Karnataka High Court
The Commissioner Of Income Tax vs M/S Ibm India Pvt Ltd on 21 April, 2009
Bench: Manjula Chellur, B.V.Nagarathna
A /
W THE HIGH CQURT OF KARNATAKA, BANGALORE
DATED TRIS THE 215'? DAY OF APR§L, 2009
PR' ESENT
THE E§{)N'BLE MRS. J{IS'§'°ECE MANJULA cHE;;LLig __'__%' A'
THE HGWBLE MRS. JUSTICE 1$:A<}ARA*r§$_i§AVV
M§SC.CVL.NOS. 5268/0E9"43§ :'£é69}.{3;#}fg. " V' INCOME TAX ;%;1?PE ;x':;'_r${§}j;'§;§§9g 2068"
§§_'T_;"E7E.;i.§.1.§..,3 THE '::0MjMis$:oNE.R"-<:>F ii'R'30ME--TAX 0.5:. BUiLD--§N(_}'. * V " « I QU'EEr»is 'R0;x:">;«. ' BAN-::»AL0RE;-_ '- * "WE; ASST'-CGMMR OF' INCSME TAX avageevz 1(5) %%%%% 14 . _ ""{3.R-[E';UILDiNG, ' ..QUEE'NS R0219, BA.;sI'<:;A'LQT!z:§.
7/9z9P5}<,</q;\;;r_§ .- ._§{.By Sn? Pv§ *v' SESHACHALA, ADV.) vfi M/SJBM :NmA{z;m., SUBRAMANYA ARCADE, NC). 12, BANNERGHATTA ROAD, EANGALORE-«S60 029.
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filefl'-nfidér sxkgction ES _ }51"~..<_)f CFC' 1*./W' section These MISC. CIVIL caf the Limitation Act r/jar sscaba 12603 of the income Tax
1) 5-' 5
-v Ti) condone: the 'dC1&:"3;_\f" iI:l fiii13,g~7t;i2Ve.V--~app1ic.ati0n to nasal} the c>1'd.ei'(iai:ed'18}.._1i.13f){)8 and pfififiit the appii(;.%=1:;¥ts-a;'2gpe3]L=.1its"VtA<i '€39,-mpiy with the voice ()bj6Cfi€§1}_§¥_ in the 1-ig1te:e.z€1.o1'j,ustice; and To» :8. 1 1.2003 T};::és&e": " .cc3ming on for orders, this (Lay, AJALNJTJLA.CHEL1}'?IR,_J;'*-1:13:16 the following: _ ..... .3 Q3 ER " ,Mi3§I"_..,Ci€ij1v' 3'~£'0s.5268/O9 & 5269/09 are aliovéed _<:0I1€i€:--niI1.g éeiay in filing the appiication for W .. Accoréiflglyg Appiications are aflawed recalling the order dated 18.11.88. Appeal is res4t£}V1}ft~:{p1T'€p file.
2. Office ta Verify regardizilg ' matter for admission after summer v::§£:ai:i0f1,_ 2309; 7- Si: