Karnataka High Court
Ge India Technology Centre Pvt Ltd vs Deputy Commissioner Of Income Tax on 22 September, 2014
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WP.No.21839/2011
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 22ND DAY OF SEPTEMBER 2014
BEFORE
THE HON'BLE MR.JUSTICE H.G.RAMESH
WRIT PETITION No.21839/2011 (T-IT)
BETWEEN:
GE INDIA TECHNOLOGY CENTRE PVT. LTD.
HAVING ITS REGISTERED OFFICE AT
122, EPIP, WHITEFIELD ROAD
HOODI VILLAGE, WHITEFIELD
BANGALORE - 560 066
REPRESENTED BY
G.V.RAMANAN, CFO
GE INDIA TECHNOLOGY CENTRE, PVT. LTD. ... PETITIONER
(BY SRI PAWAN SHARMA FOR
SRI T.S. AMAR KUMAR, ADVOCATES)
AND:
DEPUTY COMMISSIONER OF INCOME TAX
CIRCLE 11 (3)
5TH FLOOR, R.P.BHAWAN
NRUPATHUNGA ROAD
BANGALORE - 560 001 ... RESPONDENT
(BY SRI E.R.INDRAKUMAR, SR. COUNSEL FOR
SRI E.I.SANMATHI, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA PRAYING TO RESTRAIN
THE RESPONDENT, HIS SERVANTS AND AGENTS FROM ACTING
PURSUANT TO SECTION 147 OF THE INCOME TAX ACT, 1961, IN
CASES WHERE THE ASSESSMENT IS SOUGHT TO BE REOPENED
BASED ON A MERE CHANGE OF OPINION BY THE ASSESSING
OFFICER AND ETC.
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WP.No.21839/2011
THIS WRIT PETITION COMING ON FOR HEARING, THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
H.G.RAMESH, J. (Oral):
1. Sri Pawan Sharma, learned counsel appearing for the petitioner seeks leave to withdraw the writ petition with liberty to the petitioner to file objections to the reasons furnished to the petitioner in the communication dtd. 3rd May 2011 (Annexure-B) within two weeks from today.
2. Sri E.R. Indrakumar, learned Senior Counsel appearing for the respondent submits that he has no objection for grant of liberty as sought for. Accordingly, liberty to the petitioner as sought for is granted.
3. Learned Senior Counsel appearing for the respondent fairly submits that the respondent will consider the objections that will be filed by the petitioner, in accordance with law, and pass an appropriate order on the objections.
He further submits that after adjudication of the objections filed by the petitioner, if the respondent is required to proceed further in the matter, he will not hurriedly proceed -3- WP.No.21839/2011 to pass any further order before expiry of two weeks. His submission is placed on record.
The writ petition is dismissed as withdrawn in terms stated above.
Sd/-
JUDGE BNS