Karnataka High Court
The Commissoner Of Income Tax vs Shri Madhukumar N (Huf) on 28 March, 2012
Bench: D.V.Shylendra Kumar, K.Govindarajulu
IN THE HIGH COURT OF KARNATAKA AT BANGALORE Dated this the 28'» day of March, 2012 PRESENT THE HON'BLE MR JUSTICE D V SHYLENDRA KUMAR. _ ANDO | THE HON'BLE MR JUSTICE % GOVINDARAJULU. ».° Income Tax Appeal No. 397-9f 2009 BETWEEN: | SL I. THE COMMISSIONER OF INCOME TAX, C.R. BUILDING, QU EE} VS ROAD. BANGALORE. | : ' 8 --_ THE INCOME TAX, OFFICER WARD-8(3}--- C.R. BUILDING: ran JED NS ROAD BANGALORE. ao ve APPELLANTS No ~ [By Sri K'V Aravind, Adv.] AND: . a SHRi MADHUKIIMAR N (HUP).-' NO. 195/17, 1ST MAIN. MAHALAKSHMI LAYOUT. BANGALORE ~560 O86. ~ vs RESPONDENT [By Sri P. Dinesh for Sri S Parthasarathi, Advs.] ~., "DHIS APPEAL IS FILED UNDER SECTION 260A OF THE INCOME..TAX ACT, 1961 ARISING OUT OF ORDER DATED °27.02:2009 "PASSED IN ITA NO. 1043/BANG/2008, FOR THE 7 ASSESSME NT YEAR 2005-06, PRAYING TO SET ASIDE THE SAID ~ ORDER GF THE TRIBUNAL AND ETC., ne, "THIS APPEAL COMING ON FOR HEARING, THIS DAY, '.SHYLENDRA KUMAR J., DELIVERED THE FOLLOWING: JUDGMENT
Sri K V Aravind, learned standing counsel forthe a appellant-revenue submits that this appeal has.been filed | under the mistaken impression that the assessee had wot. :
some relief in its cross-appeal that had 'been filed before | the tribunal in the appeal before tat the 'instance of revenue, which was ITA No 1t43'Beng)/2008 and which was disposed of as per the common: order dated 27-2- 2009, whereas in | fact the . crosd-appeal has been dismissed and therefore submits that this appeal is not pressed.
2. Appeal is disiaissed as. not pressed.