What did the High Court hold?

The Revenue, through its counsel, sought permission to withdraw the appeal. The Court granted the permission and disposed of the appeal as withdrawn.

The Revenue filed an appeal before the High Court against an order of the Income Tax Appellate Tribunal. The appeal was filed under Section 260A of the Income Tax Act, 1961.

What were the issues?

The primary issue was whether the Revenue's request to withdraw the appeal should be granted.

CIT vs M/S Bangalore City Employees | Karnataka High Court 2016

1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

DATED THIS THE 2ND DAY OF JUNE, 2016

PRESENT

THE HON’BLE MR.JUSTICE JAYANT PATEL AND THE HON’BLE MR.JUSTICE B.SREENIVASE GOWDA ITA NO.697/2015

BETWEEN:

THE COMMISSIONER OF INCOME-TAX, TDS, NO.59, HMT BHAVAN, 4TH FLOOR, BELLARY ROAD, GANGANAGAR, BANGALORE – 560 032.

THE ASST. COMMISSIONER OF INCOME-TAX (TDS), CIRCLE - 16 (1), NO.59, HMT BHAVAN, 4TH FLOOR, BELLARY ROAD, GANGANAGAR, BANGALORE – 560 032. ... APPELLANTS (By SRIYUTHS. DILIP AND K. V. ARAVIND, ADVOCATES)

AND:

M/S. BANGALORE CITY EMPLOYEES, HOUSING & SOCIAL WELFARE CO-OPERATIVE SOCIETY LTD .,

2 NO.20, 3RD MAIN ROAD, 3RD CROSS, VIDYAGIRI LAYOUT, NAGARBHAVI, 1ST STAGE, BANGALORE – 560 072. ... RESPONDENT

THIS ITA IS FILED UNDER SECTION 260A OF THE INCOME TAX ACT, 1961, ARISING OUT OF ORDER DATED 31/07/2015 PASSED IN ITA NO.276/BANG/2015, FOR THE ASSESSMENT YEAR 2005-2006 PRAYING TO FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW STATED ABOVE.

THIS ITA COMING ON FOR ORDERS THIS DAY, JAYANT PATEL J., DELIVERED THE FOLLOWING:

J U D G M E N T

Sri. Dilip, learned counsel for Sri. K.V. Aravind, learned counsel for the appellants tenders a memo of withdrawal seeking permission to withdraw the appeal.

The memo is taken on record.

Permission is granted. The appeal stands disposed of as withdrawn.

SD/- JUDGE

PMR/-

THE COMMISSIONER OF INCOME -TAX vs. M/S BANGALORE CITY EMPLOYEES

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