THE PR COMMISSIONER OF INCOME TAX, vs. M/S GLOBAL E- BUSINESS OPERATION PVT LTD

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ITA/520/2017HC KarnatakaKAHC01035516201722 February 2021Bench: ALOK ARADHE,R. NATARAJ2 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The High Court took the memo on record and dismissed the appeal as withdrawn.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 revive the appeal if the occasion arises.

What were the facts?

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

What were the issues?

The primary issue was the withdrawal of the appeal by the assessee, leading to its dismissal by the 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 22ND DAY OF FEBRUARY, 2021

PRESENT

THE HON’BLE MR.JUSTICE ALOK ARADHE

AND

THE HON’BLE MR.JUSTICE NATARAJ RANGASWAMY

I.T.A. NO.520 OF 2017 BETWEEN:

1.

THE PR. COMMISSIONER OF INCOME TAX, 5TH FLOOR, BMTC BUILDING, 80 FEET ROAD, KORAMANGALA, BENGALURU-560 095.

2.

THE DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE-11(3),PRESENT CIRCLE-3(1)(2) 2ND FLOOR, BMTC BUILDING, 80 FEET ROAD, KORMANGALA, BENGALURU-560 095.

...APPELLANTS (BY SRI. ARAVIND K.V., ADVOCATE)

AND:

M/S GLOBAL E-BUSINESS OPERATION PVT. LTD., KALYANI PLATINA, PHASE 2 BLDG., S.NO.1, 6 & 24, KUNDALAHALLI VILLAGE, K.R. PURAM HOBLI, BENGALURU-560 066 PAN: AABCG 2843D.

…RESPONDENT (BY MISS. MAHIMA GOUD, ADVOCATE FOR SRI. T.SURYANARAYANA, ADVOCATE)

THIS APPEAL IS FILED UNDER SECTION 260-A OF THE INCOME TAX ACT, 1961 ARISING OUT OF ORDER DATED 16.01.2017 PASSED IN IT(TP)A NO.1092/Bang/2011, FOR THE ASSESSMENT YEAR 2007-2008 PRAYING TO (a) FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW STATED ABOVE; (b) ALLOW THE APPEAL AND SET ASIDE THE ORDERS PASSED BY THE INCOME TAX APPELLATE TRIBUNAL, BENGALURU IN IT(TP)A

2 NO.1092/Bang/2011 DATED 16.01.2017 AND CONFIRM THE ORDER OF THE DRP CONFIRMING THE ORDER PASSED BY THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3(1)(2), BENGALURU IN THE INTEREST OF JUSTICE AND EQUITY.

THIS APPEAL COMING ON FOR ORDERS THIS DAY, ALOK ARADHE, J., DELIVERED THE FOLLOWING:

JUDGMENT

Mrs.Mahima Goud, learned counsel for Mr.T.Suryanarayana, learned counsel for the assessee.

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 the occasion so arises.

Sd/- JUDGE

Sd/- JUDGE GH

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