Karnataka High Court
M/S. Marimallappa Charities vs The Addl. Commissioner Of Income Tax on 25 March, 2009
Author: D.V.Shylendra Kumar
Bench: D.V.Shylendra Kumar
to of tiiexsgppiieatien, in the first instance, sud also V'gsveT_ the peiitiener to approach him sgsin in case e. i::§i the Assessiiig Offieer.
'i'i1e Assessing Officer has disposed of the stay "--4:VVVVaIf3j3iieatioI: in temas the order dated 12.03.2009, Annexure
--- "<3". It is for the petitiener to take benefit of this ercier or if passes as irieemzenient order to the petitioner a:iti,:.:ii:erefore the petitioner is before this Court not e111y;:'1e«.' the impugned order passed by the Assessing
-»- "G", but aise to direct the on the appeal and also to ge.t1t.__i11t:ef*ini"o1"de;~.,f eeeims
6. The petitioner his »ii.'«§€'f;}re the Appeilsbie Authority hs.d:.,e:e3sed stay and it was the Appellate that the petitioner had also befere the Assessing Authofisyssd' that the application for stay befere _i1i1n,i*'s:!sLs premetmie and directed Assessing Autherity theI'e':'ivss. and afiter the stay agsplieaiion was disposed 01"
<; ""' 1 2 not satisfied :0 go back to the Appeilata Aut;£"10rity_. his application far stay.
8. Mr,Veerabhac1raiah, leameci .":c:;a{.1%f;_§S'<£:i i 'the petiiioner submits that the' ffifiw application before the is so, the petitioner is at liberty ta :'t§5§gé»»;i§ppel}ate Authorigr and to I to interfere at this stage.
9. Fefifien ' 3 "U Judge