Karnataka High Court
The Commissioner Of Income Tax vs M/S Wipro Ge Medical Systems Ltd on 20 June, 2008
1
111 THE HIGH comrr or KARKATAKA A1' mmnnonn
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1. The Commissipner {sf Igxcflme-'Wax _
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2. TheV.Deg:'uty 'Czm1111is"si6ne2' of
Income Tax
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é Bai1ga1o11; 560 ....Appcl1ants
Common in all the
Thme Appeals
Sri M.V.Seshachala, Stg. Counsel)
K V' V GE) Medical Systems z_.TB.,
T " Plat _1\s.To.4, Kodugodi I3:1d1.Ama
-- Bwlgalore 560 067. ....Respondent
Common in all the Three appeals.
(Respondent-Sd) \N/ These ITAS filed under Sec.260A 01' the Income Act, 1961 arising out of order dated 23.4.2963 585 3.7.2002 passed in MP No.134, 132 & 131/Baxxgjztfiai, in I'm No.326, 324 & 323/Bang/2001,:f12n~.j~ assessmarzt year 1995-96, 1993-94 & 1992-93' pray§Jt1g _" "
that this Hon'ble Court may be gleased-~. the appeal and set aside the orders 1 by 11.'-1¢"Im>ome Tax Appeflate Tribunal, Bangaloregin fd1e--T'aihresaid"c.asee3vT A and confirm the order passed by the'.V_Com1:;issione;? "cf "
Income Tax (Appeals)-- I a the'-v.assess:nent...VV9nder , * paased by Deputy Commissicner t:~1f__'*I.r1;::>oi::;e Tax (Assessnlent), Special These ITAS conning this day, Gopala Gowda, '.', --
% Revenue submits that the "cf"Iaw,f gammg in these appeals are giready answered by this Court in &%:TA 'N§s;%$42=,343 &%3%;5/03 DD 9.6.2008 mgammg the I exercise of power of the Tribunal to L under Rule-6(dd) of the Income Tax ' H H " liqs itxiespcct of expenses incurred by the Assesses in trip.
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2. Accondingly, these appeals am partly allowed terms of the decision made in the aforesaid appeals, Q _ Sk/-