THE PR.COMMISSIONER OF INCOME TAX vs. THE VRL LOGISTICS LTD.,

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ITA/100007/2019HC KarnatakaKAHC02007595201917 September 2019Bench: S.N.SATYANARAYANA,P.G.M.PATIL3 pages
AI SummaryDismissed

What did the High Court hold?

The High Court accepted the Revenue's submission that the appeal did not survive due to the pecuniary limitation prescribed in the circular. The Revenue was permitted to withdraw the appeal.

What were the facts?

The Revenue filed an appeal against an order in favour of the assessee. The Revenue's counsel brought to the court's notice a recent circular regarding pecuniary limitations.

What were the issues?

Whether the appeal filed by the Revenue is maintainable in light of the pecuniary limitations prescribed by a recent circular.

Which sections of the Income-tax Act were involved?

Section 260A

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF KARNATAKA DHARWAD BENCH DATED THIS THE 17TH DAY OF SEPTEMBER, 2019 PRESENT THE HON’BLE MR.JUSTICE S.N. SATYANARAYANA

AND

THE HON’BLE MR.JUSTICE P.G.M. PATIL

I.T.A. No. 100007/2019

BETWEEN

1.

THE PR.COMMISSIONER OF INCOME TAX, NAVANAGAR, HUBBALLI.

2.

ASST COMMISSIONER OF INCOME TAX CIRCLE-3(1), BELAGAVI. ... APPELLANTS

(By SRI. Y. V. RAVIRAJ, ADV.)

AND

THE VRL LOGISTICS LTD., VARUR, POST: CHABBI, HUBBALLI TALUK-581207, PAN: AABCV 3609 C.

... RESPONDENT

ITA FILED UNDER SECTION 260A OF THE INCOME TAX ACT, 1961, PRAYING TO A)FORMULATE THE

2 SUSTANTIAL QUESTION OF LAW AS STATED ABOVE; B)ALLOW THE APPEAL AND SET ASIDE THE ORDERS PASSED BY THE INCOME TAX APPELLATE TRIBUNAL, ‘B’ BENCH, BENGALURU IN ITA NO.2053/BANG/2017, DATED 26.10.2018 AND CONFIRM THE ORDER DATED 28.10.2016 PASSED BY THE INCOME TAX OFFICER, WARD-1, BAGALKOT FOR THE ASSESSMENT YEAR 2014-15.

THIS APPEAL COMING ON FOR ORDERS, THIS DAY, S.N.SATYANARAYANA, J, DELIVERED THE FOLLOWING:

JUDGMENT

This appeal is in challenge to the revenue order granted in favour of the assessee.

The learned counsel for the appellants would bring to the notice of this Court that in the light of recent circular bearing No.17/2019 dated 08.08.2019, the present appeal does not survive, in view of the pecuniary limitation prescribed under the aforesaid circular, is in excess of challenge to the order impugned. Hence, he seeks permission to withdraw the

3 appeal filed by the revenue. Memo is accepted. Appellants are permitted to withdraw the appeal.

Accordingly, appeal is dismissed as withdrawn.

SD/- JUDGE

SD/- JUDGE

KGK

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