M/S SRINIDHI GOLD vs. THE INCOME TAX OFFICER
What did the High Court hold?
The High Court allowed the assessee to withdraw the appeal. The withdrawal was granted with liberty to revive the appeal if necessary.
What were the facts?
The assessee filed an appeal before the High Court. During the pendency of the appeal, the assessee opted for the 'Vivad se Vishwas' scheme and Form 3 was issued under the scheme.
What were the issues?
The primary issue was the withdrawal of the appeal by the assessee due to opting for the 'Vivad se Vishwas' scheme.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 10TH DAY OF FEBRUARY, 2021
PRESENT
THE HON’BLE MR.JUSTICE ALOK ARADHE
AND
THE HON’BLE MR.JUSTICE NATARAJ RANGASWAMY
I.T.A. NO.153 OF 2017
BETWEEN:
M/S SRINIDHI GOLD, REP. BY ITS MANAGING PARTNER, SRI. JAGANNATH S. SHETTY, NO.1 & 2, MUNICIPAL COMPLEX, V.V.ROAD, MAHAVEER CIRCLE, MANDYA-571401.
...APPELLANT
(BY SRI. A. SHANKAR, SENIOR ADVOCATE FOR SRI. M. LAVA, ADVOCATE)
AND:
THE INCOME TAX OFFICER, WAR-1, 8, CAUVERY PARK ROAD, MANDYA-571401.
…RESPONDENT
(BY SRI. K.V.ARAVIND, ADVOCATE)
THIS APPEAL IS FILED UNDER SECTION 260-A OF THE INCOME TAX ACT, 1961 ARISING OUT OF ORDER DATED 11.11.2016 PASSED IN C.O. NO.42/Bang/2011 IN ITA NO.631/Bang/2011, FOR THE ASSESSMENT YEAR 2007-2008 PRAYING TO;
2 (a) FORMULATE SUBSTANTIAL QUESTION OF LAW STATED ABOVE AND ANSWER THE SAME IN FAVOUR OF THE APPELLANT. (b) TO ALLOW THE APPEAL AND SET ASIDE THE FINDINGS TO THE EXTENT AGAINST THE APPELLANT IN THE ORDER PASSED BY THE ITAT, BENGALURU ‘C’ BENCH, IN CO NO.42/Bang/2011 IN ITA NO.631/Bang/2011 DATED 11.11.2016 FOR THE ASSESSMENT YEAR 2007-2008 (ANNEXURE-A) (c) TO PASS SUCH OTHER ORDERS, AS THIS HON’BLE COURT DEEMS FIT AND PROPER TO MEET THE ENDS OF JUSTICE.
THIS APPEAL COMING ON FOR HEARING THIS DAY, ALOK ARADHE, J., DELIVERED THE FOLLOWING:
JUDGMENT
Mr. K.V.Aravind, learned counsel for the revenue.
Mr. A.Shankar, learned senior counsel for Mr. M.Lava learned counsel for the assessee.
Learned counsel for the assessee submits that the assessee has approached under the 'Vivad se Vishwas' scheme and Form 3 under the scheme has been issued. He, therefore, seeks leave of this Court to withdraw the appeal and has filed a memo in this regard. The aforesaid memo is taken on record.
In view of the aforesaid submission, the appeal is dismissed as withdrawn with liberty to the assessee to revive the same if occasion so arises.
Sd/- JUDGE
Sd/- JUDGE
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