The Pr Commissioner of Income Tax vs. M/S Aruba Networks India
In the result, the petition stands dismissed
ITA/323/2017HC Karnataka08 Aug 2018
Bench: Going To The Merits Of The Case & Consequently Whether Or Not The Tribunal’S Order Is Vitiated & Hence Unsustainable In Law?
Section 34Section 55Section 55(1)Section 8
…IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 18TH DAY OF NOVEMBER, 2021 PRESENT THE HON’BLE MRS.JUSTICE S.SUJATHA AND THE HON’BLE MR. JUSTICE HANCHATE SANJEEVKUMAR C.R.P.No.323/2017 BETWEEN : M/s SANGAMESHWARA COFFEE ESTATES LTD., SANGAMESHWARAPET POST, CHICKAMAGALUR TALUK, CHICKMAGALUR DISTRICT REP BY ITS MANAGING DIRECTOR S.APPA DURAI AGED ABOUT 50 YEARS, (MAJOR) ...PETITIONER (BY SRI M.THIRUMALESH, ADV.) AND : THE STATE OF KARNATAKA REP BY ITS SECRETARY FINANCE DEPARTMENT VIDHANA SOUDHA BANGALORE-560 001 …RESPONDENT (BY…
