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[Cites 44, Cited by 0]

Andhra Pradesh High Court - Amravati

Between vs A Wen On In Rd : A Sea on 12 July, 2024

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA
(SPECIAL ORIGINAL JURISDICTION}
FRIDAY, THE TWELFTH DAY GF JULY,
TWO THOUSAND AND TWENTY FOUR
'PRESENT:
THE HONOURABLE SRI JUSTICE G.NARENDAR
AND
THE HONOURABLE SMT JUSTICE RIRANMAYEE MANDAVA

WRIT PETITION Nos. 14681, 14678, 14852, 28520, 29758, 29980, 21645,
31762, S805, $2056, 32074, QQ177, J21FS, SPISG, 32364, 32366, 32368,
32488, 32489, 22740, 33047, 33089, 329279, 39229, 99232, 39647 of 2023
and 4285, 4282, 4296, 4340, 4901, 4994, $492, 6304, 6424, FA98, 7694,
F895, 7704, PPOG, G32, 9476, 9792, QV94, OTOP, SSO1, G8OS, SOS, 980K,
go44, T0579, 14168, 11404, T1754, 12989, 15045, 13477, 13284, 13324,
T3419, 19498, 13480, 14128, 14135, 14140, 11847, 14723, 11608 OF 204

WRIT PETITION NO: 14981 OF 3023
Between:

ami Prameela Pasumarthi, Wio Mr. P.Narasimha Rao, aged 82 years,
oc: House Wis, D. No.6-44, Pentalavarigudem Village, Vatsaval Mandal,
NTR Distriat - 527 402, Andhra Pradesh.
Patitioner
AND
1. The Deputy Cormmissianer of Income Tax - Circle 141), Viayawada, C R
Building, 1° Floor Annex, M G Road, Vieyawadae - 520 602, Andhra
Pradesh.
é. The Principal Chief Cammissioner of Income Tax, Andhra Pradesh and

Telangana, Hyderabad Room No.- 922, 8 Floor, R' Block, LT Tow ars.

we

sry

Ves-3, AC Guaras, Hyderabad - 500 004, Telangana.

Respondents


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WRIT PETITION NO: (4878 OF 3023
satweean:

Mr Sesharao Ghantasala, S/o Mr. G. Venkateswara Rao, aged 59 years,

Oce.. Agnoulturist, H.No. C4-59, RamalayamVeedhi, Gucivakalanka,
KiuruMandaiam, West Godavari District - 594 004, Andhra Pradesh.
Patitioner
AND

1. The Income Tax Officer - Ward 1, Eluru, Income Tax Office, 33-8-4-A/4
KK S Towers, R R Pet, Eluru, Andhra Pradesh - 584 00°

2, The Principal Chief Commissioner of Income Tas, Andhra Pradesh &
Telangana, Hyderabad Room No. 922, 9" Floor, 'B Block, 1. T Towers,
10-2-3, AC Guards, Hyderabad - 500 004, Telangana.

Respondents

Pelttion under Article 226 of the Constitution of Indie is fled praying that
in the circumstances stated in the affidavit fled therewith, the High Court may
be pleased to issue a Writ of Mandamus ar any other appropriate Win, Order
or Diremtion, declaring. a) the order passed under Sec. T48Aeg) of the Incame
Vax Act, 1861, dated 31.03.2023, bearing BIN and Notice No.

TEAVAS TPA 8 A/2022-239 08182782111}, by the 1 Respondent, for the
Assessment Year PAQTO-T?, Q} the notice issued under Sec. 148 of the Incame
Vax Act, 1984, dated 87.03.2023, bearing DIN and Nefice No
NEAVAST/S/146_ 1/2022- 23/105182769101}, by the ist R 2espondent, for the
Assessment Year 2016-17, as arbitrary, legal, bad in law, vold-ab-initio,
vidialive of the principles of natural justice, apart from being violative of
Aricies 14, 19¢C1 Va) and 265 of the Constitution of India and Sec 145A of the
income Tax Act, 1967, and consequently set aside the same in the inferesis of

justics.


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Petiion under Aric: 226 of the Conetitution of India is filed praying that
n the circumstances sisted in the affidavit fled therewith, the High Court may
be meased fo issue a Writ of Mancdarnus or any other appropriate Writ, Order
or Direction, declaring. {a}.the order passecd' u/s 148A(d} af the Income Tax
Ach, 7984, dated 30.03.2023, bearing CHN and Notice
No ITBAVAST/F/148A/2082-24/1 05 1B87H47 (1), by the 1" Respondent, for the

assessinent Year 2016 - 17. (b}.ihe notice issued u/s 148 of the Income Tax

Act, 121, dated 30.03.2023, bearing CNN and Notice No ITBAYAST/S/448

VS022-235/105" PPOTS6OC), _by the 1° Respondent, for the Assessment Year

2016 ~ 17, as arbitrary, iNegal, bad in law, void-ab-initic, violative of the

principles of natural justice apart from being violative of Articles 14, 19C Ng)

and 255 of the Constitution of india and Sec. 1484 of the income Tax Act

TSG), and consequently set aside the samme in the Interests of justice.

iA NO: 1 OF 2020r

Petition under Section 181 of CPC is filed praying that in the
circumstances stated in the affidavit fled in suppart of the petition, the High
Court may be pleased fo stay all further proceedings, including any recovery,
pursuant fo the notice | ssid u/s 148 of the Income Tax Act, 1961, dated
SOLOS 2083, bearing "DIN and Notice NolTBA/AST/S48 T/20ee-
eafl031707960(4), for the Assessrnent Year 2016 - 17, pending disposal of
W.P.No. 14882 of 2023, on the file of the High Cour

The peifion coming on for hearing, upon perusing the Petition and the
aiidavit Hed in ene thereof and the order of the High Court dated
OUT? 2029, 28.17 2083, 18.12.2023, 26.02.2024 & 03.08.2024 made hergin
and upon hearing the arguments of Sri AVASiva Kartikeya Advocate for th

Patlloner and of SrA Radha Krishna Standing Counsel for the Respondents.


m

Me,

WRIT PETITION NO: 385990 OF 2083
Between:

Sala Sresnivas Rea. Somise Ry, SYo Venksta Swamy, aged S€ years,

Sec usness, HNO 7 R-19-22, Karicharia Vari Lane, Eluru, West Godavari

Petitioner

1. The Income Tax Officer - Ward J, Eluru, Income Tay Office, 23-84-84,
KR S Towers, RR Pet Elon u, Andhra Pradesh ~ 524 002
2. The Principal Chief Commissioner of Income Vax, Andhra Pradesh and

Telangana, Hyderabad Room No. 922, 8" Floor, (8 Block, |) Towers,
Te!-g, AG Guards. Hycarabad ~ 500 804, Telangana,

3. Assessment Writ, Incame

Center, New Delhi Room No. 01. 2" Elser, E-Ray mp, Jawaharial

Nehru Stadium, New Delhi- (ioe

Respondent

Pelion under Article 926 of the Constitution of india is Alea oraying that

in the circumstances stated in the affidavit fled | therewith, the High Court m ay
be pleased fo issue a Writ of Mandarnus or any other aonroprate Wr, Order
or Uxrection, declaring. a} the order bassed by the dst Respondent, u/s
i48A(d) of the Income Tax Aci, 1984, dates os 04. 2022, bearing DIN and
Notice No. MGA/AST/FM148A/0082.23/10 f2005203(7), for the Assessment

Year 2015 - 16. and 6 the notice issued by the Ist Respondent, u/s 148 of the
incame Tax Act, 196%, dated oS.q¢ 2022, bearing DIN and Notice Ne
ITBAVASTISA48 1/2022-23/4 042808508 303), for the Assessment Year 2045 -
18. @s arbitrary, legal, bad in law. vOld-ab-iniiio, violative of the orincinles af
Satural justice apart from being violative of Aniclas 14, 18C) Mg) and 385 of the

Gonstiution of india anc Sec. W48A of the Income Tay Act, 1881. and

1a)

ongequently set aside the same in the interests of | justice,


IA NO: 1 OF 2023:

Petition under Section 151 of CPC is Sled praying that in the
circumstances stated in the affidavit Med in support of the petition, the High
Court may be pleased to Stay all further proceedings, including any recovery,
pursuant to the notice issued u/s Sec 148 of the income Tax Act 1961, dated
05.04.2022, bearing DIN and Notice Na. ITBAVASTISI148_ 1/2029.
2o/1042508508(1}, for the Assessment Year 2015 - 16, pending dispasal of

WLP No. 28520 of 20193 on the fie of the High Court,

The petition coming on for Rearing, upon perusing the Petition and the
affidavit Hed In support thereof and the Onder of the High Court dated
SU.106.2023, 28.14.2023, TBAZ 2023, 26.02 2024 & 03.05.2024 made herein
and upon hearing the arguments of SHAW A Siva Narlikeya Advocate for the

Petitioner and of Si_A Radha Krishna, Standing Counsel for the Respondents,

WRIT PETITION NO: 3e7ea OF 2033
Batween:

Ranga Reddy Bhimavarapu, Sfo Rami Reddy Rfo 6-110/1, Kaza,

Mangalagit!, Guntur, Andhra Pradesh,
Petitioner
AND
1. The Union of india, Represented by its Secretary (Revenue), Ministry of
Finance, Deparment of Revenue North ENock, New Delhi. 710004

2. Principal Commissioner of income Tax, Guntur, Guntur District

haa
nov

income Tay Cicer, Ward-2(1), Guntur, Guntur District

Respondents

Petition under Article 228 of the Canstitution of {ridie is fled orayiryy that
in the circumstances stated in the affidavit Hied therewith, the High Court may

be pleased fo issue a writ, order or direction more particularly the one In the


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WRIT PETITION NO- 29980 OF 2023
Retween:

Vijaya Lakshmi Kakarla, Wo. KSR Anjaneyulu, Aged. 89 Years, 8-185-1
Yhulluru, Guntur, Andhra Pradesh 529937
Petitioner
AND
1. Union of India, through the Secretary, Department of Revenue, Ministry
of Finance, Govt. of India, North Block, New Dethi-1 10004
=, Principal Commissioner of Income Tax, Vilsyawada NTR Distrci
3. income Tax Officer, Ward 2(}}, Guntur Guntur District

Respondents

Petition under Ariicie 226 of the Constitution of india is fled praying that
in the circumstances stated in the affidavit filed therewith, the High Gourt may
be pleased to issue 3 writ, order or direction more particularly the one in the
nature of Wri of Mandamus declaring the impugned notice vide DIN and
Notice No. ITBAAST/GM48_1/2022-23M 0511581081) dated 23.05.2023
under Seciion 148 of the Income Tax Act and the impugned Order bearing
DIN and Notice No. [TBAIASTIF/M148A/0022-29/1054 1478041}, dated
£d,03.20235 under Section 148A(d) of the Incorne Tax Act passed by the 3°
Respondent and con sequen! notice under Section 1448 dated 26.07 2093
bearing ITBAVAST/S/8 1/2023-24/1054837864(4) and under Section T4205},
dated 14 06.10.2023 bearing ITBAVASTIFN43(4 V2023-24/105882351 eet} for
the AY 2016-17 without issuing show cause notice under Section T48A(b) of
ihe Income Tax Act without providing adequate goportunity of hearing,
thereby violating principles of natural justice and being cartrary fo the
procedure cortemplated under Section 151A of the Income Tax Act. arbitrar Yy
and unreasonable, besides being violative of the Petitioners' righis guaranteed:

under Articles 14 and 19(1Ng) of the Constitutien of India and consequently


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2. The Principal Chief Commissioner of income Tax, Andhra Pradesh and
Telangana, Hyderabad Room No. 922, 8° Floor, B Block, | T Towers,
TO-2-d, AG Guards, Hyderabad - 500 004, Telangana

3. Assessment Unit, income Tax Depariment, National e-Assessmnent
Center, New Delhi, Room No. 401, 2 Floor, E-Rarnip, Jawaharlal
Nehru Stadium, New Delhf- 110 009.

Respondents

Petilion under Article 226 of the Constitution of India is fled praying that

in the circumstances stated in the affidavit fled therewith, the High Court may
be pleased fo issue a Writ of Mandamus or any other appropriate Writ, Order

or Direction, declaring

a. the order passed by the 1" Respondent, u/s 148A(d) of the Income
Vax Act, 19817, dated 04.04.2022, bearing DIN and Notice No.
TRAIAS TIF ABA/2022-23/1 042465392211), for the Assessment Year 2045 -16

and

he natice issued by the 1° Respondent, u/s 148 of the Income Tax

t
Act 7861, dated 04042022, bearing OYN and Notice No.

TBAVVAST/S/148 V2022-23/1042488236(1}, for the Assessment Year 2015 -
1S arbitrary, legal, bad In law, void-ab-iniic, violative of the principles of
natural justice apart from being violative of Aricles 14, TIC Ng) and 265 of the

ng

sonsiiidion of India & Sec. 148A of the income

-

ax Act, 1967. and

consequently set aside the same in the interests of justice.

iA NO: 1 OF 2023

Petiion under Sectinn 154 CPC is fled praying that in the
crcumstances stated in.the affidavit filed in support of the writ oeition, the

High Court may be pleased to stay all further proceedings, INCHING any


recovery, pursuant to the notice Issued u/s 148 of the Income Tax Act, 1984,
Gated 04.04. 2022, bearing DIN and Netice No- ITBAYAST/SM148 1/9082.

23/1042486238(4), pending disposal of the Wri Petition Ne. 21645 of 2088, on

the file of the High Court,

The petition coming an fer hearing, upon perusing the Petiion and the
affidavit Hed in support thereof and the order of the High Court order dated
08.12.2023 made herein and upon A hearing he arguments of SLAW A Siva
Kartkeya Advocate for the Petitioner and SriA Badhakrishna, Standing

Counsel for Respondents.

WRIT PETITION NO: Sd782 OF soe

Setween:
fenkata Rajendra Kumar Reddy Pokkireddy, S/o. & Rammohan Neddy, agec

Sern

Sf years, Occ Business, H. No. 27-31-54. 19° Cross Road, Balai Nagar,
Nellore - $24 008 Andhra Pradesh
Fettioner
AND
1. The Income Tax Officer, Ware 1, Nellore, Income Tay Ofte ce, 24-2-
438,1° Floor, GT Road, Nellore - $94 O07, Andhra Pradesh

& The Principal Chief Commissioner of incame Tax, Andhra Pradesh and

Telangana, Hyderabad Room Ne 922, 9° Floor, 'B' Binck. LT Towers
10-2-3, AG Guards, Nyderabad - 500 004. Velangana
¢, Assessment Unit, incorne Tax Department, National a-Assessment

Genter, New Delhi, Roam No. 401, 2°° Floor, & &=-Ramo, Jawaharlal
Nenru Stadium, New Deihi- 146 003,
Raspondents

atition unser Article 228 of the Constitution of India is Aled praying that

in the circumstances stated in the aftidavi ft Hled therewith, the High Court may


be oleased fo issue a Writ of Mandamus or any other appropriate Writ, Order

or Direction, declaring.

a. the arder passed by the 1" Respondent, u/s 148A(¢) of the Income
Tax Act, 7964, dated 27.03.2023, bearing OIN and Notice Ne.
TBAIAS TFA 48A/2022-23/1051 38 7068U), for the Assessment Year 2016 -

and

b. the notice issued by the 1° Respondent, u/s 148 of the Income Tax

" 7964, dated 90.08.2023, bearing CIN and Notice No.
TRAVAS T/S/ 148 L20e2-235/108 76525955, for the Assessment Year S018 -
y7. arditrary, egal, bac in law, volc-ab-initio, violative of the princigies of

natural justice apart fram being violative of Anicles 14, 19(4}(g) and 265 of th

Constitution of india and Sec. 148A of the income Tax Act, T8814, and

amsequently set aside the same in the Interests of justice.

IANO: 7 OF 2023

Fettion under Section 757 CRC is Hed praying that in the
croumstances stated in the affidavit fled in support of the writ petition, the
High Court may be pleased io slay all further preceedings, including any
reaovery, pursuant io ihe notice issued u/s 148 of the Income Tax Act, 1964,
dated 30.03.2023, bearing CHN and Notice No. BSAESUSERE _2082-
Z2of 10516525920), for the Assessment Year 2078 -17, pending disposal of the
Writ Petition No. 37782 of 2023, on the file of the High Court.

The petiion coming on for hearing, upon perusing the Petition and the
afiidavil fled in suppart thereaf and the order of the High Court order dated
T7.12.2023 made hersin and upon hearing the arqumeris of SrLAVA.Siva
for the Petiioner and Or A Radhakrishna, Sanding

Counsel for Respondents.


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WRIT PETITION NO

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IA NG: 1 OF 2088

Petition under Seclion 157 CPC is Sled praying that in the
circumstances stated in-the affidavit fled in SUDDOr of the writ petition, the
High Court may be pleased to Slay all further proceedings, mluding any
recovery, pursuant to the notice Issued u/s 148 of the income Tax Act, 1964,
dated 07.04.2022, bearing CIN and Notice No. ITBAVASTYS/148 1/2022.
2d/T04S844632(1), for the Assessment Year 2015 -16, pending ai ispasal of
W.P.No.31805 of 2028. on the Sie of the High Court.

The petition coming on for hearing, upon perusing the Petition and the
affidavit fled in support thereat and the order of the High Court order dated
T12.2023 made herein and upon hearing the arguments of SLAVA Siva
Kartikeya Advocate for the Petitioner and SALA Radhakrishna, Standing

Counsel for Respondents.

WRIT PETITION NO: 32086 OF 9023

Between:

M/s Sawmya Kakani, vo. Mr. Venkat Rao Kakani, aged 34 years,
OQcc:Business, H. No BD. No. STATG-SS/17, Flat No. O 1, &YR Complex, Opp.
Modern Foods Soddharth, Viisyawada - 520 010, Andhra Pradesh.

| .. Petitioner
AND
1. The Income Tax Officer Ward, 201), Viayawada, CR Build ng, 1° Floor
Annex, MG Road, Vijayawada - §20 062, Andhra Pradesh

The Principal Chief Commissioner of h neame Tax, Andhra Pradesh and
Telangana, Hyderabad Roam No. 922, 9 Floor, BB Block, .T Towers,

10-2-3, AC Guards, Hyderabad - 500 B04, Telangana


3

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Patition under Aricfa 226

Assessm
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iad mE BoD Be ee
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et fee e. see dpot enh aS tht
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ner proceedings,
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2a 1042754396(1), for the Assessment Year 2015 - 16, pending disposal of

WP No 22058 of 2023, on the fle of the High Court,

The petition coming on for hearing, upon perusing the Petition and the
afidavit fled im support thereof and the orders of the High Court dated:
14922025, 71.07.2024, 14.08.2024, 08.09.2084, 203 2024 & 03.08.2024
made herein and upon hearing the arqgumenis of Si AWA Siva Kartkeya,
Advocate for the Pellioner Ghrough virtual mode} and Sri A Radha Krishna,

Standing Counsel for the Respondents.

WP NO: S3074 OF 2023
Reafhween:

Spartek Ceramics india Limited, Regd. Of Narsingapuram Mitta Palem
Mancragin Teluk, Chittoor, Andhra Pradesh-S1? 102. Rep. by its Authorized
Signaiory, T Mari
. Fettioner
AND
1. The Additional Jnint Deputy Assistant Commissioner of Incame Tax,
National Faceless/E-Assessmaent Centre, Delhi, Income Tax
Department, Deinl, 2°" Floor, f-Ranip, Jawaharlal Nehru Stacium,
Delhi] POOGS.
2. The Principal Chief Commissioner of Income Tax, National E-
Assessment Centre, Income Tax Deparment, Delhi, 2°" Floor, E Ramp,

Jawaharlal Nehru Stadium, Delhi 170 603

3. The Central Board of Direct Taxes, Represented by its Chairman,
Department of Revenue, Ministry of Finance, Govi. of India, North
Klock, New Delhi T70 004

4. Assistant Commussioner of Income Tax, Circle 1(1) Tirupati, Andhra
Pradesh

&. Union of India, through the Secretary, Department of Revenue, Ministry

of Finance, Govt. of India North Block, New Delh 110001


. Respandaents

Article 32

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Paettion und

in the circurmeian

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ym aa he a Gh oe whee Soe 3 wad wet % 'oe; roa 4 " eo CS
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sehr, "mie, seg ppoes Saehee neeend o " eee a 5 ger
a a rr a: & GP Oo bao 8 & tor NO
<a Ot, fhe ORE ee Cs REL



ihe Petitioners and Sri Vihay K Punna, Standing Counsel for the Respondent

Nas.7, 2&4

WRIT PETITION NO: 32477 OF 2023

Between:
M/s Spariek Ceramics India Limited, Regd. OF Narsingapuram Mitta Palem
Mandragin Taluk, Chittoor, Andhra Pradesh-517 102. Rep. by its Authorized
Signatory, T. Man.
Petiiionsr
AND
1. The Additional Joint Deputy Assistant Commissioner of Income Fax, of
income Tax, National Faceless/E-Assessrment Centre. Delhi, Income
Tax Department, Delhi, 2° Floor, k-Hamp, Jawaharlal Nehru Steadiurn,
Dalhi-TTO003.

The Principal Chief Cammissioner of Income Tax, Nafional E-

fh

Assessment Cantre, Incorne Tax Department, Delhi, 2°° oor, E-
Ramp, Jawaharlal Nehru Stadium, Delhi- 110 603

3. The Central Board of Direct Taxes, Represented by iis Chairman,
Department of Revenue, Ministry of Finance, Govt. of india, North
Sieck, New Delhi 110 004

4. Aasistant Commissioner of Income Tax, Circle 14} Tirupati, Andhra
Pradesh

5. Union of india, through the Secretary, Department of Revenue, Minisir
of Finance, Govt. of India, North Block, New Delhi ~F9G004

Respondents

Patilion under Article 226 of the Constitution of India is Sled praying that
in the circumstances stated In the affidavil fled therewtth, the High Court riay
be pleased in issue a wr, order ar direction more parhoularly ame in the

nalure of Writ of Mandamus declaring the Assessment Order vide DIN No.
TRAIAS TSi147/2023-24/1 0506888001) dated 30.09.2023. passed by the


Respondent No.i for the AY 207) Jin violation of the princinles of

natural fusties, in cantravention of the provisions of the Incame Tax Act, 196 t,

os
ty
roa]
cr
o
x

A

arbiary and unressonahis, besides being violative of the Pelltioners dohis

ays
?

guaraniced under Articles 14 and 19{1\q)

ee
a
rete,
eve
we
a)
oy
todb
ws
SS
oh.
2
oe:
wire
Ss
mm
ar
a
re

consequently set aside the same:

IANO: 7 OF 2623:

Fetiion under Section 781 CPC is fled eying thal in the

y ft
8
2
pede
oe
ky
oe
%
tS
eS
F
oy
ke
ot
oo

circumstances stated in the aficayit fed in <

Nye gpd Pao q lee eng ge et Pease Ap rtiowen vert -
Court may be pleased io issue a writ, order or direction more particularly one

in the nature of Writ of Mandamus dec Javing the Assessment Order vide DIN
No. TBAASTISN47/2023-24/1 OS868S8880i1) dated 10.08.2083, passed by
the Respondent Not for the AY 204
of natural justice, in contravention of the provisions of the income Tax Ack,
1864, arbitrary anc ee besides being violative of the Petitioners'
righis guaranteed under Articles 14 and 19{1 Ng) of the Constitution of inela,

and consequently set aside the same, pending disposal of WP.Ne 321

2023, an the fle of the High Court,

The pelifion caming on for hearing , UDON perusing the Petition and the
afidavid fed in support thereof and the earlier Order of the Hi igh Court dated,

49 ONTQ Fa AA ore " ' ' me YA . : mes Na te
4.92 23 PUOT S024 1202 2084, 1405 2084, 02.04. 2024, SO. O48 2024 &

Pa CUES, Pe Ue Ais,

Jyothi Raina

if

OS 07 2024 meade herein and a pon hearing the arguments of Ms.

ws

Anumolu, learned counsel representing Sri Challe fsunararan, Acvonate for

the Fettoner and Sri Vi iifhay K. Funna, Sharwi ing Counsel for the Respondent

Nos, 4, & Z& 4.


WRIT PETITION NO: 32778 OF 2023

Setween:

M/s. Spartek Ceramics India Limited, Read. OY Narsingaouram Mitia Palern
Mandragi Taluk, Chittoor, Andhra Pradesh-S17 102, Rep. by is Authorized
signatory, T.Mani
.. Patitioner
AND
}. The Additional Noint) Deputy! Assistant Commissioner of Income Tax,
National Faceless/E-Assessment Centre, Delhi, income Tax
Depariment, Delhi, Floor, E-Ramp, Jawaharlal Nehru Stadium, Belh
FTOQOGS

=. The Principal Chief Comrrissinner of Income Tax, National £--
Assessment Centre, Income Tax Department, Delhi, 2% Floor, E-
Ramp, dawaharlal Nehru Stadium, Delhi - 110 603

3. The Central Board of Direct Taxes, Represented by its Chairman,

Depariment of Revenue, Ministry of Finance, Gavi. of india, Nerth
Biock, New Delhi 110 004

4. Assistant Commissioner of incorne
Pradesh

rax, Circle 149) Tirupati, Andhra

S. Union of India, through the Secretary, Denartrnent of Revenue, Ministry
of Finance, Govt. of India, North Block, New Delhi-110004
_ Respondents

Patition under Article 229 of the Constitution of India is filed praying thal
in the circumstances stated in the affidavit fied therewith, the High Court may
be pleased to issue a writ, order or direction more particularily one in the
nature of Writoof Mandamus declaring the Assessment Order vide DIN
No. TBAIAS T/SAA 7/2023. S24) TOSS688825( 4) dated SIL09 2023, passed by
Respondent No.1 for the AY 2016-17 as being in violation of the princinles of
natural justice, in contravention of the provisions of the Income Tax Act, 1964,

ariirary and unreasonable, besides being viclative of the Petitioners rights


guaranteed under Articles 14 and 7s S(T Xa} af the Constitution of india. and

N

ansequently set aside the same:

IANO: 1 OF 2023:

Patiion under Section wT CRC js filed praying that in the
creumstances stated in ihe aNidavif fled in s suppor of the writ petition, the
High Court may be pleased to stay the operation of the impugned Order vide
ON No TRAIAST/Si4 47/2033- vanoseseee25(1) dated 30.09.2029, including
Demand Notice vide OFM & Notice  NolTBAVASTISN Sareqe3.
e4OS6888828(4} dated 30.08.2025 fDemand Notice") and notices of
pe penaly Nos ITBAVPNL/G/2? 1 C1 Ne) (2023-241 0566888311) dated 30.69 2084

2038, on the file of

o
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the High Court

ay
vod
"~
iL

The pefiion coming on for hearing, upon perusing the Pefiion and the
Nidavil fed in support thereof and the earlier Order of the High Court dated.

W2023, T1OL2084, 12.02 2024, 11.03. 2024, O24 204, 80.04 8084 2B

ost

CAF SESS esrese eet pape sameg ery h 4 Sh
OF 2024 made herein and upon hearing the arguments of Ms. Jyothi Ratna
Arrumola, lear nec counsel representing Sri Challa Gunaranian, Advocate for

ihe Petitioner and Sri Vihay Kumar Punna. Standing Counsel for the

Respondent Nos.1, 2 & 4.

WRIT PETITION NO: 324188 OF 2623

Betweer:

Mis Spartek Ceramics India Lim! * Narsingaouram Mitta Palern

landragin Taluk, Chittoor, Andhra Pradesh-S1? 169. Ren. by ffs Authorizes

Signatory, T.Mani

. Petitioner

as


1. The Additional (doint/ Deputy/ Assistant Commissioner of Income Tax,
National Faceless/E-Assessmenit Centre, Delhi, income Tax
Department, Deihi, 2° Floor, E-Ramp, Jawaharlal Nehru Stadium,
Daeihi-? 70008,

2. The Principal Chief Cammissioner of income Tax, National E-
Assessment Centre, Income Tax Department, Delhi, 2° Floor, E-Ramp,

Jawaharlal Nehru Stadium, Delhi 110 003

ta

The Central Board of Direct Taxes, Represented by Hs Chairman,

Deparment of Revenue, Ministry of Finance, Govi. of India, North

Block, New Delhi 110 004

4 Assistant Commissioner of Income Tax, Oircle 1(1) Tirupati, Andhra
Pradesh

5. Union of India, through the Secretary, Department of Revenue Ministry

of Finance, Govi. of India North Block, New Delihi-?100074

Respondents

Patition under Ariicle 226 of the Constitution of india is fled praying that
in the circumstances stated in the affidavil fied therewith, the High Gourt may
be pleased fo issue a writ, order or direction more parficularly one in the
nature of Writ of Mandamus declaring the Assessment Order vide DIN No.
TBAIASTISN 47 (2023-24 OSSH888950) dated 20.09.2023, passed by the
Raspondent No.i for the AY 2075-15 as being in violation of the principles of
natural justice, in contravention of the provisions of the Incarne Tax x Act, S64,

arbitrary and unreasonable, besides being viclative of the Petitioners' nobis

ce

guaranteed under Ariicles 14 and 1S¢1iq) of the Constitution of India, and

consequently set aside the same:

IA NO: 1 OF 2088:

t ee meio Dan Rowe &: as 90 ie te Lola ot WA eR LEER SS by west ben "
Petition under Section 167 CFC is Med praying thal in the

circumstances stated in the affidavit fled in support of the wril petdion, ihe


so

High Court may be pleased to stay the operation of the Hripugned Order vide
DIN No TRAIAST/S/147/2025- 24/1 0588838948(1) dated 30.09 2023, Including
Demand Notice vide DIN and Nofise No. (TRA JASTIS/IS8/9023.
24/1 Q58688898(1) dated 30.09.2023 (Demand Notice.) and notices of penalty
Nos. PBA /PNL IS /2P1 (1) fe} (2089-24 /705888 SSS02(1) dated' 80.09 2083
(.Penally Notices, pending disposal of WP.No.32186 of 8063. on the file of the

High Court,

The petition coming on for hearing, upon perusit ing the Pettion and the
affidavit fled in suppeart thereof and the earlier Order of the High Court date
MM T2023, TOL 2084, 12.02.2024, 11.05.2024, OS OF POS4 AGL Od Sood &
Ue.Q/ 2024 made herein upon hearing the arguments of Mes. Jyothi Ratna
Anumalu, learned counsel, representing Sri Chalfa sunaranian Advocate for
fhe Paetifioner and Sr Vilhay Kumar Punna, Slanding Counsel for the

respondent Nos. 1, 2&4

WRIT PETITION NO: 32364 OF 20633
Between:

Mis Viayapradatha Agro Industries, 6-05, Gadavaoru, Godavapur, Kankpadu
landal, Krishna ~ S21 151, Andhra Pradesh, Represented by its s Manag ging

~

_Sfo Mr. Ranga Rao Yalamanchill,

Partner, Mr Rama Krishna Yalamanr
Petitioner
ANS

1. The Incame Tax Officer - ward (3) Viayawada, C R Bui iding, 1° Flor,
Annex, MGS Road, Viayawada, Andhra Pradesh ~ 520 002
4. ihe Principal Chief Commissioner of Income Tax, Andhra Pradesh anc

Telangana, Hyderabad Room No: 822, 9" Floar, 'B' Block, LT Towers,
1O-2-3, AC Guards, Hyderabad - 800 004, Te Slangana,

3. Assesarment Unit, Incame Tax Deoartment, National e-Assessment
Genter, New Delhi Room Ne: 404, Fioor, &-Rarrig, Jawaharial

Nehru Stadium, New Delhi. 170 G03.


x

. Respondents

Petition under Ariinis 226 of the Constitution of India is fled praying that
in fhe circumstances stated in the affidavit fled therewith, the High Court may
be pleased fo issue a Writ of Mandamus or any other approoriate Writ, Order

or DXrection, declaring.

a. the order passed by the 1 Respondent, u/s 148A(d) of the Income

Vax Ast 1981, dated 08.04.2082, bearing DIN and Notice

NoJTBAVASTIF A 48A/2022-23/1 04254495811} for the Assessment Year 2015
TG: &

b. the notice issued by the 1° Respondent, u/s 148 of the Income Tax
Act, 9801, dated 06.04.2022, bearing DIN and Notice No

pees

MOAIAS T/S/1 48 1 2022-23/1 04254570604), for the Assessment Year 2015-16:

as arbitrary, legal, bad in law, vald-ab-initio, violative of the principles
of natural justice apart from being violative of Articles 14, 181 Ng) and 265 of

a~

fhe Constlution of India & Sec. 145A of the Income Tax Act, 1981, and

cansequenty set aside the sarne in the interests of justice:

IA NO: 1 OF 2023:

Petition under Section 1781 CPC is filed praying that in the
circumstances slated in the affidavit fled in support of the writ petition, the
High Court may be pleased to stay all further proceedings, including any
ecovery, Bursuant to the notice issued by the 1° Respondent, u/s 148 of the
Income Tax Act, 1987, dated 06.04.2022, bearing DIN and Notice
Nol BAVAST/SM4& V/2082-23/1 04854570801) for the Assessment Year
2075 - 16, pending disposal of WP No. S2354 of 2023, on the file of the High

Court


The petition coming on for hearing, upon perus ing the Pettion and the
affidavit fled in support thereof and the earlier order of the High Court
dated18.12.2023, 22.02 2024, 14.03.2004 & O1.07.8004 made herein and

upon hearing the arguments of Sh§ AVA Siva Rartikeya, Advocate for the

Faas

Petitioner and Sri A Radha Krishna, Stancin g Counsel for the Respondents.

WEREIT PETITION NO: 32366 OF 2029

Saehween:

Mr. Venkala Ronda Reddy Sandi, Sfo. Mr. Rama Chandra Reedy, aged 52

ny

years, Occ: Business, H.No.1 1-4-1981, 2°? Line, Rales Garden, Guntur - $2
O01, Andhra Pradash.

. Petitioner

woth,

Vhe Income Tax Officer - Ward 1(1}, Guntur, C R Buildings, Kannavar

Thofa, Guntur - S22 007, Andhra Pradesh

é. The Principal Chief Commissioner of Income Tax, Andhra Pradesh and
Telangana, Hyderabad, Room No. 922, 9" Floor, 'B Block, LT Towers,
102-3, AC Guards, Hyderabad - S00 004. Telangana.

4. Assessment Unit, income Tax Department, National e-Assesament

Center, New Delhi, Room No. 407, 2° Fisar, &-Ramp, Jawanarial

Nehru Stadium, New Odlhi- 140 G62.

Petition under Article 226 of the Constitution of india is fled oraying that

iy re circumstances steted in the ; Court may

3

Sy

. meget fe eat Fay eyed » . me peye sdb one mm ee er LAK euE OS Neeteny
be pleased fo iscue a Vrit af Mandamus or any other appropriate Writ, Orde:
ees

a. the order passed by fhe 1" Rasnondent, u/e 148Afc} of the Income
Vax Act 7981, dated 24.00.2023. hearing DIN and Notice
"i ¥

No TTBAIAS TFS 48 A/2022-2 3/4 0812468880 1), for the Assessrnant Year 2018

iB


b. the notice issued by the 1% Respondent, u/s 148 of the Income Tax
Act, 7981, dated 24 03.2083, bearing DEN and Notice
No TBAVAST/SH48_ 1/2022-23/1051272809(1}, for the Assessment Year
20176 -17;

arbitrary, legal, bad in law, vold- -ab-initic, violative of the princinies of

_fratural justice apart from being violative of Aricies 14, 19¢). ig) and 265 of the

Constitution of india & Sec. 145A of the Income Tax Act, 1867, and

consequently set aside the same in the interests of justice,

IA NOoT OF 2023:

Petition under Section 151 CPC is fled praying that in the
circumsiances sisted in the affidavil fled in support of the writ petilion, the
High Court may be pleased fo stay all further proceedings. including any
recovery, ee to the notice issued ufs 146 of the Incorne Fax Act, 1961,
dated 24.03.2023, bearing DIN and Nofice No iTBAVAST/A/46_1/20e2-
2S/1OS1272899C)), for the Assessment Year 2019 -17, pending disposal of

WP No.02386 of 2023, on the fle of the High Court,

The petition corning on for hearing, upon perusing the Pelion and tne
affidavit fled in support thereof and the earlier order of the High Court dated
18220238, Se. 02 2024, 14.05.2024 & 03.05.2024 made herein and uoon
hearing the argqurnents of Si A.V_ASiva Karikeya, Advocate for the Peltioner

and SriA.Radha Krishna, Standing Counsel for the Responcdenis

WRIT PETITION NO: 32388 OF 2023

Retween:
Mr Venkata Konda Reddy Bandi, Sfo. Mr. Rama Ghandra Reddy, aged S2
years, Oc: Business, H.No: 11-4-186, 2° Line, Rajas Garden, Guntur - 522

OO, Andhra Pradesh.


ya
SS

any
"e

Petitioner's

1. The Income Tax Officer - Ward VT}, Guntur, © R Buliings, Sannavan

s .

Trota, Guntur - 522 004, Andhra Pradesh

rN

é. The Principal Chief Cormmissianer of Income Ta ¢, Andhra Pradesh and

peengans, Hyderabad Roam No. 883, 9° Floor, B Block, LT Toy YS,
He-3, AC Guards, Hyderabad - S00 004, Telangana,

3. Assessment Unit, income Tax Qspariment, National s-Assessmant
Center, New Delhi, Roam No 407, 2° Moor, E-Ramp, Jawaharlal Nehru

oladium, Nea Delhi - 110 G05.

. Respondents:

Petition under Anicie 226 of the Constitution of india is fled praying that
in the circumstances stated in the affidavit fled therewith, the High Court ma
be Bleased may be pleased fo issue @ Writ of Mandamus or any other

appropriate Writ, Order ar Direction, deciariy Ag

a. the order passed by the 1" Resnondent, u/s 8 T48Aifd} of the Income Tay
Act, 1981, dated 08.04.2022, bearing BIN and Notice No:
TTRAVAS TPT 4SA/2022-2 8/1 425803 1301}, for the Assessment Year

2018 -18:&

b. the notice issued by the 1° Respondent, ws 148 of the Income Tax Act,
YOSt, dated OG.O4 S082, hearing
NOUTBYVAST/S448 12022-2341 042562343i 1} for the Assessment
Year 2015 -18:

arbitrary, Hlegal, bad in law, vold-ab-inito,
natural justice apart from being violative of Aricies 14.1 ST No} and 265
af the Caneliuiion of India & Sec. 1484 of the Income Tax Act, 1964,

arid consequently set aside the same in the Interests of justice.

viddative of the principles of


Ss

iA NO: 7 OF 2023

Petiion under Section 751 CPC is fled praying that in. the
crcumstances stated in the affidavit fled In support of the petition, the High
Gourt may be pleased to stay all further oroceadings, including any recovery,
pursuant to the notice issued u/s 148 of the Income Tax Act, 1961, dated
06.04.2022, bearing DIN and Notice Nov ITRA/AST/SM4 & V/S022-
2s/10425623423(7), for the Assessment Year 3015-16. pending disposal of
W.P_No, 52388 of 2023, on the file of the High Court.

The petition coming on for hearing, upon berusing the Pelltion and the
affidavit fled in support thereof and the earlier order of the High Gourt
dated:18.12.2023, 22.02.2024, 14.03.2024 & 03.05.2004 made herein and
upon hearing the arguments of SrLA VA Siva Kartikeya, Advocate for the

Petitioner and of Sri A. Radha Krishna, standing Counsel for the Respondents.

WRIT PETITION NO: $2486 QF 2023
Between:

Mis. Thiruvengalapuramt Weavers Co-O is Production and Sale Society

Lindied, Tiruvengalapuram, Badvel Mandal. Cuddapah District - S16 503
Andhra Pradesh. Represented by its President, Mr. Paticherta Ramaiah,
sfa.Mr. Policherla Venkata Subbaiah.
FPetivioner!s
AND
1. The income Tax Officer, Ward -1, Kadapa, income Tax Office,
Cuddapah - 578 004, Andhra Pradesh.
é. The Principal Commissioner of Income Tax,' Firupatl, 1° Floor, Aayakar
Bhavan, RT Road Tirupati - $17 507, Andhra Pradesh.

Assessment Uni, income Tax Deparment National e-Assessment

Cae

Canter, New Delhi, Raom No 461, 2° fk nor, E-Ramo, Jawaharlal Nehru
stadium, New Delhi- 710 003.


Lad
oten

Respondents

Petition under Article 226 of the Constitut ion of india is Mee! ves that

in the clrcumelances stated in the affidavit fled therewith, the High ri may
be pleased to issue a Wit of Mandamus or any other appropriate Writ, Order

or Direction, declaring.

a. the order passed by the 1" Respondent, us 148A(d) of the Income

Pas
'2
a
SB
a
oh.
x
Cy
bane
Co
ch

Fax Act 1804, dated O4.04.2022, bearing
No. PP BAVASTIF 148 A2022-23/ 0424082 07/1), for the Assessment Yaar 2018

"19. and

MW BAYASTISN4S V2082-23/ 10424982361}, for the Assessment Year 218 -

as arivirary, Hegel, bad in law, vold-ab-initio, violative of the principles
of natural justice apart fram being violative of Ariiciles 14, 197 Ng) and 265 of
the Consifution of India & Sec. 148A of the Income Tax Act, 1887, and

consequently set aside the sare in the interests of justice,

IA NO: 7 OF 2023

Pelion under Section 197 CPO is fled praying that in the
ciroumstances stated in the affidavit Hed in support of the petitian, the High
Court may be pleased fo 2 Stay all further proceedings, including any recovery,
pursuant to the notlee issued by the 1" Respondent, u/s 148 of the Income
Fax Act, 961, dated O4.04. 2082, bearing DIN and Notice No.
TRAIASTISN 48 2022-23) 104249823801}, for the Assessment Year 2018 -

19, pending disposal of WP No 02488 of 2083, on the fe of the High C


The petition coming on for hearing, upon perusing the Petition and the
aviidavii fled im support thereof and the earlier order of the High Court
dated 19.12. 2029, $3.02 2024 & 09.08.2024 made herein and upon hearing
the arguments of SAV A Siva Kartlkeya Advocate for the Petilioner and of
SrA. Radha Krishna Advocate for the Respandent Nos.1 ia 3

WRIT PETITION NO: 32489 OF 2023

Setween:
Mr. Mecisetly Venkateswara Rao, s/o Mr. M. Koteshwara Rao, aged 58 years,
Joc Business, H, No. 2-61, Chalivendrapalem(V}, Kankipadu, Krshna District
~ $20 070, Andhra Pracesh
Petitioner
AND

1. The Incorne Tax Officer, Ward 2(3), Vieyawada, C R Building, 1 Ficor
Annex, MG Road, Viisyawada - 520 002, Andhra Pradesh.

2. The Prinei ijpal Commissioner of Income Tax, Viieyawada, OD. No. 40-6.
18, SVR. Plaza, Siddhartha Public School Road, Moghalraipuram,
Vijayawada - $20 010, Andhra Pradesh.

3. Assessment Unit, Income Tax Departrnent, National e-Assessment
Center, New Delhi, Roarn No. 401, 2° Floor, E-Rarnp. Jawaharlal
Nehru Stadium, New Celhi- 110 003

Respondents

Petition under Article 226 of the Constitution of India is filed praying that
in the circumstances stated in the affidavit fled therewith, the High Court may
be pleased io issue a Writ of Mandamus ar any other appropriate Writ, Order

3 Direction, declaring.

a. ihe order passed by the 1° Respondent, u/s 148A(d) of the Income
Tax Act, 1867, daled 05.04.2022, bearing DIN and Notice No..


ITBAVASTIF AT 4SA/202 ee-2d 1 OS2884805(1), for ihe Assessment Year 20428 -
iG. and b. the notice issued by the tat Respondent, u/s 148 of the Income Tay
Act. 1861, dated O8.04 2039. seaming DIN and Notes No.
ITBAAST/SM48 1/2023-23/1 428884 7 21 1}, for the Assessment Year 2018 -
19.

arbitrary, dlegal, bad in law, vold-abdnitic, violative of the principles of
natural justice apart from being violative of Articles (4. TSC Ma} and 258 of the
Constitution of India and Sec. 1484 of the Income Tay Ast, 1969, and

consequently set aside the same in the interests of justice and to Hass such

IA NO: 1 OF 2023

Patiion uncer Section TS? CPC is Aled mraying that in the
circumstances stated In the affidavit fled in support of the petition, the High

y

Gourt may be pleased to stay all further proceedings, including any recovery,

wd
pursuant to the notice issued u/? 148 Of the income Tax Act, 1981, dated
08.06.2022, bearing CIN anc Notice No ITRAVASTIS/48 M2082
eof 10426884724}, for the Assessment Year 2078 -15. pending cisoosal of

WP No 32489 of 2023, on the file of the High Court,

The petition coming on for hearing, upon perusing the Petition and the
afidavil filed in support thereof and the Order of the High Court, dated
WAL SNZS, 29.02 2024 & 03.08.2024 made herein and upan hears Ag ihe
arguments of SrLAVASiva Karfikeya Advocate for the Peiifioner and of

SLA. Radha Krishna, Standing Counsel for Reapondent Nos. 1 to 3.

WRIT PETITION NO: 32746 OF 2023

Setween:

Marine Venkateswara Rao, Sfo Laie MGK, Gokhale, Aged aboul SY, Rio 4.

7 . 3 ~, ows. we my . nin mse a
1, Subbaraopel, Tadenalligudem, Andhra Pradesh ~ 5341a4

Patitioner


ae
ad

AND

4. Union of India, through the Secretary, Departrnernt of R
of Finance, Govt. of India North Block, New Delhi 710004

3. The Princinal Commissioner of income Tax, Vishakapatnam -4

Ravyenue, Miustry

3. The Joint Commissioner of income Tax, Ralamahendravaram Range
Rajamahendravaram
4. The Income Tax Officer, Ward-1, Tadepalligqudem
Respondents

Petition under Article 228 of the Consiitufion of India is fled praying that
in the clreurnstances stated in the affidavit fled therewith, the High Court may
be pleased fo issue a Writ or and Order or Direction with more particulary in
the nalure of a Writ of Mandamus declaring the Stey Order bearing No.
ITBAICOMIF AT 7/2023-24/1 05882528411) dated 11.12.2023 passed by the 2
Respondent to the extent of granting stay by imposing condition of payment of
20 percent tax demand, amounting to Rs. 15,17, 720/- without providing any
reasons and without cansideri ing the palitioners stay application, pending
appeal before the 3° Respondent and contrary to Instruction No.t074,
FE No 04/72/88 TOC dated 02-12-1899 as amended from time fo tine as
arbitrary, legal, colourable exercise of pawer and cantrary to the provisions of
the Income Tax Act, 1961 (hereinafter the IT Act} aparl frorn being violalive of
the fundamental rights guaranteed to the Petifioner under Ariicles 14, 19 and
21 of the Consiitution of India and consequently set aside the same. and fo
grant stay of collection of tax demand of Rs. 78.88,582/- vide demand notice

bearing ITBAYAST/S/1 56/202 3. 2410531787180) dated 25.05.2023 sessed

poy ite 4° Respondent, without imposition of any conditions.

os


'a
Gu

iA NO: 1 OF 2623

Patiion under Section 151 CPC is fled praying thal in the
cincumetances sisted in the affidavil fied in support of the writ petition, the

"

High Court may be pleased to direct the 4" Respondent not fo fake any
coercive steps pursuant to Assessment Order bearing ITSAVAST/Q/147/2023-
ed {O5S 1786190 ) dated 25-05-2023 and consequent demand nolice bearing
ITBAIAS T/SH4 86
ge Respondent, pending dispasal of the Writ Petition No. 3274d of 2023, an

the fle of the High Court

iS 1) dated 25.05.2023 passed by the

The petition coming on for hearing, ugoan perusing the Fetition and the
affidavit fNed in support thereon! and the sarlier Order af the High Court
d.20.12 2083 & O47.07 2024 made herein and upon hearing the arguments: of
Ms Jyothi Raina Anumolu appearing for SriChafla Gunaranian Advocate
the Pett jamier, SriA Racha Krishna (Ceriral Government Counsel) for

Respondenis.

WRIT PETITION NO: 3304" OF 2023

Roehween:

Mr Rama Krishna Yalamancdll, S/o Mr. Ranga Rao Yalamanchil, aged SS
years, Oeo Business, H. No.G-85, Past Office Road, Godavarru, Kankimnady,
Vilayawada ~ 827751, Andhra Pradesh

Patitioner/s

1, The Income Tax Officer, - Ward (3), Vilayawade, C R Building, ist

ty

Fioor Annex, MG Road, Vieyawada - 520 002, Andhra Pradesh

KS

The Principal Chief Comraissioner of Incame Tax, Andhra Pradesh and
Telangana, Hyderabad Roorn No. 922, 9" Floor, 8 Block, LT Towers,

AOE AP Cisaric An ans + ear
1O-2-3, AC Guards, Hyderabad - S00 008. Telangana


"ES

3. Assegsinent Uni, Income Tax Department, National e-Assessment
Genter, New Delhi, Roam No. 401, nd Floor, E-~Rarmp, Jawaharlal
Nehru Stadium, New Delhi - 170 003

Respondent/s

Petition under Article 228 of the Constitution of India is fled graying that
n the clreurnmstances sfated in the affidavit fled therewith, the High Court may
be pleased to issue a Writ of Mandamus or any other appropriate Writ, Order

or Direction, declaring

a. the order passed by the 1" Respondent, u/e 148A(d) of the Income Tax
Act, 1984, dated 21.09.2023, bearing DIN and Notice No.
ITBAVAS T/F/TASA/2022-29
2076 -

AO57043748i13, for the Assessment Year

INS
cn

b. the notice issued by the 7 * Respondent, u/s 146 of the Income Tax
Ast, 7861, dated 27.03.2023, bearing BIN and Notes Na.
iITBAVAST/S/148 1/2028-S3/1051T08 16581), for the Assessrnent Year
2018 -17 arbitrary, illegal, bad in law, vaic-abiniio, violative of the
princinies of natural justice apart fram being violative of Ariicies 74,
Tag) and 265 of the Constitution of India and Sec. 148A of the
income Tax Act, 1961, and consequantly set aside the same in the

inferestis of justice

IA NOT GF 2023

Petition under Sectiun 757 CPC is filed praying that in the
circumstances stated in the affidavit fed In support of the petition, the High

Court may be pleased to slay all further proceedings, including any recovery

14

21.03.2023, bearing DIN and Notcee No ITBAYASTQN 48 V20ee-


*

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or [DNrection, declaring


a. the order passed by the 1" Respondent, u/s 145A(c) of the Income
Tax Act, 7861, dated O8.04.2082, bearing DIN and Notice No.
PBAIASTIF MAB A2022-23/5 042544536(1}, for the Assessment Year 2045 -18
and

b. the nofice issued by the 1 Respondent, u/s 1468 of the Income Tax
Act, 1861, dated O7.04.20¢2. bearing DIN, ITBAIAS T/S/148- 1 /2022-
S81 O4267 S981}, (DIN Issued on 09.04.2022), for the Assessment Year
@G18 -16 as arbitrary, legal, bad in law, vold-ab-initio, violative of the
orincigles of natural justice, apart from being violative of Aricies 14, TSC1Ng)
and 265 of the Constitution of India and Sec 148A of the Income Tax Act,

1961, and to consequently set aside the same in the interests of justice.

IANO: TOF 2023

Petition under Section 151 PC is filed praying that in the
circumstances stated in the affidavit fled in suppart of the petition, the High
Court may be pleased to stay all further proceedings, inchiding any recovery,
pursuant fo the notice issued u/s 148 of the Income Tax Act, 1961, dated
O7.04.2022, bearing DIN: ITBAVAST/GM48-1/2022-23/1082672381013, (DIN
ued on 09.04 2022) for the Assessment Year 2015 -16, pending dispasal of
WEP No. 33089 of 2023 on the fle of the High Gaur.

The patiien coming on for hearing, upon perusing the Petition and the
affidavit fled in support thereof and the earlier Order of the High Courl dated
27.12.2023 made herein and upon hearing the arqurnents of SAV A ona
Kartikeya Advocate for the Petitioner and of SrA Radha Krishna, Standing

Counsel for respondent Nos. } to 3


evelS OF 2023

*
»

WRIT PETITION NO

Between

as Reddy, aged

ry
yi

ndrah

he

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o

Ry

roads
irecicly ¢

Ms. Keshamrecidy Slreesha,

Ee

g

ms rn

sda

AY

Road, Pullvendul

Peltianaris

AND

income Tax Office

eh,

dan

4

Yard

.
a
y

x Officer

ca
3

The income Te

Xx

4
;

appah, Cuddap

«
x

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Gs

Assessment

Stadium, New Delhi -

Respondents

Petition under Article

GP any other agnroanr

e
oe

= f Mig meres:
R OF MIGNOAITNy

mV
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se

~2

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nalural JuSHCe, 3}

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ORY


=

the Constitution of india and Sec 148A of the income Tax Act, 1967, and to
consequently set aside the same in the Interests of justice .
IANO: 1 OF 2023

Petition under Sectlon 151 CRC praying that in the circumstances

stated in the afidavit Aled in support of the netton, the High Courl may be
pleased fo stay all further proceedings, including any recovery, pursuant io the
notice issued by the 1" Respondent, u/s 148 of the Income Tax Act, 198%,
dated 29.03.2023, bearing DIN and Nofice No.. ITBAVAST/S/148_ 1/2023-
ad/TS1622654(1}, for the Assessment Year 20719 - 20, pending dispruse

the Writ Petition No, 83219 of 2023, on the file of the High Court.

The peiition coming on for hearing, upon perusing the Fefition and the

avidavil Hed in support thereof and the earher Order of the High Court dated

27.72.2023 made hersin and upon hearing the arguments of SL AVA Siva

Nartkeya Advocate for the Petitioner and of Sri A Racha Krishna, Standing

~*~

Counsel for respondent Nos. 7 fo

rR
we

WRIT PETITION NO: $3229 OF 2023

Between:

Mr Venkatal Ratteiah Medisetly, Slo Mr M. Koteswara Rao, aged 65 years
OGco business, H. No. 74-14-49, Krishna Nagar, Vdayawada, Krishna Dis
520 O07, Andhra Pradesh
Petitioner
AND
1. Assessment Uri, income Tax Department, Nat onal ¢ e-Agsessiment
Center, New Delhi, Room No. 401, 2° Flear, E-Ramp, Jawaharlal
Nehru Stacium, New Delhi - 770 802


da - $20 002), Andhra

RR

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Road, Moghalrajpuram,

harman,

india,

overnitiant of

oo
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Ressondents

%
.

ia is Hed oraying thal

ander Arts

wary
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Bettion

ourt may

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ed therewith, the Hig

wanes

the affihavil fi

scas sisted In

in the circumstiar

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tons
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ANUSMUE

anges

=
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passed by

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ction, declaring orde:

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1448 of th

ye Assessment Year 2076

yr fF

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consequently set aside the s

{ OF 2023

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SEES

The peiiion corn 9 ¢ on for hearing, upon perusing the Pettion and the

affidavit fled in support thereof and the earlier Order of the High Court dated
712.2023 made herein and upon hearing the arqumenis of Sn AVA Siva

Kartkeya Advocate for the Petitioner and of Sri. A.Radha Krishna, Stancing

Counsel for respondent Nos. 7 in 3

WRIT PETITION NO: $3232 OF 2023
Satween:

VieVenkatat Ratisiah Medisetty, S/o Mr M. Koteswara Rao, aged 65 years,
occ, Business, H. No. 74-14-49, Krishna Nagar, Viiayawada, Roshna District -
§20 007, Andhra Pradesh
Patitioner!s
AND

. Assessment Unit, Income Tax Depariment, Nafional e-Assessment

norte

Center, New Deihl, Roam No 401, 2 Floor, E-Rarnp, Jawaharlal Nehru
Stadium, New Delhi - 170 003.

The Assistant Commissioner of Income Tax, - Circle 204}, Vileyawada,
GR Building, 1% Floor Annex, MG Road, Vilayawada - 520 002, Andhra
Pradesh

The Principal Commissioner of Income Tax, Vilayawada, 0. No. 40-6-
15, SVR. Plawa, Siddhartha Public School Road, Moghalraipuram,
Viiayawada - 520 O10, Andhra Pradesh

Co

Respondents

Petition under Article 22S of the Constitution of India is Med praying that

in the clrournstances stated in the affidavit Mled therewith, the High Court may
he pleased to issue a Writ of Mandamus or any ofher pees Writ, Order
or Direction, declaring order passed by ihe 1" Respondent, u/e 147 nw Sao.
1a44-- of the income Tax Act, 1961, dated 24.03.2025, bagring DIN and Notice

No ITBAVAST/S/M47/2022- 23/1081 288783 1), for the Assessment Year 2078


q,

orincipies of
36

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income Taw Act,

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violative of Ayr

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2
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1 OF 2028

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the Canstituton of

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2. Assessment Unit, Income Tax Department National Faceless
__ Assessment Centre, Delhi.
. The Union of India, Ministry of Finance, Departrnent of Revenue,
Represented by iis Revenue Gecrelary, 128-A/North Block, Ne w Delhi

Respondants

Patition ander Anicle 326 of the Constitution of India is fled praying that
n the circumstances stated in the affidavit fled therewith, the High Court may.

he pleased to

a. issue an order, direction or wrif) more so in the nafure of Writ of
Certicrarl calling for the records which resulted In issuance of impugned
Order, dated 24.41.2023 passed by 2° Respondent, passed under
Section 147 read with Section 144 read with Section 71448 of the
income Tax Act (Act) in ITBAVAST/SN47/2023-24/1 05824900801) and
BAN ABIPOS8458K for the Assessment Year 2075-16 CAY™}) and

consequently quash the samme as legal, contrary fo provisions of the

3

Aci, barred by limitation and nor-est in law

iA NO: 2 OF 2023

Petition under Section 151 CPC is fled praying that in the
ciraumnstances stated in the affidavit fled in support of the writ petition, the
High Court may be pleased to stay of all further proceedings pursuant to ihe
Imougned Order dated 24.14.2023 passed by 2 Resporident under Section
147 read with Section 144 and 1448 of the Income Tax Act in
ITBAVASTISH147/2023-24/1G58249000(1}) and PAN ABIPOGSS&K for the
Assessment Year 2015-16 (SAYS, pending disposal of WR 39647 of 2023. an

{he "ie of the High Court.


ag
BERS

a petition coring on for hearing, upon perusing the Peifion and the
afidayll fied In support thereef and the orders of the High Court dated
14.05.2024, 60.04 024, 30.04.2084 & O2. OF 2084 made herein and upar

wot

hearing the arguments of Ms. Deepa Yenna Advocate for the Petitioner and

Ms. lewarya, fearnad Junior Standing Counsel, representing Ori Vilray K.
Punna, laarned Senior Standing Counsel for incarme Tax Department for the
Ae

WRIT PETITION NO: 4285 OF 2024
Behvean:

Mr Venkat Srinivas Lavu, Svo Mr. Lavu Bapmeedu, aged 0 years,

5

OomBusiness, H.No.2o-25-1, Tadepaiivar! Streel, Suryaraopel, Viiayawada -

S20 O02, Andhra Pradesh.

AND

{. The Income Tax Offeer, Ward 3(1}, Vieyvawada, Central Revenue

Butidings, 1° Floor Annex, MG Road, Viayawada - 820 008, Andhra

bo

The Principal Chief Cornmissioner of Income Tax, Andhra Pradesh and
Telangana, Hyderabad Room No 922, 8" Floor, B Block, 1.T.Towers,
10-2-3, A Guards, Hyderabad - 500 004, Telangana

Assessment Uni, income Tax Department, National e-Assessment

Sao

Center, New Deihi, Boom No 401, 2°° Floor, E-Ramp, Jawaharlal Nehru

gr 7 43 Oreo
Stadium, New Delhi - 770 O03.

Petition under Article 286 of he Consiitullon of India is Hed praying that

y the clroumsiances slated in the alidawit Med therewilh, the High Court may

reso? Sebi Py ve mth Safes SM redime
Writ of Mandamus or any other appropriate Writ, Order

a
05
on
oh
$2
9
ree)
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ra
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ae


ss

a. the order passed by the 1" Respondent, u/s 148A(c) of the Income
Tax Act, 1961, dated 02.04.2022, bearing DIN and Notice Nea.
ITRAVASTIF M48 A/2029-23/1042458701(), for the Assessment Year 2015 -16

b. the notice issued by the ist Responder, u/e 148 of the Income Tax
Aci 7987, dated O3.06 2022, bearing DIN and Notice No.
ITBAIAST/S148 [/2022-23/1042457315(1), for the Assessment Year 2019 -

4D;
arbitrary, legal, bad in law, void-ab-initio, violative of ihe principles of
natural justice apart from being violative of Articles 14, 19(1 Mg) and 285 of the

Constitution of india and Sec. 1484 of the income Tax Act, 1367, and

consequently set aside the same in the interests of justice

1& NO: 1 OF 2024

Pelion under Section 181 of CPC is fled praying hat in the
ciycumstances stated in the affidavit Hed in support of the petition, the High
Court may be pleased to stay all further proceedings, including any recovery,
pursuant to the notice issued by the 1" Respondent, u/s 148 of the Income
Tax Act, (964, dated 05.04.9022, bearng CNN and Notice No.
ITBAIAST/SV148_ 1/2022-231 042487351804}, for the Assessment Year 20175 -

48, pending disnasal of W.P.No.4285 of 2024, on the fle of the High Cour.

The Petition coming on for hearing, upon perusing the Petition and the
affidavil fled In support thereof and the order of the High Court, dated
49.02 9024 18.04.2024, 30.04.9024 & OS OF 2024 made hersin and upon
hearing the arguments of Si_ AVA. Siva Kartikeya Advocate for the Peltioner,
and of Ms. Iswarya, learned J r Standing Counsel, representing Sri. Vilhay
&. Punna, learned Senior Standing Counsel for income Tax Department for

he Respondents,


WRIT PETITION NO: 4292 QF 2024
Sehween:

Mis. Gowtham! Steels, Plot No. 17, Mothe vari Street, Ashok Nagar iluru -
Sa4 002 Represented oy iis Partner, Mr. Mula Tirupathi Reddy S/o Mr. Subba
Reddy Mula.

. Petitioner
AND

1. Assessment Unit, Income T

Center, New Delhi, Roam No. 401, 2 Floor, E-Ramp, Jawahartal
Nehru Stadium, New Delhi 110 O03.
The Income Tay CMfic Ward 1, Eluru, income Tax Nicer, 23-.5-4-

ot KK S Towers, 8 & Pet, Eluru- S34 002, Andhra Pradesh

bo

ax

The Principal Commissioner of income Tax -1, Visakhapatnam, °°

Cs

rs

Fioor, Asyakar Bhavan, Daba
Andhra Pradesh.

ardens, Visakhapatnam - 530 020,

._ Responien{s

Petition under Articie 226 of the Constitution of India is Ned praying
that in the circumstances slated in {he affidavit Ned therewtth, the High Court
'yiay be pleased io issue a Wit of Mandamus or any other apgronoriata Writ,
Order or Direction, ceciaring the order passed by the 1° Respondent, yw
ray Sec. d44 rw Sec. 1446 of the Income Tax Act, 1O81, dated
bearing DIN and Notice No. ITBAVAST/F/147/2023-24/1 0580583851}, far the

Assessment Year 2019 - 20 as arbitrary, fiegal, bad in law, void-ab-iniio

violative af the principles of natural justice, apart from oeing vinlative of

Artcies 14, 190g} and 285 of the Constitution of India and Sec 148A of the

&

3
ingame Tax Act, 1G61, and fo consequently set aside the sare in the inferesis

of justice

Yarn Denartment, National e-Assessment


we
oo

IA NO: 1 OF 2024

Petition under Sectian 181 of CPC is fied praying that in the
circumstances stated in the affidavit filed in support of the pelifion, the Hi igh
Court may be pleased to stay all further proceedings, including any recovery,
pursuant to the order passed by the 1° Respondent, u/s 147 rAv Sec. 144 ray
Seo. 1448 of the Income Tax Act, 1981, dated 20.11.2023, bearing DIN and
Nolice Now iTBAVAST/F/147/2023-24/1 05805838513, pending disposal of
W.P_NG. 4292 af 2024, on the file of the High Court.

The Fetiion coming on for hearing, upon perusing the Petition and the
afidavil fled in support thereof and the earlier order of the High Court dated,
TOs 2024, 18.03 2084, 30.04 2084 & O2417. 2024 made herein and upon
hearing the arguments of SrLAV.A Siva Kartikeya, Advocafe for the
Metitioner, and Ms. [swarya, Jearned Junior Standing Counsel, representing

C i

sro Vubay K. Punna, iearnend Senior Standing Counsel for income Tax

Department for the Respandents.

WRIT PETITION NO- 4298 OF 2024
Satween:

Mr Rajesh Kakarala, S/o. Mr. Kakarala Chandrasekhara Rao, aged 29 years,

Qoec:Business, H. No. 7-158, ICM School Bazar, Bapulapadu, Krishna District
~ $21 705, Andhra Pradesh.
Petitioner
AND
1, The income Tax Officer, Ward 1, Viayawada, Central Revenue
Buildings, 1° Floar Annex, MG Road, Vilayawada - 520 002, Andhra
Pradesh.
2 The Princigal Chief Commissioner of income Tax, Andhra Pradesh and
Telangana, Hyderabad, Room No. 922, 9° F .'B' Block, LT. Towers,

pee

1O-2-3, AC Guards, Hyderabad - 500 004, Telangana


dd) of the

:
z

R
x

f
ras

gS

-

sie Writ, Order
Q

«
x

Respondents

t oufs 14

$

t

r appropri

Poth

A,

* Responder

qs

ome Tax Act,

HW

yurner Ariicie 2228

'
:

Assessment Uni, Income Tax Deparirent

eased to issue a Wri

Feta

y
Hi

rome

bw
Re

z

4 ; Pox, . wo Mbeee * fee, . oa
£ ge co Me oe ko fo Se Ee
Gok bee Apoe on &o sheet a pak treet ro

4 Enad dow 'sh, ey o ee
Sear ry i ve 'ahene oD o "ers .
'ee Cy OE Hens ec ey
i me ty a (6 @ # & me f& BO ws
EOS Ze so an an ans sre
on Be % Ch pe DB cn 7 i: SO 7
A % otee? pee wo od
yee gee ; wees ae] , ne pes "tee ie gene i
a oe te es ga ES mS DP a
fe 6g 3 we FE OT fe
w Ch ee net m @ OO aes OR
i wy OG % TD Oe ~ fe
wa os et Ar cad CS tek hove
o 2 2 Oo og Bo & . ase ®
wa . yt Pass Ron 2
if feos na Sy Ge
on wy «3 wees B wy ; (OOS
4 ee on Gs oe ptton, Ln oe as bse were, hod a
13 pos a a ec a we 4 ae oe
2 tS on Oe ms teow Ch Oo
r at pon C4. Meee OE
. a ee Sonne oe ee = apo, su ry as {%
acer oe oc oC 5 hs Ce
wae con OOo > A © Lt if 4
CO doee oS - beee apa a4 "CS wiped pos 4 oR
ma a ogee wal Ch we naar oo
Od whe EG eee yn, Spee i eee ae oon ie me
3 a 6% a owe et a sit 5 RS bere o  fee hese
oy & hod freon, & HG igen ted £7
fa Oe "y foe mE gy a nz a
mm a rr a es. rs
a Bo i OB m= | ae Mie eg
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; oo ee ro ; " aoe qn
Son pe Ch me BO Q& % vy cs "3 EB 60
om ane i car om an ans 6 ae hed 'teem ond
1 i) ged ES aed whe "ft 43 fs "3 wo prety,
a gan i no) a Cy BB ies toe fy, oo Net
i ce A (5 Bw He te
: a EG . Ta ey, [on ope ve
ie or, ry Ee wy
Prene ed Ke a oe nr Se rheyt thet wn i aed
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sh i ee te see ea <A ae Sh
nn ie wm 7" & we ye
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a as Det ee oe a fh be ES u2 <3
CG ge of eee G2 teen ta : 97 oA <3)

' ee pe rn rn ro a ag
feree ye ve "gree ager £5 or cS oe win Aw nd re %
cers Got we tL or poe age lhe So 3 A ie co "es

_& 28 2 © BS & * & ds @ &

o € 24 7m er &€ F 6 Sox A.

eS i Pai Togs SA gone BY "

nn anne - an ER a gee oe "

a a nf a a ane om GS, io

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G f DO @£€ ~5 @ # , ~ & a DB od

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So @ Wo os & © 8 2 hm B "% eg
. oped. im Venee me fas) £2 Cd " snes £3

wy
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Fehon
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iA NO: 1 OF 2he8:

righ Court
o
noon

Pas
Ne


Reena

49

NBAVASTOMN48 1/2082-23/105147 1117), for the Assessment Year 2016 -
1? pending disposal of WP No.4296 of 2024, on the file of the High Court.
The petition corning on for hearing, upon perusing the Petition and the
affidavit Hed in support thereef and the order of the High Court, dated
19.02 2024, 18.04 2024, BOOM. 2084 & OZ. OF 2024 made herein and upon
aring the arguments of Sr AVA Siva Kartlkeya, Advocate for the Petitioner
and Ms. iswarya, learned Junior Standing Counsel, representing Sri Vilhay K.
Punna, learned Senior Standing Counsel for Income Tax Deparimant for the

Respondents.

WRIT PETITION NO: 4340 OF 2024
Setween:
Rama Devi Nimmagadda, W/o Murali Krishna Nimrragacdda, aged about 7S

years, #G-1, 32, 32-13-7/10, Raver Apartments, Boyapati Machavarao Street

Moghairaipuram, Viayawada, Andhra Pradesh - 520010
_ Petitioner
AND
i. The Income Tax Officer, Ward 20), Vilayawade, C R Bullding,

Vilayawada, Andhra Pradesh - 520002.

po

The Principal Chief Commissioner of Income Tax, AP and TS, 10°
Floor, C-Block, LT. Towers, 10-2-3, AC. Guards, Hyderabad-500004.
3. The Assessment Urdt, Income Tax Depariment, National Faceless
Assessment Centres, Delhi, Ministry of Finance, Room Neo. 404, 2°
Floor, E-~Ramp, Jawaharial Nehru Stadium, Delhi-1 10002.
. Respondents
Petition under Article 225 af the Constitution of India is fled praying that
in the circurnstances stated In the affidavil filed therewith, the High Court may

be pleased to iSsue a writ, order or direction more particuien y ane in the

we

nature of Writ of Mandamus, declaring the unpugned arder di. 19.04 202


passed u/s

SENOd27 FOSS) and the
ITBAIASTA
esued by the JAOQ { aS y

legal, and contrary fo

DYN No.

Brin

IA NO: TOF 2024:

Paftition

clroumsiences stated

148A(c) of the Act vide

S148 1/2082

ITEAVAST IFS TAS AZOR S-
consequential nolles u/s 148 dh 12. Mt Pose vide
SaMOdeP Passat), for ACY, 2075-18,

Sha TE

q . LATO wae ~ eri
respondent) instead of FAQ (° respondent), as void,

the oravisions of Incorme-fax Act and contrary to the

cinles of Natural Justice:

Section (Si CPO is fled praying thet in ihe

in the affidavit fled in support of the wri petition, the

High Court may be pleased fo stay all further proceedings pursuant fo the

S
instead of 3° respons

¥

ROK My PRES, roe af Par a aa 7 oN i ios POOR?
(9.04. 9022 of the Act vkie ITBAVAST/SMae_V/e0de-

PSHeo} ssuee by the 1° Rest ondent(JAQ) for AY. 2015-16

g disposal of WP No 4340 of 2024, on

the Hle of the High Count.

The petiion oo

afidavil
q ere me a) 9 4.
arguments oF

Sr Ouuidu

dunior Standing Counsel, represening

Standing Counsel for income T

WRIT PETITION NO:

ming on for hearing, upon oo the

Sri AV A Siva

Aanmohan,

Peattion and the

a

filed In support thereof and the earler order of the High Court dated.

made
Karthikeya,

Advocate f

herein and upon hearing the

isarned cour

os

el representing
r ihe Pelitioner and Ms. Iswarya,
SriViheay K. Punna, learned Senior

'ax Department for the Respondents.

A301 OF 2084

Rohween:

Ramesh Mamilacalll,

1-194(F 3) Thurpukam

(PAN AGSPM2035K

Sio. M. Nagabhushanam Aged

mapalem, Ongal

ERNE,

Patitionans


AND
4. The Union of india, Ministry of Finance Rep. by iis cecretary, 1OH6-5,
North Black, New Delhi - 170 004

income Tax Officer, Ward 1, Ongole, Income Tax Office, Roshan Plaza,

he

ath Line, Ram Nagar, Ongole, Andhra Pradesh - S72 3004

Cte

_ The Princinal Commissioner of Income Tax, Income Tax Office, Ral
Karnal Complex, Lakshmipuram Main Ra, Ashok Nagar, Gury,
Andhra Pradesh - 822007

4. National Faceleas Assessment Centre, Income Tax Department,

Ministry of Finance, Govt. of Indie, New Delhi

Respondents

Petition under Article 226 of the Conesiiiudion of India is fled praying that
in the circumstances stated In the affidavit fled iherawith, the High Court may

be pleased to-

Jssue a Writ, Order or Direction more particularly, one, in the nature of

Whit of Mandamus, declaring the action of the Respondent No. 2 in DaSSing an
Order dated 67.04.2082 u/s. 148A(a) and Notice u/s. 148 dated 09.04.2028
zalling for the return of Income for AY. 2015-16 as Hlegal, arbitrary, bad in law

and violative of Articles 14, 19 and 285 of the Gonstitution of india.

i Set aside the Order dated 07.04.2082 ufs. 145A(c) and Notice issued
by Reapondent No.2 u/s. 148 of Income Tay Act, 1981 dated 08.04 2022
calling for the refurn of Income of the Petitioner for AY. 2078-16 and any

consequent proceedings as lacking in jurisdiction and.

Wi Set aside and quash the pending assessment proceedings against

the Petitioner for the ALY. 2015-16 on grounds of lack of jurisdiction


iA NO: 1 OP 2024

Petition under Section 161 CPC praying that in the circumstances

Stated Y in the affidavit fiech di si

daw

sport of the petition, the High Gourf ray be

pleased fo grant a stay on the Order dated 07.04.2022 u/s. T48F

(4
ete
sere,
2

od

ge
F
Lee

pe
ma

Notice dated! 00.08.2022 u/s. 148 of the Income Tax Act, 18

2

@015-16 and any consequent greceedings againat the Pellioner herein

Ss

pending disposal of Writ Petition No. 4907 of 2024,
Court.

£3

nm ithe fle of ine Nigh

The petition carning on for hearing, upon perusing the Petition and the
affidavit fled in support thereof and the Order of ihe High Court, dated

O27 O2. 2024, 30.04 2024 & O20 2

Q24 made herein and upon hearing the

Sea er
ve

arguments of Sri.P.Payan Kumar Rao Advocate for the Petitioners and of

Sr ¥ VAR Kumar, Central Government Counsel for Respondent No.l,

Sri Vilhay K Punna, Standing Counsel for Respondent Nos. 2 {0 4.

WRIT PETITION NO: 4807 OF 2028

Ratweer:

Ramesh Mamillapall, Sfo. M. Nagabhushanarm Aged about 65 years, Rio. A2-
{91(F3) Thurpukammapaiem, Ongole, Frakasam 529001, Andhra Prac fash
(BAN AGSPM2045K}

_ retiioner

North Block, New Defi - TT G01

2 Income Tax Officer, Ward 1, Ongole, Income Tax Office, Roshan Plaza,

eh _ eM ovis metiker £ i Reva:
&" Line, Rar Nagar, OCndale, Andhra Pradesh ~ 524004

sage

go Raee Mee < Pas PEELS © 2 on
sf incame Tas-], Inmorie Tax Office, Ral

bod
=
%
""O
me
ma
£5
(7
ws.
bat
oy
we
vet
"eg
ie
af
{fo
wFe
te
is
i]
"4

Narial Compex, dpuram Main Red. Ashok Nagar, Guntur,

Andhra Pradesh - 52¢00%


HES
BEY

hi

Lad

4. National Faceless Assessment Centre, Incorne Tax Depariment,
Minisiry of Finance, Govt. of India, New Delhi
_ Raspondents

Petition under Article 228 of the Constitution of India is fled praying that
in the circumstances stated In the affidevit fled therewith, he High Court may
be pleased to- |

7. issue a Writ, Order or Direction more partimarly, one, in the

nature of Writ of Mandamus, declaring the action of ine
Respondent No. 2 in passing an Order dated 23.09.2023 wis.

1aBAicd} and Notice u/s. 148 dated 23.03.2023 calling for the
return of incarme for AY. 2016-17 as iNegal, arbitrary, bad In law

and violative of Articies 14,19 and 265 of the Constitution of india

oh
Po
Ceo
os
Bad
3
om
om]
ta
©

a Set aside the Order dated s, 148A0D and Notic

issued by Respondent No.2 u/s. 148 of Income Tax Act, 1981
dated 23.03.2089 calling for the return of Income of the Petitioner
for AY, 2070-17 and any consequent proceedings as lacking in

jurisdichan and

Wy Set aside and quash the pending assessment proceedings

agains! the Petitioner for he AY. 2070-1 qunds af lack of
jurisdiction

IANO: 1 OF 2024

Petition under Section i5t of CPO is filed praying that in the
circumstances sfated in the affidavit fled in support of the petition, the High
Court may be pleased to grant a stay on the Order dated 20.03.2023 wis.

4$A(d) and Notice dated 25.03.2023 u/s. 148 of the Income Tax Act, 1264

for the ALY. 2018-17 and any consequent proceedings against the Peliioner


Ti
wen

herein, pending disposal of WHP.Nea.4987 of 2024, an the fle of fhe High

x

Court

The Petition coming on for hearing, upon perusing the Peltion and the

afidavil fied in Suppor thereof and the order of the High Court, dated

27.02. 2024, OF .O5.2084 & O2.07 2024 and upon hearing the arguments of

SP Pavan Kumar Rao, Advocate for fhe Petfioner, and of Sn YW AnH
kumar, Central government Standing Counsel for the Respondent No.7 and of

Sri Vilhay K Punna, Standing Counsel for the Respondent Nos.2 to 4.

WRIT PETITION NO: 8452 OF 20264

Sehwean:
Ms. Viiayalakehmi Movva, Wo. Mr. Rambabu, aged 73 years, Ooo. business,
HNo 3944-15-83, Ashok Nagar, Near KRPDT High Schad, Eluru - So4 802,

Andhra Pradesh

eK S Towers, 8 R Pet, Eluru - 534 002, Andhra Pradesh

i Cammissioner of Incame Taw -1, Hyderabad, TY Towers,
10-2-3, A.C. Guards, Masab Tank, Hyderabad - 500 664, Telangana.

2. Assessment Unk, incorme Tax Depariment, National e-Assessment
Canter, New Delhi, Roorn No. 404, 2°" Floor, E-Ramp, Jawaharlal
Nehru Stedium, New Delhi- 710 008.

. Respondents

Petition under Article 228 of the Constitution of India ms {ded praying that
in fhe circumstances siafed in the affidavil fied therewith, the High Court may
be pleased fo issue a Writ of Mandamus or any olher appropriate Writ, Order

or Direction, declaring


yy.
aa

ES
BE

a. the order passed by the ist Respondent, u/s 148A(q) of he Cans
Tay Act, (967, dated 64.04.2022, bearing DIN and Notice No.
ITBAIAS TIF 4B AIS 022-23/4 OS 250 1337 1). for the Assessment Year 2015 -

ih. the notice issuéd by the 1 Respondent, u/s 148 of the Income Tax
Act, S84, dated 04.04.2022, bearing DIN and Notice
NoITBAVAST/Si148 1/2022-238/1042501846(1}, for the Assessment Year
2018 ~ 16:

as arbitrary, egal, bad in law, vold-ab-initic, yvialative of the principles
of natural lustice par fromm being violative of Articlas 14, 19(7Mg) and 269 of

the Constitution of india and Sec. 148A of the Income Tax Act, 19647, and

consequently set aside the sare ir: the Interests of justice.

IA NO: 1 OF 2024

Patition under Section (51 of CPC is fled praying that in the
clreumtances stated in the affidavit filed in support of the petition, the Migh
ourt may be pleased fo stay all further proceedings, including any recovery,
pursuant fo the notice issued by the 1° Respondent, ws 148 of the income
Tax Ack 1861. dated 04.04.2022, bearing DIN and fous
No ITBAVASTISN48 1/2082-23/1042501446(1), for the Assessment Year
2078 ~ 16, pending disposal of W.P.No.5452 of 2024, on the fle of the High

Caut

The petition coming on fer hearing, upon perusing the Petition and
the affidavit fled in support thereof and the Order of the High Court
01.03.2024 & 03.08.20 24 rade herein and upon hearing the arguments
of SrLAWA Siva Kartkeya Advocate for the Petitioner, and of on Vinay

Kk Funna Standing Counsel for the Respondents.


AA
38)

»
%

WRIT PETITION NO: 6304 OF 2024

Sehwaen

y
3
2
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ae

a fant "raagy hee Ae oo ane. pee «
rm B & a & & ee CE ws
a 'ee a ed Bo ge ETN GL
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Ban si se mF we Be 6 & we be Bo
"bn GE cam cy es ; ieee OE it a a 00 ns ee
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IANO: 1 OF 2024

Petition under Sentian 151 CPC praying that in the circumstances

stat

Be

ed in the affidavit fied in support of the petition, the High Court may be
oleased in stay all further proceedings, including any recovery, pursuant fo the

Order passed by the ist Respondent, u/s 147 riv Sec. 144 ow Sec. 1445 of
the income Tax Act, 1961, dated 31.01.2024. bearing DIN.
ITBAIAST/SHM 47 /2023- 24/4060315777(1}, for ihe Assasament Year 2078 - 19,

Pending disposal of WP 6304 of 2024, on the file of the High Court.

The petition coring on for hearing, upon perusing ihe Petition and the
affidavit fled in support thereof and the earlier order of the High Court dated:
43.09,2084 & 01.07.2024 made herein and upon hearing the arguments of
Sr ANA Siva Kariikeya Advocate for the Petiioner and of Sd Vinay K.

Punna, Standing Counsel for the Respandent Nos. 1 to 3.

WRIT PETITION NO: 6424 OF 2024

Retween:
ashlar Building Solutions @) Pvt Lid, Rep. by tis Director, Nilesh Agrawal S/o.
Us) Pp. BY

Ashok Agrawal, Aged about 31 years, R/a, 7-5-84/35 Flat No 304, Pine Wood

Jasti Square Apartment, Beach Road, Pandurangapuram, Visakhapatnam,
Andhra Pradesh - 880003.
Petitioner
AND

4. The Union of india, Reg. by iis Secretary, Ministry of Finance, New
Delhi.
2 The Assistant Cornmissioner of Income Tax, Visakhapatnam,

*

4. Deputy Commissioner of Income Tax, Circle 3(1), Visakhapainam
4. Facsless Assessing Officer, National Faceless Assessment Centre
Incorne Tax Department, New Delhi.

Respondents



inder

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dq

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r

=

ailing for record

section 148A(b) for AY 20)

S

48 of t

:
t

7

and the Order and Not

in the circumstances sia
section T4I6A(d) passe
cormsequertial Notice dated <

rection,

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E&,.

WRIT PETITION NO: 7394 OF 2024

Between:

Matasani Rami Reddy, son of Obul Reddy, §8 years, House No.g-118
Muthumaiah Street, Banaganipaille Village and Mandal, Nandyal District
Si8i2d, Andhra Pradesh
Petitioner
AND
1. The Additional Commissioner of Incame Tax, National Faceless/E-
Assessment Centre, Delhi, income Tax Department, Delhi, 2° Floor, E-
Ramo, Jawaharlal Nehru Stacium, Delhi-t1a00S
2. ihe Princpal Chief Commissioner of income Tax, National E-
Assessment Centre, income Tax Depariment, Delhi, 2° Floor, E-Ramp,
Jawaharlal Nehru Stadium, Delhi 110 603
3. The Central Board of Direct Taxes, Represented by its Cheirman,
Departrient of Révenue Ministry of Finance, Gevi of india, North
Block, New Delhino G04
4. Union of india, Rep. by the Secretary, Department of Revenue, Ministry
of Finance, Govt. of India, Narth Block, New Delhi? 10004
The Income-Tax Officer, Ward-l, Nandyal Town and Oistrict, AP

paz

Respondents

Retiion under Aricile 226 of fhe Constitution of India is filed praying that
in the circumstances stated in the affidavit Hled therewith, the High Court may
be pleased to issue a wri, order or direction more particularly one in the
nature of Writ of Mandamus declaring the Proceedings of the 5° resnoncent
vide DIN & Notice No lITBAVAST/S/M148 1/2088-20/1042633542(1) dated OP-
04-2022 given under Section 145 of the Income Tax Act, 1967 and the
consequential Assessment Order dated 29-77-2023 9 in DIN
No JP BAAS TiS a7 S023. 4/1 058202259 1) passed under Section 147 read
with Section 7448 of the Ineorne Tax Act, 1961 (Act) are arbitrary, egal, ultra

res, against Principles of Natural Justice, violative of the certain provisions of



the Income Tax Act, 1967 and Unconstitutional and consequently sai asic

wh

£¥
VIE Sa NS

3

iA NO: 1 OF 2024

Petition under Section 1S? of CPC is Ned praying that in the
rcurmatances stated in the affidavit fled in support of the petition, the Nigh
Gaur may be pleased -io stay the operation of the impugned Order vide

Assessment Crder dated 28-11-2083 In DIN No IPRAVASTIS/ 47 /2023-

2A OSB S022 SAK }, pending dispasal of WOR No 7394 of 2024, an the fie of

The Petition coming on for hearing, upon perusing the Felition and {he
affidavit filed in support thereof and the order of the High Court dated:
22 03 2024, 02.04. eed & & OF 06.2024 anc uoon hearing te arqurenis of
ST Sreedhar Advoc sate for the Petitioner, and of Sri Vihay Ko Punna,
Standing Counsel for the Respondent Nas.? to 3, & §, and of Sry VLA

Kurriar, Standing Counsel! for the Respondent No 4.

WRU! PETITION NO: 7694 OF 2024

Behween:

Poola Madhu Babu, S/o. Poola Siddalah, aged 47 years, Occ Business,

Rie, S128, Kotha Bazaar, Riy Kedur- 816 101, Andhra Pradesh

.. Patitioner's
AND

1. Assessment Unit, income Tax Department, National e-Assessmanti
Center, New Delhi, Roorn No. 40%, 2°" Floor, E-Ramp, Jawaharlal
Nehry Stadium, Naw Delhi. 170 003.
The Income Tax Officer, Ward 1, Radanpa, Income Tax Office,

Cudagnah, Cuddanah - 816 607, Andhra Pradesh


ey,
Bese

<3
&i

3. The Principal Chief Commissioner of Income Tax, Andhra Pradesh and

wit

g° Floor, 'BY Block, LT Towers,

~

Telangana, Hyderabad, Room No. 922,
10-2-3, AC Guards, Hyder rabad - 800 004, Telangana
 Respondent/s

Petition under Arficie 228 of the Constitution of India is fled praying tha
in the circumstances stelted in the affidavit fled therewith, the High Court may
be pleased to issue a Writ of Mandamus or any other apnropriate Writ, Order
r Direction, declaring, the Grder passed by the 1 Respondent, u/s 147 rav

Sec. 144 rw Sec. 1446 of the Income Tax Act, 1861, dafed 29.07 2024,
bearing DIN, ITBAVAST/SM47/2023-24/1 0602 29080(1), for the Assessment
Year 2075 - 16, as arbitrary, Hleygal, bad in law, void-ab-initio, violative of the
oringigies of natural justine apart fram being violative of Articles 14,7907 }{g)
and 285 of the Consifufion of India and Sec. 1484 of ihe Income Tax Act,

{867 and consequently set asics the same in the interests of lustice,

IA ND. TOF 2024

Petition under Section 141 of OPC is fled praying that in the
circurristances slated in the affidavit fled in support of the peltian, the High
Court may be sleased to stay all further proceedings, Including any recovery,

oursuant fo the Order passed by the 1° Respandent, u/s 147 raw Sec. 144 ray

Seo. 1446 of the income Tax Act, 19641, dated 29.01.2024. bearing DIN.
UBAVIAST/SM47/2024- 24/1080229080(1), for the Assesament Year 2015 -16,

pending disposal of W.P_LNo. 7594 of 2024, on the file of the High Court.

The Petition coming on for hearing, upan perusing the Petition and tre
afidavil filec) in support ihersef and the order of the High Court dated:
26.03. 2004 and upon hearing the arguments of SrLAV ASiva Karthkeya
Advocate for the Peltioner and Sri A.Rache Krishna, Standing Counsel for

respondent nos.) io 2.



WRIT PETITION NO: 7688 OF 2024

Sefween:

Mr Praveen Kumar Reddy Vankireddy,

aged 55 years, Ooec Business, Ria
Bhaskar Muk Dever, Vadanapalie, CHik

Center, Mew Octhi, Room Noa 40%

4 New Delhi- 17a f
e Tax Officer, . Ward 7.)
9 CTM Road, Society {

> Frincigal Chief Camnoussianer

Nehru Stacia

25u, 15-75-9

vat
cog
©

3

Telangana, Hyderabad Roam No.

1O-2-5, AC Guards, Hyderabad ~ 6

Patitic

iy fhe circumstances stated in the alidawit Hex

be Oloased fo issue a Writ of Mandarnu

oy Drection, dec

wf

ad ~*~

Respondent, u/s 147 ray
dated 12.02 2024,

the Assessitic

and Floe

ynournier Articie 2268 of the Ces

eessment Order passed by

ry OFFS TE Ae arwitram: ifeaeal Re
ent Year 2015-35, @s arbirary, Hegal, bad)

afo. Mr Vo Venkala Swamy Reddy,

toor- STF S25, Andhra Pradesh

Petitioners

ariment, National e-Assassrment

or, &-Ranmp, Jawaharlal

OO O04, Telangana

Respondents

siher anorapniate Writ, Order

oy

. 1445 rAy Sec. T44 of the Income Tax Act, 7964.

AY ESP . "YES < "yy tat Tass Tato 30S a a yeas
PS/TSe 7 20S2- S4/ T0608 OS S4 11), for

rm iaw, vold-ab-imiiia,

violative of the princioles of netural justice, apart from being violative of

Arties 14,7907 ig} and 265 of ine Co

imccnrie Tax Act, 7867, and to consequently

of justice .

-

astiution of india and < Sac 1454 of the

;
levee te:
e interests

sel askie the same in th

Colony Road, Near


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IANO: 1 OF 2024

Petiion under Section 154 CPC 'praying that In the circumstances
stated in the affidavit filed in support of the petilion, the High Court may be
pleased to stay all further sroceedings including any recovery, pursuant to the
Assessment Order passed by the 4 Respondent, u/s 147 raw Sex. {448 rAy
Sec i44 of the income Tax Act, 1961, daisd 12.03. 2034, bearing DIN.
ITRAIASTISIMAT/OO 23-24/1080802241(1), for the Assessment Year 2015-4
pending disposal of Writ Petton No. 7885 of 2024, an the Mle of the High
Court,

The petition corning on for hearing, upon perusing the Petition and the
affidavit fled in support thereof the and the order of the High Court dated:
O2.04.9024 & O7.05.2024 made herein, upan hearing ihe arguments of
SAV ASiIva Kartikeya Advocate for the Felfioners, Sri Vihay R-Punna,

Standing Counsel for Respondents.

WRIT PETITION NG: 7704 OF 2024 »
Between:

Smt Chandana Damisetty, W/o. Mr. D.Bala Suresh Babu, aged 42 years,

Oec Business. Ric. No 8, Palm County, Near HS. Darga, Shaikpet,

"lerabac - 500 008, Telangana.

. Pelitioner/s
AND

4 Assessment Unit, Income Tax Department, Income Tax Department,
National e-Assessment Center, New Delhi, Room No.401, 2° Floor, E-
Ramp, Jawaharlal Nehru Stadium, New Deihi- 410 003.

> The Income Tax Officer, Ward 1, Nellore, Income Tax Officer, 24-2-438,
4@ Floor, GT Road, Nellore - 524 004, Andhra Pradesh.

3. The Princioal Commissioner of Income Tax, Tirupati, Income Tax
Office, K.T. Road, Tirupatl- 517 S07, Andhra Pradesh.



a. Respondents

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WRIT PETITION NO: 7706 OF 2024

Between:
Ms. Nagamarni Segu, Wie. Mr. on Venkateswara Rao, aged 55 yes
Coo Business, R/a. 24-10/23- 443, 3% Srinagar Colony, Satyanarayana
Puram, Viayawada - 820011, Andhra Pradesh
| ao. Poethionar!s
AND
4. Assessment Unit, Income Tax Department, National e-Assessment
Center, New Delhi, Room No 401, 2°° Floor, E-Ramp, Jawaharlal
Nehru Stadium, New Delhi - 1710 O03.
2. The Assistant Commissioner of income Tax, Central Circle -
Vilayawada, Viiayawada - Revenue Colony, Siddhartha Public Schoo!

Road, Mogalaraiaguram, Viayawada, Andhra Pradesh - 533 401

tn

The Director General of income Tax, (investigation), Hyderabad @
Floor, 'F' Block, Aayakar Bhavan, Basheerbagh, hyderabad
. Respondent/s

Petition under Article 226 of the Consiitulion of India is Hed praying
that in the clrournstances stated in the affidavit fled therewith, the High Court
riay be pleased to issue a Writ of Mandamus or any other appropriate Writ,
Order or Direction, declaring that the order passed by the 1° Respondent, u/s
447 rly Sec. 144 of the Income Tax Act, 1961, dated 13.03.2024, bearing DIN
and Notice No. ITBA/AST/S/147/2023- 2440825938121 (13, far the Assessment
Year 2016 - 17 as arbitrary, itegal, barred oy fimltation, baci in law, void-ab-
initio, violative of the principles of natural justice, apart rom being vinlalive of
Articles 14, 19¢1 a) and 265 of the Constitution of India and Sec 145A of the
income Tax Act, 1981, and to consequently set aside the same in the inleresis

of justics,


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§ Mis Kurapati Subba Rao and Co, Charted Accountants Opp Lane io
Gayatri Mandir and Tata Gold Plus, Mangamoor Road, Ongole 523
O02,

Respondents

Petition under Article 228 of the Cansiitution of india is fed praying Inat
in the circumstances stated in the affidavit filed therewith, the High Court may
De pleased fo issue any order or direction more pariicularly one in the nature
ef Writ of Mandarnus or any other appropriate writ fir order or direction

eclaring the Assessment Order of the 9° respandent, for the assessment
year 2076-17 with DIN No. ITBAYAST/SM 47/2023 -24/1098989 553 dated
32,12. 2023 (Annexure P-1} Passed under Sec 147 RAv Sec 144 and 1448 of
income (1) Tax Ast, 1961 with reference to the nolice issued Lvs 148 of the
Act by the 1 respondent di 23.03.2029 (Annexure P-2), afier following ihe
procedure laid down Under clause {d} of Sec 148A of the Income tax Act 1964
di. 23.03.2023 (Annexure P-3) was without granting sufficient tie is fle the
oblections and opportunity of persanal hearing is contrary fo sec ston Sec 149
ib) RAW 1484 and Sec 1514 of the Income Tax act (herein after referred
fo as the net is without jurisdiction, barred by lmilation of lime and alsa in
violation of principles of nafural fustice. Hence, the orders of the 38

respondent is Hable to be set aside,

IANO: 1 OF 2024

Betition under Section 181 of CPC is filed praying that in the
circumstances stated in the affidavit fled in support of the pelition, the High
Sourt may be pleased to grant stay of all further proceedings, carisequent the
Assessment Order of the 2° respondent, for the assessment year 2076-17
with DIN No. ITRA/AST/S/147/2023-24/1058985853 (1) dated 22 72.2028

£999

"Annexure P-1}, pending disposal of the 'rit Petlion No. BAP2 of 2024, on ihe

file of the High Court.



The Petition coming on for hearing, upon perusing the Petition and the
affidavit fled in support thereat and the earlier order of the High Court dale

Ag 2024 & OF, 05.2024 made herein and upon hearing the arguments of

Sri kAdi Siva Vara Prasad Advocate far the Pefitioner, and of Sr Vilbay

ree,

«.Punne, Standing Counsel for the Respondent Nos.1 to 3. and of Deputy

Satichor General of India, for the Respondent No.

WRIT PETITION NO: S478 OF 2024
Rohweern:

Sri. Kareti Srinivasa Rao, H.Ne.42-2/1-8084, Flat Ne. 4, Daya Residency,

Oevi Nagar 3° Lane, Near Ramelayam, Vilayvawada- S20003, Andhra
Pradesh,
Petitioner
AND
4. The Assessment Unit, Income-lax Department, National Faceless &-

ae N %

Centre, Room No. 401, E-Ramp, dawaharial Nehru

Jeputy Commissioner of Inscome-tax, Circle 1(1), Vdeayawada, CR.

p
eng
&
a

Building, Finer, Annexe, M.G, Road, Viiayawada, Andhya Fre dash - 826

3

3. Union of india, rep by Hs Principal Secretary, Government of india,

Ministry of Finance, 3° Floor, Jeevan Deep Building, Sansac Marg,

New Delhi? 10 00

Petition under Aninte 226 of the Constitution of India is fled praying that

poe

" fameume efatesrd ic: the oltiicisesh fis : 3+ ere, Sexe ARG?
in the cieumselances stated in the al fidavil Hed therewith, the High Court may

2

be pleased fo issue Writ of Mandamus or a Mher appropriate Wirt or Order
ar Clrection declaring the assessment order dated 19.04.2024 for Assessment

Year FO18-17 as null and void. being contrary fo the provisions of the Aci,


we
ayy

S61 and violative of the principles of natural justice, passed without
jurisdiction, and consequently sel-aside/quash the assessment order and

consequential dernand notice dated 19.03.2024;

JANG: 1 OF 2024

Paiition under Section 151 CPC praying that In the circurislances
stated in the affidavit filed in support of the petition, the High Court may be
sleased to order stay of collection of the fax demand raised in the assessment
vide demand notice di. 19.08.2084 for the Assessment Year 2016-77 under
the Act, 1964; pending disposal of WP.No 8476 of 2024, on the file o the High
Court, |

The petition coming on for hearing, upon perusing the Petition and the
affidavit fled in support thereof and the Order of the High Court, dated
34.04.3024 & 03.08.2084 made herein and upon hearing the argumenia of
SLC Sanieeva Rao, Advocate for the Petitioner and of Sn Vahay K. Punna,
Standing Counsel far Respondent Nos. 1 & 2 and of Deputy Solicitor General

for Respondent No.3.

WRIT PETITION NO: 753 OF 3024
Behveen:

:

Mr. Suresh Mocelu, S/o. Mr. Baddika Venkata Subbaiah, aged 27 years, Oa
Private Employee, Ria. Nelaturu Vilage. Mfuthukurnu Mandal, Nellore - 524
344, Andhra Pradesh
Petitioner
AND
4 Assessment Unit, income Tax Department, National e-Assessment
Center, New Delhi, Room No. 4071/2" Floor, E-Ramp, Jawaharlal
Nehru Stadium, New Delhi - 7710 003.



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Kartikeya, Advocate for the Petitioner and SG Vilhay K. Punna, Standing

ae

Counsel for the Respondents.

WRIT PETITION NO: 8784 OF 2024
Behveen:
Doddagunta Navya, Dvo. Mr. D.alencra Prasad, aged 39 years, Occ: Business

Rio. 65-1-4, Dancdu Roa ad, Tirumala Nagar, Hindupur - 975 204, Andhra
Pradesh
» Pethioner
AND

_ Assessment Unit, Income Tax Department, National e-Agssessment

vende

Center, New Delhi, Room No. 401, 2" Floor, E-Ramp, Jawaharlal
Nehru Stadium, New Delhi- 170 003
2. The income Tax Officer, Ward - 1, Hindupur, Income Tax Office,
Ral iiway Station Road, Hindupur, Hindupur- $76 207, Andhra Pradesh.
3. The Prin cipal Cormmissioner of Income Tax, Tirupati, 1" Floor, Asyakar
Bhavan, KT Road, Tirupati - $77 507, Andhra Pradesh.

Respondents

Petition under Article 226 of the Constitution of India is fled praying that
in the circumstances stated In the affidavit Med therewith, the High Court may
be pleased to issue a Writ of Mandarnus or any other sopropriate Wit, Order
er Direction, deciaring the order passed by the 1° Respondent u/s 147 rw
Sec, 1448 of the income Tax Act, 1951, dated 01.04.2024, bearing DIN,
ITBAIAS TSH 47/2023-24/1061863198(), for the Assessment Year 2018 -
as arbitrary, legal, bad in law, void-abunide, viclative of the principle
natural justice apart rom being violative of Ariicies 14, 7901 g) and £00 of ine
Constitution of india and Ses. 1484 of the Income Tax Act, 1957, and

consequently set aside the same


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Petition under Article 226 of the Constitullon of india is fled praying that
in the circumstances stated in the affidavit filed therewith, the High Court may
be pleased to issue a Wri of Mandamus or any ofher aporopriate Writ, Order

or CNrection, declaring

a. ihe order passed by the 7° ' Respondent, u/s T48Ai) of tne
income Tax Act, 1981, dated 23.05.2024, bearing DIN and
Natice No. ITBAASTIFI| PAS A/202 3-241 OOS238258U1), far the
Assessment Year 2020-21

D, the notice issued by the 1" Respondant, u/s 148 of the Income

Tax Act, 1981, dated 24.03.2024, bearing DIN: and Notice
No ITBAVASTISN48 Ve023-24/ 100824455811) for the
Assessment Year 2020-21

natural justice, apart fram neing violative of Articles 14,1907 ig) and 285 of the

Constitution of India AND Sec 148A of the Income Tax Act, 195%,

iA NO: TOF 2024:

Petition under Section 1517 CPC is fled praying that in the
circumstances stated in the affidavit fled in support of the writ petition, the
High Court may be pleased to slay all further proceedings, including any
recovery, pursuant to the notice issued by the + Respondent, u/s 148 of the
income Tax Act, 1951, daied 26.00.2024, bearing DIN and Notice
NOITBAIASTIONSS 1/2022- 24/1080244558

oi

B(1}, for the Assessment Year

2026 - 21, pending disposal of WP.No.g7a? of £024, on the file of the High

Court


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WRIT PETITION NO: 8807 OF 2024

Behween:

years,

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34207, Andhra Pradesh.

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anc 265 of the Constitution of India and Sec 1484 of the Income Tax Act,

4964, and consequently set aside the same in the interests of jushce,

IA NG: 1 OF 2024:

Be

Petition under Section 157 CPC fied praying that in the

circumstances stated in the affidavit fled in support of the writ petition, ihe
High Court may be pleased to stay all further proceea nas, iInchuding any
recovery, pursuant to the order passed hy the (" Ressondent, u/s 147 vw
Sse. 1448 of the Income Tax Act, 1961 dated 13.03.2024 bearing DIN anc
Notice No ITBA/AST/S/147/2093-24/1062527885()}, for the Assessment Year
2018-17, pending disposal of WP No.9807 of £024, on the fle of the High

Sout.

The peiltian coming on for hearing, upon perusing the Featition anc ihe
affidavi fled in support thereof and the Order of the High oquri, dated
56.04.2024 made herein and upon hearing the arguments of Sr AV. A.Siva
Kartikeya, Advocate for the Petitioner and Sn Vihay Punna, Standing

Counsel for the Respondents,

WRIT PETITION NO: 9803 OF 2024

Rohween:

Smt Prameela Pasumarthi, Wo Mr. P.Narasimha Rao, aged Ge years, Moc.
House Wie, D. No. 6-44, Pentalavarigudem Vilage, Vatsaval Mandal, NTR
District ~ $27 402, Andhra Praciesh.

PETITIONERS

AND
4 Assessment Unit, incorne Tax Department, Natior nal e-Agseassmient

Canter, New Delhi, Roam No: 407, 2°
Nehru Stadium, New Oeiht- 710 O05,

Floor, E-Ramp, Jawaharlal


east c y
ad ce £63 soos a ee $e ee oo . as
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me xe rf ; ed ae ers os S "ye pam % ie ee A pany ;
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the file of

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The petition coming on for hearing, upon nerusing the Petition and the
affidavit fled in support thereof and the Order of the High Court, daisd
26.06.2024 made here! . and upon hearing the arguments of Sr AV A Siva
Kartikeya, Advocate for the Petidoner and Si Vihay K. Punna, Standing

Counsel for the Respondents.

WRIT PETITION NO: S808 OF 2024
Retween:

2 VR Marine Products Limited, 28-8-8, Komarada Road, Ralusurnud,

Shimavaram - 534 202, West Godavari District, Andhra Pradesh, Represented
by its Director, Mr. Tella Ravibabu, S/o Mr. Tella Shupathi Rao |
 Fetiioner
AND

_ Assessment Unit, income Tax Department, National e-Ass assitient

naa

Center, New Oelhi, Room No404, 2S Elser, E-Ramp, Jawaharlal Nehru
Stadium, New Delhi - 710 00

2. The Deputy Commissioner of Income Tax, Circle 4
Rajahmahendravaram, Aayakar Bhavan, Vearabhadrapuram

Rajahrnundry - §33 105, Andhra Pradesh.

£5

The Principal Chief Commissioner of Income Tax, Andhra Pradesh &
Telangana, Hyderabad, Room No. 922, 9° Floor, '8' Block, IT Towers,
10-2-4 AC. Guards, Hyderabad - 500 004, Telangana.

_ Respondents
Patition under Article 226 of the Constitution of India is fed praying that
in the circumstances stated in the affidavit filed therewith, the High Court may
be pleased to issue a Writ of Mandamus any other appro nriate Wri, Order or
Direction, declaring the order passed by the 1° Respondent, u/s 147 rv Sec.
444 thy Sec. 1448 of the income Tax Act, 1861, dated 21.03. 2084, bearing
DIN and Notice No. fTBAIAST/S/M47/2025-24/10831121180), for: ihe
Assessment Year 2018 -17 as arbitrary, Hegal, bad in law, voic-ab-iniie,

violative of the princisnies of natural justice, apan fram being violative of
BR j p


Articles 14,19(1 ig} and 265 of the Constitution of india AND Sec 148A of the

income Tax Aci, 1884, and consequently set aside the same in the inferests of

IA NOo TOF 20284:

Patiion under Section 151. CPC is fled praying that in ihe
circumstances stated in the affidavit fled in support of the writ peffion, the
High Court may be pleased to stay all further proceedings, including any
recovery, pursuant to the order passed by the i Reapondent, ufs 147 ray
Sec, 144 raw Sec, 1446 of the Income Tax Act, 1961, dated 27.00.2084,

gearing DIN and Notice No. ITBAIAST/GMMA7/2025-24/1 0035 W2179C1}, for the

Assessment Year 2016 -17, pending disposal of WP.No.9805 of 2024, on the

fie of the High Ca

The petition comi Ing on for hearing, upan perusing the Petition and fhe
affidavit fled in support thereof ane the Order of the High Gaur, cated

o8 04.2004 made herein and upon hearing he arguments of on AV ASA

&

Kartikeya, Advocate for the Petitioner and Sr Vuhay ® Punna, Standin

Counsel for the Respondents.

WRIT PETITION NO: 9806 OF 2024

Sahween:

Pottory Lakshmi Kania Prasad, Sio. P Venkata Swamy, aged 55 years,

'n
welt
ren
%,

Soe
o>
be
yee

we
foe
ae
tt a
Ses.

wage
wee
foe,
33

Oce Business, Rio 8f-5 . Madhavinagar, Kurnaci- 54

Pradesh

Petitioner

AND


%
oe.
EE:

4. Assessment Unit, income Tax een na National e-Assessinient
Center, New Delhi, Roam No.4074, Efoor, E-Ramp, Jawaharlal Nehru
Stadium, New Delhi ~ $70 OOS.

3% The Assistant Commissioner of income Tax, Circle -7, Kurnool, Income

Tax Office, Gon Childrens Park, NRPET, Kurnool - 51S O07, Anchrs

Pradesh,
2. The Principal Commissioner of Incorne Tax, Tirupati, 7 Floor, Aayakar

Bhavan, KT Road, Tirupati - 517 507, Andhra Pradesh
. Respondents

Patition under Article 225 of the Constitution of India is fled praying thal
in the circumstances stated in the affidavit flad therewith, ihe High Court may
be pleased to issue a Writ of Mandamus or any other appropriate Writ, Order
or [xreciion, declaring the order passed by the 7 Respondent, u/s T4/ ow
Seq. 1448 of the Income Tax Act, 1967, dated 09.09.2024, bearing DIN,
ITBAVASTISMAT/2025-24/10B2305447(1), for the Assessment Year 2018 - 19
as arbitrary, legal, bad in law, void-ab-initio, viclailve of the orincipies af
natural justice apart from being violative of Ariicies 44, 19(1 fa) and 265 of the
Constitution of india and Sec. 1484 of the Income Tax Act, 1967, and

consequently set aside the same in the interests of justice;

IA NO: TOF 2084:

Petition under Section 157 CFC is filed praying that in the
circumstances stated in the affidavit fled In support of the wri petition, the
High Cour! may be pleased to stay all further id ocwedings, inchiding any
recovery, pursuant to the notice issued by the 14 Respondent, u/s 14°
See, 1448 of the Income Tax Act, 1881, dated 09.02.2024, Dearing
ON ITBAIAST/S/447/0023-24/1082305447(41}, for the Assessment Year 2078

49, pending disposal of WP.No. 9806 of 2024, on! he file of the High Court


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Articles 14, 19(/Ma} and 265 of the Constitution af india & Sec 148A of the

income Tax Act, 1967,

iA NO. TOF 2024

Petition under Section 181 CPC is fled praying thal in the
eircurnsiances stated in the grounds filed In sup port of ihe writ peliion, the
High Court may be pleased to Stay all further proceedings, including any
recovery, pursuant to the order passed by the 1 Respondent, u/s 147 rw
See, 1448 of the income Tax Act, 1961, dated 44.09.2024, bearing DIN anc
Notice No ITBAIAST/S/147/2083-24/10800258730)), for ihe Assessmeni Year
2016 - 17, pending disposal of W.P.No 9944 of 3024, on the file of the High

rae '
cout

. The petition coming on far heanng, upon pel rusing the Petition and the
affidavit fled in support thereof and the Order of the High Court, dated

whe

29 04.2004 & OL07 2024 made herein and upon hearing the arguments of
SrA Vv.ASiva Kart ikeya, Advocate for ihe Patitioner and Sri Vijhay K. Punna,

Standing Counsel for the Respondents.

WRIT PETITION NO: 10879 OF 2024

Between:

Mrs Padma Ruddaralu, W/o. Late. Mr. Sivaju Raju Ruddaraju, aged 43 years
Cee House Wife, Blo. 2-12-47 7/1. 3g" Ward, Sivaranpeia, Near Ourrent OWice
Bhimavaram, West Godavari - 584 202, Anchra Pradesh.
Petitioner
AND
1. Assessment Unit, income Tax Department, National e-Assesament
Center, New Delhi, Roorn No 40%, 28 Piso, E-Ramp, Jawaharlal Nehru

Stadium, New Oeltu - 110 002.


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affidavit Sled


03.05.2024 made herein and upon hearing the arguments of SRLAV A SIVA
KARTIKEYA Advocate for the Petitioner, Ms.iswarya, learned Junior Standing
Counsel representing Sri Vilhay K Punna, learned Senier Standing Counsel

for incarne Tax Department for he Responders.

WRIT PETITION NO: 11758 OF 20c4

Between:
Setty Prakash, S/o Setty Chinna Chennappa, Aged about 52 years, Oco. Retd.
Govi, employee, H.No.S-114, Ronakondala, Valrakapur, Anantapur, Andhra
Pradesh-31 S842.
Petitioner
AND
{. The Incorne Tax Officer, Ward-1, Anantapur, Incorme Tax OFfios, 3°
road, New Town, Anantapur, Andhra Pracesh-5 15004.
2. The Principal Chief Commissioner of Incorne Tax AP and TS, 10"
Fioar, C-Block, LT. Towers, 10-2-3, A.C. Guards, Nyderabad-S00004.
3. The Assessment Unit, Income Tax Department, National Faceless
Assessment Centre, Delhi, Ministry of Finance, Room Na. 401, 2"
Fioagr, E-Ramn, Jawaharlal Nehru Stadium, Delhi 7110003

Respondents

Petition under Articis 226 of the Constitution of India is fled praying thai
in the circumstances stated in the affidavit fled therewith, the High Court may
be pleased to issue a writ, order or direction, more particularly one in the
nature of Writ of Mandamus, declaring the Assessment Grier di. 13.08 2024
passed by the 3° respondent u/s 147 rays. 1448 of the Incorme-tax Act for
ALY. 2016-17 vide DIN No. ITBAIAST/S? VAP 202-2 TOOLS TSU C1), which is
passed as @ consequence of {he order passed u/s 148Afd} di 19.03.2023
vide DIN No. TT BAVASTIF A 48A/2082-29/ 10509544301) and the notice ufs

148 dh27.06.2029 vide DIN No ITBAIAST/SM48 /2022-23/105 703 10804),


a contrary

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149 of the Ac!

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IA NO: 7 OF 2028

"PG praying that in the circumstances

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Ig, UBON perusin

Manmohan Advonate for

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WRIT PETITION NO

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RESPONDENTS

Petition under Article 226 of the Constitution of India is fled praying that
in the circumstances stated In the affidavit filed therewith, the High Court may
be pleased fe issue a Writ of Mandamus or any other appropriate Writ, Crder

or Directian, declaring;

a. the order passed by the 1" Respondent, u/s 14GA(d) of the Income
Tax Act, (881, dated 12.04.2024, bearing DIN and Notice No
TTRAVAST/F/MASA/2023-24/1 08407478701}, for the Assessmant Year 2017-
1B &

6. the notice issued by the 1° Respondent, u/s 148 of the Income Tax
Act, 7981, dated 16.04.2024, searing CIN and Notice No
ITBAVAST/SN48 2024-251 06408724101), for the Assessment Year 201%
1B:

as arbitrary, egal, bad in law, vold-ab-initio, violative of the prinuiples
of rratural justice, apart from being violative of Articles 74, 19Ci Mg) and 265 af
the Coansttution of India &Sec 148A of the Income Tax Act, 1963, and to

consequently sel asicie the same in the interests of justice.

IA NO: TOF 2624

os

Petition under Section 157 CRC jis fed praying that in the
crcumstances siated in the grounds Hed in support of the wril petition, the
High Court may be pleased to stay all further proceedings. including any
recovery, pursuant {he notice issued by the Tst Respondent, u/s 148 of the
income Tax Aci, 1961, dais 14.04.2024. bearing DIN and Notice No.'
TRAVAS TIS 148 T/2024- 25/1064087241 4), for the Assessment Year 2017 -

iS, pending disposal of WOUP No. 11401 of 2024, on the fle of ihe High Court


for hearing, upan perusing the Peltion a

any

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TFS) OF 2088

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WRIT PETITION NO

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ishna) District,

Petitioner

AND

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Notices issuad as legal, arbitrary, barred by limiation, vold ab-initio, violation
of Principles of Nelural Justice apart from being violation of Articles 14,
T9(1}a) and 265 of the Constitution of India and Section 148A of the Income

Tax, 1967 and to consequently set aside the same in the interest of justice:

IA NO: 1 OF 2024

Fettion under Section 1517 CPC praying that in the circurnstances
stated in the affidavit Mec in support of the petition, the High Court may be
pleased fo pass an interim order of stay of all further proceedings pursuant to
ihe order passed by the 2°° respondent dated 28/03/2024, bearing DIN &
Dacument, No ITBAVASTIFISS 14/2023-24/1 08334904214} for the
Assessment Year 2016 - 17 in respect of PAN No. AEQPR9S981G and the
consequential Notices, pending disposal of W.PNo.11751 of 2024, on the file

of the High Courl

The petition coming on for hearing, upon perusing the Petition and the
atidavit Ned in support thereof and the earlier order of the High Court dated.
Oo. Mest & O1.O7 2024 made herein and upon hearing the arquinents of
ornk.Jyothi Prasad Advocate for the Pelitioners: Sr.Vihay & Punna

Standing Counsel for Respondents.

WRIT PETITION NO: 12989 OF 2024

Setween:

Andhra Pradesh State Handloom Weavers Co Operative Society Limited,
Having fis address at 71-10-30 Lalacheruvu Road, Rajahmundry, East
Godavari 533106. Represented by its Awhorized signatory, Mysore
Nageswara Rao, S.o. Mysore Ramalah, Aged sbout S59 Years, Rilo
Hyderabad

Petitioner


ee
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Respondents

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Deepak, Advocate for the Petitioner, and of Sri P. Vihay Kumar, Standing

Counsel for respondent Nos.7 to 3.

WRIT PETITION NO: 19045 OF 2024

Between:
Nirs. Nusrat Shazia, wio Hasan Raia Sheik, aged about 38 years,
Ooshomemaker, R/o Flat No 101, Blossoms Apartment, Nrishna Nagar,

3° Une Near Chaiftanya Godavari Graameena bank, Pattabhipuram,

Guntur
Petitioner
AND
1. The incorne Tax Officer - Ward 1401), Hyderabad, Income Tax Towers,
AG Guards, Masab Tank, Hyderabad - 500 004, Telangana

id

_ The Principal Chief Commissioner of Income Tax, Andhra Pradesh and
Telangana, Room No. 922 Sth Floor, 'B' Block, .T Towers, 10-2-a, AC
Guards, Hyderabad - SOO O04,

3. Assessment Unk, Income Tax * Deparment National e-Assessmeni

Center, New Delhi Roarn No. 401, 2°" Floor, E-Ramp, Jawaharlal Nehru

Stadium, New Dethi 710 O63.

Respondents

Peition under Anicie 226 af the Constitution of India is filed praying that
in the circumstances slated in the affidavit filed therewith, the High Court may
be pleased to issue a writ, order or a direction, more particularly one in the
nature of WRIT OF MANDAMUS or any other appropriate writ, order or
direction, declaring |. The order cassed by the Ist Responder under Section
J48ACa} of the Income Jax Act, 18017 dated 07.04 2022 bearing DIN and
Notice No TBAJAST: Fasas2022 ~23/TO4204 10970) daied OF O4 2022, for
Assessment Year 2078-2019 and i. The Notice issued by the ist Respondent
under Section 148 of the Income Tax Act, 1967 dated 09.04.2022 bearing DIN
and Notice No. STRAYVAST/S/148 1/2022-23/41 042875307 (1} dated 09.04 2022.


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1. The Union of India, Represented by iis Secretary (Revenue), Ministry of
Finance, Dey partment of Revenue, North Block, New Delhi - 770004

2. The Principal Chief Commissioner of Income Tax, National E-
Assessment Centre, Income Tax Department, Delhi, dnd Floar, E-
Ramo, J Jawaharlal Nehru Stadium, Delhi ~ 110 Q03
The incarne Tax Officer, Ward-204), Guntur.
The Assessment Unit, Incorne Tax Department, Guriur.

Respondents

aes

b>

Patition under Article 228 of the Constitution of India Is Med praying that
in the circumetances stated in the affidavit filed therewith, the High Court may
be pleased to prayed that this Honble Court or any offer court in respect of

the matter covered by ih thi is Writ Petition,

2) it is therefore prayed that in the facis and ciroumsiances ©
this Honble High Court may be pleased to issue a writ, order or direction more
particularly the one in the nature of Writ of Mandamus declaring
[TBAVAST/FM 48A(SCONY2021-22/1041094382() dated 20.03.2022 under
Section 148A (b} of the Income Tax Act, 1967 and the Order passed under
Section 148 A id} bearing ITAAVAST/FM4SA/2022-25/1 0426454490) dated

7.04.2082 and the notice under Section 148 of the Income Tax Act bearing
"TBAINGTISy148.2029-05/10426 TISSED dafed O84 2022 issued by the
3rd Respondent for FY 2017-18 as being arbitrary, Hlegal, unreasonable, in
coniravention of Section 1484 of the Income Tax Act apart from being
violative of the principles of natural justice and Aricle 14 of the Constiution of

india and cansequently sel aside ihe sar

b} and Shaw Cause Notice nearing ITBAVAS TIP AAT ISGCN Ve023-
24105952 15230} dated 08.01.2024 and passing the consequent order under
Section 147 row. 8s 144 read with section 7448 of the [TA bearing
ITBAVAS T/S/147/2023-24/4 08303778101) dated 20.03.2024 and Natice of


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Anumolu, Advocate for the Petitioner, Depuly Solicitor General for the
reepandent No.1 anc of Sri DB. Radha Krishna, Standing Counsel for the

respondent Nos.2 to 4.

WRIT PETITION NO: 13284 OF 2024
Sehween:

Mr. Suresh Padarihi, S'o. Mr. Basavaiah, aged 49 years, Occ Business, Rio.
1?4 Main Road, East Gangavararn Talluru, Prakasam INetict - 523 264,
Andhra Pradesh

AND
1. Assessment Unit, income Tax Department, National e-Assessment

Center, New Delhi, Reom No, 404,2nd Floor, E-Ramp, Jawaharlal
Nehru Stadium, New Dalhi- 170 003.

@. The income Tax Officer, Ward 1, Ongale, Income Tax Office, Roshan
Flaza, 8th line. Ram Nagar, Ongole - 823 001, Andhra Pradesh
3. The Principal Chief Cammissioner of income Tax, Andhra Pradesh and

Telange sa, Hyderabad Roorn No. 922, 8th Finor, 8 Stock, LT Towers,
(0-2-3, AC Guards, Hyderabad - 50 904, Telangana.

..fespondant's

Petition under Article 226 of the Constiion of india is Hed praying that
in the circurnstances stated in the affidavit fled therewith, the High Court may
he pleased to issue a Writ of Mandamus or any other appropriate Writ, Order
or Direction, declaring thai

a. the order passed by the ist Res Spancent. | u/s 147 chy Sec. 1448 of
fhe Income Tax Act 1961. dated 31.10.2022. bearing DIN and Notice No.
IPBAVAST/SH 47 /2023-24/1 057 5325401}, for the Assessment Year 2016-17


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WRIT PETITION NO: 13324 OF 2024
Between:
Mr. Srinivasa Rao Tella, Sfo. Mr. Choudaramma Tella, aged SO years,
Qoc.- Retired, Nv Banoop Apariments, Chinna Waltair, Visakhapainam -
830 O03, Andhra Pradesh. Presently residing at- Flat No. 4014, Sri Sairam
Towers, Plot No.14, Jayaprakash Nagar, Hyderabad ~ 500 026, © Telangana.
| .. Patitioner's

AND
4 Assessment Unit, income Tax Department, National e-Assessment
Center, New Delhi, Room No.- 401, 2 Floor, E-Ramp, Jawaharial
Nehru Stadium, New Delhi - 776 O03.
The Income Tax Officer, Ward 1 (1), Vishakapatnam, Room No. 404, 4"
Floor, Pratyakshakar Bhavan, MVP Double Raad, Visakhapatnam - 530
020, Andhra Pradesh

.

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Telangana, syderabad Room No. 982, 9° Floor, B Block, | T-Towers,
10-2-3, AC Guards, Hyderabad - 500 004, Telangana.
. Respoandent/s

Petifion under Article 226 of the Consiitution of India is fled praying thal
in the circurnstances stated in the affidavit fled therewith, the High Court may
be pleased fo issue a Writ of Mandamus or any other appropriate Writ, Order
ar [Hrection, declaring that the order passed ed the 1 Respondent, u/s 147
riwis 144 rAwis 1448 of the Income Tax Act, 1981, dated 28.12.2023, bearing
DIN- ITBAVASTISM47/2029-24/1050 14558301}, for the Assessment Year
2015-18, and

b. the consequential orders passed by the 1° Respondent, levying
penallies-

i uls 271F of the Income Taw Act, 1997, daled 29.05.2024, bearing
DIN. ITEAVPNLIP IST TE2084-S 5/1 065273081 |

A ws 271 yb) of the Income Tax Act, 1961, dafed 31.05 2024, bearing

FECA Mb V2024-25/4 O6SS0443504), and

poole
4

Be


ii avs 27 1(1 No} of the income Tax Act, 1964, datecd 12.08 £024, hearing
CIN. TTBAVPNUIF/27 TC NeVede4- S84 08 858a425¢1}, for the Assessment Year
2075-18,

as arbitrary, legal, bad in law, yoid-ab-iniie, violative of the princinles

of natural justice, apart fram being viclative of Ariicies 14. 79(1 Ng) and 265 of

>

the Constiution of india and Sec 454 of the Income Tar Ast, 1861, and

consequently set aside the same in the interests of justice.

iA NO: 7 OF 2024

Petition under Section 181 of CPO is Hed  oraying that in the
circumstances stated in the affidavi Med in support of ihe petition, the High

Court riay be pleased to stay all further proceedings, including any receavery,

pursuant fo order passed by the 7° Respondent, u/s 147 raws 144 rAws 1448
of ihe income Tex Act T9601, dated S8.12.2023, bearing DIN:

ITSAVAST/SA 47/208 3-4/7 08914550384}, for ihe Assessment Year 2075 -15,

pending disposal of WLP No. 13ae24 of 2024, on tie fds of the High Court.

The petition coming on for hearing, upan perusing the Petition and the
afiidavit fled in Support thereof and ihe earher arder of the High Court dated.
O10? 2024 made herein and upon | Rearing the arqumenis of SLAM A Siva
Nartikeya Advocate for fhe Petfioner and Sr Vihay K FPunna, Servor Standing
Counsel for income Tax for the Respondent Nos t to 3.

WRIT PETITION NO: 73478 OF 2088
Bohween:

Narayana Rao Kavurl, Sfo Purrachancra Rac, Aged about OY years, D.Na.i4-
70-25, Old Past Office Road, Morrismet, Tenali Qunrtur-Se 2208, Andhra
Pradesh.

Fotitioner

Ye fe


1. Central Board of Direct Taxes, Department of Revenue, Ministry of
Finance, North Block, New Oelhi - 110002, Represented by its
Chairperson

2. Principal Chief Commissioner of Income Tax, Andhva Pradesh and

Telangana region, 19° Floor, LT. Towers, A.C. Guards, Hyderabad-

500004. | |

Principal Commissioner of Income Tax, «8 Soor, SVR Plaza, D.No. 40-

Lod

48.15, Revenue Colony, Siddhartha Public School Road,
Moghalralpuram, Vilayawada.
4 The Income Tax Officer, Ward No.1, Opp. Sai baba Temple, Base
Road, Tenall, Guntur District, Andhra Fradesh.
Respondents

Petition under Article 228 of the Constitution of India is Med praying tha
in the cir stances stated in the affidavit fled therewith, the High Court may
be pleased fo issue a writ of mandamus or any other appropriate writ or order
declaring the impugned Order Dt. 28-03-2024 bearing No. DIN & Notice No.
TRAIASTIFY 148A/2083-2024/1063538108(1) and the consequential notice
mM 28-03-2024 bearing DIN & Notice (TBAIAST/G148_1/20¢5-
2024/108354 18001} U/s. 148 of the Income Tax Act, 1961, as being Hegal,
arbitrary and violative of Articles 14, and 200-A of the Constilution of india and

Section 148 of the Income Tax Act, 1981 and consequently set aside ihe

nes

impugned Order Dt 28-09-2024 bearing No. DIN & Notce No.
ITBA/AS T/E48A/0025-2084/1083538 10801} and the consequential notice Dt
28-05-2084 bearing DIN & Notice Ne, PTBAVASTIS 148 1/2023-

3024/1063541900(4} U/s. 145 of the Income Tay Act, 1987.


IANO: 1 OF 2024

Pettion under Section 57 OPC |

tft

fled praying that in the
circumstances stated in the affidavil fled in support of the writ pation, ¢ ihe
High Court may be pleased fo sts yi the ee of the Order Dt 28-03-2
earing No. DIN & Notice No. ITBAJAS TIF T484/2023-2024/ 10899381080 }
and the consequential notice Di 28405-2084 bearing DIN & Notice No.
(TRBAVASTI/S148 1/2023-2024/1 08354 1900(1) Use. 148 af the Income Tax Act,
4961, pending disposal of W.P.No. S419 of 2024, on the Me of the High

Sourt,

The pelition com ing an for hearing, upon perusing the Pettion and the
affidavit Bled in support ther eof and the earlier order of the High Court dated,
O4.07 2024 made herein and upon hearing the arguments of Sr Marri Venkata
Ramana Advacate for the Pelifiener and Sri Viday K Punna, Serior Standing

Counsel for incorme Tax far the Respondents.

WRIT PETITION NO: 13458 OF 2024

Raftween:

Addepall Sambasiva Ran, Sfo late Venkateswariu, Aged about 73 years, LR
to Sree Jyothi Tunugunila, D.No. 84-23, 1" Hear, Anjaneye Panthulu Street,
Ganganamrimanal, Terral.

Petitioner
AND

1. Central Board OF Dlrect Taxes, Department of Revenue, Ministry of

iy awa Soy ohh ioe t Rey Pantin: STRESSED Mo wes aman ts begs }
Finanes, North Biock, New Oelhi- T1G002. Represented by its

Chairperson
S. Principal Chief Commissioner of inceme Tax, Andhra Pradesh and
Telangana region, 10" Floor, LT. Towers, A.C. Guards, Hyderabad-

SOK



05
wy

3. Princinal Commissioner of income Tax, 1 " Hor, SVR Plaza, D.Na. 40-
16-15, Revenue Colony, Siddhartha Public School Road,
Moghalrajpuram, Vieyawada,

4. The Income Tax Officer, Ward No.1, Oop. Sal baba Temple, Bose
Road, Tenall, Guntur District, Andhra Pradesh,

Respondents

Petition under Anicle 226 of the Constitulion of India is fled praying thal
in the clrcumstances stated in the affidavit filed therewith, the High Court may
be pleased fo issue a writ of mandamus or any olher appropriate writ or order
declaring the impugned Order Dt. 30-03-2024 bearing No. DIN and Notice No.
(TRAIASTIF 148A/2025-2024/1 063689981) and the consequential neatice DL
30-03-2024 bearing ON & Notice No. ITBAVAST/G145_1/2022-
2024/1 06867082201} Uls. 148 of the income Tax Act, 7951, as being Mega,
arbitrary and violative of Articles 14, and 300-A of the Constitution of India and
Section 148 of the Income Tax Act, 1961 and consequently set aside the
impugned Order Dt - 30-08-2024 bearing No. DIN &. Nobce No.
TBAIAST/F 148A4/2023- 2024/1 06365998(1} and the notice DI 30-00-2024
bearing DIN & Notice No. ITBAVAST/(S148_ 7/2023-2024/7 08367032209) Uls.

148 of the Income Tax Act, 1861.

IANO: 1 OF 2024

Fetition under Section 191 CPC is fled praying that in the

circumstances stated in the affidavit fled in support of the writ petition, the

SELLA

High Court may be pleased to slay the operation of the Order Dt S0-(-2024
bearing No. CIN & Notice No, ITBAVAST/F 148 4/2083-2024/ 1 63089981} and
the consequential notice Dt 30-03-2024 bearing DIN & Notice No.
IWBAVAST/IS 148 1/2023-2024/1 06587032201} Uls, 148 of the Incame Tax Act,

81, pending disposal of JALR.No. 13458 of 2024, an the Ne of the Hig

eo


The petition coming on for hearing, upon perusing the Petition and the

we wt 5

affidavit fled in support thereof and the earlier order of the High Court dated.
O1.07 2624 made herein and upon hearing the arguments of Si.Marrni Venkata
Ramana Advocate for the Pelltioner and Sri Vihay K Punna, Gerior Standing

Counsel for income Tax for fhe Respondents.

WRIT PETITION NO: 73460 OF 2084
Between:

Satyanarayana Reddy -Munnang! 7-7-4, Kondiparru, Pamarru, Arishna
Disiiot-5S27157, Andhra Pradesh

Petitioner
AND
1. The Assessment Unit, income-tex Department, Nalianal Faceless e-
Assessment vente. Roam No. 407 E-Rarmp, Jawaharlal Nehru

Stadium, New Delhi 110 O03.

ho

The Incorne-lax CMficer, Ward-1, Guciwada, Opp Bhaskar Talkies,
Gudivada-S2 1301, Krishna District.

The Princioal Chief Commissioner of Incorne-Tax, Andhra Pradesh &

3

Telangana Region, Room No.g22, 9" Floar, 8-Block, | T
TOS8 AC Guards, Hyderabad-S800 004, Telangana,

Ee

4. Union of india, rep by is Princinal Secretary, Government of India
Ministry of Finance, 3° Floor, Jeevan Deep Building, Sansad Marg,
New Dele 170 O07.

Raspoandanis

Petition under Article 225 of the Constilution of india is Med praying thal

in the circumstances stated! in the affidavit fled therewith, the High Court mey

be oleased to Issue Writ of Mandarnus or any other annropriate Writ or Order

or Direction declaring the impuaned Assessrnent Order vide No.



Peyr
iui

ITBAIASTISMAT/2083- 244061804520(1) dated 01.06.2024 passed Dy 48
respondent ag best judgrnent under section 147 read with Section 1445 of
Act, 1981 as arbifrary,.null and void, legal, bad in law, yvidlative af the
ees of natural justice and contrary to the provisions of the Act, 1264
without jurisdiction, apart from being violative of Articles 14, 19(1Xg) and 285
of the Constitution of india and consequently set-aside/quash the Assessment

oy
é

Cirrder dated 01.03.2024 for the Assessment! Year 2018-17

iA NO: 7 OF 2024

Petiion under Section 151 CPC is fled praying that in the
cirournstances stated in the affidavit filed in support of the writ petition, ihe
High Court may be pleased to order stay of all further proceedings for
Ry, 29,82 085/ including any recovery, pursuant fo the demand notice under
Section 186 issued by the respondent pursuant fo Seciion 147 read whh
Section 144B of the Act, 1981 for the Assessment Year 2016-17, pending
disposal of W.P.No. 13460 of 2024, on the fe of the High Court.

The pelifion coming on for hearing, upon perusing the Petition and the

affidavit fled in support thereof and the earlier order of the High Court dated,
1O7 2024 mace herein and upon hearing the arguments af Gn.C Sanjeeva

Rao Advocate for the Petitioner and Sri Vinay K Punna, Senior Standing

Counsel far incorme Tax for the Respondents.

WRIT PETITRON NO: 141728 OF 2024

Retween

"~

Madugula Primary Agricultural Cooperative Society Limited, DR No. 3-40
Cfo.B Venkata Ramanamurth, Gavara Street, M Koduru, ¥ Maduguia MDL,
Visakhapatnam, SSi087, Andhra Pradesh. Rep by its Authorized Signatory
Bara Eswara Rao

Patitionar


hanes

~ g eg FF Ee Bg & BY eo 8
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tee a i Sewieee Sooe bees "3 Ut cael eon Tanah et peste wok os ea ¢ gees
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ts w & © & i 2 fm ee Ee @ wy |
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at ne a <a on as sf a ; ee OE Fee Stee et'
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ben a Bsiee NG : ; "CH rts ae Met Ae eA gee er aren 5
iy, ' ee ¥: ¢ od i a oe ° mm te asl * fone 4 adeno
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ry 3 om "6 om & no Oa a, a os @
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- E

The Income Tax OFF
The Princinal
Office, ivf
Pradesh.

Q
Ministry of Finance

i

few me A oy
a wy =O oy
of oes, ie 3 re ty 83

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2.

a
af

}. Sef aside the Order cat

K
Fy
3

of Mandamus, ¢
Ze)

arbivary, bad |
consequently
and any con

AND
be


104

3. The Principal Commissioner of Income Tax -], Income Tax Office, IT
Office, infinity fowers, Sankaramaiam Road, Vishakhapainam Andhra
Pradesh, .

4 The National Faceless Assessment Centre, Income Tax Department
Ministry of Finance Govt, of india, New Delhi

Respondenis

Patition under Article 225 of the Constitution of india is Hed praying that
in the clrournsiances stated in the affidavit fled therewith, the High Court may

be pleased to

i issue a Wik, Onder or Direction mare particularly, one, in the nature of Wri
of Mandamus, declaring the order paased by the Respondent No. dated
02.04.2022 u/s. 1484(d} and Notice issued by the sespeneen No.g under
Section 148 of the Income Tax Ast, 1987 dated 05.04.2028 as legal,
arbitrary, bacl in law, void ab initio, violative of the principles of natural justice

and being violative of Articles 14, 79 and 265 of the Constitution of india and

consequently. :
i, Set aside the Order dated 02.04.2022 u/s. 148A(0} and Notice issued by the

Respondent No.2 under Section 148 of the Income Tax Act, 1967 dated
03.04.2022 calling for the return of Income of the Petitioner for AY 2078-19

and any consequent proceedings as lacking in jurisdiction

IA NO: 1 OF 2024

Petition under Sectian 757 CPC is Wed oraying that in tne
circumstances stated in the affidavit fled In support of the writ petition, the
High Court may be pleased to stay the recovery of demand pursuard fo the
"Assessment Order passed by the Income Tax Department under Section 14?
Ay Section d44 and Section 144B of the income Tax Act, 1967 dated

25.01 2024 for Assesament Year 2078-19 and direct the Department to not


IA NO: 1 OF 2024

Petition under Section 181 CPC is fled praying that in ihe
cycumstances stated in the affidavit fled in Suppart of the writ pelition, the

~

High Court may be pleased fo stay the reco very of demand oursuant to the

Assessment Order passed by the Income Tax Gepariment under Sectian 147

mw Section i144 and Section 1448 of the Income Tax Act, 196% dated

eres

18,03 2024 for Assessment Year 2019-80 and dinset the Department to not
take any coercive steps for recavery of demar 1d, pending disposal of the Writ
Petition No.74128 of 2024, on the fle of the High Cour.

The petition coming on for hearing, upon perusing the Petition and the
affidavit Med in support thereof and the earlier order of the High Court dated,
08.07 2024 mace herein ancl upon hearing the arguments of or. Polkampally
Pavan Kumar Rao Advocate for the Patitiener and on. Vihay K Punna, Senior

t

standing Counsel! for income Tax, for

"e
oh,
ihe
oe
oS
™%
am
%
A
nat
orete
if]

WRIT PETITION NO: 14135 GF 2no4

Between:
Nathavaram Pacs Lid, Wo 158, Nathavaram Vilage, Nathavaram Mandal,
Anakapall, 531715, Andhra Pradesh, Reo by ts Authorized Signe atory G.
Adinarayana

Patitioner
AND

i

The income Tax Officer, Ward 2(S), Visakhapainam incorme Tax Office.

infinity Towers Sankaramatam Road, 3 Visakhapatnam Andhra Pradesh



fake any coercive steps for recovery of demand, pending disposal of the Wet

Petition No. 14135 of 2024, on the file of the High Court,

The pelitien coming on far hearing, upon perusing the Petition and the
afidavit fled in support thereof and ihe earlier order of the High Court dated
05.07 2084 made herain and upon hearing the arguments of Sr. Polkampally
Pavan Kurnar Rao Advocate for the Pefiioner and SriVirhay K Funna, Senior

Standing Counsel for Income Tax, for Respondents.

WRIT PETITION NO: 44140 GF 2024
Between:

Madugula Primary Agricultural Cooperative Society Limiied, DR No. 3-40
Gfo.B Venkata Rarnanamurth, Gavara Street, M Koduru, V Madugula MEK,
Visakhapainam, §241027, Andhra Pradesh. Rep by is Authorized signatory,
Hora Eswara Rao,
Petitioner
AND
J, The Union of India, Ministry of Finance, Rep. by its Secrefary, 186-8
North Block, New Delhi - 170 001.
é. The Income Tax Officer, Ward 2(5), Visakhapatnam income Tax Office.
infinity Towers Sankaramatam Road, Visakhapainarn Andhra Pradesh
é. The Principal Cornmissioner of income Tax -1, Income Tax Office, IT
Office, Infinily towers, Sankaramatam Road, Vishakhapainam Andhra
Pradesh.
4. The National Faceless Assessment Centre, Incame Tax Deparimant
Ministry of Finance Govt, of India, New Delhi,

Respondents

Petition under Article 226 of the Constituficen of Indie is filed praying thal

in the circumstances slated in the affidavit fled therewith, the High Court may


Yr
PUS

1. issue a Writ, Order or Direction more particularly, ang, in the nature of Writ
of. Mandamus, declaring the order passed by the Respondent Nog dated

¢

204.2022 uve. 145A and Notice issued by the Respondent No? under

es

Seciion 148 of the income Tax Act, 1964 dated 04.64.2022 as egal,
arbitrary, bad In law, void ab iniie, violative of fhe orinciples of natural justice
ang being violative of Articles 14, 19 and 288 of the Constitiion of india and

courisequantly.

ef aside the Order dafmd 02.04 2022 us. 148,A(d) and Nolice issued by fhe
Respondent No.2 under Section 748 of the Income Tax Act, 1881 dated
04.04.2022 calling for the return of income of the Petitioner for AY SOT8-19

fs 2 ere SN, Sie Se: Tea eried 5 3 teary
and any consequent proceedings as lacking in ju

IA NO: 1 OF 2024

Pelion under Section 951 CPC is fled mraying that in the
clroumstances stated in the affidavit Sled in support of the wrif petition, the

of demand oursuant io the

ne)
me
cy
i
'ood
oa
pes
woh
wed
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ht
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oy
se
on
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"<
ay,
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rad

Assessment Order passed by the Income Tay De epartment under Section 14
fiw section U4 and Section i448 of ihe Income Tax Act, T1881 dated
28.12.2023 for Assessment Year 2018-19 anc direct the | Deparirent fo not
take any coercive steps for recovery of dernand, bending disposal of the iAirit

Felltion Noa. 14140 af 2094. an the fle of the H ign Court,

Phe pelltion caming on for hearing, upen perusing the Petition and the
PES odie: z ; $3 Reiser Sree es? eet Ea aA at thy Reink x Soy Hos
atidawil Ned in support thereof and the earfier order of t Ne Migh our dated.

q zt haa 4 Y x . rien KAS. ten o> Mes F Theo " ei,
05.07 2084 made herein and upon hear! ig the arguments of Sri.Polkampailly
~

Pavan Kumar Rao, Advocate for the Petiisner and ori Vihay K Punna, Senior

Standing Counsel for Incorne Tax, for Respandents.



WRI PETITION NO: 11547 OF 3024

Between:

oi
romain,

Mr. ShaikRizgwan, S/o. Alauddin, aged about 29 years 7-8
Argonda, Thavanampalle, Chitoor District, Andhra Pradesh.
Patitioner
AND
1, The Assessment Lint, The National Faceless Assessment Centre,
income Tax Department, Ministry of Finance, inside Jawaharlal Nehru
etadium, North Block, New Delhi
2. The Union of India, Represented by # Secretary, Ministry of Finances,
Norin Block, Central Secretariat New Delhi 110041.
Respondants
Fatition under Ariicle 226 of the Constitution of India is Sled praying that
in the circumstances Stated in the affidavit Ned therewith, the High Court may
pe pleased to issue a Writ, Order or Direction, more particularly in the nature
of Writ of Mandamus declaring that the Show cause notice issued by the 1
respondent in DIN No. [TBA/ASTIF/14aayS CN V2029-24/ 1081 724987 (41)
dated 29-2-2024 and the consequential Assessment Order in DIN
TEAST RSS LES on Dated 24-3-2024 for the
Assessment Year 2022 ~ 23, u/s 143(3) rAv Sec. 144B of the Income Tax Ach,
T2361, as arbitrary, tiegat bad in law, void-ab-iniie, violative of the princinies
of natural justice apart fram neing viddalive of Articles 14, 19¢4 a) and 285 of
the Constitution of India, and consedu ently set aside the same in the interest

of justice, and co onsequaently set aside the same,

IA NO: 7 OF 2088

Petition under Section 151 CPC is Med praying thai in the
circumstances stated in the grounds filed in support of the writ petition, the

High Cour may be pleased to grant stay of all further proceedings, including


any fecovery in pursuance of {he impugned order passed oy the T"respandent
in DUN: ITBAVASTIS M4 2(3V2023-24/ 108807 18101), Dated 24-3-2024 for the

Assessment Year 202¢ - 23, ws 143(3) vw Sec. 1448 of the Income T Fax Act,

1907, Pending disposal of WP 11547 of 2024, on the file of the High Court.

The petifion coming on for hearing, upon perusing the Petition and the
afiidavil fled in support thereof and the earlier order of the Hi igh Court dated.
OS." 2024 made herein and upon hearing the arguments of Sri V Siddharth
Reddy, Advocate for the Pelioner and of Sri Vilhay K. Punna, Standing
Counsel for raspandent Noi, The Deputy Solicitor General of india for

Respondent No.2

WRIT PETITION NO: 11723 OF 2094

Setweans

oo
a
is
; th
"ge
x,
poke

; eet ~ x ° re os os iy ef e . $ eyo
Més &rhaan Ferrous and Non Ferrous Solisinns Pyt Lin, No.3, High Roac,

Y

Shaik Rizwan,

. Petitioner

santhapeta, Chittoor. 5

wood
von}
oo
3
roo,
serge,
A
ay
3
os
ati?
ve
Ye
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03
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t
ey
ra
"on
ry
ve

AND
1. The Assessment Unit, the National faceless Assessment Centre,
income Tax Department, Ministry of Finance, insice Jawaharial Nehru
Stadium, North Block, New Geihi 116004
=. The Union of india, Represented by f Secretary, Minist ry of Finance,
Narih Black, Central Secretarial, New Defhi, Delhi 146074.
3. The Incorne Tax Officer, Ward No.t, Chitler, CAitior Distrieg, Andhra
Pradesh.
© . Respondents
Petition under Anicie 225 of the Constitution of Incia is fled i praying that
in the circumstances stated in the affidavit fled therewith, the High Court may
he pleased fo issue a Wil, Order or Direction, particularly in the nature of
Mandamus declaring that ihe Show cause notice issued by the 1° respondent

in DUS Ne TT BAVASTIF/T44(SCN 2023-24 1082 1817080) dated 7-3-2084 and



Cee?
on,
"bed

ihe cSonsequeniial Assessment Order in DIN ITBA/IAST/S/i44/2025-
2§/TOCZ92 34584}, 2022 - 23, ws 14315) cw Sec. 1446 of the Income Tax
Act, 1964, as arbitrary, iHegal, bad in law, void-ab-initie, violative of the
principles of natural justice apart from being violative of Articles Td, Taig)
and 285 of the Constitution of india, and corsequenily set aside the same in

the interest of justice, and consequently, set aside the same:

IA NO: 1 OF 2024:

cy

Petition under Section 151 CPC is filed praying that in the

circumstances stated in the affidavit fled in support of the wr i petition, the
High Court may be pleased fo grant stay of all further proceedings, including
any fecovery in pursuance of the impugned order passed by the 1%
respondent in DIN: [TBAVAST/S/144/2093.24/19689" S455(1}, for the
Assessment Year 2022 - 23, ws 143(3) rw Sec. 1448 of the Income Tay At,
TQ, Gated 19.95.2024, pending disposal of WE.No. 11723 of 2024, on the He

of the High Court

The petition coming on for hearing, upon perusi ing the Peltion and the
affidavit Hed in support thereof and the earlier order of the Hi High Court dated.
08.07.2024 made herein and upon hearing the arguments of Sri V Siddharth
Reddy, Advocate for the Petitioner and of Sri Vihay K. Punna, Standing
Counsel for respondent No.1, The Deputy Solicitor General of India for

Respondent No 2.

WRIT PETITION NO: 11808 OF 2034

Senveen:

Smt Lakshmd Sammeta, 20-3833, Chilakglanudi, Machilfipatnam, Krishna
Disinict-52 1008, Andhra Pradesh.
Petitioner
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Section 156 issued by the 1" respondent pursuant to Section 147 read with
Section 144 of the Act, 1981 for the Assessment Year 2015-16, pending
disposal of W.P_.No. 11605 of 2024, on the Me of the High Court.

The pefiion coming on for hearing, upon perusing the Petition and the

affidavit Hedi in Suppart | thereof and the earl er order of the High Court dated.
08.07 2024 made herein and upon hearing the arguments of Sri Sanjeeve
Rao Advocate for the Petitioner, Sri Vilhay K.Punna, Standing Course! for
respandent Nos. to 3 and The Deputy Solicitor General of Inca for

Respondent No.4, the Court made the following

we

ORDER:

"List all these matters on 29.07.2024 af 02.15 P.M., for hearing.

Registry shall scrutinize and Hst new filing cases, if any, relating to 'Faceless Assesamant' on the above fixed date, for Hearing.

z interim orders granted carller are extended till then."

TRUE COPY! ~ wow Rae TOY y One Co to Sr AWA Siva Kartikeya Advocate [OPUCT ian

2. One GO to Sn Jyothi Raina Anumolu, Advocate (OPUC)

3. One CO to Sn Challe Gunaranian, Advocate (OPUC}

4. (ne CC to Ms. Deeps Yenna, Advocate (OPUC) § One OC to Sri. Dundu Manmohan, Advocate, Advoce ale (OP UC} Ss.

wns rare ues UC} nding € O a ra } Xo} CS mp S if ij nate { fOPUC eA . "s, es . ad £ ne we > & S & Bos fa mh kh Fe © wan fy OLY ove fe SS $ moet A pee ty ' a we won noon ih Lae 3 Co of en os ae eS yen cat Seww * .% % 'aed tenes + vet fen. nei t% ae new ven ae wy Coie the wo on fi Dia 4 nel seood sok a rod ony pore ban GE gy A fi "i . £€ ~ 4p foe ay a aa Ar Oh a © a © i a:

@ Soup To ) 0) aw we yD sy i) oy th ee ag feb Maa a herd on ae ipod ache vr "ee is we ae oo bth OF TR ogg, Ee os i, Poy of i# iB shoes en Ieee 3 ens A a "tm, EG mn oe i x "of tS ra a wees, heed. o oe 2 a 2 on th on Fes a as tO OG a a hae tom J £%s on pal rs; os ned aa wo ~ OH bo om fo om Ye toe me @ SB ow Ow I Bm My OB i mg ae wm ONS Ct a SS " me Shad oS ny arr a 'he, on pee wo OF f "3 ae Me, 6, ~ tn Jove we, '2 4 . wm 6 & ts * " ge OES oy a a = ne oS fee bow we Pan ey fe me OS rr fe Tae! jo oy <$) 5 a) bon ae] CS aA 3 a fae a A bend er $tt ry can on fh. fr sche fore Sh 3 aces on % Weete pods . Soden, Gh 3 ep ag 6 gh Me ee ? be, £% fay ha wwtbe. were eed Sy s a a f~ wee, mn oe % thee ves ae & £ > bp eM Bp oC eB wm " Peso Coy "e% en a a es oe oe & i Lo. rag Ch a J overt, "4 us "hea on i" ce a weed * Lo yer aes me Ww re 5 KG, 5, 45 aa, fewer "th ; om 2 eo Oe Bor & So Ong a) oe nr ye. ae nos 2 cade ea a h cafe thf ver 5 os % " ia Ps 'omen, : ? 5 RR gear ie :
Oe ee aa Ea af SE ee ee Be oe ee to Sav S (OPUG} c

5. One OC to Sri

36. Ore CC ane CC t 5 e §.

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q QS Two spare copi iS, SRL & 4 g H
18. Gne CO fs 4 HIGH COURT DATED: 12.07 2024 LIST ALL THESE MATTERS ON 29.07.2024 AY 02.78 PML, FOR HEARING. :
ORDER WRIT PETITION Nos. 14684, 14878, 14882, 28820, 29768, 28880, 33646, S1762, 31808, $2086, 22074, SSTF?, SARIS, SS186, 32584, 22906, 22388, 82486, 32489, 32740, SS04T, SIN89, BIS19, JaN!28, J8!V32, JI64¥ af LOIS and 4288, 4292, $298, 4940, 4907, 4994, §452, 6304, S4ad, PaGd, TESS, SSS, PIOS, TIOG, BIPR, SAPS, QYOR, BS4, BOP, BOI, SOS, SOS, SSO, INTERIM ORDER EXTENDED