RACHIN INFRASTRUCTURE (INDIA) PRIVATE LTD., vs. M/S S MANIKYA PLASTICHEM PRIVATE

ITA No.250/2016

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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 :

...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

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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 The appeal is accordingly disposed of as withdrawn.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.