Wednesday, 06, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

The Commissioner Of Income Tax Tds vs M/S Ttk Health Care Tpa Private Ltd
2021 Latest Caselaw 4053 Kant

Citation : 2021 Latest Caselaw 4053 Kant
Judgement Date : 12 November, 2021

Karnataka High Court
The Commissioner Of Income Tax Tds vs M/S Ttk Health Care Tpa Private Ltd on 12 November, 2021
Bench: Alok Aradhe, H T Prasad
                             1



     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 12TH DAY OF NOVEMBER 2021

                         PRESENT

         THE HON'BLE MR. JUSTICE ALOK ARADHE

                            AND

     THE HON'BLE MR. JUSTICE H.T. NARENDRA PRASAD

                    R.P. NO.164 OF 2021
BETWEEN:

1.     THE COMMISSIONER OF INCOME TAX
       TDS, NO.59, HMT BHAVAN, 4TH FLOOR
       BELLARY ROAD, GANGANAGAR
       BANGALORE 560 032.

2.     THE DEPUTY COMMISSIONER OF INCOME TAX (TDS)
       CIRCLE-18(2) NO.59, HMT BHAVAN
       4TH FLOOR, BELLARY ROAD
       GANGANAGAR, BANGALORE-560 032.

                                           ... PETITIONERS
(BY SRI. JEEVAN J. NEERALGI, AGA)

AND:

M/S TTK HEALTHCARE TPA PRIVATE LIMITED
2 H.B COMPLEX, 100FT. BTM RING ROAD
BTM 1ST STAGE, BTM LAYOUT
BANGALORE-560048.
                                           ... RESPONDENT
(BY SRI. T. SURYANARAYANA, ADV.,)

                            ---

      THIS R.P. IS FILED UNDER ORDER 47 RULE 1 R/W SECTION
114 OF CPC, PRAYING TO REVIEW THE JUDGMENT DATED
13.10.2020 PASSED IN ITA NO.333/2013. TO PASS SUITABLE
                              2



ORDERS THAT THIS HON'BLE COURT DEEMS FIT TO BE GRANTED
IN THE FACTS AND CIRCUMSTANCES OF THE CASE IN THE
INTEREST OF JUSTICE AND EQUITY.

     THIS R.P. COMING ON FOR ORDERS,              THIS    DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:


                          ORDER

This petition has been filed seeking recall of

the judgment dated 13.10.2020 passed in

I.T.A.No.333/2013.

2. After hearing learned counsel for the parties

and taking note of the fact that substantial question of

law No.2 has not been answered in the judgment, the

judgment dated 13.10.2020 is recalled. In the result,

I.T.A.No.333/2013 is restored to file.

Accordingly, review petition is allowed.

Sd/-

JUDGE

Sd/-

JUDGE ss

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter