Shree Basaveshwar Sugars Limited vs The Deputy Commissioner Of Income Tax on 8 December, 2025

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Madras High Court

Shree Basaveshwar Sugars Limited vs The Deputy Commissioner Of Income Tax on 8 December, 2025

Bench: C.Saravanan

                                                                                       W.P.No.16351of 2023
                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 08.12.2025

                                                         CORAM

                                   THE HONOURABLE MR.JUSTICE C.SARAVANAN

                                             W.P.No.16351 of 2023
                                                      and
                                      W.M.P.Nos.15728 and 15730 of 2025
                     Shree Basaveshwar Sugars Limited,
                     Represented by its Managing Director
                     Thiru.S.Kathiravan,
                     S/o.ShriSrinivasan
                     Aged 48 years,
                     No.6, Mallikarjun Badavane,
                     Manguli Road, Ganesh Nagar,
                     Vijayapura (Bijapur)
                     Karnataka – 586 109.                               ... Petitioner
                                                     -Vs-

                     1.The Deputy Commissioner of Income Tax,
                       Central Circle – 1,
                       Main Building, Williams Road,
                       Cantonment, Trichy – 620 015.

                     2. The Principal Commissioner of Income Tax,
                        (Central), Chennai-2,
                        III Floor, No.46,
                        Mahatma Gandhi Road,
                     Page 1 of 4




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                                                                                             W.P.No.16351of 2023
                         Chennai – 600 034.                                                  ... Respondents

                     Prayer:- Writ Petition filed under Article 226 of Constitution of India for

                     the issuance of Writ of Certiorari, to call for the records in DIN & Notice

                     No.ITBA/AST/F/148A/2023-24/1052138614(1) dated 17.04.2023 on the

                     file of the 1st respondent relaint to A.Y 2019-20, quash the same.

                                        For Petitioner         : Mr.G.Baskar

                                        For Respondents : Mr.A.P.Srinivas,
                                                              SPC for I.T cases.
                                                       ***********

                                                              ORDER

When the matter is taken up for hearing, the learned counsel appearing for the petitioner seeks permission of this Court to withdraw the Writ Petition and has also made an endorsement to that effect.

2. In view of the submission and endorsement made by the learned counsel for the petitioner, this Writ Petition is dismissed as withdrawn.

Consequently, the connected W.M.Ps are closed. No costs.

Page 2 of 4

https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/12/2025 08:31:23 pm ) W.P.No.16351of 2023 08.12.2025 nvi Neutral Citation : Yes/No To

1.The Deputy Commissioner of Income Tax, Central Circle – 1, Main Building, Williams Road, Cantonment, Trichy – 620 015.

2. The Principal Commissioner of Income Tax, (Central), Chennai-2, III Floor, No.46, Mahatma Gandhi Road, Chennai – 600 034.

C.SARAVANAN, J.

nvi Page 3 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/12/2025 08:31:23 pm ) W.P.No.16351of 2023 W.P.No.16351 of 2023 and W.M.P.Nos.15728 and 15730 of 2025 08.12.2025 Page 4 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/12/2025 08:31:23 pm )

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