Karnataka High Court
Hewlett Packard (India) Software vs The Assistant Commissioner Of Income ... on 1 August, 2018
Bench: Vineet Kothari, S.Sujatha
1/2
IN THE HIGH COURT OF KARNATAKA, BENGALURU
DATED THIS THE 01st DAY OF AUGUST 2018
PRESENT
THE HON'BLE Dr.JUSTICE VINEET KOTHARI
AND
THE HON'BLE Mrs.JUSTICE S.SUJATHA
I.T.A.No.410/2016
BETWEEN:
HEWLETT PACKARD (INDIA) SOFTWARE
OPERATION PVT. LTD.,
Sy. No.192, WHITEFILED ROAD
MAHADEVAPURA POST
BANGALORE-560048
[ALSO AT No.29, CUNNINGHAM ROAD, BANGALORE]
REPRESENTED HEREIN BY ITS DIRECTOR
Mr. BELAVADI RAMASWAMY KIRAN.
...APPELLANT
(By Mr. SANDEEP HUILGOL, ADV., FOR
Mr. T. SURYANARAYANA, ADV.,)
AND:
1. THE ASSISTANT COMMISSIONER OF INCOME TAX
CIRCLE-3(1)(1), [ERSTWHILE DEPUTY
COMMISSIONER OF INCOME-TAX, CIRCLE-11(4)]
BMTC BUILDING, 80 FT ROAD
KORAMANGALA, BANGALORE-560095.
2. THE COMMISSIONER OF INCOME-TAX
BMTC BUILDING, 80 FT ROAD
KORAMANGALA, BANGALORE-560001.
...RESPONDENTS
(By Mr. JEEVAN J. NEERALGI, ADV.,)
Date of Judgment 01-08-2018 I.T.A.No.410/2016
Hewlett Packard (India) Software Operation Pvt. Ltd.,
Vs. The Assistant Commissioner of Income-tax & Anr.
2/2
THIS I.T.A. IS FILED UNDER SECTION 260-A OF THE IT
ACT, PRAYING TO FORMULATE THE SUBSTANTIAL QUESTIONS
OF LAW. ALLOW THE APPEAL AND SET ASIDE THE ORDER OF
THE ITAT, 'A' BENCH, BENGALURU, PRONOUNCED ON
09/03/2016 IN IT(TP)A No.1304/BANG/2011 (ANNEXURE-E), TO
THE EXTENT QUESTIONED HEREIN & ETC.
THIS I.T.A. COMING ON FOR HEARING THIS DAY,
S. SUJATHA J. DELIVERED THE FOLLOWING:-
JUDGMENT
Mr. Sandeep Huilgol, Adv. for Mr. T. Suryanarayana, Adv. for Appellant- Assessee Mr. Jeevan J. Neeralgi, Adv. for Respondents - Revenue
1. Learned counsel for the Appellant-Assessee has filed a Memo seeking withdrawal of the Appeal.
2. Learned counsel for the Respondents-Revenue has no objection.
3. The said Memo is placed on record.
Accordingly, the appeal is dismissed as withdrawn.
Sd/-
JUDGE Sd/-
JUDGE Srl.