously at 1, Ground Floor ‘Casa Blanca’ 6, Casa Major Road Egmore, Chennai – 600 008]. ... Appellant

(By Smt. Manasa Ananthan - Advocate for Sri. Suryanarayana .T - Advocate)

AND:

1.

Deputy Commissioner of Income-Tax Central Circle –II[3] Room No.513, 5th Floor Wanaparthy Block 121 Uthamar Gandhi Road

Nungambakkam Chennai – 600 034 [Transfer to] Assistant Commissioner of Income Tax- Circle 4(1)(1) 2nd Floor BMTC Building Koramangala 6th Block Bangalore – 560 095.

2.

Principal Commissioner of Income Tax-4 5th Floor BMTC Building Koramangala 6th Block Bangalore – 560 095. ... Respondents

(By Sri. E.I Sanmathi – Advocate)

- - - This I.T.A. is filed under Section 260-A of Income Tax Act 1961, arising out of order dated 17.11.2016 passed in ITA No.1888/Mds/2015 (Annexure-C), for the Assessment year 2010-2011 praying to a) formulate the substantial questions of law stated above. b) allow the appeal and set aside the order of the Tribunal dated 17.11.2016 to the extent it dismisses the appellant’s appeal in ITA No.1888/Mds/2015 (Annexure-C) and c) pass such other or suitable orders.

This I.T.A. coming on for Hearing, this day ALOK ARADHE J., delivered the following:

JUDGMENT

Ms. Manasa Ananthan, learned counsel for the Assessee. Mr. E.I. Sanmathi, learned counsel for the Revenue. Learned counsel for the appellant has filed a memo seeking leave of this court to withdraw the appeal. 2. Memo is taken on record.

3.

For the reasons assigned in the memo, the appeal is dismissed as withdrawn with liberty to restore the same if occasion arises.

Sd/- JUDGE

Sd/-

JUDGE

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