B vs Murthy V/S The Income Tax Officer
2022 Latest Caselaw 3357 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 25TH DAY OF FEBRUARY 2022

                          PRESENT

         THE HON'BLE MR. JUSTICE ALOK ARADHE

                                AND

       THE HON'BLE MR. JUSTICE RAVI V.HOSMANI

                    R.P. NO.176 OF 2020
BETWEEN:

SRI. B V S MURTHY
S/O SRI. J. VENKATARAMANAIAH
AGED ABOUT 73 YEARS
B-004, "VAISHANAVI PARADISE"
47TH CROSS, 8TH BLOCK
JAYANAGAR, BENGALURU 560 070.
                                            ... PETITIONER
(By Sri. PAWAN KUMAR, ADV., FOR
    Sri. S. PARTHASARATHI, ADV.,)

AND:

THE INCOME TAX OFFICER
WARD 15(1)
ROOM NO. 59, HMT BUILDING
BELLARY ROAD, BENGALURU 560 032.
                                           ... RESPONDENT
(By Sri. K.V. ARAVIND, ADV.,)
                                ---

      THIS REVIEW PETITION IS FILED UNDER ORDER 47 RULE 1
R/W     SECTION     114     OF     CPC,     PRAYING   TO
A) REVIEW THE JUDGMENT DATED 19/02/2020 PASSED IN ITA
NO. 397/2010 AND MODIFY PARAGRAPH 7 OF THE JUDGMENT.
B) PASS SUCH OTHER SUITABLE ORDERS AS THIS HON'BLE
COURT DEEMS FIT ON THE FACTS AND CIRCUMSTANCES OF THE
CASE IN THE INTEREST OF JUSTICE AND EQUITY.
                                2



     THIS R.P. COMING ON FOR ADMISSION,             THIS DAY,
ALOK ARADHE J., MADE THE FOLLOWING:



                             ORDER

After hearing learned counsel for the parties, it is

directed that in the 15th line of para 7 of the judgment dated

*19.02.2020 passed by this court in ITA No.397/10, the words

'Short Term Capital Gains' shall be read as 'Long Term

Capital Gains'. This order shall be read in conjunction with

the judgment dated *19.02.2020 passed in ITA No.397/10.

Accordingly, review petition is disposed of.

Sd/-

JUDGE

Sd/-

JUDGE

SS

* Corrected vide Chambers Order dated 16-03-2022