Karnataka High Court
M/S Srinath Drugs Distributors vs The Income Tax Officer on 30 July, 2010
Bench: V.G.Sabhahit, K.Govindarajulu
IN T111!) IIIGH COLERT' OF Ir{A.I'"{'§\§/\'I'AKA CIRCUI'i' BENCII
AT GUIJISARG/\ --
I)A"I'{§I) 'm1s TE---IE 30:-A DAY 01-' JULY 20 1 Vi'
PRESICNT ' .
TH I31 I---1ON'13u.«: IViR.J U s'r1c:1-«: 5;! .'sA1:31*'.1A1_:1.I}f ' 1 V
AN 1)'
T}-iE 1~10m31_.1'«: MRJUS'I'I¢I£--v..:K~...GO\/;'iN[')ARAX;§
INCOME TAX AppEAL.,Am:i;15371»OF 200-8
BETWEEN: *
M/s. SRINATH DRUGS }I)IS'1'R'i-BUf1'ORS
SARAF BAZAAR. F<AD)I««..I\/I'AN_DIR._ROAI)"7 ' '
BIJAPUR, REP 133/' .ITS..Pk'\1{'I'?-li}ZR=f_' A *
sR1.D.c.DAJR13A~:2.AT APPELLANT
[BY sR1.G.B.Y.ADAx'.1?"CF'{- .I:\:/'I';':is'."tA«;¥R;'PRASAD. ADV.)
AND:
THE INCOME? TAX "cAr:?'1'c:'i<:R
WARD W ..1j ."'«:§a1;1%AI%pR ..... ...RESSPONDEN'I'
j1T__€1p1)§;11.._is filed under Section 260/--\ of the inc:o1I1e
Tax Act 19v5}'-«.Vv»1)r;§yiiI1g to allow the appeal and set: aside the
3 V-..__;c);*der 'passed by the i11c:()me»Tax Appeliate T ribLma1 in ITA
Nu.}220)'-.B/200,'?"dt. 23.5.08 and etc.
This a 'v._z"ip}'JczA11 ('omiug 011 for a.c11n.issi01A1 t"0d21y.
J. delivered the following:
JUDGMENT
Learlmd ('0i,l1'lS('1 a1ppca1"i1'1g for the appellam. p1ja13,{s?._Vf()r time. We? do not '1"'11'1d zgmy gr()1md to gr;-1111 adjcm1';':r;¥fi1C§i'if_ appeal of the y<-3211' 2008. _ H&'.1'1('.€'., appeal dismissed I161"~t1()nvp;f§)$s%ct.1E..iO':1; sax.
' Judge wk Sdflq Iudgé RX} t--I.~'a_é _