M/S KARNATAKA STATE INDUSTRIAL INVESTMENT & vs. THE ASSISTANT COMMISSIONER

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ITA/9/2010HC KarnatakaKAHC01008708201024 July 2018Bench: S.SUJATHA,VINEET KOTHARI2 pages
AI SummaryDismissed

What did the High Court hold?

The High Court granted the assessee's request to withdraw the appeals. The Revenue had no objection to the withdrawal.

What were the facts?

The assessee, Karnataka State Industrial Investment & Development Corporation Limited, filed appeals before the High Court. The assessee's counsel sought permission to withdraw these appeals.

What were the issues?

The primary issue was whether the appeals filed by the assessee should be permitted to be withdrawn.

Which sections of the Income-tax Act were involved?

Section 260-A

AI-generated summary — verify with the full judgment below

1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 24TH DAY OF JULY, 2018 PRESENT THE HON’BLE Dr.JUSTICE VINEET KOTHARI AND

THE HON’BLE MRS.JUSTICE S.SUJATHA ITA Nos.9 & 10/2010 Between:

M/s. Karnataka State Industrial Investment & Development Corporation Limited, “Khanija Bhavan” No.49, 4th Floor, East Wing, Race Course Road, Bangalore-560 001, Represented by its Managing Director, Smt. Vandita Sharma, Aged about 46 years, W/o. Sri. ISN Prasad. …Appellant

(By Sri. S. Parthasarathi, Advocate)

And:

The Assistant Commissioner of Income-tax, Circle-11(5), Bangalore. …Respondent

(By Sri. K.V, Aravind, Advocate)

These ITAs are filed under Section 260-A of Income Tax Act 1961, arising out of Order dated:31.08.2009 passed in ITA No.1178/BNG/2008 & C.O.No.109/Bng/08, for the Assessment Years 1999-00, praying to formulate the substantial questions of law stated therein to allow the appeal and set aside the order passed by the ITAT Bangalore in ITA No.1178/BNG/2008 & C.O.No.109/Bng/08, dated:31.08.2009.

These ITAs coming on for Hearing this day, Dr.Vineet Kothari, J., delivered the following:

Date of Judgment:24.07.2018 in ITA Nos.9 & 10/2010 M/s. Karnataka State Industrial Investment & Development Corporation Limited. Vs. The Assistant Commissioner of Income tax.

2/2

JUDGMENT

Mr.S.Parthasarathi, Adv. for Appellant-Assessee. Mr.K.V.Aravind, Adv. for Respondent-Revenue.

The learned counsel for the appellant-Assessee – Karnataka State Industrial Investment & Development Corporation Limited, Bengaluru, (KSIIDC), seeks permission to withdraw the present Appeals.

The learned counsel for the Revenue has no objection.

Accordingly, the Appeals are dismissed as withdrawn.

Sd/- JUDGE

Sd/- JUDGE

bk/ (List No.1 Sl.No.6)

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