THE COMMISSIONER OF INCOME-TAX, vs. M/S. IBM SINGAPORE PVT. LTD.,

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

ON THE 19TH DAY OF NOVEMBER, 2018

BEFORE THE HON'BLE MR. JUSTICE RAVI MALIMATH

AND

THE HON'BLE MR. JUSTICE K. NATARAJAN

INCOME TAX APPEAL NO.723 OF 2017

BETWEEN:

(BY SRI K.V. ARAVIND, ADVOCATE)

AND:

M/S. IBM SINGAPORE PVT. LTD. C/O. M/S. IBM INDIA PVT LTD., NO.12, SUBRAMANYA ARCADE, BANNERGHATTA MAIN ROAD, BENGALURU. ... RESPONDENT

(BY SRI T. SURYANARAYANA, ADVOCATE)

* * *

THIS INCOME TAX APPEAL IS FILED UNDER SECTION 260-A OF THE INCOME TAX ACT, 1961, PRAYING TO FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW STATED THEREIN AND ALLOW THE APPEAL AND SET ASIDE THE ORDERS PASSED BY THE INCOME-TAX APPELLATE TRIBUNAL, BENGALURU, IN IT(TP)A NO.246/BANG/2016 DATED 4-4-2017 CONFIRMING THE ORDER OF THE DRP AND CONFIRM THE ORDER PASSED BY THE DEPUTY COMMISSIONER OF INCOME TAX, INTERNATIONAL TAXATION, CIRCLE- 1(1), BENGALURU.

THIS INCOME TAX APPEAL COMING ON FOR ADMISSION THIS DAY, RAVI MALIMATH, J., DELIVERED THE FOLLOWING:

J U D G M E N T

At request of the learned counsel for the appellants, the appeal is dismissed as withdrawn.

SD/-

SD/- JUDGE

JUDGE

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