Karnataka High Court
The Commissioner Of Income Tax vs Shri.L.Sambashiva Reddy on 15 March, 2010
Bench: K.L.Manjunath, H.S.Kempanna
IN THE HIGH COURT OF KARNATAKA AT BAN DATED THIS THE 15% DAY OF MARCH, 2c:fio%,"'%oeee:.. : PRESENT : THE I-ION'BLE MR. JUSTICE~K".i--.. mym*;g'rg AND ' e THE HON'BLE MR. gs. I.T.A.;NQ.34e"i"L5F;iV()0§3 t [ BETWEEN: A ' % 1. The Comniissionier of C-R-Bufidings - " % 1 ' Queens I?<e.a(I,"'-.._ ' ' Banga}ore-- 1}. 2. The Assisfanté' Comfr1i--ssioner of Income Tax, oi:-r;1e.~ 1(2),=Tj%- M' e Bangalore. " VV V " Appellants V' «(By Sr1'.M .V. Seshachala, Advocaté) M K " * Bangalore. -- ' ._ Shr1 .L.':Sa;nbash1va Reddy, "NO-.20'I, Palace View Apartments. Ramana Maharshi Road, Respondent
=$¢$$=ieII==i= ('O This ITA is filed U/S 260A of the income Tax Act, 1961, praying to allow the appeal and set aside the order passed by the Income Tax Appellate Tribunal Bangalore Bench, in ITA.No.211/Bang/2008 dated 30.01.2009 and confirm the order passed byjthe Assistant Commissioner of Income Tax, Circle?,V"1~{23,'"~V Bangalore.
This ITA coming on forM"Qrc1ers;""~tj;iiS'~._.:day, if Manjunath J., delivered the following:""
JUDGMEEI"
This appeal is on""'1'i.]n,_:f5VV;I1,ine in an incomplete form. Since .}'Offiee:' Q_bj'ections were not complied listed before the Court on 15: P'ebruai*y"2=OlO., date, two weeks' time was V granted; Even there is no compliance of office mime circumstances, we do not see any it if '' j»nstifi1catvion to grant an adjournment to comply with tlfe objections, when the appellants have failed to 6%"