Karnataka High Court
The Pr Commissioner Of Income Tax vs M/S Timblo Pvt Ltd on 6 April, 2022
Bench: S.Sujatha, Shivashankar Amarannavar
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 6TH DAY OF APRIL, 2022
PRESENT
THE HON'BLE MRS.JUSTICE S.SUJATHA
AND
THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
I.T.A.No.230/2022
BETWEEN :
1. THE PR. COMMISSIONER OF INCOME TAX
CENTRAL CIRCLE, C.R.BUILDING,
QUEEN'S ROAD, BENGALURU-560001
2. THE ASST. COMMISSIONER OF INCOME TAX
CENTRAL CIRCLE, AAYAKAR BHAVAN,
PLOT NO.5, EDC COMPLEX,
PATTO, PANAJI-403001 ...APPELLANTS
(BY SRI M.DILIP, ADV. FOR SRI K.V.ARAVIND, ADV.)
AND :
M/s TIMBLO PVT. LTD.,
KADAR MANZIL,
NEAR HARI MANDIR,
MARGAO, GOA-403601
PAN: AABCT1944N ...RESPONDENT
THIS INCOME TAX APPEAL IS FILED UNDER SECTION
260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER
DATED 07.10.2021 PASSED IN IT(SS)A NO.13/PAN/2017, FOR
THE ASSESSMENT YEAR 2007-2008 PRAYING TO FORMULATE
THE SUBSTANTIAL QUESTIONS OF LAW STATED THEREIN AND
-2-
ALLOW THE APPEAL AND SET ASIDE THE ORDERS PASSED BY
THE INCOME TAX APPELLATE TRIBUNAL, BENGALURU IN
IT(SS)A NO.13/PAN/2017 DATED 07.10.2021 FOR ASSESSMENT
YEAR 2007-2008 ANNEXURE-D CONFIRMING THE ORDER OF
THE APPELLATE COMMISSIONER AND CONFIRM THE ORDER
PASSED BY THE ASST. COMMISSIONER OF INCOME TAX,
CENTRAL CIRCLE, PANAJI, GOA.
THIS APPEAL COMING ON FOR ORDERS, THIS DAY,
S. SUJATHA, J., DELIVERED THE FOLLOWING:
JUDGMENT
Learned counsel for the appellants has filed a memo seeking leave of the Court to withdraw the above appeal with liberty to file the same before the appropriate Court.
2. Memo is placed on record. Permission is granted.
3. Appeal stands disposed of as withdrawn with liberty as sought for. -3-
4. Registry shall return the original documents, if any, to the appellants, keeping photocopies of the same for record purpose.
Sd/-
JUDGE Sd/-
JUDGE PMR