Kerala High Court
The Commissioner Of Income Tax vs M/S. South Malabar Gramin Bank on 4 October, 2018
Bench: K.Vinod Chandran, Ashok Menon
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
&
THE HONOURABLE MR. JUSTICE ASHOK MENON
THURSDAY ,THE 04TH DAY OF OCTOBER 2018 / 12TH ASWINA, 1940
ITA.No. 167 of 2014
AGAINST THE ORDER/JUDGMENT IN ITA 662/2013 of
I.T.A.TRIBUNAL,COCHIN BENCH DATED 07-03-2014
APPELLANT/S:
THE COMMISSIONER OF INCOME TAX,
AYAKASR BHAVAN, NORTH BLOCK, KOZHIKODE -673001.
BY ADVS.
SRI.P.K.R.MENON,SENIOR COUNSEL, GOI(TAXES)
SRI.JOSE JOSEPH SC FOR INCOME TAX
RESPONDENT/S:
M/S. SOUTH MALABAR GRAMIN BANK
SMGB TOWER, A.K.ROAD, MALAPPURAM
BY ADVS.
SRI.MOHAN PULIKKAL
SMT.MANJU RAJAN
SRI.K.S.MENON (K)
SRI.P.P.NARAYANAN
SRI.R.SUDHIR
THIS INCOME TAX APPEAL HAVING BEEN FINALLY HEARD ON 04.10.2018,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
ITA 167/2014
2
JUDGMENT
Vinod Chandran, J.
The learned Standing Counsel, Government of India (Taxes) submits, on instructions, that the Revenue may be permitted to withdraw the appeal on the basis of the litigation policy framed by the Central Board of Direct Taxes. Hence, the appeal is permitted to be withdrawn, leaving open the questions of law.
Sd/-
K.VINOD CHANDRAN JUDGE Sd/-
ASHOK MENON JUDGE ITA 167/2014 3 APPENDIX PETITIONER'S/S EXHIBITS:
ANNEXURE A: COPY OF ASST.ORDER DATED 27.02.2013. ANNEXURE B: COPY OF CIT(A)'S ORDER DATED 16.07.2013. ANNEXURE C: ORDER OF THE ITAT, KOCHI DATED 07.03.2014.