THE COMMISSIONER OF INCOME TAX vs. M/S KARNATAKA BANK LTD

1/3 IN THE HIGH COURT OF KARNATAKA, BENGALURU

DATED THIS THE 21ST DAY OF AUGUST 2018

PRESENT

THE HON'BLE Dr.JUSTICE VINEET KOTHARI

AND

THE HON’BLE Mrs.JUSTICE S.SUJATHA

I.T.A.No.401 OF 2018

BETWEEN:

C.R.BUILDING, ATTAVARA, MANGALURU-575 001.

…APPELLANTS

(BY MR. ARAVIND K.V., ADVOCATE)

AND:

M/S. KARNATAKA BANK LTD., NEAR MAHAVEER CIRCLE, PUMPWELL, MANGALURU-575 002.

…RESPONDENT

Date of Order 21-08-2018 I.T.A.No.401/2018 The Commissioner of Income Tax & Anr. Vs. M/s.Karnataka Bank Ltd.,

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THIS I.T.A IS FILED UNDER SECTION 260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER DATED:19/01/2018 PASSED IN C.O.NO.52/BANG/2011 FOR THE ASSESSMENT YEAR 2008-2009 PRAYING THIS HON'BLE COURT TO: (i) FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW STATED ABOVE (ii) ALLOW THE APPEAL AND SET ASIDE THE ORDERS PASSED BY THE INCOME-TAX APPELLATE TRIBUNAL, BENGALURU IN C.O.NO.52/BANG/2011 DATED 19.01.2018 AND CONFIRM THE ORDER OF THE APPELLATE COMMISSIONER CONFIRMING THE ORDER PASSED BY THE ASST. COMMISSIONER OF INCOME TAX CIRCULE-2(1), BENGALURU (iii) TO PASS SUCH OTHER SUITABLE ORDERS AS THIS HON’BLE COURT DEEMS FIT TO GRANT IN THE FACTS AND CIRCUMSTNACES OF THE CASE IN THE INTEREST OF JUSTICE AND EQUITY.

THIS I.T.A. COMING ON FOR ORDERS THIS DAY, Dr. VINEET KOTHARI J. MADE THE FOLLOWING:-

ORDER

Mr. ARAVIND K.V., Advocate for Appellants- Revenue

The learned counsel for the appellants – Revenue seeks leave of the Court to withdraw the present appeal.

Accordingly, appeal is dismissed as withdrawn.

Date of Order 21-08-2018 I.T.A.No.401/2018 The Commissioner of Income Tax & Anr. Vs. M/s.Karnataka Bank Ltd.,

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Copy of this order be sent to the Respondent- Assessee.

Sd/- JUDGE

Sd/- JUDGE