Karnataka High Court
Shree Basaveshwar Co-Op. Bank Ltd vs The Deputy Commissioner Of Income Tax ... on 2 August, 2013
Author: H.G.Ramesh
Bench: H.G.Ramesh
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W.P.No.77035/2013
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD
DATED THIS THE 2ND DAY OF AUGUST 2013
BEFORE
THE HON'BLE MR. JUSTICE H.G.RAMESH
Writ Petition No.77035/2013 [T-IT]
BETWEEN:
SHREE BASAVESHWAR CO-OP. BANK LTD
CTS NO. 704-705, RAVIWARPETH, BELGAUM
R/BY ITS GENERAL MANGER
SHRI. VIRUPAXAPPA S/O. BASALINGAPPA SHIGIHALLI,
AGE: 50 YEARS.OCC: SERVICE,
R/O. BELGAUM ... PETITIONER
(BY SRI SANGRAM S. KULKARNI, ADV.)
AND:
1. THE DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-I,
BELGAUM
2. THE COMMISSIONER OF INCOME TAX (APPEALS)
BELGAUM
3. THE INCOME TAX DEPARTMENT
R/BY JOINT SECRETARY (REVENUE)
MINISTRY OF FINANCE, DEPARTMENT OF REVENUE,
ROOM NO. 46, NORTH BLOCK,
NEW DELHI. ... RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
IMPUGNED ASSESSMENT ORDER PASSED BY RESPONDENT
NO.1 DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-1,
BELGAUM DATED:24/01/2013 UNDER SECTION 143(3) OF THE
INCOME TAX ACT, 1961 VIDE ANNEXURE-C AND ETC.
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W.P.No.77035/2013
THIS WRIT PETITION COMING ON FOR ORDERS, THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
H.G.RAMESH, J. (Oral):
In view of the peremptory order dated 08.07.2013, the petition stood dismissed on expiry of the time granted to do the needful. Hence, no further order is necessary.
Petition dismissed.
Sd/-
JUDGE Rsh