Karnataka High Court
The Commissioner Of Income-Tax vs Sri Sambandam Udaykumar on 15 February, 2012
Bench: N.Kumar, Ravi Malimath
HIGH COURT OF KARNATAKAHIG-H CCURT OF KARNATAKA HIGH COURT OF KfVRNATAK_,A E'1l(..:§H fJ.3UKI U!" KAKNAIAKA HIUH LUUKI U!" KAKNAIAKA rllun M NO.634;'BANG/2010 FQR THE ASSESSMENT YEAR 200$- 2007 PRAYIHG TO FORMULATE THE 53UB8TE:NT£AL~_ QUESTIONS :3? LAW AND ALLOW THE A?PEAL V. ASIDE THE ORDERS PASSED BY THE' ITAT, 3A2:@A_:.o'R».rifj;-~..:r€i--. ' . {TA N{>.e.34;BA1~:G;2ow DATED 21.1.2011 A2<z'D'~.c0H1;*:Rn§» THE {ZSRBER OF THE APPELLATE CQE=afi'a£IS8IOHER, w comrmmma THE Qrmm pa.3sEr2""'BY ma CflMMI8e8IOI*2fER op' mcem j; 1Tc'Ig<:LEV:1Lg'1)V,. . BANGALCBRE, WTHE HVFEREST OFJ{.¥§§3'TI€Z.E'AI~¥EI}Q1J1'1Y,. '~..V THIS: mctiom TAX APPELAE, ¢<,:mm% <f5!€""'F{5R ADB§IS8EC2E€ TEES my. 3. xUnm.=;,* ..r., DEILIVEREI} THE FOL§.aZZ'%W£§G:-- , J 3 Thé reverxzgga against the Qfdfiz' pagg¢_=;g:§; bfincfit to the assessee ,1 ':23; V' rrfiéf ' the commisssicner une:ler gegm 1 'F'ax Act, 1961, (For ghcart, §§¢:efififls§ as, 'the: Act';
» f£'f%:e«.a£s.$€:as__see S1i.Samba3'zc§.a.m, Uciay Kuxnar filed his; = %4§«;u;~:¢ far the §'"e&r 2006-07 on .. _441in.1<.'i.§G£Z?€§.:_(i.€<;£a2*§ng an ixzcczme or2'2,13,a323§271;-. The ééiectteci fay ~.s<::*mtir:z§' Netices tirldfif Section anti H2 {1} were issued to that assesses. In ..,_ f-2spm':ae ta that abcwe natica, the: authorised mpreaazktative of tha aaseaget apyeaxwsfi anti aubmitteci a/