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IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 07TH DAY OF DECEMBER, 2017 BEFORE THE HON’BLE Dr.JUSTICE VINEET KOTHARI R.P.Nos.640/2017 & 646-650/2017 IN W.P.Nos.36428-36433/2017 (T-IT)
BETWEEN:
THE PR. COMMISSIONER OF INCOME-TAX BANGALORE-2 OFFICE OF THE PRINCIPAL COMMISSIONER OF INCOME-TAX-2, 5TH FLOOR BMTC BUILDING, 6TH BLOCK 80 FEET ROAD, KORAMANGALA BENGALURU-560 095.
THE DEPUTY COMMISSIONER OF INCOME-TAX CENTRAL CIRCLE OFFICE OF THE DEPUTY COMMISSIONER OF INCOME –TAX, SARAF COLONY, SHRADDHA BUILDING KHANAPUR ROAD, TILAKWADI BENGALURU-590 006.
… PETITIONERS (BY. MR. K.V. ARAVIND, ADV.,)
AND:
M/S. DHAMMANAGI DEVELOPERS PVT. LTD., REPRESENTED BY ITS DIRECTOR SMT. MANGALA BABU DHAMMANAGI AGED ABOUT 53 YEARS NO.137, RAILWAY PARALLEL ROAD KUMARA PARK WEST BENGALURU-560 020.
Date of order 07-12-2017 R.P.Nos.640/2017 & 646-650/2017 in W.P.Nos.36428-36433/2017 The Pr. Commissioner of Income-tax & another. Vs. M/s. Dhammanagi Developers Pvt. Ltd. & Ors.,
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M/S. DHAMMANAGI HOSPITALITIES PVT. LTD., REPRESENTED BY ITS DIRECTOR SMT. MANGALA BABU DHAMMANAGI AGED ABOUT 53 YEARS NO.137, RAILWAY PARALLEL ROAD KUMARA PARK WEST BENGALURU-560 020.
M/S. D & N ASSOCIATES REPRESENTED BY ITS PARTNER SRI ANAND NADIG AGED ABOUT 51 YEARS NO.137, RAILWAY PARALLEL ROAD KUMARA PARK WEST BENGALURU-560 020.
M/S. DHAMMANAGI & SANU DEVELOPERS PVT. LTD., REPRESENTED BY ITS MANAGING DIRECTOR SRI HARSHA B. DHAMMANAGI AGED ABOUT 29 YEARS NO.137, RAILWAY PARALLEL ROAD KUMARA PARK WEST BENGALURU-560 020.
SHRI. K. PURUSHOTHAMA ADIGA S/O SRI S.M. ADIGA AGED ABOUT 38 YEARS NO.39, SHRI GURUKRUPA MAHAKAVI KUVEMPU ROAD VENKATADRIL, BEHIND APOLLO HOSPITAL BANNERGHATTA ROAD BENGALURU-560 076.
M/S. DHAMMANAGI PROPERTY DEVELOPERS REPRESENTED BY ITS PARTNER SMT. MANGALA BABU DHAMMANAGI AGED ABOUT 53 YEARS NO.137, RAILWAY PARALLEL ROAD KUMARA PARK WEST BENGALURU-560 020.
...RESPONDENTS
Date of order 07-12-2017 R.P.Nos.640/2017 & 646-650/2017 in W.P.Nos.36428-36433/2017 The Pr. Commissioner of Income-tax & another. Vs. M/s. Dhammanagi Developers Pvt. Ltd. & Ors.,
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THESE REVIEW PETITIONS ARE FILED UNDER ORDER 47 RULE 1 OF CPC, PRAYING TO REVIEW THE ORDER DATED 13- 11-2017 PASSED BY THIS HON’BLE COURT IN W.P.No.36428- 26433/2017 (T-IT). TO PASS SUCH OTHER SUITABLE ORDERS AS THIS HON’BLE COURT DEEMS FIT TO BE GRANTED IN THE FACTS AND CIRCUMSTANCES OF THE CASE IN THE INTEREST OF JUSITCE AND EQUITY.
THESE REVIEW PETITIONS COMING ON FOR ADMISSION THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Mr.K.V.Aravind, Adv. for Petitioners
Having heard the learned counsel for the petitioners Mr.K.V.Aravind, this Court is satisfied that there is no apparent error in the order passed by this Court on 13.11.2017 in W.P.Nos.36428-433/2017 and no review or recall of the said order is called for.
The Review petitions are accordingly dismissed. Copy of this order be sent to the Respondents forthwith.
Sd/- JUDGE
Srl.