Karnataka High Court
The Commissioner Of Income Tax vs M/S Cgi Information Systems And ... on 22 February, 2022
Bench: Alok Aradhe, M.G.S. Kamal
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 22nd DAY OF FEBRUARY 2022
PRESENT
THE HON'BLE MR. JUSTICE ALOK ARADHE
AND
THE HON'BLE MR. JUSTICE M.G.S. KAMAL
I.T.A. NO.157 OF 2022
BETWEEN:
1. THE COMMISSIONER OF INCOME-TAX
INTERNATIONAL TAXATION
4TH FLOOR, BMTC BUILDING
80 FEET ROAD, KORMANGALA
BENGALURU - 560 095
2. THE DEPUTY COMMISSIONER OF INCOME-TAX
INTERNATIONAL TAXATION
CIRCLE-1(2), 4TH FLOOR, BMTC BUILDING
80 FEET ROAD, KORMANGALA
BENGALURU - 560 095
.... APPELLANTS
(BY MR.K.V.ARAVIND, ADVOCATE)
AND:
M/s.CGI INFORMATION SYSTEMS AND
MANAGEMENT CONSULTANTS PVT. LTD.
NO.95/1 AND 95/2, E CITY TOWER-2
ELECTRONIC CITY PHASE-1, WEST
BENGALURU - 560 100 ... RESPONDENT
---
THIS I.T.A. IS FILED UNDER SEC. 260-A OF INCOME TAX
ACT 1961, ARISING OUT OF ORDER DATED 05.04.2021 PASSED
IN ITA NO.736/BANG/2020 FOR THE ASSESSMENT YEAR 2012-13,
PRAYING TO:
2
(i) FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW
STATED ABOVE.
(ii) ALLOW THE APPEAL AND SET ASIDE THE ORDER OF THE
INCOME TAX APPELLATE TRIBUNAL IN ITA NO.736/BANG/2020
DATED: 05.04.2021 FOR THE ASSESMENT YEAR 2012-13 AND
ETC.
THIS I.T.A. COMING ON FOR HEARING, THIS DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:
JUDGMENT
Mr.K.V.Aravind, learned counsel for the revenue. Learned counsel for the revenue has filed a memo seeking leave of this Court to withdraw the appeal without prejudice to the right of the revenue to raise the issues involved in this appeal, in other appeals. The aforesaid memo is taken on record.
Accordingly, the appeal is dismissed as withdrawn with liberty as aforesaid.
Sd/-
JUDGE Sd/-
JUDGE RV