Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Karnataka High Court

The Pr. Commissioner Of Income Tax vs Smt. Radha Satish Timblo on 23 September, 2022

Author: P.S.Dinesh Kumar

Bench: P.S.Dinesh Kumar

                            -1-
                                     ITA No. 463 of 2022




      IN THE HIGH COURT OF KARNATAKA AT BENGALURU
       DATED THIS THE 23RD DAY OF SEPTEMBER, 2022
                        PRESENT
        THE HON'BLE MR JUSTICE P.S.DINESH KUMAR
                           AND
          THE HON'BLE MR JUSTICE UMESH M ADIGA
            INCOME TAX APPEAL NO. 463 OF 2022

BETWEEN:

1.    THE PR. COMMISSIONER OF INCOME TAX
      CENTRAL CIRCLE,
      C.R.BUILDING, 3RD FLOOR,
      QUEENS ROAD,
      BENGALURU-560 001.

2.    THE DEPUTY COMMISSIONER OF INCOME TAX
      CENTRAL CIRCLE,
      PUNDALIK NIWAS,
      RUA-DE-OUREM,
      PANAJI GOA-403 001.
                                         ...APPELLANTS
(BY SRI.DILIP M. ADVOCATE FOR
    SRI. ARAVIND K V.,ADVOCATE)

AND:

     SMT. RADHA SATISH TIMBLO
     1ST FLOOR, KADAR MANZIL
     NEAR HARI MANDIR MARGO
     SALCETE, GOA-403 601
     PAN -ABUPT4107E.
                                           ...RESPONDENT
     THIS INCOME TAX APPEAL IS FILED UNDER SEC.260-A
OF INCOME TAX ACT 1961, ARISING OUT OF ORDER DATED
13/05/2022 PASSED IN IT(SS)A NO.74/PAN/2016, FOR THE
ASSESSMENT YEAR 2009-2010.
                               -2-
                                           ITA No. 463 of 2022




     THIS APPEAL COMING ON FOR ORDERS THIS DAY,
P.S.DINESH KUMAR J, DELIVERED THE FOLLOWING:-

                         JUDGMENT

Shri.Dilip M., learned Advocate for Shri.K.V.Aravind, learned Advocate for appellant, has filed a memo of even date seeking leave to withdraw this appeal with liberty to file an appeal before the appropriate High Court.

2. Memo be kept in record. Leave granted. This appeal is dismissed as withdrawn with liberty as prayed for.

No costs.

Sd/-

JUDGE Sd/-

JUDGE SA