Karnataka High Court
The Commissioner Of Income Tax vs M/S Manmati Arcade Pvt Ltd on 21 March, 2012
Bench: N.Kumar, Ravi Malimath
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- the appeal and set aside o°%, Boe % # "ee fie fH o%, Be a 2B ge FELL E P% DATED THIS THE 21% DAY OF MARCH 2012 ree FS Beree PRESENT Between:
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The Comivtisaioner't of ir pone tae, C.R. Building, Attavar, Mangalore. Ward = aa #1), » Mangalore re . Appellants (By Sri, Ez. Sarina uh hi hed dleumar, Advocate) 'M/ nati Arcade Pvt. Ltd., 1 1488/ 3, "Rajvilla" Falnir, ER Responde nas «CoE is site _ ie ITA is fled under Sectio & out of Order dated 05.1 ira 'No. 65/ BNG/200 i t substantial questions of | law stated t therein and allow he order passed by the ITAT jalore in TTA No.65/BNG/2007 dated 05.10.2007 comfirm the order passed by the Assessing Officer. ae OURT OF KARNATAKA HI 0% set AKA HIGH ¢ AVS ¥ Zz z "
Pay A ox ae 2 5 of 3 we Bees a z Ee L EGOS NGF SALLE Gh, Se So er 2 a rs & Soe . A 8 ee Py BPP. hae aeksmane aft Tex "sie, sompbcdes thie appeal ie Re.2,84,167/-. In view of Instr toe, a Rs 4 :
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oo 3 a Nog S of the matter, the appeal, which i filed subsequent to the said circular is not maintainable. ae lis dismissed only on
2. Accordirigly, this ap; the ground of set tax effect being less ae = imit prescribed without going into the merits