Mr.Ganesh Kumar Sundararaman vs The Assistant Commissioner Of Income ... on 3 December, 2021

[Cites 2, Cited by 0]

Madras High Court

Mr.Ganesh Kumar Sundararaman vs The Assistant Commissioner Of Income ... on 3 December, 2021

Bench: C.Saravanan

                                                                       W.P.No.13754 of 2020


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 03.12.2021

                                                   CORAM:

                                   THE HONOURABLE MR.JUSTICE C.SARAVANAN

                                              WP.No.13754 of 2020

                                              [Video Conferencing]

                    Mr.Ganesh Kumar Sundararaman
                    New No.10, Old No.17
                    Murugesan Street, Rangarajapuram
                    Kodambakkam, Chennai – 600 024.
                    PAN : ADOPG3312N                                 ....Petitioner


                                                     -Vs.-


                    1.The Assistant Commissioner of Income Tax
                      Non Corporate Circle – 17(1), Chennai
                      Income Tax Department
                      121, Nungambakkam High Road
                      Chennai – 600 034.

                    2.The Principal Commissioner of Income Tax
                      Chennai – 9
                      Income Tax Department
                      121, Nungambakkam High Road
                      Chennai – 600 034.

                    3.The Chief Commissioner of Income Tax
                      Chennai – 1
                      Income Tax Department

                   1/4
https://www.mhc.tn.gov.in/judis
                                                                               W.P.No.13754 of 2020


                       121, Nungambakkam High Road
                       Chennai – 600 034.

                    4.Central Processing Centre
                      Income Tax Department
                      Bengaluru – 560500.                                    .....Respondents

                    Prayer :-

                            Writ Petition filed under Article 226 of the Constitution of India to

                    issue a Writ of Mandamus to direct the 1 st respondent for processing the

                    valid revised return of income filed on 23.08.2011 for the assessment year

                    2010-11 in PAN : ADOPG3312N u/s 139(5) of the Income Tax Act, 1961

                    in accordance with the guidelines issued by the Central Board of Direct

                    Taxes vide Circular F.No.225/98/2000/ITA-II dated 10.07.2020.



                                  For Petitioner         :    Mr.A.S.Sriraman

                                  For Respondents        :    Mrs.Hema Muralikrishnan,
                                                                  Senior Standing Counsel


                                                       ORDER

The learned counsel for the petitioner submits that nothing survives for further adjudication as the respondents had complied with the interim order dated 01.10.2021.

2/4

https://www.mhc.tn.gov.in/judis W.P.No.13754 of 2020

2.Recording the submission made by the learned counsel for the petitioner, the writ petition stands closed. No costs.

03.12.2021 pgp Index : Yes / No Internet : Yes / No 3/4 https://www.mhc.tn.gov.in/judis W.P.No.13754 of 2020 C.SARAVANAN, J pgp W.P.No.13754 of 2020 Dated : 03.12.2021 4/4 https://www.mhc.tn.gov.in/judis

Unlock Advanced Research with PRISMAI

Madras High Court