RYATAR SAHAKARI SAKKARRE KARKHANE NIYAMIT TIMMAPUR Vs. PRINCIPAL COMMISSIONER OF INCOME TAX, BELGAUM AND OTHERS

JUDGEMENT

(1.) This petition is filed under Order 45, Rule 2 read with Sec. 151, Civil Procedure Code with a prayer to grant a 'Fitness Certificate' for filing an appeal before the Honourable Supreme Court under Art. 133 of the Constitution of India against common order dated 26.2.2016 in ITAs.No.100111 to 100120/2015 c/w. 100012 to 100017/2016 (T-IT) passed by this Court.

(2.) Heard Sri. Manoj D. Pukale, learned Counsel for the petitioner.

(3.) This Court disposed of the aforementioned Income Tax Appeals by the said common order dated 26.2.2016. Feeling aggrieved, petitioner herein filed Review Petitions No. 100036, 100044 - 58/2016 and the same were rejected by Order dated 13.7.2016. Thereafter, the instant Miscellaneous Petition has been filed for grant of 'Fitness Certificate' to enable the petitioner to present an appeal before the Honourable Supreme Court under Art. 133 of the Constitution of India.