Madras High Court
Anjuga Selvi Alagiri vs The Deputy Director Of Income Tax (Inv) on 25 February, 2020
Author: Anita Sumanth
Bench: Anita Sumanth
W.P.No.4268 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 25.02.2020
CORAM
THE HONOURABLE Dr. JUSTICE ANITA SUMANTH
W.P.No.4268 of 2020
and WMP.Nos.5052 & 5055 of 2020
Anjuga Selvi Alagiri .. Petitioner
Vs.
1.The Deputy Director of Income Tax (Inv),
Unit – 1 (1),
Income Tax Office,
Mahathma Gandhi Salai,
Nungambakkam,
Chennai – 600 034.
2.The Chief Commissioner of Income Tax- 5,
ITO Non-Corp Ward 3(1),
Mahathma Gandhi Salai,
Nungambakkam,
Chennai – 600 034. .. Respondents
Prayer:- Writ Petition filed under Article 226 of the Constitution of India,
praying for the issuance of a Writ of Certiorarified Mandamus, to call for the
entire records pertaining to the impugned order issued by the R2 dated
05.10.2019 (for the assessment year 2012-13) Order No.ITBA/AST/F/17/2019-
20/1018616980(1) in issuing how final show cause notice issued by the R2
No.ITBA/AST/F/147(SCN)/2019-20/1018432059(1) for A.Y (2012-13) the
Income Tax Appeals, Chennai) dated 28.09.2019 in the proceedings of the
assessing officer and quash the same and consequently direct the respondents
to consider and pass orders on the application dated 24.04.2019 by
compounding the offence filed under Section 276CC of the Income Tax Act.
For Petitioner : Ms.P.Bagyalakshmi
For Respondents : Mr.A.P.Srinivas
http://www.judis.nic.in
Senior Standing Counsel
1/3
W.P.No.4268 of 2020
ORDER
Mr.A.P.Srinivas, learned Senior Standing Counsel has accepted notice on behalf of the respondents.
2.Learned counsel for the petitioner seeks permission of this Court to withdraw the Writ Petition and has also made an endorsement in this regard.
Accordingly, the Writ Petition is dismissed as withdrawn. Learned counsel also seeks liberty to pursue the appeal filed challenging the impugned order of assessment before the Commissioner of Income Tax (Appeals) as well as approach the appellate authority for interim protection pending appeal. Such liberty, as sought for, is granted to be exercised in accordance with law. No costs. Consequently, connected miscellaneous petitions are closed.
25.02.2020 vs Index: Yes / No Speaking Order / Non Speaking Order To
1.The Deputy Director of Income Tax (Inv), Unit – 1 (1), Income Tax Office, Mahathma Gandhi Salai, Nungambakkam, Chennai – 600 034.
2.The Chief Commissioner of Income Tax- 5, ITO Non-Corp Ward 3(1), Mahathma Gandhi Salai, Nungambakkam, Chennai – 600 034.
http://www.judis.nic.in 2/3 W.P.No.4268 of 2020 Dr. ANITA SUMANTH, J., vs W.P.No.4268 of 2020 and WMP.Nos.5052 & 5055 of 2020 25.02.2020 http://www.judis.nic.in 3/3