The Deputy Commissioner Of Income ... vs M/S. Sobha Developers Ltd
2023 Latest Caselaw 2230 Kant

                                               -1-
                                                     RP No.265 of 2022




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                        DATED THIS THE 13TH DAY OF APRIL 2023
                                         PRESENT
                        THE HON'BLE MR. JUSTICE ALOK ARADHE
                                               AND
                       THE HON'BLE MR. JUSTICE V. SRISHANANDA
                            REVIEW PETITION NO.265 OF 2022
               BETWEEN:

               1.   THE DEPUTY COMMISSIONER OF INCOME -TAX
                    LTU, PRESENT ADDRESS
                    DCIT, CIRCLE-1 (1) (1)
Digitally
signed by           2ND FLOOR, BMTC BUILDING
RUPA V              6TH BLOCK, 80 FEET ROAD
Location:           KORAMANGALA, BENGALURU-560095.
High Court                                              ...PETITIONER
of Karnataka
               (BY SRI. DILIP M, ADV., FOR
                   SRI. K.V. ARAVIND, ADV.,)

               AND:

               1.   M/S. SOBHA DEVELOPERS LTD.,
                    REP BY ITS VICE-CHAIRMAN AND
                    MANAGING DIRECTOR
                    SRI. J.C. SHARMA
                    SHOBHA, SARJAPUR MARATHAHALLI ORR
                    DEVARABEESANAHALLI, BENGALURU 560 103
                                                      ...RESPONDENT
                    THIS REVIEW PETITION IS FILED UNDER ORDER 47
               RULE 1 OF CPC, PRAYING TO REVIEW/RECALL THE ORDER
               DATED 04/01/2021 PASSED BY THIS HON'BLE COURT IN ITA
               NO. 203/2015. TO PASS SUCH OTHER SUITABLE ORDERS AS
               THIS HON'BLE COURT DEEMS FIT TO GRANTED IN THE FACTS
               AND CIRCUMSTANCES OF THE CASE IN THE INTEREST OF
               JUSTICE AND EQUITY.

                   THIS PETITION COMING ON FOR ADMISSION, THIS DAY,
               ALOK ARADHE J., MADE THE FOLLOWING:
                              -2-
                                           RP No.265 of 2022




                          ORDER

This petition has been filed seeking review of the

judgment dated 04.01.2021 passed by a division bench

of this court in ITA No.203/2015.

2. After hearing learned counsel for the

petitioner at length, in our considered opinion, the

judgment neither suffers from any jurisdictional

infirmity nor any error apparent on the face of the

record warranting interference of this court in exercise

of review jurisdiction.

3. In the result, the petition fails and is hereby

dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

SS