THE PR. COMMISSIONER OF INCOME TAX CIT (A) vs. M/S. ELECTRONICS FOR IMAGING INDIA PVT. LTD.,

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ITA/718/2017HC KarnatakaKAHC01040937201705 July 2018Bench: S.SUJATHA,VINEET KOTHARI3 pages
AI SummaryDismissed

What did the High Court hold?

The High Court allowed the Revenue's request to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The Revenue filed an appeal before the High Court against an order of the Income Tax Appellate Tribunal. The Tribunal had confirmed the order of the Appellate Commissioner, which in turn had confirmed the order of the Deputy Commissioner of Income Tax.

What were the issues?

The primary issue was whether the High Court should entertain the substantial questions of law raised by the Revenue. The Revenue ultimately chose to withdraw the appeal.

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 5TH DAY OF JULY 2018

PRESENT

THE HON’BLE DR.JUSTICE VINEET KOTHARI

AND

THE HON’BLE MRS.JUSTICE S.SUJATHA

I.T.A. No.718/2017

BETWEEN:

1.

THE PR. COMMISSIONER OF INCOME-TAX, CIT(A) 5TH FLOOR BMTC BUILDING, 80FEET ROAD, KORAMANGALA BENGALURU – 560 095

2.

THE DEPUTY COMMISSIONER OF INCOME TAX CIRCLE -11(3) PRESENT ADDRESS CIRCLE 2(1)(2) 2ND FLOOR, BMTC BUIDLING,

80FEET ROAD, KORAMANGALA

BENGALURU – 560 095

... APPELLANTS

(BY SRI.ARAVIND K V., ADV.)

AND:

M/S. ELECTRONICS FOR IMAGING INDIA PVT. LTD., KALYANI PLATINA 4TH FLOOR BLOCK – I, 24, EPIP ZONE, PHASE - II WHITEFIELD, BENGALURU – 560 066 PAN:AAACG 6053E

... RESPONDENT

(BY SRI.S.SHARATH, ADV. FOR SRI.CHYTHANYA K K, ADV.)

Date of Judgment 05-07-2018, ITA No.718/2017 The Pr. Commissioner of Income Tax & another Vs. M/s. Electronics for Imaging India Pvt. Ltd.,

2/3

THIS INCOME TAX APPEAL IS FILED UNDER SEC.260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER DATED:10.03.2017, PASSED IN C.O. NO.149/BANG/2015, FOR THE ASSESSMENT YEAR 2005-2006 ANNEXURE–D, PRAYING 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. 149/BANG/2015 DATED:10.03.2017 CONFIRMING THE ORDER OF THE APPELLATE COMMISSIONER AND CONFIRM THE ORDER PASSED BY THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-2(1)(2), BENGALURU.

THIS APPEAL COMING ON FOR ADMISSION, THIS DAY, Dr. VINEET KOTHARI, J., DELIVERED THE FOLLOWING:

J U D G M E N T

Mr. K.V. Aravind, Adv. for Appellants – Revenue. Mr. S. Sharath, Adv. for Mr. K.K. Chythanya, Adv. for Respondent – Assessee.

This Appeal is filed by the Revenue purportedly raising substantial questions of law arising from the Order of the Income Tax Appellate Tribunal, Bench ‘B’, Bangalore, in CO No.149/Bang/2015 dated 10.03.2017, relating to the Assessment Year 2005-06.

2.

Learned Counsel for the Appellants-Revenue seeks leave of the Court to withdraw the present Appeal.

Date of Judgment 05-07-2018, ITA No.718/2017 The Pr. Commissioner of Income Tax & another Vs. M/s. Electronics for Imaging India Pvt. Ltd.,

3/3

3.

Learned Counsel for the Respondent has no objection.

Appeal is dismissed as withdrawn.

Sd/- JUDGE

Sd/- JUDGE

AN/-

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