Kerala High Court
M/S. Olam Exports (India) Ltd vs The Dy.Commissioner Of Income Tax on 21 January, 2011
Bench: C.N.Ramachandran Nair, Harun-Ul-Rashid
IN THE HIGH COURT OF KERALA AT ERNAKULAM
ITA.No. 319 of 2010()
1. M/S. OLAM EXPORTS (INDIA) LTD.,
... Petitioner
Vs
1. THE DY.COMMISSIONER OF INCOME TAX,
... Respondent
For Petitioner :SRI.SAJI VARGHESE
For Respondent :SRI.P.K.R.MENON,SR.COUNSEL, GOI(TAXES)
The Hon'ble MR. Justice C.N.RAMACHANDRAN NAIR
The Hon'ble MR. Justice HARUN-UL-RASHID
Dated :21/01/2011
O R D E R
C.N.RAMACHANDRAN NAIR & HARUN-UL-RASHID, JJ.
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I.T.A.No.319 Of 2010
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Dated this the 21st day of January, 2011.
J U D G M E N T
Ramachandran Nair, J.
During the course of hearing, the learned counsel for the appellant sought permission to withdraw the appeal leaving the rights of the appellant to claim benefits based on the observations of the Tribunal. Permission is granted and we dismiss the appeal as withdrawn.
C.N.RAMACHANDRAN NAIR, Judge.
HARUN-UL-RASHID, Judge.
bkn/-