Karnataka High Court
Sri Anand Marakala vs The Deputy Commissioner Of Income Tax on 28 August, 2009
Author: K.Bhakthavatsala
Bench: K.Bhakthavatsala
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':'*E'-5&3; C£3MM'fSSIGNER OF INCOME APPEALS M&.NGA'L.ORE .. "TH-z«:, cémmisszewag or: ENCOME mx' '- 'MA§§-{GALORE RES!'-"€?i\§DEZ'xf'E'S S;¥Rr1' APPEAL FILED ms 4 :39' THE ;~;A§;s2A"rA;s:A HEGH COURT VT fi;C'f""PRAYfNG TO 33*? ASIDE THE: ORDER PASSED IN THE WRET _PEfZ.'IT'ION M03844/2003 DATED 04/8/2008. TEES WA ES CGMING ON FOR PRELIMINARY HEARING, THIS SAY, Dr.Bhakthavatsa1a,J, DELI'.?ERE§} THE F'OLLOWING;-- In the light of the cmmsel for the a1ppelIar§1t,«--..__the" appeal ' A"éi;is~miésed as withdrawn. '3 / 'A '