Karnataka High Court
The Commissioner Of Income Tax vs M/S Micro Land Limited, on 20 March, 2008
Bench: Deepak Verma, Anand Byrareddy
' -nu 'n.-1' " _1::n:rn.m.I;-1:751. .4 ' T * = "DATED. * e { % fIH.g;TNiBL,E§%:MR_ 'I LA . M % Ix-.er.i.r!I,¢.%+t;.:.~.2g: ' ' % L i J J T circIe+2<3); V ~ G % « L J % % % "
'I-'r'-I-W-'(f - - V - ' , ' ' ' ' ' ' This rm is filed under 999-A gr arising pet of urdef dated 26.063200? 3Ns..),VV» I847/Bung/2005' for-the Assessment 1998-99, I£fi:lV'('ibs_e:_1'¢_;:' 9 This appeal coming on .f6z_j_edfiiieei§n .VERMA 1., 'delivered the runluwisg. 0 _ _ Shri
2. Heard
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3. _ j 1; qua as}.-py:aa_:1 azigui -iiiazuauiauuu . s .uvniIuu.;=u3_u.Iusi inc uumr on 26.06.2007 in 1TA,§m».1s4*i:Bang/2005 "for [he assessment year 1998-99. .0 V. that egeinet Lhe ;11_i.n !j..'lfi.:|"_i;'.I'_.1 -.v;ii(iiiiun' was to be qieiefteqi, an eppeai has flflnan _ already-..__'t:,¢.-5; pmrcmd end ha§"'5&?'g'§'mua ea; I'l'A.Nu.347/2005 A 0 e.ed._pnIji that appeal 'is ulluwedin lhyeur u['_1he revenue, the 0' of this, he sought perm_ issionTl9wili1d_rew tilis T . A. and to "invoke the relevant provision of law in case of its ultimate suceess 795 Court. Prayer accepted. The uppual sI,a11ds 01'.