Madras High Court
Shri.Mahalingam Karthikeyan vs The Income Tax Officer on 10 December, 2021
Author: C.Saravanan
Bench: C.Saravanan
W.P.No.2332 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 10.12.2021
CORAM
THE HONOURABLE MR.JUSTICE C.SARAVANAN
W.P.No.2332 of 2019
and
W.M.P.Nos.2575 of 2019
(Through Video Conferencing)
Shri.Mahalingam Karthikeyan,
Proprietor M/s. Sun Yarn,
Son of Mr.Mahalingam,
No.175/50, Kongu Main Road,
Near Aachi Electronics,
Thirupur - 641 607. ... Petitioner
Vs
1. The Income Tax Officer,
Ward-1(3),
121, Adams Building, First Floor,
60 Feet Road, Tirupur - 641 602.
2. The Joint Commissioner of Income Tax,
Range-1,
121, Adams Building, 1st Floor,
60 Feet Road, Tirupur - 641 602.
3. The Principal Commissioner of Income Tax - 3,
63, Race Course Road,
Coimbatore - 641 018.
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W.P.No.2332 of 2019
4. The Joint Sub-Registrar I,
1/3. Vignesh Complex,
Near Sivan Theatre, Postal Colony,
60, Feet Road, Tiruppur - 641 602.
5. The Joint Sub-Registrar II,
1D, Saminathapuram Periyar Colony,
Tiruppur - 641 602.
6. The Sub-Registrar,
154/8, Kangeyam Road,
Pallakkattupudur,
Nallur, Tiruppur - 641 606. ... Respondents
Prayer Petition filed under Article 226 of the Constitution of India to
issue a Writ of Certiorarified Mandamus, calling for the records in PAN
No.BDTPK1630B/TPR/2018-2019 dated 24.12.2018 issued u/s 281B of
the Act, by the 1st respondent to the respondents 4 to 6, in respect of
Assessment Years 2013-2014 and 2016-2017, quash the same and further
direct the 1st respondent not to initiate any further recovery or action for
recovery pursuant to Assessment Orders in PAN No. BDTPK1630B
dated 31.12.2018 in respect of Assessment Years 2013-2014 and 2016-
2017.
For Petitioner : Mr.G.Baskar
For Respondents : Mr.A.N.R.Jayaprathap
Junior Standing Counsel
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W.P.No.2332 of 2019
ORDER
This writ petition is closed in the light of the fact that the order dated 24.12.2018 issued to the Respondent Nos.4, 5 and 6 under sections 281(b) of the Income Tax Act, 1961 would have already expired in terms of Section 281(b) of the Income Tax Act, 1961 as the impugned order would have no effect after the expiry of two years from date of its issue.
2.Accordingly, this writ petition stands closed in terms of the above observations. No costs. Consequently, connected miscellaneous petition is closed.
10.12.2021 (1/3) Index: Yes/ No Internet : Yes/No Speaking/Non-speaking Order jas To
1. The Income Tax Officer, Ward-1(3), 121, Adams Building, First Floor, 60 Feet Road, Tirupur - 641 602.
2. The Joint Commissioner of Income Tax, Range-1, 121, Adams Building, 1st Floor, 60 Feet Road, Tirupur - 641 602.
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3. The Principal Commissioner of Income Tax - 3, 63, Race Course Road, Coimbatore - 641 018.
4. The Joint Sub-Registrar I, 1/3. Vignesh Complex, Near Sivan Theatre, Postal Colony, 60, Feet Road, Tiruppur - 641 602.
5. The Joint Sub-Registrar II, 1D, Saminathapuram Periyar Colony, Tiruppur - 641 602.
6. The Sub-Registrar, 154/8, Kangeyam Road, Pallakkattupudur, Nallur, Tiruppur - 641 606.
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jas W.P.No.2332 of 2019 and W.M.P.Nos.2575 of 2019 10.12.2021 https://www.mhc.tn.gov.in/judis 5/5