Karnataka High Court
M/S Shakthi Sree Shirdi Sai Seva Samithi ... vs The Income Tax Officer on 10 September, 2024
Author: S.R.Krishna Kumar
Bench: S.R.Krishna Kumar
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NC: 2024:KHC:36814
WP No. 3319 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 10TH DAY OF SEPTEMBER, 2024
BEFORE
THE HON'BLE MR JUSTICE S.R.KRISHNA KUMAR
WRIT PETITION NO. 3319 OF 2024 (T-IT)
BETWEEN:
M/S. SHAKTHI SREE SHIRDI SAI SEVA SAMITHI (TRUST)
REPRESENTED BY PRESIDENT SIR MUNI NAGA REDDY
S/O. LATE MUNISWAMY REDDY
AGED ABOUT 72 YEARS
SREE RAMA COMPLEX
DAKSHI SRI RAMA TEMPLE ROAD
KACHARAKANA HALLI
BANGALORE - 560 043
...PETITIONER
(BY SRI. NAGABUSHANA M., ADVOCATE)
AND:
THE INCOME TAX OFFICER/
ASSISTANT COMMISSIONER OF INCOME TAX
EXEMPTION WARD 3
UNITY BUILDING
MISSION ROAD
Digitally signed by BENGALURU - 560 027
MADHURI S
Location: High Court ...RESPONDENT
of Karnataka
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO-QUASH OF
IMPUGNED ORDER AND SUBSEQUENT NOTICES, DECLARE
ANNEXURE-F THE IMPUGNED ORDER UNDER CLAUSE (d) OF
SECTION 148A OF THE INCOME TAX ACT, 1961 BEARING
NO.ITBA/AST/F/148A/2022-231050594485(1) DATED 17TH MARCH
2023 AND SUBSEQUENT NOTICES DATED, 17.03.2023, 01.09.2023,
18.10.2023 AND 20.01.2023 AS ILLEGAL, ARBITRARY AND
UNSUSTAINABLE IN LAW AND ON FACTS AND ETC.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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NC: 2024:KHC:36814
WP No. 3319 of 2024
CORAM: HON'BLE MR JUSTICE S.R.KRISHNA KUMAR
ORAL ORDER
Learned counsel for the petitioner has filed a memo seeking leave of this Court to withdraw the petition.
The aforesaid memo is taken on record.
Accordingly, writ petition is dismissed as withdrawn.
Sd/-
(S.R.KRISHNA KUMAR) JUDGE MDS List No.: 1 Sl No.: 6