Karnataka High Court
Koraga Poojari Ravindra vs Union Of India on 13 July, 2015
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
1
IN THE HIGH COURT OF KARNATAKA, BENGALURU
DATED THIS THE 13TH DAY OF JULY 2015
BEFORE
THE HON'BLE MR.JUSTICE RAM MOHAN REDDY
WRIT PETITION NOS. 9049 OF 2015 AND
26715 OF 2015(I-IT)
BETWEEN:
KORAGA POOJARI RAVINDRA
S/O KORAGA POOJARI,
AGE 58 YEARS,
YEDUR MAIN ROAD, YEDUR POST,
HOSANAGAR TALUK,
SHIMOGA DISTRICT - PIN 77246
... PETITIONER
(By Sri. VISHWANATHA K, ADV., - ABSENT)
AND
1. UNION OF INDIA
REPRESENTED BY ITS SECRETARY
MINISTRY OF FINANCE,
SOUTH BLOCK NEW DEHI,
NEW DELHI-110001.
2. CENTRAL BOARD OF DIRECT TAXES
RERPESENTED OF REVENUE, FOURTH FLOOR,
JEEVAN DEEP BUILDING,
PARLIAMENT STREET,
NEW DELHI-110001.
3. THE INCOME TAX OFFICER, T D S WARD
DAVANEGERE C R BUILDINGS,
2
DEVARAJ URS LAYOUT,
DAVANAGERE-577002.
4. TDS RECONCILIATION ANALYSIS AND
CORRECTION ENABLING SYSTEM,
TDS CPC, AAYKAR BHAVAN,
SECTOR-3, VISHALI,
GHAZIABAD, U P-201020
... RESPONDENTS
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 & 227 OF CONSTITUTION OF INDIA
PRAYING TO QUASH THE FINANCE ACT NO.2 OF 2012
INSERTING SECTION 234E TO THE INCOME TAX ACT,
1961 BY DECLARING IT AS UNREASONABLE,
UNCONSTITUTIONAL AND OPPOSED TO ARTICLE 265 AND
277 OF THE CONSTITUTION OF INDIA.
THESE WRIT PETITIONS COMING ON FOR
PRL.HEARING THIS DAY, THE COURT MADE THE
FOLLOWING:
ORDER
There is no representation of the petitioner.
Petitions dismissed.
Sd/-
JUDGE ln.