Karnataka High Court
M/S Genisys Information Systems vs Income-Tax Officer Ward-11 (2) on 17 July, 2018
Bench: Vineet Kothari, S.Sujatha
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IN THE HIGH COURT OF KARNATAKA, BENGALURU
DATED THIS THE 17TH DAY OF JULY 2018
PRESENT
THE HON'BLE DR.JUSTICE VINEET KOTHARI
AND
THE HON'BLE MRS.JUSTICE S.SUJATHA
I.T.A. No.354/2015
BETWEEN :
M/s GENISYS INFORMATION
SYSTEMS INDIA PVT. LTD.,
NO.43-46 & 33-36,
EXPORT PROMOTION INDUSTRIAL PARK,
WHITEFIELD ROAD,
BENGALURU-560 066
REP. BY ITS DIRECTOR,
SRI M.NANDAKISHORE,
AGED ABOUT 57 YEARS,
S/O LATE U.B.MENON ...APPELLANT
(BY SRI S.SHARATH, ADV.)
AND :
INCOME-TAX OFFICER
WARD-11 (2), 5TH FLOOR,
RASHTHROTHANA BHAVAN,
NRUPATHUNGA ROAD,
BENGALURU-560 001 ...RESPONDENT
(BY SRI K.V.ARAVIND, ADV.)
THIS ITA IS FILED UNDER SECTION 260-A OF INCOME
TAX ACT 1961, ARISING OUT OF ORDER DATED 12.09.2014
PASSED IN IT(TP)A NO.17/BANG/2014, FOR THE ASSESSMENT
YEAR 2009-2010 ANNEXURE-A. PRAYING TO: I. FORMULATE
Date of Judgment 17-07-2018, ITA No.354/2015
M/s Genisys Information Systems India Pvt. Ltd. Vs.
Income Tax Officer
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THE SUBSTANTIAL QUESTIONS OF LAW STATED ABOVE. II.
ALLOW THE APPEAL AND SET ASIDE THE IMPUGNED ORDER
(SO FAR AS SAME IS PREJUDICIAL TO THE APPELLANT) OF THE
ITAT, BENGALURU 'A' BENCH BEARING IN IT(TP)A
NO.17/BANG/2014, DATED 12.09.2014 ANNEXURE-A.
THIS APPEAL COMING ON FOR HEARING, THIS DAY,
S. SUJATHA, J., DELIVERED THE FOLLOWING:
JUDGMENT
Mr. S.Sharath, Adv. for Appellant - Assessee. Mr. M.V.Aravind, Adv. for Respondent - Revenue.
Learned counsel for the appellant-Assessee has filed a memo seeking leave of the Court to withdraw the appeal.
Learned counsel for the respondent-Revenue has no objections.
Taking the memo on record, the appeal is dismissed as withdrawn.
Sd/-
JUDGE Sd/-
JUDGE ln.