Karnataka High Court
Basaveshwar Souhard Co-Operative ... vs Income Tax Officer, on 18 October, 2012
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
1
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD
DATED THIS THE 18th DAY OF OCTOBER, 2012
BEFORE
THE HON'BLE MR.JUSTICE RAM MOHAN REDDY
WRIT PETITION NO. 62581/2012 (T-IT)
BETWEEN:
BASAVESHWAR SOUHARD CO-OPERATIVE
CREDIT SOCIETY LTD.,
MUKAM DHUPADAL, POST: GHATAPRABHA
TQ: GOKAK, DIST: BELGAUM.
... PETITIONER
(BY SRI. SANGRAM S KULKARNI, ADV.)
AND:
1. INCOME TAX OFFICER,
WARD - 2(1), BELGAUM.
2. THE COMMISSIONER OF INCOME TAX APPEALS
BELGAUM.
3. THE INCOME TAX DEPARTMENT,
REPTED. BY THE MINISTRY OF FINANCE
NEW DELHI.
... RESPONDENTS
---
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
IMPUGNED ORDER PASSED AT ANNEXURE-A
DATED:07/12/2011 AND DIRECT THE RESPONDENT NO.2 TO
DISPOSE OFF THE APPEAL PREFERRED BEFORE HIM BY
CONSIDERING THE DICTUM PASSED BY THE GOVERNING
TRIBUNAL AND VARIOUS HIGH COURTS WITHIN 6 MONTHS.
2
THIS WRIT PETITION COMING ON FOR ORDERS THIS DAY
THE COURT MADE THE FOLLOWING:
ORDER
Recording the submission of the learned Counsel for the petitioner that the reliefs sought for in the petition are rendered infructuous by passage of time, petition is ordered accordingly.
SD/-
JUDGE gab/-