Karnataka High Court
The Commissioner Of Income Tax vs Smt K Leelavathy on 2 January, 2012
Bench: D.V.Shylendra Kumar, H.S.Kempanna
EN THE HIGH CGURT er %
AT BANGALQRE
Dated {his "the 2% day 0§J3nuVé;:}?. '2§i2 = * VV 3
PRESENTVIKA 1_ ---. _
THE E-ICBFBLE MR. JUSTICE D v%_s_:é:'=3_LE1§1' Kumk
THE HONBLE MR Jfisificfi-E: S I§E:(:§Ar;'NA Incsme T Ae€2Ej\_F<:sV2'38..bG 2r'}l"E Between: ' I h L THE c<>MM:'Ss:'%%3N:§:;{'iV'§§ ,, INCOME'§'A_X.._ ' C. RBUILBEZ\.E(}'g. . QUE'ENS R0A:>j_., H BANGALORE . '
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'-.V5;<s:\:c:;g;,:f}R';: R§SPG?<§BE:'*\f§ ;i7%§§S A?§3§z%§; ES §'§LE§ SEESER $EC'§'§{}?€ 25353 SE' TEEE 32%: AQET; mg: AEEESENG OUT 8%' ORDER $5333 :z3,§2v,--2@1,; 933329 11%? 131% 2%, 99?;BgN§;201a mg 'mg; \}.'«\ . , \ 7 rm: finé gay ifisgaiiijg :1'; the {Ending :'e<::e:c{%€fi by {Egg appsfiaiss €£>?{I1§;'E}iS$iQ§:€§ agd '£216 iribzznaig
8. §E'§€Sp€C{iV€ sf tha finding censtiiuting a Z law, when We do not find any iiiéiigahjiifi? j.§f:_ vielation, per S€, no need to furtE1':2:f_ sxafrfiriaé the§:;éS i£of§;
in {hiss appeal and 'ihersfore the apéegl is dié:ni$5séé the threshold' VV K, ' ». 3