M/S Janani Infrastructure Pvt Ltd vs The Assistant Commissioner Of Income ... on 19 March, 2015

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Karnataka High Court

M/S Janani Infrastructure Pvt Ltd vs The Assistant Commissioner Of Income ... on 19 March, 2015

Bench: Aravind Kumar

                           1

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 19TH DAY OF MARCH, 2015

                        BEFORE

       THE HON'BLE MR.JUSTICE ARAVIND KUMAR

           WRIT PETITION NO. 8882/2015 (T-IT)

BETWEEN:

M/S JANANI INFRASTRUCTURE PVT. LTD.,
NO.24, IST MAIN ROAD,
NEAR BHASHYAM CIRCLE
PETROL PUMP,
VYALIKAVAL
BENGALURU-560 003.
PAN: AABCJ7371H
REPRESENTED BY ITS
MANAGING DIRECTOR
SRI. N.V.S.MURTHY
AGED ABOUT 58 YEARS.               ... PETITIONER

(BY SRI C.P. RAMASWAMY FOR
    SRI BALRAM R. RAO ADVOCATES)

AND:

1.     THE ASSISTANT COMMISSIONER
       OF INCOME TAX
       CENTRAL CIRCLE 1(1), 3RD FLOOR
       CENTRAL REVENUES BUILDING,
       QUEEN'S ROAD,
       BENGALURU-560 001.

2.     THE ADDL. COMMISSIONER OF
       INCOME TAX
       CENTRAL RANGE-1,
       3RD FLOOR
       CENTRAL REVENUES BUILDING,
       QUEEN'S ROAD,
                            2

     BENGALURU-560 001.

3.   DEPUTY COMMISSIONER
     OF INCOME TAX
     CENTRAL CIRCLE 1(1), 3RD FLOOR
     CENTRAL REVENUES BUILDING,
     QUEEN'S ROAD,
     BENGALURU-560 001.                 ..RESPONDENTS

(BY SRI. K.V. ARAVIND, ADVOCATE)


     WRIT PETITION IS FILED UNDER ARTICLE 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH AS FAR AS THE PETITIONER IS CONCERNED BY
AN APPROPRIATE WRIT OR ORDER IN THE NATURE OF
CERTIORARI OR ORTHERWISE, THE IMPUGNED NOTICE
ISSUED UNDER SECTION 148 OF THE INCOME TAX ACT
1961 DATED 28.03.2014 VIDE ANNEXURE-A

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

                       ORDER

Dr.C.P.Ramaswamy, learned Advocate appearing for petitioner, after arguing the matter for some time, seeks permission of this Court to withdraw the writ petition and to pursue his grievance before jurisdictional Assessing Officer. A memo is filed to the said effect. Said memo is placed on record.

Accordingly, writ petition stands dismissed as withdrawn.

It is made clear that no opinion is expressed on the contentions raised. All contentions of the parties are left open.

Registry is directed to return Annexures-A,B & C on same being substituted with photocopies which are duly attested by learned Advocate appearing for petitioner.

Sd/-

JUDGE *sp

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