Jupiter Capital Private Limited vs The Additional / Joint / Deputy / ... on 6 July, 2023

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Karnataka High Court

Jupiter Capital Private Limited vs The Additional / Joint / Deputy / ... on 6 July, 2023

Bench: S Sunil Dutt Yadav

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                                                        NC: 2023:KHC:23306
                                                          WP No. 10215 of 2023




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                              DATED THIS THE 6TH DAY OF JULY, 2023
                                               BEFORE
                           THE HON'BLE MR JUSTICE S SUNIL DUTT YADAV
                             WRIT PETITION NO. 10215 OF 2023 (T-IT)
                     BETWEEN:

                     1.     JUPITER CAPITAL PRIVATE LIMITED
                            54, RICHMOND ROAD,
                            BANGALORE NORTH,
                            BANGALORE-560 025
                            (REPRESENTED BY ITS DIRECTOR MR. M S RAM
                            S/O MR. SHRI MATHEVEN SHIVRAM
                            AGED ABOUT 63 YEARS)
                            COMPANY REGISTERED UNDER
                            COMPANIES ACT 1956
                                                                  ... PETITIONER
                     (BY SRI. GEETHA RANI K., ADVOCATE AND
                         SRI NARENDRA KUMAR, ADVOCATE)
                     AND:
Digitally signed by B
K                     1.    THE ADDITIONAL / JOINT / DEPUTY /
MAHENDRAKUMAR
Location: High Court        ASSISTANT COMMISSIONER OF INCOME TAX
of Karnataka                INCOME-TAX OFFICER,
                            NATIONAL FACELESS-ASSESSMENT CENTRE,
                            INCOME TAX DEPARTMENT,
                            MINISTRY OF FINANCE,
                            ROOM NO.401, 2ND FLOOR, E-RAMP,
                            JAWARHARLAL NEHRU STADIUM,
                            DELHI-110 003

                     2.     THE DEPUTY COMMISSIONER OF INCOME TAX
                            CIRCLE 4(3)(1)
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                                        NC: 2023:KHC:23306
                                              WP No. 10215 of 2023




    BMTC BUILDING, 80 FEET ROAD,
    KORAMANGALA,
    BENGALURU-560 095
                                                   ... RESPONDENTS
(BY SRI. E.I. SANMATHI, ADVOCATE)
      THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH AS FAR AS THE PETITIONER IS CONCERNED IMPUGNED
ORDER VIDE ITBA/COM/F/17/2022-23/1044225747(1), DT.
28.07.2022 ISSUED BY THE LEARNED R2 U/S 148A(D) FOR
A.Y. 2014-15 ENCLOSED IN ANNEXURE-A AND ETC.

     THIS WRIT PETITION COMING ON FOR ORDERS, THIS
DAY, THE COURT MADE THE FOLLOWING:

                            ORDER

Learned counsel for the petitioner has filed a memo which reads as hereunder:

"The Advocate for the petitioner humbly prays before this Honorable Court that the above Writ Petition may kindly be allowed to be withdrawn as:

1) The petitioner had filed a writ petition against impugned order dated 28.07.2022 issued under Section 148A(d) of the Act and against reassessment Notice dated 28.07.2022.

2) The Learned First Respondent has issued a Show cause notice dated 04.05.2023. The Petitioner filed the reply by providing all the relevant documents sought for on 08.05.2023.

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NC: 2023:KHC:23306 WP No. 10215 of 2023

3) The Learned Assessing Officer considering the submissions filed by the Petitioner has passed the order dated 29.05.2023 under Section 147 read with Section 144B of the Income Act without making any additions for AY 2014-15.

4) Therefore, the Petitioner prays to withdraw the Writ petition filed before this Honorable High Court."

In light of the same, petition is dismissed.

Sd/-

JUDGE VP

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