K.Krishnamurthy vs The Commissioner Of Income Tax ... on 14 October, 2019

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Madras High Court

K.Krishnamurthy vs The Commissioner Of Income Tax ... on 14 October, 2019

Bench: Anita Sumanth

                                                                                         Writ Petition No.877 of 2006


                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 14.10.2019

                                                                CORAM

                                    THE HONOURABLE DR. JUSTICE ANITA SUMANTH

                                                    Writ Petition No.877 of 2006
                                                                 and
                                                     WPMP No.1018 of 2006

                      K.Krishnamurthy                                                            ...Petitioner

                                                          Vs
                      1.The Commissioner of Income Tax (Appeals),
                        Cuddalore.

                      2.The Deputy Commissioner of Income Tax,
                        Circle II, Cuddalore.                                                  ... Respondents



                      Prayer: PETITION filed under Article 226 of The Constitution of India praying for
                      the issuance of Writ of Certiorari, calling for the records on the file of the Second
                      Respondent     relating   to    the     impugned        order   dated    05.05.2005         in
                      PAN:ABLPK8876E, GIR No:21712 K and the Second Respondent relating to the
                      impugned order dated 28.12.2005 in PAN: ABLPK8876E, GIR No:K-21712 and
                      quash the same.


                                   For Petitioner      : Mr.T.Sai Krishnan
                                                            for M/s.Sai, Bharathjk & Ilan


                                   For Respondents : Mr.A.P.Srinivas, Senior Standing counsel
                                                            ---------------




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http://www.judis.nic.in
                                                                                        Writ Petition No.877 of 2006


                                                                                   Dr.ANITA SUMANTH, J.
                                                               ORDER

This Writ Petition has been filed challenging recovery proceedings initiated by the Assessing Officer, the 2nd respondent in terms of the Income Tax Act, 1961 (Act) pending an appeal filed by the petitioner before the Commissioner of Income Tax (Appeals), arrayed as first respondent before me.

2. Mr.A.P.Srinivas, learned Senior Standing Counsel files a counter today on behalf of the second respondent wherein, at paragraph No.4, he states that the appeal filed by the petitioner in I.T.A.No.06/IT(A)-PDY/2013-14 has been decided in favour of the petitioner by order of the Commissioner of Income Tax (Appeals) dated 06.05.2016 and all additions made in the order of assessment stand deleted.

3. Thus nothing further survives in this Writ Petition and the same is closed recording the aforesaid. No costs. Consequently, connected Miscellaneous Petition is also closed.

14.10.2019 Index : Yes/No Speaking Order/Non speaking Order sl To

1.The Commissioner of Income Tax (Appeals), Cuddalore.

2.The Deputy Commissioner of Income Tax, Circle II, Cuddalore.

Writ Petition No.877 of 2006

and WPMP No.1018 of 2006 2/2 http://www.judis.nic.in

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