The Income Tax Officer vs M/S Toyota Kirloskar Motor (P) Ltd
2022 Latest Caselaw 12594 Kant

    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 M.G.S.KAMAL

             REVIEW PETITION NO.261/2021
                     IN ITA NO.245/2018

BETWEEN:

THE INCOME TAX OFFICER
(TDS) - LTU, JSS TOWERS,
BSK III STAGE,
BANGALORE - 560 085.
                                           ... PETITIONER
(BY SRI. E.I. SANMATHI, ADVOCATE)

AND:

M/S TOYOTA KIRLOSKAR MOTOR (P) LTD.,
A LIMITED COMPANY REGISTERED UNDER
THE PROVISIONS OF COMPANIES ACT, 1956,
HAVING ITS OFFICE AT PLOT NO.1,
BIDADI IND. AREA,
RAMANAGARA DISTRICT,
KARNATAKA - 562 109
REP. BY ITS AUTHORISED SIGNATORY.
                                          ... RESPONDENT

     THIS REVIEW PETITION IS FILED UNDER ORDER 47 RULE 1
READ WITH SECTION 114 OF CPC PRAYING TO REVIEW THE
JUDGMENT DATED 24.03.2021 PASSED IN ITA NO.245/2018.

     THIS PETITION COMING ON FOR ADMISSION, THIS DAY,
ALOK ARADHE, J., MADE THE FOLLOWING:
                                   2



                              ORDER

Sri.E.I.Sanmathi, learned counsel for the petitioner.

This petition has been filed for review of the Judgment

dated 24.03.2021 passed in I.T.A.No.245/2018.

We have perused the petition as well as the Judgment

dated 24.03.2021 passed in I.T.A.No.245/2018. There is no

infirmity nor any apparent error on the face of the record to

interfere with the aforesaid Judgment.

In the result, Petition fails and the same is hereby

dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

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