HEWLETT PACKARD (INDIA) SOFTWARE vs. THE ASSISTANT COMMISSIONER OF INCOME TAX

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ITA/410/2016HC KarnatakaKAHC01050187201601 August 2018Bench: S.SUJATHA,VINEET KOTHARI2 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court noted that the assessee sought to withdraw the appeal and the revenue had no objection. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee, Hewlett Packard (India) Software Operation Pvt. Ltd., filed an appeal before the High Court. The assessee's counsel later filed a memo seeking withdrawal of the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed under Section 260-A of the Income Tax Act.

Which sections of the Income-tax Act were involved?

Section 260-A

AI-generated summary — verify with the full judgment below

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IN THE HIGH COURT OF KARNATAKA, BENGALURU

DATED THIS THE 01st DAY OF AUGUST 2018

PRESENT

THE HON'BLE Dr.JUSTICE VINEET KOTHARI

AND

THE HON’BLE Mrs.JUSTICE S.SUJATHA

I.T.A.No.410/2016

BETWEEN:

HEWLETT PACKARD (INDIA) SOFTWARE OPERATION PVT. LTD., Sy. No.192, WHITEFILED ROAD MAHADEVAPURA POST BANGALORE-560048 [ALSO AT No.29, CUNNINGHAM ROAD, BANGALORE] REPRESENTED HEREIN BY ITS DIRECTOR Mr. BELAVADI RAMASWAMY KIRAN.

…APPELLANT (By Mr. SANDEEP HUILGOL, ADV., FOR Mr. T. SURYANARAYANA, ADV.,)

AND:

1.

THE ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-3(1)(1), [ERSTWHILE DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE-11(4)] BMTC BUILDING, 80 FT ROAD KORAMANGALA, BANGALORE-560095.

2.

THE COMMISSIONER OF INCOME-TAX BMTC BUILDING, 80 FT ROAD KORAMANGALA, BANGALORE-560001.

…RESPONDENTS (By Mr. JEEVAN J. NEERALGI, ADV.,)

Date of Judgment 01-08-2018 I.T.A.No.410/2016 Hewlett Packard (India) Software Operation Pvt. Ltd., Vs. The Assistant Commissioner of Income-tax & Anr.

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THIS I.T.A. IS FILED UNDER SECTION 260-A OF THE IT ACT, PRAYING TO FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW. ALLOW THE APPEAL AND SET ASIDE THE ORDER OF THE ITAT, ‘A’ BENCH, BENGALURU, PRONOUNCED ON 09/03/2016 IN IT(TP)A No.1304/BANG/2011 (ANNEXURE-E), TO THE EXTENT QUESTIONED HEREIN & ETC.

THIS I.T.A. COMING ON FOR HEARING THIS DAY, S. SUJATHA J. DELIVERED THE FOLLOWING:-

JUDGMENT

Mr. Sandeep Huilgol, Adv. for Mr. T. Suryanarayana, Adv. for Appellant- Assessee Mr. Jeevan J. Neeralgi, Adv. for Respondents - Revenue

1.

Learned counsel for the Appellant-Assessee has filed a Memo seeking withdrawal of the Appeal.

2.

Learned counsel for the Respondents-Revenue has no objection.

3.

The said Memo is placed on record. Accordingly, the appeal is dismissed as withdrawn.

Sd/- JUDGE

Sd/-

JUDGE Srl.

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