M/S Shriram Chits (Karnataka) Pvt ... vs Commissioner Of Income Tax
2022 Latest Caselaw 12593 Kant

                          1




IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 21ST DAY OF OCTOBER 2022

                      PRESENT

       THE HON'BLE MR.JUSTICE ALOK ARADHE

                         AND

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

       REVIEW PETITION NO.191 OF 2022

BETWEEN:

M/s. Shriram Chits,
(Karnataka) Pvt. Ltd.,
No.259/31,
1st Floor, 10th Cross,
Wilson Garden,
Bangalore-560 027
Represented by its Executive Director,
Mr. Ronald D'Souza,
Aged about 57 years.                     ...Petitioner


(By Sri. Balram R Rao., Advocate)

AND

1.    Commissioner of Income Tax,
      C.R.Buildings,
      Queens road, Bangalore.
                                2




2.     Deputy Commissioner Of Income Tax,
       Circle12(3), Bangalore.      ...Respondents

      This Review Petition is filed Under Order 47 Rule
1 of CPC, praying to a) Review its order dated:
07.12.2020 passed in ITA No.814/2018 dated
07.12.2020 is applicable instead of the Judgment in
ITA No.66/2012 dated: 07.12.2020 as assessing
Officer has recorded a finding in consonance with the
law declared by the Apex Court in Taparia Tools Ltd.,
Vs. JCIT(2015) 372 ITR 605. and etc.

     This review petition coming on for orders, this
day, Alok Aradhe J, made the following:

                         ORDER

Sri Balram R.Rao, learned counsel for the

petitioner.

Learned counsel for the petitioner seeks leave of

this Court to withdraw the review petition.

Accordingly, the same is dismissed as

withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE Cm/-