M/S. ARROW ELECTRONICS INDIA LTD vs. THE ADDITIONAL DIRECTOR OF INCOME TAX

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ITA/576/2017HC KarnatakaKAHC01049729201702 March 2021Bench: ALOK ARADHE,ASHOK S.KINAGI3 pages
AI SummaryDismissed

What did the High Court hold?

The High Court noted that the assessee's counsel had filed a memo seeking permission to withdraw the appeal. For the reasons stated in the memo, the Court allowed the withdrawal.

What were the facts?

The assessee, M/s. Arrow Electronics India Ltd, filed an appeal before the High Court of Karnataka against an order of the Income Tax Appellate Tribunal. The appeal was filed under Section 260-A of the Income Tax Act, 1961.

What were the issues?

The primary issue was whether the appeal filed by the assessee should be allowed to be withdrawn.

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 2ND 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.576 OF 2017 BETWEEN: M/S. ARROW ELECTRONICS INDIA LTD INDIAN LIAISON OFFICE, NO.26, AKSHAYA COMMERCIAL COMPLEX, 4TH FLOOR, VICTORIA LAYOUT, BENGLAURU 560 047., REPRESENTED BY ITS MANAGING DIRECTOR SRI SANJEEV KESKAR, AGED 53 YEARS SON OF SRI ARVIND VISHWAMBHAR KESKAR. (IN I.T(TP) A NOS.209 & 210/BANG/2011) (IN C.O.NOs.31 TO 33/BANG/2011). ...APPELLANT (BY SRI. JINITA CHATTARJEE, ADVOCATE FOR SRI. S PARTHASARATHI, ADVOCATE) AND: THE ADDITIONAL DIRECTOR OF INCOME TAX

2 INCOME-TAX (INTERNATIONAL TAXATION)-1, 4TH FLOOR, BMTC BUILDING, KORAMANGALA, BENGALURU - 560 095. ….RESPONDENT (BY SRI. K V ARAVIND, ADVOCATE) THIS ITA IS FILED UNDER SECTION 260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER DATED:31.03.2017 PASSED IN IT(TP)A No.s 209 & 210/BANG/2011 (FOR AYS 2000-01 AND 2001-02) AND CROSS OBJECTION No.s 31 TO 33/BANG/2011 FOR THE ASSESSMENT YEAR 2002-03, 2003-04 AND 2004-05 AT ANNEXURE-A. PRAYING TO (a) FORMULATE THE SUBSTANTIAL QUESTION OF LAW STATED ABOVE; (b) ALLOW THE APPEAL AND SET ASIDE THE COMMON ORDER OF THE INCOME TAX APPELLATE TRIBUNAL IN SO FAR AS IT PERTAINS TO THE APPELLANT'S APPEAL BEARING I.T.(TP) A No.s 209 & 210 /BANG/2011 (FOR AYS 2000-01 AND 2001-02) AT ANNEXURE-A AND ETC. THIS ITA COMING ON FOR HEARING THIS DAY, ALOK ARADHE J., DELIVERED THE FOLLOWING: JUDGMENT

Ms. Jinita Chatterjee, learned counsel for Mr. S.Parthasarathi, learned counsel for the assessee.

Mr. K.V.Aravind, learned counsel for the Revenue.

3 2. Learned counsel for the assessee has filed a memo seeking leave of this Court to withdraw the appeal. 3. Aforesaid memo is taken on record. For the reasons assigned in the memo, the appeal is dismissed as withdrawn with liberty to revive the same. SD/- JUDGE SD/- JUDGE RD

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