The Income Tax Department vs Smt. Varsha Narayanappa
2023 Latest Caselaw 4406 Kant

                                             -1-
                                                     CRL.A No. 466 of 2022
                                                         NC: 2023:KHC:24342




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 13TH DAY OF JULY, 2023

                                          BEFORE
                            THE HON'BLE MS JUSTICE J.M.KHAZI
                            CRIMINAL APPEAL NO.466 OF 2022
                   BETWEEN:

                      THE INCOME TAX DEPARTMENT
                      BY ITS INCOME TAX OFFICER
                      WARD NO.7 (2)(5),
                      BMTC BUILDING,
                      80 FEET ROAD, 6TH BLOCK,
                      KORAMANGALA
                      BENGALURU - 560 095
                                                                ...APPELLANT

                   (BY SRI. ARAVIND K V, ADVOCATE)

                   AND:

                      SMT. VARSHA NARAYANAPPA
                      30 YEARS, NO.32, 1ST FLOOR, 2ND CROSS,
                      VEERABHADRANAGAR
Digitally signed
by MADHURI S          BANASHANKARI, 3RD STAGE,
Location: High        BENGALURU - 560 085
Court of                                                       ...RESPONDENT
Karnataka
                        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 SPECIAL COURT FOR ECONOMICS
                   OFFENCES AT BENGALURU IN C.C.NO.59/2018 AND TO ALLOW
                   THE COMPLIANT AS PRAYED FOR BY ALLOWING THIS APPEAL,
                   IN THE ENDS OF EQUITY AND JUSTICE.

                       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
                               -2-
                                    CRL.A No. 466 of 2022
                                          NC: 2023:KHC:24342




                         JUDGMENT

Learned counsel for the appellant has filed a memo

seeking permission of this Court to convert Criminal

Appeal into Criminal Revision Petition.

The aforesaid memo is taken on record.

In view of the memo, learned counsel for the

appellant is permitted to convert this Criminal Appeal into

Criminal Revision Petition.

Accordingly, appeal stands disposed of for statistical

purpose.

Office is directed to post it before the appropriate

Bench having roster.

Sd/-

JUDGE MDS