M/S ILC INDUSTRIES LIMITED vs. THE DEPUTY COMMISSIONER OF INCOME TAX

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ITA/128/2017HC KarnatakaKAHC01026330201705 April 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The High Court took the memo on record and, for the reasons stated therein, dismissed the appeal as withdrawn. Liberty was granted to revive the appeal if the occasion arises.

What were the facts?

The assessee, M/s. ILC Industries Limited, filed an appeal before the High Court of Karnataka against an order of the ITAT. 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 their appeal 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

1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

DATED THIS THE 5TH DAY OF APRIL, 2021

PRESENT

THE HON’BLE Mr. JUSTICE ALOK ARADHE

AND

THE HON’BLE Mr. JUSTICE M.G.S. KAMAL

I.T.A. No. 128/2017 BETWEEN : --------------

M/s. ILC Industries Limited A company incorporated under the Companies Act, 1956 Having its registered office at C-30, Industrial Estate Dam Road, Hospet – 583 203 Rep. herein by its Director Mr. K. Somasekhar Son of K. Subramanyam Having his place of work at The address set out herein above PAN : AABC10361R.

… APPELLANT

(By Sri. C.K. Nandakuamr, Adv.)

AND : -------

The Deputy Commissioner of Income Tax

2 Circle 11(4), Bangalore (Now Central Circle 1(1)) C.R. Building No. 1 Queens Road Bangalore – 560 001.

… RESPONDENT

(By Sri. Dileep Kumar, Adv., for Sri. K.V. Aravind, Adv.)

---

This I.T.A. is filed under Section 260-A of I.T. Act 1961 with a prayer to set aside the impugned order dated 20.09.2016 passed by the Hon’ble ITAT, Bengaluru C Bench, Bengaluru in ITA Nos. 767 to 771/Bang/2014 (in respect of the assessemtn years 2007-08 to 2011-12) and etc.

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

J U D G M E N T

Mr. C.K. Nanda Kumar, learned counsel for the assessee. Mr. Dileep Kumar, for Mr. K.V. Aravind, learned counsel for the revenue.

Learned counsel for the assessee has filed a memo seeking leave of this Court to withdraw the appeal.

2.

The 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 For the reasons assigned in the memo, the appeal is dismissed as withdrawn with liberty to revive the same in case occasion so arises.

Sd/-

JUDGE.

Sd/-

JUDGE.

LRS.

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