Karnataka High Court
The Commissioner Of Income Tax vs M/S Bahubali Neminath Muttin on 8 October, 2012
Bench: K.L.Manjunath, B.Manohar
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IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD
DATED THIS THE 8TH DAY OF OCTOBER 2012
PRESENT
THE HON'BLE MR. JUSTICE K. L. MANJUNATH
AND
THE HON'BLE MR. JUSTICE B.MANOHAR
ITA. No.5030/2011 c/w ITA Nos.5025/2011,
5026/2011, 5027/2011, 5028/2011, 5029/2011
BETWEEN:
1. THE COMMISSIONER OF INCOME TAX,
KHEMJIBAI COMPLEX, DR. AMBEDAKAR ROAD,
BELGAUM DIST.
(COMMON IN ITA Nos.5025/2011,
5026/2011, 5027/2011, 5028/2011, 5029/2011)
2. DEPUTY COMMISSIONER OF INCOME TAX
CENTRAL CIRCLE 1, BELGAUM DIST.
(COMMON IN ITA Nos.5027/2011, 5028/2011)
2. ASST. COMMISSIONER OF INCOME TAX
CENTRAL CIRCLE 1, BELGAUM DIST.
(COMMON IN ITA Nos.5025/2011,
5026/2011, 5029/2011)
... APPELLANTS
(By Sri.: Y V RAVIRAJ, ADV.)
1
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AND
M/S BAHUBALI NEMINATH MUTTIN,
MAIN ROAD, CHANDACHAN POST,
INDI TQ. BIJPUR-586205.
... RESPONDENT
(COMMON IN ITA Nos.5025/2011,
5026/2011, 5027/2011, 5028/2011, 5029/2011)
(By Sri.K.R.PRASAD, ADV.)
THIS ITA IS FILED U/SEC.260A OF THE
INCOME-TAX ACT, 1961 AGAINST ORDER PASSED IN
ITA.NOS.165/PNJ/2010 DTD:08-07-2011,
159/PNJ/2010 DTD:6-6-2011, 169/PNJ/2010 DTD:6-
06-2011, 160/PNJ/2010 DTD:08-06-2011,
164/PNJ/2010 DTD:08-06-20115, 161/PNJ/2010
DTD:08-07-2011 RESPECTIVELY, ON THE FILE OF
THE INCOME TAX APPELLATE TRIBUNAL, PANAJI
BENCH, PANAJI, DISMISSING THE APPEAL FILED BY
A REVENUE.
THESE APPEALS COMING ON FOR ORDERS THIS
DAY, K.L.MANJUNATH, J, DELIVERED THE
FOLLOWING:-
JUDGMENT
It is brought to the notice of this Court by the counsel for the respondent that the respondent is a resident of Bijapur and these appeals be transferred to the Circuit Bench, Gulbarga.
2 :3:Accordingly, registry is directed to transfer these appeals to the Circuit Bench at Gulbarga. These appeals are closed for the purpose of statistics.
Sd/-
JUDGE Sd/-
JUDGE Vmb 3