Karnataka High Court
M/S. Prestige Estates Projects (P) Ltd vs The Assistant Commissioner Of Income ... on 18 November, 2009
Bench: K.L.Manjunath, Aravind Kumar
xx TH HIGH counr or KARNAEAKA AT BAgGéL0§E ~ DATED THIS THE 18"*nAx or NOVEMBER; 2959K-F'; PRESENT_m~H wua 8QN'BLE M.JUSTICE K.$;H§flJ URA$Hf, t
AED . _ 3% .. , was HON'BLE M.JU$TI§E AkAvIxn<3UmnRW.
:.$.A.No.zo6;6y'2od9.fT* BETWEEH: I I M/S. yazsrzes gs?_Aifi$:PR§Jfi¢Ts (P) LTD THE RALc¢N_HousE;-gQ'1}MA1x,* suaan ¢RG§$'R¢A9q"BANGé£G££»5$O 001 M.;z3FAN_RazACfi, a£fi;-BYHETS M.D. ...APPELLANT {By sfii.§ K R EégéA$}a§v.) : _ % . . _ _g%3E ASSi$§§RT:COMISSIONER aw EECGME TAX, A z flEfiTRAL CIRCLE 1:1) '¢1mwmma Hwamwmmmm Li3§XsRi:§RA$Ifia, ADV.) *,This iTA filed u/S.280wA af Z.T.Act, 1961 »_4',arisinggcut of Order dated 23--10~2008 passed » 2'in_IEA fie. 188?/BKGXZOOS, for the A&sessment ' f¥aar,2Gfi2--O3, praying that this Kan'b1e Couxt 'K.way--be ylease to:
w*--if fsrmuiata the substantial questions af law 'V.stated therein, ii. allaw the appeal and set aside the order pa$sed by the ETA? Bagalare in EEA Ea:
1S3?fB§Gf280§,dated 23w1fi~2$G8 ETA? and $/, direct tha allawance cf R3.?,24,G$i/+: 5s~ra«' dedauctisn in the canrputatian <:>:E...,§*.§it':s; ».;;';1*s,;:<.:~?z1:1?<'--;q ., V' under the Am: far the M ' 2'~{30V2f""":f's,}3>1'_,'V Bangalore ..
This Ameal cazrxlng ,_on :v:;r- Adm;;;é§=z.i ofi day, MAHJUNA$H J, deliva§¢¢ tne_£a;igw;§g:4 % 'i'}::e quesizicng fit' in this case has ;"Ln detail in is 3156 partai hi "I *3;';".1':,e" assess Se csnly . _.f " Seasons assigneé by as in $.T,§;";1¥a.1'€35;"E§§',.. ~5"the presexzt apmal hag ta grmznd; that no substantial <:§tj:est;:£,é¥3:v's :o2;'f 3.39: arises in.t1'1.:i.s swgaeal. A 3.. ;%;;:r.:€9rding1y, this appeal is dismissed. sd/~ JUDGE Sci/w HEDGE