M/S R K DEVELOPERS vs. INCOME TAX OFFICER

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ITA/316/2016HC KarnatakaKAHC01029417201615 March 2021Bench: ALOK ARADHE,ASHOK S.KINAGI3 pages
AI SummaryDismissed

What did the High Court hold?

The assessee's counsel filed a memo seeking permission to withdraw the appeals. The Court took the memo on record and allowed the withdrawal.

What were the facts?

The assessee, M/s R K Developers, filed appeals before the High Court of Karnataka against orders passed by the Income Tax Appellate Tribunal. The appeals were filed under Section 260-A of the Income Tax Act, 1961.

What were the issues?

The primary issue was the assessee's request to withdraw their pending appeals 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 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

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