Karnataka High Court
M/S Prakash Electric Company Private ... vs The Deputy Commissioner Of Income Tax on 21 August, 2009
Author: K.Bhakthavatsala
Bench: K.Bhakthavatsala
W.A. 1699/2009 JUDGMENT
The appellant is before this Court praying for quas_hVingt_:0the order dated 10.02.2009 made in Writ Petition clubbing I.T.A.No.884/2007 pending on thegfiie 0' "~ along with Writ Petition No.6627/2008 am: dz;-eggtiruig.i:h.e"-appe-11_an: 7 to file second set and pleadings in two *2x__reeks'}A.V_
2. Learned counsel for the that the learned singie Judge erred 'petition in No.6627/2008 with 1.T.A.No.$.84,]_2oo%:p the Division Bench of this Court: ~»
3. We have order.
4. The appellant referred to as 'the petitioner-
5..e.h'l"he <pe'titioner--Company challenged the notice issued ."V".ugnder Secltionv the Income Tax Act calling upon the _$ppetitioner/ to file return of its income for the assessment The Revenue has preferred an appeal in § § "u.,,i,....---»~»-~W W.A.l699/2009 connected case in ITA N0.884/2007 and the same is pending on the file of the Division Bench.
6. Keeping in View that the subject matter in is one -and the same, viz., capital gains, learned__s'ingIeA_1"Judg;e'< thought it fit to Club both the matters anti; the is no illegality or infirmity in the impugned 'Order.
7. In the result, the Writ Appealivivfaiits and thelsaiine hereby dismissed.
§_IUDGE Sd/-3 JUDG