HEWLETT PACKARD INDIA SOFTWARE vs. THE ASSISTANT COMMISSIONER OF

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ITA/399/2016HC KarnatakaKAHC01035859201625 July 2018Bench: S.SUJATHA,VINEET KOTHARI3 pages
AI SummaryDismissed

What did the High Court hold?

The High Court took the memo on record and allowed the withdrawal of the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee, Hewlett Packard India Software Operation Pvt. Ltd., filed an appeal before the High Court of Karnataka. The assessee's counsel subsequently filed a memo seeking leave to withdraw 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

1/3 IN THE HIGH COURT OF KARNATAKA, BENGALURU

DATED THIS THE 25TH DAY OF JULY 2018

PRESENT

THE HON’BLE DR.JUSTICE VINEET KOTHARI

AND

THE HON’BLE MRS.JUSTICE S.SUJATHA

I.T.A. No.399/2016

BETWEEN :

HEWLETT PACKARD INDIA SOFTWARE OPERATION PVT. LTD., SY.NO. NO.192, WHITEFIELD ROAD, MAHADEVAPURA POST BANGALORE – 560 048 REPRESENTED BY ITS DIRECTOR MR.BELAVADI RAMASWAMY KIRAN

... APPELLANT

(BY SRI.SANDEEP HUILGOL, ADV. FOR SRI.SURYANARAYANA T, ADV.)

AND:

1.

THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE 3(1)(1) [(ERSTWHILE THE ASSISTANT COMMISSIONER OF INCOME - TAX CIRCLE 11(4)], BMTC BUILDING 80 FT ROAD, KORAMANGALA BANGALORE – 560 095

2.

THE COMMISSIONER OF INCOME TAX, BMTC BUILDING 80 FT ROAD, KORAMANGALA BANGALORE – 560 001

... RESPONDENTS

(BY SRI.K V ARAVIND, ADV. )

Date of Order 25-07-2018, ITA No.399/2016 Hewlett Packard India Software Operation Pvt. Ltd. Vs. The Assistant Commissioner of Income Tax & Anr.

2/3

THIS INCOME TAX APPEAL IS FILED UNDER SEC.260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER DATED:09/03/2016 PASSED IN IT(TP)A NO.1456/BANG/2010, FOR THE ASSESSMENT YEAR 2006-07 ANNEXURE – D. PRAYING TO: (A) FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW STATED ABOVE. (B) ALLOW THE APPEAL AND SET ASIDE THE ORDER OF THE ITAT, 'B' BENCH, BENGALURU, PRONOUNCED ON 09/03/2016 IN IT(TP)A NO.1456/BANG/2010 (ANNEXURE-D), TO THE EXTENT QUESTIONED HEREIN; AND (C) PASS SUCH OTHER OR FURTHER ORDERS AS THIS HON'BLE COURT DEEMS FIT TO GRANT ON THE FACTS AND IN THE CIRCUMSTANCES OF THE CASE AND IN THE INTERESTS OF JUSTICE AND EQUITY.

THIS APPEAL COMING ON FOR HEARING, THIS DAY, S. SUJATHA, J., MADE THE FOLLOWING:

O R D E R

Mr.Sandeep Huilgol, Adv. for Mr. T. Suryanarayana, Appellant – Assessee Mr. K.V. Aravind, Adv. for Respondent – Revenue.

Learned Counsel for the Appellant-Assessee has filed a memo seeking leave of the Court to withdraw the Appeal.

2.

Learned Counsel for the Respondent has no objection.

Date of Order 25-07-2018, ITA No.399/2016 Hewlett Packard India Software Operation Pvt. Ltd. Vs. The Assistant Commissioner of Income Tax & Anr.

3/3

3.

Memo is taken on record.

Appeal stands dismissed as withdrawn.

Sd/- JUDGE

Sd/- JUDGE

AN/-

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