SANYO BPL PVT LTD vs. THE DEPUTY COMMISSIONER OF INCOME TAX

ITA No.98/2017

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

DATED THIS THE 1ST DAY OF AUGUST 2017

PRESENT

THE HON’BLE MR. JUSTICE H.G.RAMESH

AND

THE HON’BLE MRS. JUSTICE K.S.MUDAGAL

INCOME TAX APPEAL NO.98/2017

BETWEEN :

SANYO BPL PVT. LTD. NO.404/2, 7TH MAIN, 9TH CROSS 2ND BLOCK, JAYANAGAR BANGALORE-560 011 (JUBILEE BUILDING, II FLOOR NO.45, MUSEUM ROAD BANGALORE- 560 025) REPRESENTED HEREIN BY ITS LIQUIDATOR MR.DUSHYANTHA KUMAR

...APPELLANT

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

AND :

BANGALORE

BMTC BUILDING KORAMANGALA 6TH BLOCK BANGALORE 560 095

..RESPONDENTS

ITA No.98/2017

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THIS INCOME TAX APPEAL IS FILED UNDER SECTION 260-A OF I.T.ACT, 1961 PRAYING TO FORMULATE SUBSTANTIAL QUESTIONS OF LAW AND TO SET ASIDE THE APPELLATE ORDER DATED:04.11.2016 PASSED BY THE ITAT ‘A’ BENCH IN ITA NO.1395/BANG/2014, FOR THE ASSESSMENT YEAR 2006-2007.

THIS INCOME TAX APPEAL COMING ON FOR ADMISSION, THIS DAY, H.G.RAMESH J., DELIVERED THE FOLLOWING:

JUDGMENT

H.G.RAMESH, J. (Oral):

Learned counsel for the appellant submits that the appeal abates in view of the order of this Court dated 20.04.2017 passed in OLR No.15/2016 dissolving the appellant-company. A memo dated 01.08.2017 is filed in Court along with a copy of the aforesaid order dated 20.04.2017 passed by this Court in OLR No.15/2016. The same is placed on record. The appeal is accordingly disposed of as abated. Appeal disposed of. Sd/-

JUDGE

Sd/-

JUDGE