THE COMMISSIONER OF INCOME TAX vs. M/S MYSURU AMMONIA PRIVATE LTD

IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 12TH DAY OF FEBRUARY, 2008 PRESENT HON' BLE MR. JUSTICE DEEPAK VERMA AND HON' BLE MR. JUSTICE K.L.MANJUNATH ITA NO 771 OF 2007

BETWEEN 1. THE COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, C.R.BUILDING, QUEENS ROAD, BENGALURU.

... APPELLANT(S) (By Sri. M.V. SESHACHALA, ADVOCATE)

..2..

ITA No.771/2007 2

AND

M/S MYSURU AMMONIA PRIVATE LTD., 98-99,N.R.ROAD, BENGALURU-2. ... RESPONDENT(S)

The advocate for the appellant has filed the above ITA Under Sec.260-A of Income Tax Act 1961, arising out of order dated 11.05.2007 passed in ITA No.1105/Beng/2006, for the Assessment year 2002-03, praying this Hon'ble Court to: i. formulate the substantial questions of law stated above, ii. allow the appeal and set aside the order passed by the ITAT Bengaluru in ITA No. 1105/Beng/2006, dated 11.05.2007 and confirm the orders of the Appellate Commissioner confirming the order passed by the Income Tax Officer, Ward- 12(1) Bengaluru. ..3..

ITA No.771/2007 3

This ITA is coming on for Orders, this day, the Court made the following: ORDER

Four week’s time is granted to comply with the office objections if the office objections are not complied with within the stipulated period, appeal would stand dismissed without reference to the court.

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JUDGE

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JUDGE Ty. By : H.M.N R. By : V.K

C. By : D.P.S

Copy

Ty.Date : 22/01/15 C. Date : 22/01/15

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