CIT vs M/S Rns Infrastructure Limited | Karnataka High Court 2016

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

DATED THIS THE 12TH DAY OF JULY, 2021

PRESENT

THE HON'BLE MR. JUSTICE ALOK ARADHE

AND

THE HON'BLE MR. JUSTICE HEMANT CHANDANGOUDAR

I. T. A. NO.489 OF 2016

BETWEEN:

SMT. S. LATHA KUMARI D/O P.V. SEETHRAMAIAH AGED ABOUT 57 YEARS ASHWINI REAL ESTATES NO.2930/2 (K-23) 2ND FLOOR, LATHA RAMASWAMY BHAVANA NEAR ST. MARY’S CONVENT CIRCLE J.L.B. ROAD CHAMUNDIPURAM MYSORE – 570 004. … APPELLANT (BY SRI. SHARATH S. FOR SRI. CHYTHANYA K.K., ADVOCATE)

AND:

THE INCOME- TAX OFFICER WARD 2(2), NO.22/16, RESIDENCY ROAD

NAZARBAD MYSORE – 570 010 … RESPONDENT

(BY SRI.E.I.SANMATHI, ADVOCATE FOR SRI. K.V. ARAVIND, ADVOCATE FOR RESPONDENT)

THIS ITA IS FILED UNDER SECTION 260-A OF I.T.ACT 1961, ARISING OUT OF ORDER DATED 30.05.2016 PASSED IN ITA No.925/BANG/2015, FOR THE ASSESSMENT YEAR 2008-09, PRAYING TO :

A) FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW STATED ABOVE.

B) ALLOW THE APPEAL AND SET-ASIDE THE IMPUGNED ORDER (SO FAR AS SAME IS PREJUDICIAL TO THE APPLLANT) OF THE ITAT, BENGALURU ‘B’ BENCH BEARING IN ITA NO.925/BANG/2015, DATED: 30.05.2016 AND ETC

THIS ITA COMING ON FOR HEARING, THIS DAY, ALOK ARADHE, J., DELIVERED THE FOLLOWING:

JUDGMENT

Mr.Sharath.S, learned counsel for the assessee. Mr.E.I.Sanmathi, learned counsel for the revenue.

Learned counsel for the assessee has filed a memo seeking leave of the Court to withdraw the appeal.

The memo is taken on record.

The appeal is dismissed as withdrawn.

Sd/- JUDGE

bnv

THE COMMISSIONER OF INCOME TAX vs. M/S RNS INFRASTRUCTURE LIMITED