Karnataka High Court
M/S Toyota Kirloskar Motor P Ltd vs The Commissioner Of Income Tax, Ltu on 3 July, 2018
Bench: Vineet Kothari, S.Sujatha
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 3RD DAY OF JULY, 2018
PRESENT
THE HON'BLE Dr.JUSTICE VINEET KOTHARI
AND
THE HON'BLE Mrs. JUSTICE S.SUJATHA
I.T.A.Nos.244 & 422 OF 2018
BETWEEN:
M/s. Toyota Kirloskar Motor (P) Ltd.,
A Limited Company registered
Under the provisions of Companies Act,1956
Having its office at Plot No.1,
Bidadi Ind. Area, Ramanagara District,
Karnataka-562109.
Represented herein by its
Authorized Signatory. ...Appellant
(By Sri. S.Nagananda, Sr. Counsel, for
Sri. Sriranga S., Advocate)
AND:
1. The Commissioner of Income Tax,
LTU, JSS Towers, BSK III Stage,
Bangalore-560085.
2. The Assistant Commissioner
of Income Tax,
LTU, JSS Towers, BSK III Stage,
Bangalore-560085. ...Respondents
Date of Judgment 3/7/2018 in I.T.A.Nos.244 & 422/2018
M/s. Toyota Kirloskar Motor (P) Ltd. Vs.
The Commissioner of Income Tax & Anr.,
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These I.T.As. are filed under section 260-A of
Income Tax Act 1961, arising out of order dated
08/09/2017 passed in IT(TP)A No.350/Bang/2014 &
336/Bang/2014, for the Assessment Year 2005-2006,
Annexure-F, praying to (1) formulate the substantial
question of law as stated above and answer those in
favour of the appellant. (2) set aside the order dated
08/09/2017 in IT(TP)A No.350/Bang/2014 &
336/Bang/2014 passed by the Income Tax Appellate
Tribunal (Annexure-F) insofar as it remits the matter to the
AO/TPO, and allow the said appeal in toto and etc.,
These I.T.As. coming on for orders, this day Dr.
VINEET KOTHARI J, delivered the following:-
JUDGMENT
Mr. S.Nagananda, Sr. Counsel for Mr. Sriranga S., Advocate, for Appellant Learned senior counsel has filed a memo seeking leave of the Court to withdraw the present Appeals as the assessee has filed a Miscellaneous Application before the Income Tax Appellate Tribunal for review.
Date of Judgment 3/7/2018 in I.T.A.Nos.244 & 422/2018 M/s. Toyota Kirloskar Motor (P) Ltd. Vs. The Commissioner of Income Tax & Anr., 3/3 In view of the above, appeals are dismissed as withdrawn.
Sd/-
JUDGE Sd/-
JUDGE ckl.