Madras High Court
M/S.Rpp Infra Projects Ltd vs The Assistant Commissioner Of Income on 3 January, 2018
Author: T.S.Sivagnanam
Bench: T.S.Sivagnanam
In the High Court of Judicature at Madras Dated : 03.1.2018 Coram : The Honourable Mr.Justice T.S.SIVAGNANAM Writ Petition Nos.33887 to 33893 of 2017 & WMP.Nos.37587 to 37593 of 2017 M/s.RPP Infra Projects Ltd., rep.by its Wholetime Director A.Nithya ...Petitioner Vs The Assistant Commissioner of Income Tax, Central Circle 2, No.63, Race Course Road, Coimbatore-18. ...Respondent PETITIONS under Article 226 of The Constitution of India praying for the issuance of Writs of Mandamus forbearing the respondent from completing the assessment with regard to the petitioner assessee for the assessment years 2010-11, 2011-12, 2012-13, 2013-14, 2014-15, 2015-16 and 2016-17 respectively, pursuant to the search conducted on 24.3.2016, 08.4.2016, 04.5.2016 and 18.5.2016 until the petitioner approaches the Settlement Commission and consequently direct the respondent to issue copies of documents enabling the petitioner to approach the Settlement Commission. For Petitioner : Mr.P.J.Rishikesh For Respondent : Mr.A.P.Srinivas, SSC (2) T.S.SIVAGNANAM,J RS COMMON ORDER
Learned counsel for the petitioner submits that the writ petitions have become infructuous and may be dismissed as such. He has also made an endorsement in the bundle today to that effect.
2. Hence, the above writ petitions are dismissed as infructuous. No costs. Consequently, the connected WMPs are also dismissed. 03.1.2018 Speaking (or) Non Speaking Order Index : Yes (or) No Internet : Yes (or) No To The Assistant Commissioner of Income Tax, Central Circle 2, No.63, Race Course Road, Coimbatore-18.
WP.Nos.33887 to 33893/2017& WMP.Nos.37587 to 37593/2017