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IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 15TH DAY OF MARCH 2021 PRESENT THE HON'BLE MR. JUSTICE ALOK ARADHE AND THE HON'BLE MR. JUSTICE ASHOK S. KINAGI I. T. A. NO.317 OF 2016 C/W I. T. A. NO.316 OF 2016 IN I.T.A.NO.317/2016 BETWEEN: M/S R K DEVELOPERS D.NO.4-6-577/31, MAHENDRA ARCADE, KARANGALPADY, MANGALURU. ...APPELLANT (BY SRI. NARENDRA SHARMA, ADVOCATE FOR SRI. M. LAVA, ADVOCATE) AND: INCOME TAX OFFICER WARD 1 (2), C.R.BUILDING, ATTAVAR, MANGALURU-575 001. ….RESPONDENT (BY SRI. JEEVAN J NEERALGI, ADVOCATE)
2 THIS ITA IS FILED UNDER SECTION 260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER DATED 09.03.2016 PASSED IN M.P.NO.120/BANG/2015 ARISING OUT OF ITA No.915/BANG/2013 AND 1096/BANG/2015, FOR THE ASSESSMENT YEAR 2009-2010. IN I.T.A.NO.316/2016 BETWEEN: M/S R K DEVELOPERS D.NO.4-6-577/31, MAHENDRA ARCADE, KARANGALPADY, MANGALURU. ...APPELLANT (BY SRI. NARENDRA SHARMA, ADVOCATE FOR SRI. M. LAVA, ADVOCATE) AND: INCOME TAX OFFICER WARD 1 (2), C.R.BUILDING, ATTAVAR, MANGALURU-575 001. ….RESPONDENT (BY SRI. JEEVAN J NEERALGI, ADVOCATE) THIS ITA IS FILED UNDER SECTION 260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER DATED 18.07.2014 PASSED IN M.P.NO.120/BANG/2015 ARISING OUT OF ITA No.915/BANG/2013 AND 1096/BANG/2013, FOR THE ASSESSMENT YEAR 2009-2010. THESE APPEALS COMING ON FOR HEARING THIS DAY, ALOK ARADHE J., DELIVERED THE FOLLOWING:
3 JUDGMENT
Mr. Narendra Sharma, learned counsel for Mr. M.Lava, learned counsel for the assessee.
Mr. Jeevan J. Neeralgi, learned counsel for the Revenue. 2. Learned counsel for the assessee has filed a memo seeking leave of this Court to withdraw the appeals. 3. Aforesaid memo is taken on record. For the reasons assigned in the memo, the appeals are dismissed as withdrawn with liberty to revive the same, if occasion so arises. SD/- JUDGE SD/- JUDGE RD