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Karnataka High Court

M/S Bharti Airtel Ltd vs The Deputy Commissioner Of Commercial ... on 12 April, 2010

Author: A.S.Bopanna

Bench: A.S.Bopanna

'  _ }i€}E;§'A'E£3fU'§ 3? YEARS

. 1
IN '1' BE HIGH COURT OF KARNATAKA AT BANGALORE

DATED THIS THE 12"' DAY OF APRIL 20

BEFORE

THE 1~io2«:'BLE MR. JUSTICE As. B.'§5)P;i?§;m   

WRIT PETITION Nos. 8939/f'=.2.{3"1'(}. &s e§3Q£3:<33o 1;2»o 10 V'   T 

('p,.KST) T A _;

BETWEEN:

Mgs B§{AR"I'I AIRTEL LT{).,   _ 
FORMERLY KNOWNAS BH..-%:'?'i'I'TELE;NET ::r.1:>V;
2% COM?ANY 1NcoRP_{§m'r.ED§.IT;N«1D ERTHE

COMPAMIES AC1', 1955 '

Haxmia --.1fIf*s; C)F'i?}'k'iE§' --A"i'- rm." ":2 '1' 1

MARUTHE '1:*z.m_ Tgciléi "ti;-'E?-I.'I"1'~"2E'.

cmmgmzs P'LOC},R._ W,E§§'F WENG

AMARJKOTI L.aYc;Lr:f,"~K:;;:2AMAN<}Am
BANGALORE -1 :::5{;..07

REF', 3'; mg }¥EA§»9LEGAL 8:: REQULATGRY

MR. 8' NAaAR'AJ...SI.r;3 LATE MR. 3'13. SREEDHARA

 PETETIGNER

H 3 ('B'&' .H£§R7:s1~: 5:. CQMPANY, Aavsj

AM I)  3

 .  BEPUTE' C10I*¢£MISS£QNER
.. 9*;-> CQMMERCEAL TAXES
 A¥;¥EIT~42, BVG4

E{OR'AM&N GALA
BANGALORE .. RESPONBENT

{BY SEE K M SHIVAYOGISWAMY, HCGP}

%;



2 _.
THESE WRIT PE-TIT§ONS ARE FILED  UNDER
ARTICLES 226 80 227 GP' THE CONSFITUTKJN-SGIWINDIA,
WYFH A PRAYER TO FORBEAR THE RESPONL3EN'f' FROM
PASSING ASSESSMENT ORDERS, PURSUAl_\¥'T'---- TO ICES.

ISSUED 3'; THE RESPONBENT U/S.12 (A}11A're.0ws. 1j2--«{A) 
(1--A) 01:' THE KS'? Am, 195?, _FQR_'I'HE YEAE_§S"2QQ2+Q3;»0. r
2003-04 AND 2004-05, ALL; DATED"«_2i'i.(}2.'2{}:O','  a

ANNEXURES H, H1 AND H2, "'REf:§I3ECTIVElgY, 1'EVLI;.VV:Ai1:fHE
DISPOSAL OF' THE APPEATLS BYWTHE TRIBUNAL GiN"'I"I-irE

VERY SAME ISSUE PEND':N{}.V.BEF0-RE 1'1' 'EN A1'~'E?.E§P;L N03,,"

STA 1'§'O'? TO 1713/09 FOR *'mE.PgR;0D 'FRDM}APRiL 2005
TO MARCH 2006. _    '  

THESE WRIV'i'«-S7 _PAE3'5£'I'l's.f_1"x'.,)'.I¥ISV'v-'COMING ON FOR

PRELIMINARY HEARING, THIS _Q,AY;~.TfI_E COURT MADE
THE FOLLOWING;   'V  

  VS'hi\§ay0.giswamy, icafiled GOV€¥'I1IIifi}1t

AdVocat.é"4;0 "e1(:0f;:.ptA*-.nc5t;50e for respondent and 1316 meme of

perioezi 0f faur Wectks {rum twziezg-2 1 'V learned Csunsei i?.:.:s,=: the' pctitionfir has filed a S Azfiéms. 1234.23 ii}, which rzéaés as hereunder:

"$30 FOR WITIERAWAL 'E'}<2e munsai far the petitiarzar 'flixnifiiy Stlbffkiifi that gimce the rsspgnéent has ccsngidereci the request :23' ihe petitierzsr and 'wag grantad time. Thugs {he aiyave Hléiiifif has bacwrzze §I"i§£'"§_Z{3?§i,§GLi§3. L «ms Wharefarrz, it is E':s.1:nE31y prayeri that"'?__EVi:'sV jHoii'b}.e: V' « Court Ina}? bei pleaszad to pfififiiii,4t}"1fi. OG1,i§'TS?§}' fé5:",_t'h€ pE;ti¥:.%<3:1e::' to withdraw thin; abmre] psjtiiibrz. 'as .' greased, in tha ir1tr3ms::0f equity and j=_1sti';§.A"" = * In terrns of the 'the 'disposed' of as withdrawn E0 c<}s;t:s';~ 35,j%é;JQDGE