Karnataka High Court
The Commissioner Of Income Tax vs M/S. Toyota Kriloskar Motors Pvt Ltd on 23 March, 2011
Bench: N.Kumar, Ravi Malimath
Mita | Sagi ie devs wage én MS ey, nat Mi OUR) GP BOAR RATA Ea COUR Gb RARMATASG Hie CURT Oe BLA PO TAI biida rl COs iY KAR NAT AMAL Pika) CASUCe Gre "By 4 TE HIGH QOUET OF F THE HORBLE Ee HON BLE ECO sume ROAD) i C 7 Y ORI iA SHANKAR & le LAVA TPA fied. als. 266-A of LTAct, 1961 arining out af imtereat of pastioe Rigs @r eatwiewon tus day. ens wee Ns ae rad . Ag fon ee ie apse aged as O23 HOI WHCLYNEYH 2O LYNOS HOI VAVIVNEVH JO LYNOS HSIN YHVEVNEYH dO LUND HOI VXVLYNUYH AC LINO? HOM ORE NR HO LOO MOM POR 3 EM PE Reh AES At Bg Pio PM AAAI D U2P RSMAS Mile COU RE . Hig of a computer or sc Rs 0,81 55,438/-, the datucion was ¢ af Be.23,19,068/- 7 eis mo double % (26 matter was by these two 72s 2 such, the riget to use 1 is for a lenited period, the ime pare ior acquisition of toe sais rignt ie elowable as revenue riidahi & =
eh LSE Ob PURINA EAS Pees BAW BLARING LA, a be wf oe ies BAIN GAT ABA Mile hs LAGUIB E Lab Mg LOM EL BLARING ve ia fa wank | pact there woe t ' ast thee sonnel. ld not be dowbie deduction and for beoke te the of justice. We do aot see any justification to imterfere the seit End de net see eny substentiel qawstion of law that would arise, z we