Karnataka High Court
The Commissioner Of Income Tax vs P S Doraiswamy on 31 July, 2009
Bench: D.V.Shylendra Kumar, Aravind Kumar
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[SR1 K MALLAHARAO, ADV, FOR SR1. S PARTHASARATHI, ADV. ,1 ' THIS APPEAL IS FILED UNDER SEC. 260~A GE' i.'}"'.RC'I', 1961 ARISING OUT OF ORDER DATED 18-12-2007 PASSES IN {TA NO. ..,_?,€)68/ENG/200?, FOR THE ASSESSMENT YEAR 2904-()5, PRAYING T0 FORMULATE THE SUBSTANTIAL QUESTIONS OF' LAW S'I'A'TED THEREIN, ALLOW THE APPEAL APHD SET ASIDE THE ORDER PASSED BY THE ITAT BANGALORE IN ETA NO. £068/BNG/2007, DATED 18- 12-2007 CONFIRM THE ORDERS OF THE APPELLATE COMMISSRSNER AND THE INCOME TAX OFFICER, WARE} - 15H}, II? THE ENFEREST OF JUSTICE AND EQUWY AND E'TC.,.
COURT OF KARNATAKA HIGH COURU'AI'I-'OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COUI-"I THIS APPEAL COMING on FOR HEAR1NG,..j'rH'1s-I'DAxjfp"
SI-IYLENDRA KUMAR.J., DELIVERED F'OLI.'OWI~hIG; "
-- revenue has filed a _ to withdraw the appeal in the '-having accepted the law as in the case of comnaqégmaa us. xoommu.
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2. counsel for the respondent has ao' of the appeal.
pp 3. is dismissed as withdrawn.
5d/'J Judg3 Sd/s} Judg?"