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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
ON THE 11TH DAY OF DECEMBER, 2018
BEFORE THE HON'BLE MR. JUSTICE RAVI MALIMATH
AND
THE HON'BLE MR. JUSTICE K. NATARAJAN
INCOME TAX APPEAL NO.369 OF 2010 CONNECTED WITH INCOME TAX APPEAL NO.399 OF 2013 AND INCOME TAX APPEAL NO.398 OF 2013
IN I.T.A. NO.369 OF 2010:
BETWEEN:
COMMISSIONER OF INCOME TAX C.R. BUILDINGS,
QUEENS ROAD, BENGALURU.
ASSISTANT COMMISSIONER OF
INCOME TAX, CENTRAL CIRCLE 2(3), BENGALURU.
... APPELLANTS
(BY SRI E.I. SANMATHI, ADVOCATE)
AND:
M/S. BANGALORE HOUSING
DEVELOPMENT & INVESTMENTS, NO.10/1, LAKSHMINARAYANA COMPLEX, PALACE ROAD,
BENGALURU.
... RESPONDENT
(BY SRI BALRAM R. RAO, ADCOVATE)
THIS INCOME TAX APPEAL IS FILED UNDER SECTION 260A OF THE INCOME TAX ACT, 1961, PRAYING TO DECIDE THE FOREGOING QUESTION OF LAW AND/OR SUCH OTHER QUESTIONS OF LAW AS MAY BE FORMULATED BY THE HON’BLE COURT AS DEEMED FIT AND SET ASIDE THE APPELLATE ORDER DATED 20-5-2010 PASSED BY THE INCOME TAX APPELLATE TRIBUNAL, 'A' BENCH, BENGALURU, IN APPEAL PROCEEDINGS I.T.A. NO.34/BANG/2010, FOR ASSESSMENT YEAR 2006-07.
IN I.T.A. NO.399 OF 2013:
BETWEEN:
COMMISSIONER OF INCOME TAX-III C.R. BUILDINGS,
QUEENS ROAD, BENGALURU.
ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 6(1), BENGALURU.
... APPELLANTS
(BY SRI E.I. SANMATHI, ADVOCATE) AND:
M/S. BANGALORE HOUSING
DEVELOPMENT & INVESTMENTS, NO.10/1, LAKSHMINARAYANA COMPLEX, PALACE ROAD,
BENGALURU.
... RESPONDENT
(BY SRI J. BALACHANDAR, ADCOVATE)
THIS INCOME TAX APPEAL IS FILED UNDER SECTION 260A OF THE INCOME TAX ACT, 1961, PRAYING TO DECIDE THE FOREGOING QUESTION OF LAW AND/OR SUCH OTHER QUESTIONS OF LAW AS MAY BE FORMULATED BY THE HON’BLE COURT AS DEEMED FIT AND SET ASIDE THE APPELLATE ORDER DATED 20-3-2010 PASSED BY THE INCOME TAX APPELLATE TRIBUNAL, 'A' BENCH, BENGALURU, IN APPEAL PROCEEDINGS I.T.A. NO.811/BANG/2012, FOR ASSESSMENT YEAR 2008-09.
IN I.T.A. NO.398 OF 2013:
BETWEEN:
COMMISSIONER OF INCOME TAX-III C.R. BUILDINGS,
QUEENS ROAD, BENGALURU.
ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 6(1), BENGALURU.
... APPELLANTS
(BY SRI E.I. SANMATHI, ADVOCATE)
AND:
M/S. BANGALORE HOUSING
DEVELOPMENT & INVESTMENTS, NO.10/1, LAKSHMINARAYANA COMPLEX, PALACE ROAD,
BENGALURU.
... RESPONDENT
(BY SRI BALRAM R. RAO, ADCOVATE)
THIS INCOME TAX APPEAL IS FILED UNDER SECTION 260A OF THE INCOME TAX ACT, 1961, PRAYING TO DECIDE THE FOREGOING QUESTION OF LAW AND/OR SUCH OTHER QUESTIONS OF LAW AS MAY BE FORMULATED BY THE HON’BLE COURT AS DEEMED FIT AND SET ASIDE THE APPELLATE ORDER DATED 20-3-2013 PASSED BY THE INCOME TAX
APPELLATE TRIBUNAL, 'A' BENCH, BENGALURU, IN APPEAL PROCEEDINGS I.T.A. NO.646/BANG/2012, FOR ASSESSMENT YEAR 2007-08.
THESE INCOME TAX APPEALS COMING ON FOR FINAL HEARING THIS DAY, RAVI MALIMATH, J., DELIVERED THE FOLLOWING:
J U D G M E N T
In view of the memo filed in the Court today, the appeals are dismissed as withdrawn.
SD/-
SD/- JUDGE
JUDGE
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