Karnataka High Court
The Asst Commissioner Of Income Tax vs M/S Microlabs Limited on 9 December, 2022
Bench: Alok Aradhe, Ravi V Hosmani
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RP No.103 of 2022
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 9TH DAY OF DECEMBER 2022
PRESENT
THE HON'BLE MR. JUSTICE ALOK ARADHE
AND
THE HON'BLE MR. JUSTICE RAVI V. HOSMANI
REVIEW PETITION NO.103 OF 2022
BETWEEN:
Digitally signed 1. THE ASST. COMMISSIONER OF INCOME-TAX
by B A KRISHNA CIRCLE-12(1), 14/3
KUMAR
RASTROTHANA BHAVAN, 4TH FLOOR
Location: High
Court of NRUPATHUNGA ROAD
Karnataka OPP. RBI, BANGALORE.
...PETITIONER
(BY SRI. E.I. SANMATHI, ADV., FOR
SRI. ARAVIND K V, ADV.,)
AND:
1. M/S. MICROLABS LIMITED
NO.27, RACE COURSE ROAD
BANGALORE-560 001
REP. BY ITS MANAGING DIRECTOR
SRI. DILIP SURANA
AGED 43 YEARS
S/O SRI. GHEWARCHAND SURANA.
...RESPONDENT
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RP No.103 of 2022
THIS REVIEW PETITION IS FILED UNDER ORDER 47
RULE 1 OF CPC, PRAYING TO REVIEW/RECALL THE ORDER
DATED 08/01/2020 PASSED BY THIS HON'BLE COURT IN ITA
NO.101/2010. TO PASS SUCH OTHER SUITABLE ORDERS AS
THIS HON'BLE COURT DEEMS FIT TO GRANTED IN THE FACTS
AND CIRCUMSTANCES OF THE CASE IN THE INTEREST OF
JUSTICE AND EQUITY.
THIS PETITION COMING ON FOR ORDERS, THIS DAY,
ALOK ARADHE J., MADE THE FOLLOWING:
ORDER
This petition has been filed seeking review of the judgment dated 18.11.2021 passed in W.P.No.52798/2018.
2. After hearing learned counsel for the petitioner, the order of which review is sought does not suffer from any infirmity nor any error apparent on the face of the record warranting interference of this court in exercise of review jurisdiction.
-3- RP No.103 of 2022Accordingly, the re-view petition fails and is hereby dismissed.
Sd/-
JUDGE Sd/-
JUDGE SS