Karnataka High Court
R V S Naik vs Chief Commissioner Of Income Tax on 17 December, 2009
Author: H N Nagamohan Das
Bench: H N Nagamohan Das
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""" H :;_ __ ' V' _ ._ Rgsggmdenijs {By Sr'é'..A:'i'a:"::;£'._Sri':{VF%*¥A/;$é$ha¢fia§a, Advsh, far R1 is "§'"h%§.§.§J:*Ei: ;*3;et:*§°.i&r3 '.."§$ fééeé undar Arzicies 226 8:
22? 52? the Cz:_{'zst§iutE'an 'of India praying ts issue a writ in me fiatura"'*asf,___;3f2;ar:c§am:;s :9 the respandents ta '"-§s:;sV:.se g*é;*n"fiea;§ent accaunt number and card in favaur a::"ic§3.e Qeiitigrser in his capacity as the gxecmter sf the =--es;3:.:a5t;éd..Qfvvthe-.E%;anga$wamy Narasimham Ttgégi-.LAa§ar£'§*: fiéfiiififi semfing arr: far flreiimmary
7.__?-%ear§:"~%g this day, the isurt maaé the faéiswéng :-
QRSEP;
in this writ patétiarz the pet%t§as'2e;* has grgyeé far » ulfa writ in the nataga at? marsaamus diracéing the rmpanéénts fig issue permamani acamgnt mmbér sad card in famasr' $2? ihe getétianer ii'? %:§s.--A4"§:ag@faf'5t?'§§fyT::f Executm' af Estata :29 R,Naras%m§7a;"*~:,a,_
2., As my the .&nnéx:§%*;§:+B §at§:'é;3ré_%+:~;r'V4%'-§.v:%é?d' ?:{2:'m wag 4%; for issue c:f§AN.V*$a'%;%jj' :§>:'n.._3.9-:fQ53%4,5:t'é')iG§, "SEE mday the regpandengs' any sraer gr:
the app§%cazE}3z**': f§_'sf:--ed Therefore, a writ is resparzderszfi to pass §a c.',}'::.fi:o ':9:da;°*:ce wéth £394 an the app§§ca: t;%z§:n?* éf" as Qmaéiiiaagiy ag poss.ifsv§éi anéfi v.§r}3§'33: évefst mt éater thar: ihree weakg' ' djfatg cf :'v§§§<::1eipt sf £9932 cf thés mfisr. ~"'§""%:e gfiaiiiifififif gs a§s$ at iébefiay :3 féée yééefare the :"e3m:*:§e:"sts seekigzg rméifisatéers 'Erie 9%: Cars? wfiéch Es in the name af deceaseé "Rf;Nara$§m%%ar:, Ef men 5 zeprefientatéan is A gfixeri by the pet§t§§r:er am: am §§m$ ghaéé be V! a;'-K;~/ *.
canaédereé by the regparzdents within a time frasgje 9? three weeks.
with ma abave ab$ervati:i3:"%,;":«h¢3 "}sf"5f§*§i:§A?$§:%'L:§q£::EQ';!:;§§V sis; dispased sf, - = ak§* 1