TEXAS INSTRUMENTS (INDIA) PVT LTD vs. DEPUTY COMMISSIONER OF INCOME TAX -LTU

PDF · subscribers
ITA/769/2017HC KarnatakaKAHC01036652201702 February 2021Bench: ALOK ARADHE,R. NATARAJ3 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court, upon a memo filed by the assessee seeking leave to withdraw the appeal, dismissed the appeal as withdrawn. Liberty was granted to the assessee to revive the appeal if necessary.

What were the facts?

The assessee, Texas Instruments (India) Pvt. 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 the withdrawal of the appeal by the assessee 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

Cited by 7 judgments on BharatTax

See all citing judgments →

Counted from the text of the judgments hosted here. Most recent first.

1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 2ND DAY OF FEBRUARY 2021 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE NATARAJ RANGASWAMY I.T.A. NO.769 OF 2017 BETWEEN: TEXAS INSTRUMENTS (INDIA) PVT., LTD., NO.66/3, BAGAMANE TECHNOLOGIES PARK ADJACENT TO LRDE BYRASANDRA, C.V. RAMAN NAGAR POST BANGALORE-560093. REP. BY MR. ITS FINANCE DIRECTOR MR. SHETUL THAKRAR PAN: No.AAACT 5445M. .... APPELLANT (BY MS. MAHIMA GOUD, ADV., FOR MR. T. SURYANARAYANA, ADV.,) AND: 1. DEPUTY COMMISSIONER OF

INCOME TAX - LTU.

[PRESENTLY JOINT COMMISSIONER

OF INCOME TAX - LTU

JSS TOWERS, 100 FEET ROAD

BANASHANKARI III STAGE

BANGALORE-560085. 2. COMMISSIONER OF INCOME-TAX

LTU, JSS TOWERS, 100 FEET ROAD

BANASHANKARI III STAGE

BANGALORE-560085. ... RESPONDENTS (BY MR. K.V. ARAVIND, ADV.,) - - - THIS I.T.A. IS FILED UNDER SEC. 260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER DATED 19.05.2017 PASSED IN ITA NO.1478/BANG/2010 FOR THE ASSESSMENT YEAR 2006- 07, PRAYING TO: (i) FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW AS STATED ABOVE. (ii) ALLOW THE APPEAL AND SET ASIDE THE ORDER OF THE TRIBUNAL DATED 19.05.2017 PASSED IN ITA NO.1478/BANG/2010 TO THE EXTENT QUESTIONED HEREIN (ANNEXURE-H). (iii) PASS SUCH OTHER OR SUITABLE ORDERS AS THIS HON'BLE COURT DEEMS FIT TO PASS ON THE FACTS AND IN THE CIRCUMSTANCES OF THE CASE AND IN THE INTERESTS OF JUSTICE AND EQUITY. THIS I.T.A. COMING ON FOR ORDERS, THIS DAY, ALOK ARADHE J., DELIVERED THE FOLLOWING: JUDGMENT Smt.Mahima Goud, learned counsel for the assessee. Mr.Dilip Kumar, learned counsel 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. The aforesaid memo is taken on record.

3 2. For the reasons assigned in the memo, the appeal is dismissed as withdrawn with liberty to the assessee to revive the same if occasion so arises. Sd/- JUDGE Sd/- JUDGE RV

More judgments on Section 260-A

All 2,570 judgments and leading authorities on Section 260-A →

Latest GST High Court judgments

Search GST case law →