Karnataka High Court
The Commissioner Of Income Tax vs M/S Maxim India Integrated Circuit ... on 29 June, 2011
Bench: V.G.Sabhahit, Ravi Malimath
E41-
IN THE HIGH COURT GF KARNAT2is<A1.--2fi"T EA'N<:;;§..,0.R&:§:\/,.,1 "1
DATED THIS THE 2 '"*"D--.Y oE'3.u'NE
PR
THE HON'BLE Mg. JAJ'§g1:§'E-.\{.G_:SABH--A_E;':1T
THE HON'BEsEwE§5a9E;%asMAWW
2.i30E8
BETWEEN:
1. The Cor'nrrsi§s:s_ionés* oVf"I.if:c_0"rr1°e3Jiax
C.R;* B-.;.i{ci~V:jng§*s, 'E
Qu_eens_ Ro"a~d_a
Ba'r2.ga"€Qre. V' V"
2. The Iri'c.<3r%r'.£*-Tax 'Qf'f§:;_ér
Ward--1Z' '
»*'C.R.LA'BUiIdinAg--' .....
A A -.E_Qué'ensi" Road
.BaF1_9°c1!(;:jé".v __ Appellants
($3,! ' ..'\z'&V;«."_"L.EA3.e'§;;=Hé.chala, Advocate)
AN D
'M,/s' Ma':»<.Em India Integrated
A "Cjrcué.t Deéign Pvt. Ltd.,
' ":'~¢o.~.€:,,E1oya% Arcafie,
.. Etom»
Korémangaia Industriai Area
Ba'ngai<3re--56G O95. Respondent
{By Sri Chythanya K£Kt! Advecate) This Misc. Cvi. is filed under Secticm. theu Limitation Act read with Section 26f)'llA"efAtl1Ae lincpnze Tax Act praying to allow the application lands-~CQ.1i1de_ne. t'lie"d:eil.__ay<":;Va_i in fiiing the appeal. V This Misc. Cvl. coming '-vs',sj)'_'.E;i'..p>icOl"."Q.l"dV£:?!f$}_; ti-*ii4s""'dayg SABHAHIT 3., delivered the following: " ' Heard;
2. Ii1..o~f made in the application, Vl\.'li;<i<tV.:j__ supported by the affidavit; we.lAhp'l.dV...t_h4at*stiffl_(;éerit cause is made out for condonlngithe "in filing the appeal. ;s.i;'A¢afianuyy,imsg CvL22916/2009 5 auowed. V"--_TheV'cfela;/__ii*: i'i.iVip'.;z_the appeal is condoned. ESSQE g&§!?xssr EUEGE '"rPrs*