Karnataka High Court
M/S. Himatsingka Seide Ltd vs The Deputy Commissioner Of Income Tax on 15 March, 2010
Bench: K.L.Manjunath, H.S.Kempanna
mig iTA is filed U/S 260A of the Income Tax Act, I961.,..._pray1ng to aliow the appeal and set aside the IN THE HIGH comm' or KARNATAKA AT DATED THIS THE 15% DAY OF MARCH; 20':1A()f;i:A' :PRESENT: x% t"n' THE I~ION'BLE MR. JUSTICE AND V ' , _ THE HON'BLE MR. Jfisifisn I?I';'s.__ I.T.A.f.NO.5G"u§)'1?-2'O0T9_ i% A BETWEEN: A. ._ 1 , . M / s.Hima.fséng1:a;._' _ V Kumars;'VKr§;apa Rcadfl ' Rep By its Managing.:Diréc*tor,'g V SriA..D,K;.I:Iifii--'a,1:sir1gka, ' ' 1- Aged é3L"'t3r;u1t 604 ye.afs._ Son of Sri Nathxnai --IjIi'mat'singka. u ~ ' " Appeliant (By Sri.Subbayayé'Aiya'rhv'Pa.drr£};;nabhan, Advocate) «V V ...... .. Cbfiimissioner of Income Tax, V» Circie -- 11'7(T1}.,?' V ' Ban*ga1o_:'e..V ' v Respondent =!==i<=#*=i==i= ~<a« order of the Income Tax Appellate Tribunal bearing NO. {TA NO.269/Bang/2008 dated 30.09.2008, [Annexure-- HA") This ITA Coming on for Orders, this Manjunath J ., delivered the following: - 'w JUDGMENT
This appeal is filed on Sihdfehruai-y:..'i200§ incomplete form. Since objections iiujere not complied with, the ma;:tt'e_r thewflourt on 15th June 2009, on time was granted. __objections were not complied with as =the""tir"nVe »-stipnlated, the matter was again listed. before theljourt on 19th January 2010. On that .da},I_a1so...V'tx2§io-,weeks' time was granted for compliance. l:?veni'nowu,"_"t.he.re is no compliance of office objections.
2..-~_IrrAtI:1e circumstances, we do not see any "*j1istification to grant an adjournment to comply the with I the office objedions, when the appellant has failed. to Comply with the same. Accordingly, the dismissed for non-- pmsecution.
BMV* '