M/S. Ibm India Pvt. Ltd vs The Commissioner Of Income Tax
2022 Latest Caselaw 9638 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 24TH DAY OF JUNE 2022

                     PRESENT

       THE HON'BLE MR.JUSTICE ALOK ARADHE

                       AND

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

        REVIEW PETITION NO.163 OF 2022

BETWEEN:

M/s. IBM INDIA PVT. LTD.,
No. 12, SUBRAMANYA ARCADE
BANNERGHATTA ROAD
BENGALURU - 560 029.
                                    ...PETITIONER
(By SMT. VANI H., ADV. H)

AND

1.    THE COMMISSIONER OF INCOME TAX
      LTU, C.R.BUILDING
      QUEENS ROAD, BENGALURU.

2.    THE DY. COMMISSIONER OF INCOME TAX
      CIRCLE-11(1), C.R.BUILDING
      QUEENS ROAD, BENGALURU.
                                  ...RESPONDENTS

(NOTICE NOT ORDERED IN R/O RESPONDENTS )
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     THIS REVIEW     PETITION IS FILED UNDER
ORDER 47 RULE 1 R/W       SECTION 114 OF CPC,
PRAYING TO.
I) TO REVIEW JUDGMENT DATED 03/11/2020 PASSED
IN THE ABOVE ITA NO. 392/2011 ONLY IN SO FAR AS
IT PERTAINS TO SUBSTANTIAL QUESTIONS OF LAW
AT SL. NOS. 4 AND 5 AND FINDINGS IN PARAGRAPH
4,    TO   MEET    THE    ENDS   OF    JUSTICE.
II) ANY SUCH OTHER ORDERS AS THIS HONBLE
COURT MAY DEEMED FIT AND JUST.

    THIS REVIEW PETITION COMING ON FOR
ADMISSION, THIS DAY, ALOK ARADHE J, MADE THE
FOLLOWING:

                        ORDER

Ms.Vani.H., learned counsel for the petitioner.

This review petition has been filed seeking

review of the judgment dated 3.11.2020 passed in ITA

No.392/2011.

After hearing the learned counsel for the

petitioner, we find that the impugned judgment

neither suffers from any infirmity nor any error

apparent on the face of the record, warranting

interference of this Court in the review jurisdiction.

In the result, review petition fails and is hereby

dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

JY/-