SRI NAVAL KUMAR CHHABRA vs. DEPUTY COMMISSIONER

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.625 OF 2016 BETWEEN: SRI. NAVAL KUMAR CHHABRA AGED ABOUT 69 YEARS SON OF LATE SATYAPAL CHHABRA 162, "SOBHA IVORY" ST. JOHN'S ROAD BANGALORE-560042. .... APPELLANT (BY MR. JINITA CHATTERJEE, ADV., FOR MR. S. PARTHASARATHI, ADV.,) AND: DEPUTY COMMISSIONER OF INCOME-TAX CENTRAL CIRCLE-1(2), BANGALORE-560001 PRESENTLY INCOME-TAX OFFICER WARD-1(2)(3), BMTC BUILDING KORAMANGALA, BANGALORE-560095. ... RESPONDENT (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 25.07.2016 PASSED IN IT(SS)A NO.15/BANG/2012 & CROSS OBJECTION NO.7/BANG/2012 (IN I.T.(SS)A NO.15/BANG/2012) FOR THE ASSESSMENT YEAR 1988-89 TO 1998-99, PRAYING TO: (i) FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW STATED ABOVE.

2 (ii) ALLOW THE APPEAL AND SET ASIDE THE ORDER OF THE ITAT DATED 25.07.2016 BEARING IT(SS)A No.15/BANG/2012 & CROSS OBJECTION NO.7/BANG/2012 (IN IT(SS)A No.15/BANG/2012) FOR THE BLOCK ASSESSMENT YEARS 1988-89 TO 1998-99. PASS SUCH OTHER SUITABLE ORDERS AS THIS HON'BLE COURT DEEMS FIT TO GRANT ON THE FACTS AND CIRCUMSTANCES OF THE CASE IN THE INTEREST OF JUSTICE AND EQUITY. THIS I.T.A. COMING ON FOR ORDERS, THIS DAY, ALOK ARADHE J., DELIVERED THE FOLLOWING: JUDGMENT Smt.R.Prathiba, learned counsel for the assessee has entered appearance through video conferencing. 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. 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 For the reasons assigned in the memo, the appeal is dismissed as withdrawn with liberty to the assessee to revive the same if occasion so arises.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