Smt. Deepa S. Pai vs Income Tax Officer on 13 March, 2013

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Karnataka High Court

Smt. Deepa S. Pai vs Income Tax Officer on 13 March, 2013

Bench: Ram Mohan Reddy

                          1
                                          W.P.3785/13

        IN THE HIGH COURT OF KARNATAKA AT
                   BANGALORE

        DATED THIS THE 13TH DAY OF MARCH 2013

                       BEFORE

    THE HON'BLE MR. JUSTICE RAM MOHAN REDDY

         WRIT PETITION No.3785 OF 2013 (T-IT)


BETWEEN :


SMT. DEEPA S. PAI
AGED ABOUT 26 YEARS
D/O SRI T. SUDHAKAR PAI
NO.5, CHITRAKALA
ANANTHNAGAR
MANIPAL 576104.
                                      ...PETITIONER


( By Sri. P D DINESH, ADVOCATE FOR
SRI S. PARTHASARATHI, ADVOCATE )


AND :


1     INCOME TAX OFFICER
      WARD-1
      CANARA TOWERS
      MISSION HOSPITAL ROAD
      UDUPI 576101


2     COMMISSIONER OF INCOME TAX
      C.R. BUILDING, 1ST FLOOR,
      ATTAVAR, M.G. ROAD,
                             2
                                               W.P.3785/13

     MANGALORE 575001
                                       ...RESPONDENTS

( By Sri. K V ARAVIND, ADVOCATE )


    THIS W.P. IS FILED PRAYING TO QUASHING THE
COMMUNICATION OF THE R-1 DT.5.12.12 VIDE ANNX-H
FOR THE ASSESSMENT YEAR 2004-05 AND RESTRAIN
THE R-1 & 2 FROM PROCEEDINGS FURTHER IN THE
MATTER OF RECOVERY OF THE IMPUGNED DEMAND;
AND ETC.

     THIS WRIT PETITION COMING ON FOR PRL.HEARING
IN 'B' GROUP, THIS DAY THE COURT MADE THE
FOLLOWING:


                          ORDER

Having heard the learned counsel for the parties and perused the pleadings and examined the order impugned, undoubtedly, petitioner having filed an appeal said to be pending before the second respondent, must await a decision in that appeal and in the interregnum, it is needless to state that the respondent - Revenue shall not precipitate any action over recovery of the money due for the assessment year 2004-05. The second respondent is directed to 3 W.P.3785/13 fix a date of hearing within this month and extend an opportunity of hearing to the petitioner and pass order forthwith.

Petition is accordingly disposed of.

Sd/-

JUDGE sma

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