Karnataka High Court
The Principal Commissioner Of Income ... vs M/S Ind Sing Developers P Ltd on 9 December, 2016
Bench: Jayant Patel, B.V.Nagarathna
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 9TH DAY OF DECEMBER 2016
PRESENT
THE HON'BLE MR.JUSTICE JAYANT PATEL
AND
THE HON'BLE MRS.JUSTICE B.V.NAGARATHNA
RP No.390/2016
IN
ITA No.541/2015
BETWEEN:
1. THE PRINCIPAL COMMISSIONER OF INCOME-TAX
C.R.BUILDINGS, QUEENS ROAD,
BANGALORE-560 001
2. ASSISTANT COMMISSIONER OF INCOME-TAX
CIRCLE-11(4), BANGALORE
...PETITIONERS
(BY SRI.JEEVAN J NEERALGI, ADVOCATE)
AND:
M/S IND SING DEVELOPERS P. LTD
NO.208, WEST MINISTER,
CUNNINGHAM ROAD,
BANGALORE-560052
...RESPONDENT
2
THIS PETITION IS FILED UNDER ORDER 47
RULE 1 OF CPC, PRAYING TO REVIEW THE ORDER
DATED:02/03/2016 PASSED IN ITA NO.541/2015, ON
THE FILE OF THE HON'BLE HIGH COURT OF
KARNATAKA, BENGALURU.
THIS PETITION COMING ON FOR ORDERS THIS
DAY, JAYANT PATEL J., PASSED THE FOLLOWING:
ORDER
The present petition is for review of the order dated 2.3.2016 passed by this Court in ITA No.541/2015.
2. We have heard Mr.Jeevan J.Neeralgi, learned counsel appearing for the petitioners.
3. The grounds as sought to be canvassed are beyond the scope of review and they are all in the arena of examining the merits of the matter which is impermissible to be considered in review jurisdiction. 3
4. Hence, no case is made out and therefore, the petition is dismissed.
Sd/-
JUDGE Sd/-
JUDGE Sk/-