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Karnataka High Court

B K Shantha vs Income Tax Commissioner Tds on 6 March, 2018

Author: S.Sujatha

Bench: S.Sujatha

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 6TH DAY OF MARCH, 2018

                         BEFORE:

          THE HON'BLE MRS. JUSTICE S.SUJATHA

          WRIT PETITION No.5802/2018 (T - RES)

BETWEEN:

B K SHANTHA
RETD ASSOCIATE PROFESSOR
DEPARTMENT OF BOTANY &
MICROBILOGY
GOVT SCIENCE COLLEGE
BENGALURU
AGED ABOUT 67 YEARS
NO 2305, 21ST CROSS,
BANASHANKARI 2ND STAGE
BENGALURU - 560070
                                                ... PETITIONER

               [BY Sri. CHANDAN S. RAO, ADV.]

AND:

1.     INCOME TAX COMMISSIONER TDS
       NO 59, 3RD FLOOR,
       HMT BHAVANA, BELLARY ROAD,
       DENA BANK COLONY,
       GANGANAGAR
       BENGALURU - 560032

2.     DEPUTY COMMISSIONER OF
       INCOME TAX CPC
       POST BAG NO 1,
       ELECTRONIC CITY P O
       BENGALURU - 560500
                            -2-


3.     INCOME TAX OFFICER
       WARD 15 (4)
       HMT BHAVANA, BELLARY ROAD,
       DENA BANK COLONY,
       GANGANAGAR
       BENGALURU - 560032

4.   THE PRINCIPAL
     GOVERNMENT SCIENCE COLLEGE
     NRUPATHUNGA ROAD
     BENGALURU - 560001
                                         ...RESPONDENTS

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH
INTIMATION NOTICE DATED 14.09.2017 RECEIVED FROM
DEPUTY COMMISSIONER OF INCOME TAX CPC, BENGALURU
560500 UNDER SECTION 245 OF INCOME TAX ACT, 1961
PRODUCED AS ANNEXURE-C AND ETC.,

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

                       ORDER

Learned counsel appearing for the petitioner has filed a memo seeking withdrawal of the writ petition.

2. Memo is taken on record.

Writ petition stands dismissed as withdrawn.

Sd/-

JUDGE AN/-