The Income Tax Department vs Smt Bhaskara Subramanyam ...
2022 Latest Caselaw 5392 Kant

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  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 24TH DAY OF MARCH, 2022

                         BEFORE

           THE HON'BLE MR. JUSTICE K. NATARAJAN

            CRIMINAL APPEAL NO.236 OF 2022

BETWEEN:

THE INCOME TAX DEPARTMENT
BY ITS INCOME TAX OFFICER
WARD NO.7 (2) (1), BMTC BUILDING
80 FEET ROAD, 6TH BLOCK
KORAMANGALA
BENGALURU - 560 095.                        ... APPELLANT

       (BY SRI ARAVIND K V, ADVOCATE)

AND:

SMT BHASKARA SUBRAMANYAM JAYASHREE
AGED ABOUT 52 YEARS,
NO.42, 1ST FLOOR 8TH E MAIN
4TH BLOCK, JAYANAGAR
BENGALULRU.                               ... RESPONDENT

       (BY SRI ANNAMALAI S, ADVOCATE)

      THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(4)
OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
12.10.2018 PASSED BY THE SPL.COURT FOR ECONOMIC
OFFENCES AT BENGALURU IN C.C.NO.49/2018 AND TO ALLOW
THE COMPLAINT AS PRAYED FOR BY ALLOWING THIS APPEAL.

      THIS CRIMINAL APPEAL COMING ON FOR ADMISSION
THIS DAY, THE COURT DELIVERED THE FOLLOWING:
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                       JUDGMENT

Learned counsel for the appellant submits that he

may be permitted to withdraw the appeal with liberty to

file Criminal Revision Petition.

2. Submission of learned counsel for the appellant

is placed on record.

3. Accordingly, the appeal is dismissed as

withdrawn with liberty as prayed for.

Sd/-

JUDGE

GBB