Madras High Court
M/S.Mohan Breweries And Distilleries ... vs The Commissioner Of Income Tax on 13 July, 2021
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
W.P.Nos.10841 & 10843 of 2013
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 13.07.2021
CORAM
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
W.P.Nos.10841 & 10843 of 2013
and
M.P.Nos.1, 1, 2 & 2 of 2013
M/s.Mohan Breweries and Distilleries Limited,
South Indian Film Chamber of Commerce
New Building, Phase I, 3rd Floor,
605/606, T.R.Sundaram Avenue,
Chennai – 600 006. ..Petitioner in all W.Ps
vs
1.The Commissioner of Income Tax,
Chennai – III,
124, MG Road, Chennai – 600 034.
2.The Commissioner of Income Tax,
Central Circle II,
108, MG Road, Chennai – 600 034.
3.The Assistant Commissioner of IncomeTax,
Central Circle – II (1),
108, New Building, I Floor,
Chennai – 600 034. ..Respondents in all W.Ps
Prayer in W.P.No.10841 of 2013: Writ Petition filed under Article 226 of
the Constitution of India praying to issue a Writ of Certiorarified
Mandamus, to call for the records of the petitioner on the file of the 3 rd
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https://www.mhc.tn.gov.in/judis/
W.P.Nos.10841 & 10843 of 2013
respondent and quash the impugned order under Section 144 read with
Section 147 in PAN AAACM2415L dated 19.03.2013 and consequently
direct the 3rd respondent to drop the reassessment proceedings for the
assessment year 2005-06.
Prayer in W.P.No.10843 of 2013: Writ Petition filed under Article 226 of
the Constitution of India praying to issue a Writ of Certiorarified
Mandamus, to call for the records of the petitioner on the file of the 3 rd
respondent and quash the impugned order under Section 144 read with
Section 147 in PAN AAACM2415L dated 11.03.2013 and consequently
direct the 3rd respondent to drop the reassessment proceedings for the
assessment year 2006-07.
For Petitioner : Mr.R.Venkatanarayanan
For M/s.Subbaraya Aiyar
[in both W.Ps]
For Respondents : Mr.A.P.Srinivas
Senior Standing counsel
[in both W.Ps]
COMMON ORDER
The learned counsel appearing on behalf of the writ petitioner, through Video-Conferencing, made a submission that the cause arose for the purpose of filing of the writ petitions became vanished. Thus, no further adjudication needs to be entertained in respect of the grounds raised in these writ petitions.
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2. Accordingly, both the writ petitions stand disposed of as infructuous. No costs. Consequently, connected miscellaneous petitions are closed.
13.07.2021 Kak Internet:Yes/No Index:Yes/No To
1.The Commissioner of Income Tax, Chennai – III, 124, MG Road, Chennai – 600 034.
2.The Commissioner of Income Tax, Central Circle II, 108, MG Road, Chennai – 600 034.
3.The Assistant Commissioner of Income Tax, Central Circle – II (1), 108, New Building, I Floor, Chennai – 600 034.
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