THE PR. COMMISSIONER OF INCOME-TAX vs. M/S AON SPECIALIST SERVICES PVT LTD

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ITA/250/2016HC KarnatakaKAHC01029479201617 January 2018Bench: L.NARAYANA SWAMY (AG.CJ),P.S.DINESH KUMAR2 pages
AI SummaryDismissed

What did the High Court hold?

The learned counsel for the appellants sought permission to withdraw the appeal. The court granted the leave to withdraw, and the appeal was disposed of accordingly.

What were the facts?

The Income Tax Department filed an appeal before the High Court of Karnataka against an order passed by the ITAT. The appeal was filed under Section 260-A of the Income Tax Act, 1961. The respondent is M/s Aon Specialist Services Pvt. Ltd.

What were the issues?

The primary issue was the withdrawal of the appeal by the Revenue before the High Court.

Which sections of the Income-tax Act were involved?

Section 260-A

AI-generated summary — verify with the full judgment below

ITA No.250/2016

-1-

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

DATED THIS THE 17TH DAY OF JANUARY 2018

PRESENT

THE HON’BLE MR.H.G.RAMESH ACTING CHIEF JUSTICE

AND

THE HON’BLE MR. JUSTICE P.S.DINESH KUMAR INCOME TAX APPEAL NO.250/2016

BETWEEN :

1.

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

2.

THE INCOME-TAX OFFICER WARD-11(1), 2ND FLOOR BMTC BUILDING, 80 FEET ROAD KORMANGALA BANGALORE -560 095

...APPELLANTS

(BY SRI K.V.ARAVIND & SRI DILIP, ADVOCATES)

AND :

M/S AON SPECIALIST SERVICES PVT. LTD., 4TH FLOOR, TOWER 2, SJRI PARK 13/14/15, EPIP INDUSTRIAL AREA 1ST PHASE, WHITEFIELD BANGALORE-560 004 ...RESPONDENT

(BY SRI T.SURYANARAYANA, ADVOCATE)

THIS INCOME TAX APPEAL IS FILED UNDER SECTION 260-A OF I.T.ACT, 1961 PRAYING TO FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW AND TO SET ASIDE THE

ITA No.250/2016

-2-

ORDER DATED 16.10.2015 PASSED BY THE ITAT, ‘A’ BENCH, BENGALURU IN ITA NO.1530/BANG/2014 FOR THE ASSESSMENT YEAR 2009-2010.

THIS INCOME TAX APPEAL COMING ON FOR ADMISSION, THIS DAY, THE ACTING CHIEF JUSTICE DELIVERED THE FOLLOWING:

JUDGMENT

Ag.CJ (Oral):

Learned Counsel appearing for the appellants seeks leave to withdraw the appeal. Leave granted. The appeal is accordingly disposed of as withdrawn.

Appeal disposed of.

Sd/-

ACTING CHIEF JUSTICE

Sd/-

JUDGE

Yn.

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