TEXAS INSTRUMENTS (INDIA) PVT LTD vs. ASSISTANT COMMISSIONER

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ITA/300/2017HC KarnatakaKAHC01031770201702 February 2021Bench: ALOK ARADHE,R. NATARAJ3 pages
AI SummaryDismissed

What did the High Court hold?

The High Court allowed the assessee's memo and dismissed the appeal as withdrawn. The assessee was granted liberty to revive the appeal if circumstances warranted it.

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 assessee subsequently filed a memo seeking leave to withdraw the appeal.

What were the issues?

The primary issue was whether the appeal filed by the assessee should be allowed to be withdrawn. The court considered the assessee's request for withdrawal.

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 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.300 OF 2017 BETWEEN: TEXAS INSTRUMENTS (INDIA) PVT., LTD., NO.6613, BAGAMANE TECHNOLOGIES PARK ADJACENT TO LRDE BYRASANDRA, C.V. RAMAN NAGAR POST BANGALORE-560093. REP. BY MR. SHETUL THAKRAR PAN: No.AAACT 5445M. .... APPELLANT (BY MS. MAHIMA GOUD, ADV., FOR MR. T. SURYANARAYANA, ADV.,) AND: 1. ASSISTANT COMMISSIONER

OF INCOME TAX, CIRCLE-12(3)

BMTC BUILDING

KORAMANGALA 6TH BLOCK

BANGALORE-560095. 2. JOINT COMMISSIONER OF INCOME TAX

LTU, JSS TOWERS, 100 FEET ROAD

BANASHANKARI III STAGE

BANGALORE-560085. 3. 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 29.12.2016 PASSED IN ITA NO.273 & 274/BANG/2005 FOR THE ASSESSMENT YEAR 2001-02 & 2002-03, 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 29.12.2016 PASSED IN ITA NOS.273 AND 274/BANG/2015 (ANNEXURE-G). (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

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