Karnataka High Court
The Commissioner Of Income Tax vs Isro Satellite Centre on 3 April, 2009
Bench: Manjula Chellur, B.V.Nagarathna
Bx: Km man COURT OF KARNATAKA AT BANGaL£>§£§ 5 - .'
DATEB was THE 33" DAY 0:? APRIL, V %
PRESENT
"rzem, HQEWBLE Mrs. JUS'I'ICE «mum = V' "
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THE HOBPBLE 5;,Is'":'1Q2- :§:;»x.(;AR;$.'i'I~.L-EA':
MISC. CIVIL _5199:2i§§9 é§'5':-{@2909
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BETWEEN :
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" 'Bangalore -- 560 01?.
Appellants
(Common in bath the
appiications)
Respondent
(Common in bath the apglicatiéms) '3 Misc. Civil No. S299/'20i)9 is fiiad under Secfican 5 of tha Limitation Act read with Sectian 151 CFC read with Section. 268.4. of the incamsz "fax Ac: with a prayer to canécne the delay in filing the ' application for rccaéling the order dated 01.12.2098 and etc. Misc. Civi1}€o. 5193:2009 is filed under Section 151 cp:.%..;.}m:
with Sectien 266A of the Income Tax Act with a prayer to recgfl "'.'-1.1:" efdm"-~~., dated 81.12.2008 and etc. Time Hm;-Qvxlglommg on far Gram. éay, 'MANJU;A Cf$LLUR, 3, passed the feilowingg a:
nun- 0 R D ,1?' Misc. Civii N0. 5199:2009 .»,;néé§'- cf the Limitatien Act ta cendcna the .@§*pIipatio:V1'A§"o} recalling ihfi erder dated 61.12.2968. fied in supi3C'f$ sf {ha agplécatiaan. 'satifiicd of 111% appeilants fer the éeiay in the delay £2: fifing thé a.p§;1icati<31;Tf{>3f:ei§iii;yg«§§g§V'efdéfiiiéissfi u{}I'.'1é.2i3tC}8 i3 aliowaé subject :0 me paymegéi' {'3f"::Qsf zyf Madiatien Center-
2. E\2I§,s;<:": {_3ii;i1_ NE';._ 31 is aliawed rec-aliirig the order dated __ Q1. fat the réaagfifi set but .'m the appiicaticn subject to payrnent of Séfit' _§é:e:'i:.¥j:V the Mediaiitm Canter within two weeks. 3113 appeal §§iz§1_i.$$_r§s:s:§¥5és;iv.bVsz1%§;§2c;£3:9 the pradzzctitm of receipt fee: the éepcsét of the mat, 3" List this mam alang with I.T.A. No. 11§}?_:f?,(.){}844§"« _ (}6.0442{){)9.
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