M.Natrajan vs The Deputy Commissioner Of Income Tax ... on 24 September, 2025

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Madras High Court

M.Natrajan vs The Deputy Commissioner Of Income Tax ... on 24 September, 2025

Bench: M.Dhandapani

                                                                                               W.P.No.6758 of 2023




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 24.09.2025

                                                         CORAM

                                  THE HONOURABLE MR.JUSTICE M.DHANDAPANI

                                             W.P.No.6758 of 2023
                                           and W.M.P.No.6833 of 2023


              M.Natrajan                                                                 ... Petitioner

                                                               Vs


              The Deputy Commissioner of Income Tax (Benami Prohibition)
              Room No.2, Ground Floor A Wing,
              Income Tax Investigation Wing Building,
              6, M.G.Road, Nungambakkam,
              Chennai-600 034.                                   ... Respondent

              PRAYER : Petition filed under Article 226 of the Constitution of India praying
              for the issuance of a Writ of Certiorari calling for the records on the file of the
              Respondent and quash the impugned Show cause notice issued u/s 24(2) of the
              Prohibition of Benami Property Transactions Act, 1988 in F.No.: BPU-
              CHE/AF/MN/473/2022-23 dated 02.11.2022 as illegal, arbitrary and without
              jurisdiction.
                                    For Petitioner        : Mr.R.Sivaraman
                                    For Respondent        : Ms.M.Sheela,
                                                            Special Public Prosecutor



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https://www.mhc.tn.gov.in/judis                ( Uploaded on: 29/10/2025 07:32:17 pm )
                                                                                         W.P.No.6758 of 2023

                                                         ORDER

Challenging the show cause notice issued by the respondent, this Writ Petition has been filed.

2. When the matter is taken up, learned counsel appearing for the petitioner submitted that, as against the impugned show cause notice, the petitioner has preferred an appeal before the appellate authority.

3. Recording the aforesaid submission, this Writ Petition is closed. There shall be no order as to costs. Consequently, the connected Miscellaneous Petition is also closed.

24.09.2025 Index : Yes / No Speaking Order / Non-speaking order Neutral Citation Case : Yes / No Nhs To The Deputy Commissioner of Income Tax (Benami Prohibition) Room No.2, Ground Floor A Wing, Income Tax Investigation Wing Building, 6, M.G.Road, Nungambakkam, Chennai-600 034.

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https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/10/2025 07:32:17 pm ) W.P.No.6758 of 2023 3/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/10/2025 07:32:17 pm ) W.P.No.6758 of 2023 M.DHANDAPANI, J Nhs W.P.No.6758 of 2023 and W.M.P.No.6833 of 2023 24.09.2025 4/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/10/2025 07:32:17 pm )

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