Karnataka High Court
The Principal Commissioner vs Smt.G. Lakshmi Aruna, on 18 July, 2018
Bench: G.Narendar, B.M.Shyam Prasad
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IN T H E H IG H C O U R T O F K A R N A T A K A
DHARWAD BENCH
D A T ED T HIS T HE 1 8 T H D A Y O F J U L Y 2 0 18
P R ES E N T
T H E H O N 'B L E M R. J U ST IC E G .NARENDAR
AND
T H E H O N 'B L E M R. J U ST IC E B .M.S H Y A M P R A SA D
IT A N O.1 0 00 9 0 / 2 0 16
BETWEEN
1. THE PRINCIPAL COMMISSIONER OF
INCOME TAX (CENTRAL),
QUEEN'S ROAD, BENGALURU.
2. THE DEPU TY COMMISSIONER OF
INCOME TAX, CENTRAL CIRCLE, 1(3),
BENGALURU.
... APPELLANTS.
(BY SRI Y .V.RAVIRAJ, ADVOCA TE.)
AND
SMT.G .LAKSHMI A RUNA
NO.8, ARUNA NAG AR,
SIRUGUPPA AORD, BELLARY-583101.
... RESPONDENT
(BY SRI SHIVARAJ S. BALLOLI, ADVO CATE.)
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THIS INCOME TAX APPEAL IS FILED UNDER
SECTION 260A OF THE INCOME TA X ACT, 1961, PRAYING
TO ALLOW THE APPEAL AND SET ASIDE THE ORDERS
PASSED BY THE INCOME TAX A PPELLA TE TRIBU NAL,
BANGALORE, "C" BENCH, BENGALURU, IN ITA
NO.1812/BANG/2013, DATED 29.7.2016 AND CONFIRM
THE ORDER PASSED BY THE DEPU TY COMMISSIONER OF
INCOME TAX, CENTRAL CIRCLE 1(3), BENGALURU , ETC.,.
THIS APPEAL CO MING ON FOR FINAL HEARING ,
THIS DAY, SRI G.NARENDAR, J, DELIVERED THE
FOLLOWING:
JUDGMENT
Heard the learned counsel for the appellants.
2. Learned counsel for the appellants files a memo in the Court dated 18.7.2018 whereby placing reliance on the Circular No.3/2018, dated 11 t h July 2018, the appellant department desires to withdraw the appeal in the light of the fact that quantum of the disputed facts is less than fifty lakhs and that the circular is issued in terms of section 268A of the Income Tax Act, 1961 and directed withdrawal of such appeals. Copy of circular No.3/2018 is also placed before the Court.
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3. Memo is taken on record. Accordingly the appeal stands dismissed as not pressed.
Sd/-
JUDGE Sd/-
JUDGE Mrk/-