Karnataka High Court
The Commissioner Of Income Tax vs Cmr Jnanadhara Trust on 15 March, 2010
Bench: K.L.Manjunath, H.S.Kempanna
THE HON'BLE MR. JUSTI}:';E 13.12.? AND THE HON'BLE MIR. 3.5; 1.T;A;;No.2115 The CoiI1rfi.iVs§sio1'2ef of Incqme Tax. C.R.;Buj1«dfi:g?;..§_ % Que€1j1s'?.Ra_ad, " B--anga]c;re."¥1: " A --.__CMR Jnanadhara Trust, C.AI$_Io.2, 3rd Cross, 6"1"A Main Road, 'jznd Block, HRBR Layout, Bangalore w 560 043. Respondent
Iklrtdtlklll ' objections.
This ITA is filed U/S 260A of the Income Tax Act, 1961, praying to allow the appeal and set aside the order passed by the Income Tax Appellate Tribunal Bangalore Bench, in ITA.No.644/Bang/2008 dated 31.03.2009 and confirm the order passed by..__the Additional Commissioner of income Tax. {Exrnp}, Range
-- 1'7, Bangalore.
This ITA coming on for Orders, Manjunath J ., delivered the following:
JUDGMENTo This appeal .is filed of1i.c:5ih an 0 incomplete form. Since 0ift'1ce.'j4oi§j-epctions"t were not complied before the Court on 131 date, two weeks' time was granted._ Even, Ar1o'§2v, 'there is no compliance of office the circumstances, we do not see any Jjtistification to grant an adjournment to comply with the objections, when the appellants have failed to «(3 comply with the same. Accordingly, the appeal is dismissed for non-- prosecution.
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