The Income Tax Department vs M/S New Bridge Business Centre ...
2023 Latest Caselaw 7178 Kant

                                          -1-
                                                      NC: 2023:KHC:36929
                                                   CRL.A No. 374 of 2023




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 10TH DAY OF OCTOBER, 2023

                                       BEFORE
                        THE HON'BLE MR JUSTICE S RACHAIAH
                        CRIMINAL APPEAL NO.374 OF 2023 (A)
              BETWEEN:

              THE INCOME TAX DEPARTMENT,
              BY THE ASSISTANT COMMISSIONER OF
              INCOME TAX OFFICER (TDS),
              CIRCLE-2(1), NO.59, HMT BHAVAN,
              BELLARY ROAD, GANGANAGAR,
              BENGALURU - 560 032.
                                                            ...APPELLANT
              (BY SRI. DILIP M, ADVOCATE (ABSENT) )

              AND:

              1.    M/S. NEW BRIDGE BUSINESS CENTRE PVT., LTD.,
                    777-D, 100 FEET ROAD, HAL 2ND STAGE,
                    INDIRANAGARA, BENGALURU - 560 038.
Digitally
signed by N         (REPRESENTED BY ITS DIRECTOR)
UMA
Location:
HIGH
COURT OF      2.    (SRI. GOPALA GOWDA), DIRECTOR,
KARNATAKA
                    SRI. RAKESH REVANSIDDIAH, DIRECTOR,
                    M/S. NEW BRIDGE BUSINESS CENTRE PVT., LTD.,
                    777-D, 100 FEET ROAD, HAL 2ND STAGE,
                    INDIRANAGARA, BENGALURU - 560 038.
                                                         ...RESPONDENTS
                     THIS CRIMINAL APPEAL IS FILED UNDER SECTION
              378(4) OF CRIMINAL PROCEDURE CODE PRAYING TO (A). SET
              ASIDE THE JUDGMENT OF ACQUITTAL OF RESPONDENT VIDE
              ITS JUDGMENT DATED 21.10.2022 PASSED BY THE SPL.
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                                         NC: 2023:KHC:36929
                                      CRL.A No. 374 of 2023




COURT FOR ECONOMIC OFFENCES IN C.C.NO.94/2019. (B).
CONVICT THE RESPONDENTS FOR THE OFFENCE PUNISHABLE
UNDER SECTION 276B OF INCOME TAX ACT.

      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                        JUDGMENT

On perusal of the order sheet, it appears that, the

learned counsel for the appellant has not complied the

office objections even though sufficient time has been

granted, which shows that he is not interested to proceed

with the case. Today, the matter is listed for compliance of

office objections for the 3rd time. The counsel has not

taken any steps to comply the office objections. Hence,

the criminal appeal stands dismissed for non-compliance

of office objections.

Sd/-

JUDGE SNC

CT: BHK