Karnataka High Court
The Commissioner Of Income Tax Hubli vs Pai Provision Stores on 22 August, 2011
Bench: N.Kumar, Ravi Malimath
mgw asgéssmeszt years. '?%':e camsideratéorz E'€C€§V€§ fram me saie is atiiézeé ta dear mg debt, w%":§:::§*: they haé incurred fer the deveiepment :3? th& grcparty, Ewe amegsee ééég lat cut the remaining partéars Q? the gsroperty :e:"':ants»: and aim carrying an businesg. § {§;'..VV:hé_T."~::9%;e%a' evidence an recaré dégcicxses 'ttiét €i?°i<i;;z§?3 -1:ne_ ag.s;é<s5$eé« gurchaseé the iand, Canstrgcted b':..zAii'd.iE:§ a rfz.'é§ sf0i'§ i7%*C}¥;%é7 gertéarzg cf the same, we said'V"s§E'e E3 net§v'i'tEé.'-ithéiééwfiject 9%' makéng any grafét' I'i:':E'=~..:~...A:0 _<:<:.i'ps~é :if4L.1t 'i-fiae 52351552' they hag incurred fa? {ha €j€\2'8EQ§)i"2V'1%€'3'§"'i:ibi,'v;§:')bfv%§7gé( '}&'>§j{}>§'§Z'F"f:}'s The vary fact that ix 3 s;;a:~; G5 3%; -;;}'ieai*r.<é; '%i_E1es%§Vf*é§ admiiztedbg my fwr gaéesi.arfi'iifié'=;**es%'§é%:':VE"n~g. g%£::per:y fianténzge is fie En gasserssiséi'9.f{5i:_§'%e"§?§§:~:e'$3é'<*: a;"i»5"'EE:e §ame fias been Eeit mi:
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