Karnataka High Court
The Commissioner Of Income Tax vs M/S Magus Customers Dialog Pvt Ltd on 15 March, 2010
Bench: K.L.Manjunath, H.S.Kempanna
IN THE HIGH COURT OF KARNATAKA AT BANGALQRE DATED THIS THE :51'?! DAY OF MARCH, 20§ije_,; : PRESENT : THE HONBLE MR. JUSTICE1'T.,L. V AND X THE H(}N'BLE MR. fins. 1.T.gx:.N0._:3:&3:%' eQE* 2009 " ' BEE WEEN: 1. The Comrnissiqner Q5 En(:c,i1_":1_e Tax; C.R.B%,1i1c}ing,.V Bangalore'. ' 2. fiTh_e.As'si;-3t..ai*1t Cofnmissioner of Income Tax, "C',éire._1e'~-. Banga.lor'e. é " V Appellants - _ (B'y3s1g;.e..1g.x(.Aré.&r:mz,'for Sri.M.V.Seshacha1a, Advocate] M/s".MTagus Customers Dialog PVt.,Ltd., I'=.Teo.¥4i!'1, Christu Complex, " Mandovi Motors, ' Lavelle Road, Bangalore -- 5600 001. Respondent
*=¥=i==§<=!==§= ere \ , This ITA is filed U/S 260A of the Income Tax Act. 1961. praying to allow the appeal and set asgicie the order passed by the Income Tax Appellate ..'Tribunal Bangalore Bench, in ITA.No.1136/ Ba1'1g/ 2nc3ad';;:ed 30.12.2008 and confirm the order pa.s'sed,_l'£2y'--ithefi Assistant Commissioner of Income _12.(i"};_ Bangalore. 4 This ITA coming on 'for Manjtmath J2, delivered th'e.'folloWi;ng:
JUDoM§fiihl This appeal is inanulincomplete form. Since Office with, the matter was February 2010, on which Even now.' there is no it «. In -- _cir.c_ttrnstances. we do not see any justification to .grant«._ adjournment to comply with the ohjectionls; the appellants have failed to comply L' with Accordingly, the appeal is dismissed for non- prosecuti'on_. .
Sd/-~ JUDGE saw 3