Karnataka High Court
The Income Tax Department vs M/S Kingfisher Airlines Limited on 12 June, 2024
Author: V Srishananda
Bench: V Srishananda
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NC: 2024:KHC:21422
CRL.RP No. 532 of 2021
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 12TH DAY OF JUNE, 2024
BEFORE
THE HON'BLE MR JUSTICE V SRISHANANDA
CRIMINAL REVISION PETITION NO.532 OF 2021
BETWEEN:
1. THE INCOME TAX DEPARTMENT
BY ASSISTANT COMMISSIONER OF
INCOME TAX TDS CIRCLE 2(1),
H.M.T. BHAVAN, NO.59,
BELLARY ROAD,
BANGALORE 560032
...PETITIONER
(BY SRI E.I.SANMATHI, ADVOCATE)
AND:
1. M/S KINGFISHER AIRLINES LIMITED
NO.35/2, CUNNINGHAM ROAD,
BAGNALORE -560052.
2. SRI A K RAVINDRANATH NEDUNGADI
Digitally DIRECTOR,
signed by
MALATESH M/S KINGFISHER AIRLINES LIMITED,
KC NO.103, DELPHI III,
Location: PRESTIGE ACROPOLIS,
HIGH NO.20, HOSUR ROAD,
COURT OF
KARNATAKA BENGALURU 560029
...RESPONDENTS
THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401
CR.P.C PRAYING TO SET ASIDE THE ORDER DISMISSING THE
COMPLAINT AGAINST RESPONDENT IN F.R.NO.4/2020 BY THE
SPECIAL COURT FOR ECONOMIC OFFENCES AT BANGALORE
DATED 10.01.2020 AND ETC.,
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NC: 2024:KHC:21422
CRL.RP No. 532 of 2021
THIS CRL.RP, COMING ON FOR ORDERS, THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
Memo filed reporting the death of second respondent on 29.01.2022.
Sri E.I. Sanmathi, learned counsel for the revision petitioner submits that in respect of the first respondent another criminal case is filed and the same is pending. Therefore, the present revision petition stands dismissed as it would not survive and dismissal of the present revision petition shall not affect another pending case against the first respondent.
Sd/-
JUDGE MR List No.: 1 Sl No.: 12