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M/S.Associated Mining Co vs The Principal Commissioner
2024 Latest Caselaw 12666 Kant

Citation : 2024 Latest Caselaw 12666 Kant
Judgement Date : 6 June, 2024

Karnataka High Court

M/S.Associated Mining Co vs The Principal Commissioner on 6 June, 2024

Author: S G Pandit

Bench: S G Pandit

                                                          -1-
                                                                  NC: 2024:KHC-D:7545-DB
                                                                   RP No. 100036 of 2020




                                        IN THE HIGH COURT OF KARNATAKA,
                                                 DHARWAD BENCH
                                       DATED THIS THE 6TH DAY OF JUNE, 2024
                                                     PRESENT
                                        THE HON'BLE MR JUSTICE S G PANDIT
                                                          AND
                                       THE HON'BLE MR JUSTICE G BASAVARAJA
                                         REVIEW PETITION NO.100036 OF 2020
                            BETWEEN:

                            M/S. ASSOCIATED MINING CO.,
                            123/250, CLUB ROAD,
                            VEERANA GOUDA COLONY,
                            BELLARY, KARNATAKA-583101.
                                                                               ...PETITIONER
                            (BY SRI. ROHAN SAHEB CHABBI, ADVOCATE)

                            AND:

                            1.   THE PRINCIPAL COMMISSIONER
                                 INCOME TAX (CENTRAL),
                                 CENTRAL REVENUE BUILDING,
                                 QUEEN'S ROAD,
                                 BENGALURU-560001.

                            2.   DCIT, CC1(3)
           Digitally
           signed by K M
           SOMASHEKAR
           Location: High
           Court of
                                 QUEEN'S ROAD,
KM

                                 BENGALURU-560001.
           Karnataka
SOMASHEKAR Dharwad
           Bench
           Date:
           2024.06.10


                                                                         ...RESPONDENTS
           10:38:16
           +0530




                                  THIS REVIEW PETITION FILED UNDER ORDER 47 RULE 1 OF
                            CPC, PRAYING TO, REVIEW THE JUDGMENT AND ORDER DATED
                            22.07.2019   PASSED   BY  THIS   HON'BLE  COURT   IN  ITA
                            NO.100016/2017 AND REMAND THE MATTER TO THE HON'BLE ITAT,
                            BENGALURU FOR DECISION ON GROUNDS OF MERITS OF QUANTUM
                            ADDITION AND OTHER LEGAL ISSUES RAISED BY THE PETITIONER.


                                 THIS PETITION COMING ON FOR         ORDERS,    THIS   DAY,
                            S G PANDIT, J., MADE THE FOLLOWING:
                                   -2-
                                              NC: 2024:KHC-D:7545-DB
                                               RP No. 100036 of 2020




                               ORDER

This review petition is filed on 1.6.2020. On scrutiny, office

has raised as many as 13 objections. Even after providing sufficient

opportunities, the petitioner has failed to comply office objections. It

appears that the petitioner has no interest in prosecuting the

petition.

Accordingly, review petition stands dismissed with costs of

Rs.5,000/- payable to the Advocates' Association Library Fund, High

Court of Karnataka, Dharwad Bench, Dharwad.

Sd/-

JUDGE

Sd/-

JUDGE

JTR CT:VP

 
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