THE PR. COMMISSIONER OF INCOME TAX vs. M/S ACI WORLDWIDE SOLUTIONS P LTD

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ITA/1078/2017HC KarnatakaKAHC01046883201702 July 2018Bench: S.SUJATHA,VINEET KOTHARI2 pages
AI SummaryDismissed

What did the High Court hold?

The learned counsel for the Revenue expressed a desire to withdraw the appeal. The assessee's counsel did not object to the withdrawal.

What were the facts?

The Revenue filed an appeal before the High Court against an order of the Income Tax Appellate Tribunal. The assessee was represented by their counsel.

What were the issues?

The primary issue was the Revenue's request to withdraw the appeal, which was granted by the court.

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 2ND DAY OF JULY 2018

PRESENT

THE HON’BLE DR.JUSTICE VINEET KOTHARI

AND

THE HON’BLE MRS.JUSTICE S.SUJATHA

I.T.A. No.1078/2017

BETWEEN :

1.

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

2.

THE DEPUTY COMMISSIONER OF INCOME-TAX CIRCLE-1(1)(1), 2ND FLOOR, BMTC BUILDING, 80 FEET ROAD, KORAMANGALA, BENGALURU-560 095.

...APPELLANTS

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

AND :

M/s ACI WORLDWIDE SOLUTIONS P. LTD., (FORMERLY KNOWN AS VISUAL WEB SOLUTIONS P. LTD.) NO.9, SALARPURIA CAMBRIDGE MALL CAMBRIDGE ROAD BENGALURU-560008 PAN:AAACV 7566R

…RESPONDENT

(BY SRI NARENDRA KUMAR J. JAIN, ADV.)

THIS ITA IS FILED UNDER SECTION 260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER DATED 26.07.2017

Date of Judgment 02-07-2018, ITA No.1078/2017 The Pr. Commissioner of Income Tax & another Vs. M/s ACI Worldwide Solutions P. Ltd.

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PASSED IN C.O.NO.105/BANG/2015, FOR THE ASSESSMENT YEAR-2010-11, 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.105/BANG/2015, DATED 26.07.2017 ANNEXURE-D AND CONFIRM THE ORDER OF THE DRP CONFIRMING THE ORDER PASSED BY THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1(1)(1), 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. Narendra Kumar J. Jain, Adv. for Respondent – Assessee.

The learned counsel appearing for the appellants- revenue wants to withdraw the present appeal. The other side is represented by learned counsel and he does not object for withdrawal of the appeal. Accordingly, appeal is dismissed as withdrawn.

Sd/- JUDGE

Sd/- JUDGE ln.

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