The Special Land Acquisition Officer, vs The Income Tax Officer, on 11 November, 2013

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Karnataka High Court

The Special Land Acquisition Officer, vs The Income Tax Officer, on 11 November, 2013

Bench: L. Narayana Swamy

              IN THE HIGH COURT OF KARNATAKA,
                       DHARWAD BENCH

        DATED THIS THE 11TH DAY OF NOVEMBER 2013

                             BEFORE

       THE HON'BLE MR. JUSTICE L. NARAYANA SWAMY

              WRIT PETITION No.75774/2013 (T-IT)

BETWEEN

THE SPECIAL LAND ACQUISITION OFFICER,
KARNATAKA INDUSTRIAL AREA DEVELOPMENT
BOARD, LAKAMANAHALLI P B ROAD,
DHARWAD.

                                               ..... PETITIONER

(BY SRI H.R.KAMBIYAVAR, ADV.)


AND

THE INCOME TAX OFFICER,
TDS WARD, C.R.BUILDING,
NAVANAGAR,
HUBLI.

                                             ..... RESPONDENT

(BY SRI Y V RAVIRAJ, ADV.)


     THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO QUASH BY AN
APPROPRIATE WRIT, ORDER OR DIRECTION THE ORDER IN
ANNEXURE-A DATED:30/09/2011 VACATING THE TAX AND INTEREST
LEVIED IN THE SAID ORDER.

      THIS WRIT PETITION COMING ON FOR PRELIMINARY HEARING,
THIS DAY, THE COURT MADE THE FOLLOWING:
                                 -2-




                              ORDER

Petitioner has challenged the impugned order at Annexure-A dated 30.09.2011. The order has been passed by the Appellate Authority the Income Tax-Officer, TDS Ward, Hubli.

2. During the course of submission, it is submitted by the learned counsel for petitioner that against the impugned order an appeal has been preferred before the Commissioner of Income Tax (Appeal), Hubli in IA No.CIT(A) 163/HBL/2011-12 dated 02.11.2011 and the same is dismissed on 31.07.2013. Under the circumstance, this petition is disposed of reserving liberty to the petitioner to avail further remedies in accordance with law.

SD/-

JUDGE.

Naa

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Karnataka High Court