THE COMMISSIONER OF INCOME TAX vs. SRI H E TAJUDDIN

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ITA/633/2007HC KarnatakaKAHC01044327200720 December 2007Bench: K.L.MANJUNATH,ARALI NAGARAJ3 pages
AI SummaryDismissed

What did the High Court hold?

The High Court granted the appellant four weeks' time to complete the necessary actions. If the needful was not done within the stipulated time, the appeal would stand dismissed without further reference to the Court.

What were the facts?

The Commissioner of Income Tax filed an appeal before the High Court of Karnataka against an order passed by the ITAT. The appeal was filed under Section 260-A of the Income Tax Act, 1961, for the Assessment Year 1995-96.

What were the issues?

The primary issue was whether the appeal filed by the Commissioner of Income Tax would be dismissed due to non-compliance with the court's directions within the given timeframe.

Which sections of the Income-tax Act were involved?

Section 260-A

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

DATED THIS THE 20TH DAY OF DECEMBER, 2007

PRESENT

HON' BLE MR. JUSTICE K.L.MANJUNATH

AND

HON' BLE MR. JUSTICE ARALI NAGARAJ

ITA NO 633 OF 2007

BETWEEN

1.

THE COMMISSIONER OF INCOME TAX, 284/1, PARK VIEW BUILDING, 4TH MAIN, P.J. EXTENSION, DAVANAGERE – 2.

2.

THE DY. COMMISSION OF INCOME TAX, CENTRAL CIRCLE - 2(2), BENGALURU. ... APPELLANT (S) (By Sri. ARAVIND KUMAR, ADVOCATE)

AND

SRI. H.E. TAJUDDIN, M/S HED BROTHERS COMPANY,

..2..

- - ITA No.633/2007 2

KOTE POST OFFICE ROAD, SHIVAMOGGA. ... 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 28.02.2007 passed in ITA No.905/Beng/2005, for the Assessment year 1995-96, 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.905/Beng/2005 dated 28.02.2007 and confirm the order passed by the Assessing Officer.

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

..3..

- - ITA No.633/2007 3 ORDER

As a last chance 4 weeks time is granted to do the needful.

If needful is not done within the time stipulated, the appeal stands dismissed without reference to the Court.

Sd/-

JUDGE

Sd/-

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

Sd/-

ASSISTANT REGISTRAR

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