Karnataka High Court
The Commissioner Of Income Tax vs M/S Ibc Knowledge Park Pvt Ltd on 15 March, 2010
Bench: K.L.Manjunath, H.S.Kempanna
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
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DATED THIS THE 15'?" DAY OF' MARCH,
: PRESENT :
TI-IE I-ION'BLE MIR. JUsTIcE__K,,L_._ , A 1'
AND
THE HONBLE MR. JUSTICE 1.
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The COI{1Ei1iS'S_i0I1f3I
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Queehs Ro.'»ici',3l.__ » _
Bangaiore.1".;__ _ A
'I"-he Assistant'»C'o;:3:iI21issioner of Income Tax,
Circles-V11
Banga.10re."-
V' . Appellants
" {ByA:$';i*i.?£i;V":Aravii:d';"fer Sri.M.V.Seshachala, Advocate)
O' Knowledge Park Pvt. Ltd.,
" Sheriff Centre,
N'Q__..'t' 3 / 1, 59' Floor,
A St.Marks Road,
ffiangalore.
Respondent
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l\.} This l'l'A is filed U/S 260A of the Income Tax.-Act. 1961, praying to allow the appeal and set aside the order passed by the lncome Tax Appellate '1*"1"ib1i'na},4 Bangalore Bench, in CO.No.100/Bang/2OQ8'"'{ln--.._:lj"lA_'=_ NO.l079/Bang/2008) Dated 27.02.2009 aT.1.d.C0_Iifi1"ml_"
the order passed by the Assistant Coinmissionjerjjof '» Income Tax, Circle - 11(4), Banga'1ore*.» '_ This ITA coming on foitg €)1jderst,.b»_tA.tilis'~ it Manjunath J ., delivered thefollowing: V V JWWWWU D G This appeal is 2.009 in an incomplete forrri; were not complied belore the Court on 2091 Jar1u£i»L"'-it two Weeks' time was granted'.-_ are not complied with as t}1ejj't.im~el 'stipulated, the matter is again before 'Court today. Till today, there is no pcom_p'lia;nce». ofy_o'£fice objections. V2. _ . the circumstances, We do not see any 'justificattion to grant an adjournment to comply the with jl."the,_office objections, when the appellants have failed to es"
comply with the same. Accordingly, the appeai'--is dismissed for new prosecution.
V BMV* V