Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 2, Cited by 0]

Madras High Court

M/S.Air Transport Corporation (Assam) ... vs The Deputy Commissioner Of Income Tax on 8 April, 2022

Author: M.Dhandapani

Bench: M. Dhandapani

                                                                                W.P. No.27311 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED :08.04.2022

                                                        CORAM :

                                  THE HONOURABLE MR. JUSTICE M. DHANDAPANI

                                               W.P. No.27311 of 2021
                                            and W.M.P.No.28821 of 2021

                  M/s.Air Transport Corporation (Assam) Private Limited,
                  Represented by its Director, Mr.Karan Goyal,
                  1D, Lashmi Bhavan, No.609, Anna Salai,
                  Chennai 600 006.                                             ... Petitioner

                                                          Vs.

                  1.The Deputy Commissioner of Income Tax,
                    Corporate Circle 1(1) CHE,
                    Room No.611, Wanaparthy Block-VI Floor,
                    No.121, Mahatma Gandhi Road,
                    Chennai 600 034.

                  2.The Assistant Commissioner of Income Tax,
                    Corporate Circle 1(1) CHE,
                    Room No.611, Wanaparthy Block-VI Floor,
                    No.121, Mahatma Gandhi Road,
                    Chennai 600 034.                                                       ...
                  Respondents
                  Prayer : Writ Petition filed under Article 226 of the Constitution of India for
                  issuance of a Writ of Certiorari, to call for records in relating to the Notice
                  dated 31.03.2021, under Section 148 of Income Tax Act issued by the
                  respondents in PAN AAACA5364L for Assessment Year 2016-17 and
                  consequential         order   dated     17.11.2021   vide     DIN&         Letter
                  No.ITBA/COM/F/17/2021-22/1037000502(1) of the respondents and quash
https://www.mhc.tn.gov.in/judis


                  1/3
                                                                                     W.P. No.27311 of 2021

                  the same.


                                            For Petitioner      : Mr.V.Ayyapparaja
                                            For Respondents     : Mrs.Hema Murali Krishnan
                                                                  Senior Counsel

                                                        ORDER

When the matter is taken up for hearing, the learned counsel for the petitioner sought permission of this Court to withdraw the present petition.

He has also made an endorsement to that effect.

2. In view of the submission made by the learned counsel for the petitioner, this Writ petition is dismissed as withdrawn. No costs.

Consequently, the connected Miscellaneous Petition is closed.




                                                                                           08.04.2022
                  Index    : Yes / No
                  Internet : Yes / No

Speaking order / Nonspeaking order Nsa To

1.The Deputy Commissioner of Income Tax, Corporate Circle 1(1) CHE, Room No.611, Wanaparthy Block-VI Floor, No.121, Mahatma Gandhi Road, Chennai 600 034.

2.The Assistant Commissioner of Income Tax, Corporate Circle 1(1) CHE, Room No.611, Wanaparthy Block-VI Floor, https://www.mhc.tn.gov.in/judis 2/3 W.P. No.27311 of 2021 No.121, Mahatma Gandhi Road, Chennai 600 034.

M.DHANDAPANI, J.

Nsa W.P. No.27311 of 2021 08.04.2022 https://www.mhc.tn.gov.in/judis 3/3