Karnataka High Court
The Commissioner Of Income Tax vs Sri Durga Nimishamba Trust on 15 April, 2008
Bench: Deepak Verma, Anand Byrareddy
IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 157! DAY OF APRIL 2008 x PRESENT .. - THE HON'BLE MR. JUSTICE DERPAK VERMA | THE HON'BLE MR. JUSTICE ANAND BYRAREDDY BETWEEN: The Commissioner of Income-Tax, 55/1, Shilpasi:ree, A Vidyaranya Complex, Visweshwaronager, - MYSORE, The Income 'Tax Officer, 35/1, Shilpeshree, ~ _ Vidyaranya Complex, .,. Visweshweranagar, 'MYSORE. .. APPELLANTS. (By Sri. M-V.Seshachala, Adv.) -- : . Sri. Durga Nimishamba Trust, » Ne, 2947C, 17% Main, 'Ideal Homes Township, i . _ Rajavajeshwari Nagar, MYSORE - 560 098. .. RESPONDENT.
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2. In the light of the aforesaid, he submitted that he may be permitted to withdraw this appeal with liberty to file the ateresaid application within a period of thirty days hereof. Prayer appears to be reasonable. As the impugned order does: not show or 'retiect that the aforesaid Judgment ia the imatter R. B. Shreeram Religious and Charitable Trust supra, was, cited or referred io, the appellant may file an application for review W/xsctification within a period of thirty days from the date of receipt of certify copy of the order. On the same being filed, it sbali not be dismissed or rejected on the ground of lineation, 'but it aha a be heard on merits. Accordingly this app peal i is aispused of.
Sd/< Judge Sd/-~ Judge oo CAG.