SOCIETE GENERAL GLOBAL SOLUTIONS CENTER PVT vs. THE DEPUTY COMMISSIONER

PDF · subscribers
ITA/437/2016HC KarnatakaKAHC01041873201626 July 2018Bench: S.SUJATHA,VINEET KOTHARI2 pages
AI SummaryDismissed

What did the High Court hold?

The assessee's counsel filed a memo seeking permission to withdraw the appeal. The revenue had no objection to the withdrawal.

What were the facts?

The assessee, Societe General Global Solutions Center Pvt. Ltd., filed an appeal before the High Court against an order of the ITAT. The appeal was filed under Section 260-A of the Income Tax Act, 1961.

What were the issues?

The primary issue was the assessee's decision to withdraw the appeal filed against the ITAT's order.

Which sections of the Income-tax Act were involved?

Section 260-A

AI-generated summary — verify with the full judgment below

1/2 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 26TH DAY OF JULY, 2018 PRESENT THE HON’BLE Dr.JUSTICE VINEET KOTHARI AND

THE HON’BLE MRS.JUSTICE S.SUJATHA ITA No.437/2016 Between:

Societe General Global Solutions Center Pvt. Ltd., `Inventor’ Bldg., 6th Floor, International Tech Park Whitefield Road Bengaluru-560 006, Represented herein by its Financial Controller and Company Secretary, Mr.Madurai Murugan.

.. Appellant

(By Sri. Sandeep Huilgol, Advocate for Sri T.Suryanarayana, Advocate )

And:

1.

The Deputy Commissioner of Income Tax, Circle 2(2)(2), (Erstwhile Deputy Commissioner Of Income Tax, Circle-12(3) BMTC Building, 80 Feet Road, Koramangala, Bengaluru – 560 095.

2.

The Commissioner of Income Tax BMTC Building, 80 Feet Road, Koramangala Bengaluru-560 001.

.. Respondents

( By Sri E.I.Sanmathi, Advocate )

Date of Judgment:26.07.2018 in ITA No.437/2016 Societe General Global Solutions Center Pvt. Ltd., Vs. The Deputy Commissioner of Income Tax & Anr.

2/2

This ITA is filed under Section 260-A of Income Tax Act 1961, praying to formulate the substantial questions of law and to allow the appeal and set aside the order of the ITAT, `A’ Bench, Bengaluru, pronounced on 22.4.2016 in IT (TP) A No.1188/Bang/2011 (Annexure-G) to the extent questioned herein.

This ITA coming on for Hearing this day, Dr.Vineet Kothari, J., delivered the following: JUDGMENT

Mr.Sandeep Huilgol, Adv. for Mr.T.Suryanarayana, Adv, for Appellant-Assessee. Mr.E.I.Sanmathi, Adv. for Respondents-Revenue.

The learned counsel for the appellant-Assessee has filed a memo dated 26.07.2018, seeking permission to withdraw the appeal.

The learned counsel for the Revenue has no objection.

Recording the memo, The Appeal is dismissed as withdrawn.

Sd/- JUDGE

Sd/- JUDGE

bk/ (List No.2 Sl.No.9)

More judgments on Section 260-A

All 2,570 judgments and leading authorities on Section 260-A →

Recent GST High Court judgments

Search GST case law →