THE PRINCIPAL COMMISSIONER OF INCOME TAX, vs. SRI. SIDDHESHWAR CO-OPERATIVE CREDIT SOCIETY LTD.

IN THE HIGH COURT OF KARNATAKA DHARWAD BENCH DATED THIS THE 16TH DAY OF NOVEMBER 2015 PRESENT THE HON’BLE MR.JUSTICE S. ABDUL NAZEER AND THE HON’BLE MR.JUSTICE P.S.DINESH KUMAR ITA NO.100142/2015 Between: 1 The Principal Commissioner of Income Tax, Dr.B.R.Ambedkar Road, Belagavi. 2 The Income Tax Officer, Nippani, Belagavi Dist. …. Appellants. (By Sri Y.V.Raviraj, Adv.) And: Sri Siddheshwar Co-operative Credit Society Ltd., A/P Borgaon, Chikkodi Tq., Belagavi Dist. …. Respondent. ---

2 This ITA is filed under Section 260A of the Income Tax Act, 1961, praying to allow the appeal and set aside the orders passed by the Income Tax Appellate Tribunal, Panaji Bench, Panaji, in ITA No.14/PNJ/2015 dated 20.3.2015, etc. This ITA coming on for Orders this day, S.ABDUL NAZEER.J., delivered the following: JUDGMENT Learned Counsel for the appellants submits that by mistake, this appeal has been filed challenging the impugned order. He further submits that an appeal in ITA No.100100/2015 has already been filed by the appellants challenging the very same impugned order and in the said appeal, notice has been issued. Hence, he files a memo seeking permission of this Court to withdraw this appeal with liberty to pursue ITA No.100100/2015.

3 2. The memo is placed on record. The appeal is dismissed as withdrawn with liberty to the appellants to pursue the appeal in ITA No.100100/2015. No costs. Sd/- JUDGE. Sd/- JUDGE. BMM/-