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[Cites 2, Cited by 2]

Karnataka High Court

M/S Teleradiology Solutions Pvt Ltd vs The Income Tax Officer (Tds) on 10 April, 2013

Author: Ram Mohan Reddy

Bench: Ram Mohan Reddy

                              1
                                          W.Ps.16049&16092/13



IN THE HIGH COURT OF KARNATAKA, BANGALORE

     DATED THIS THE 10TH DAY OF APRIL, 2013

                          BEFORE

    THE HON'BLE MR.JUSTICE RAM MOHAN REDDY

 WRIT PETITION NOS. 16049 & 16092 OF 2013 (T-IT)


BETWEEN:

M/S. TELERADIOLOGY SOLUTIONS PVT. LTD.
PLOT No. 7G, OPP. GRAPHITE INDIA
WHITEFIELD, BENGALURU - 560 048.
REP.BY ITS DIRECTOR
DR. SUNITA MAHESHWARI
AGE 47 YEARS
D/O. LATE Dr. B L MAHESHWARI
                                             ... PETITIONER

(BY SRI. CHYTHANYA K K, ADVOCATE)

AND :

1       THE INCOME TAX OFFICER (TDS)
        WARD 18(2), No. 59, HMT BHAVAN,
        4TH FLOOR, BELLARY ROAD
        BANGALORE - 560 032.

2       THE COMMISSIONER OF INCOME TAX (TDS)
        No.59, HMT BHAVAN,
        4TH FLOOR, BELLARY ROAD
        BANGALORE - 560 032.

3       THE COMMISSIONER OF INCOME TAX
        (APPEALS)-V, No. 59, 6TH FLOOR
        NORTH WING, HMT BHAVAN,
        GANGANAGAR, BELLARY ROAD
        BANGALORE - 560 032.
                                          ... RESPONDENTS

(BY SRI. M THIRUMALESH, ADVOCATE)
                                2
                                        W.Ps.16049&16092/13



      THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH AS FAR AS THE PETITIONER IS CONCERNED BY AN
APPROPRIATE WRIT OR ORDER IN THE NATURE OF
CERTIORARI OR OTHERWISE THE IMPUGNED NOTICE DATED
18.03.2013 ISSUED BY THE LEARNED FIRST RESPONDENT TO
THE BRANCH MANAGER OF DEUTOSCHE BANK, BENGALURU
VIDE ANNEXURE-A; AND ETC.

     THESE WRIT PETITIONS ARE COMING ON FOR
PRL.HEARING IN 'B' GROUP THIS DAY, THE COURT MADE THE
FOLLOWING:
                        ORDER

Recording the submission of Sri M. Thirumalesh, learned counsel for the respondent - Revenue that the attachment orders have since been withdrawn, nothing further survives for consideration in these petitions and are accordingly disposed of.

The Respondent - Revenue is directed not to enforce the order, subject matter of appeal pending before the Commissioner of Income Tax (Appeals)-V, until orders are passed on the stay application filed in the said appeal.

Sd/-

JUDGE sma