The Commissioner Of Income Tax vs M/S Prasad Technology Park Pvt Ltd
2023 Latest Caselaw 4464 Kant

                                               -1-
                                                     NC: 2023:KHC:24791-DB
                                                           RP No.304 of 2022




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                        DATED THIS THE 14TH DAY OF JULY, 2023
                                         PRESENT
                        THE HON'BLE MR. JUSTICE ALOK ARADHE
                                               AND
                          THE HON'BLE MR. JUSTICE M.I. ARUN
                            REVIEW PETITION NO.304 OF 2022
               BETWEEN:

               1.   THE COMMISSIONER OF INCOME-TAX
                    PRESENT ADDRESS, PCIT
                    5th FLOOR, BMTC BUILDING
                    6TH BLOCK, 80 FEET ROAD
Digitally
signed by           KORAMANGALA, BENGALURU-560095.
RUPA V
               2.   THE DEPUTY COMMISSIONER OF INCOME TAX
Location:
High Court          CIRCLE-12(2), PRESENT ADDRESS
of Karnataka        DCIT, CIRCLE-3(1)(1), 2ND FLOOR
                    BMTC BUILDING, 6TH BLOCK
                    80 FEET ROAD, KORAMANGALA
                    BENGALURU-560095.
                                                      ...PETITIONERS
               (BY SRI. M. DILIP, ADV., FOR
                   SRI. K.V. ARAVIND, ADV.,)

               AND:

               1.   M/S. PRASAD TECHNOLOGY PARK PVT. LTD.
                    NO.2/10, POOJARI LAYOUT
                    3RD FLOOR, 80 FEET ROAD
                    RMV II STAGE,
                    BENGALURU-560094.
                                                       ...RESPONDENT
               (BY SMT. PRATHIBA, ADV., FOR
                   SRI. S. PARTHASARATHI, ADV.,)
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                                        NC: 2023:KHC:24791-DB
                                              RP No.304 of 2022




     THIS REVIEW PETITION IS FILED UNDER ORDER 47
RULE 1 OF CPC, PRAYING TO REVIEW / RECALL THE ORDER
DATED 28/09/2020 PASSED BY THIS HON'BLE COURT IN ITA
NO.339/2014. TO PASS SUCH OTHER SUITABLE ORDERS AS
THIS HON'BLE COURT DEEMS FIT TO BE 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:

                             ORDER

Learned counsel for the revenue submits that the tax

involved in this appeal is Rs.1,07,94,200/-.

2. The aforesaid submission is fairly not disputed by

learned counsel for the respondent.

3. In view of the aforesaid submission, the judgment

dated 18.09.2020 ITA No.339/2014 is restored to file.

Accordingly, the review petition is allowed.

Sd/-

JUDGE

Sd/-

JUDGE

SS