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

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.793 OF 2017 BETWEEN: TEXAS INSTRUMENTS (INDIA) PVT. LTD., BAGMANE TECH PARK, NO.66/3 ADJACENT TO LRDE, BYRASANDRA CV RAMAN NAGAR POST BANGALORE-560093 REP. HEREIN BY ITS TAX MANAGER MS. PALLAVI PAI. .... APPELLANT (BY MS. MAHIM GOUD, ADV., FOR MR. SURYANARAYANA T, ADV.,) AND: 1. ADDITIONAL 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 16.06.2017 PASSED IN ITA NO.1032/BANG/2011 FOR THE ASSESSMENT YEAR 2007- 08, PRAYING TO: (i) FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW STATED ABOVE. (ii) ALLOW THE APPEAL AND SET ASIDE THE ORDER OF THE TRIBUNAL DATED 16.06.2017 PASSED IN ITA NO.1032/BANG/2011, TO THE EXTENT QUESTIONED HEREIN (ANNEXURE-H). AND PASS SUCH OTHER OR SUITABLE ORDERS AS THIS HON'BLE COURT DEEMS FIR TO PASS ON THE FACTS AND IN THE CIRCUMSTANCES OF THE CASE AND 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.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 For the reasons assigned in the memo, the appeal is dismissed as withdrawn with liberty to the assessee to revive the same if occasion so arises.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