M/S AMAZING REAL ESTATE PRIVATE LIMITED AND OTHERS vs. COMMISSIONER OF INCOME TAX (TDS) 1 AND OTHERS

PDF · subscribers
CWP/7439/2024HC Punjab & HaryanaPHHC01042027202429 April 2024Bench: MR. JUSTICE SANJEEV PRAKASH SHARMA,MRS. JUSTICE SUDEEPTI SHARMA1 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court allowed the petitioners' prayer for withdrawal of the writ petition. The Court ordered that the present writ petition stands dismissed as withdrawn. However, the petitioners were explicitly granted the liberty to pursue all other legal remedies available to them under the law. All pending applications associated with the writ petition were also disposed of accordingly. No decision was made on the merits of the case.

What were the facts?

The petitioners, M/s Amazing Real Estate Private Limited and others, filed a writ petition before the High Court of Punjab and Haryana at Chandigarh. The respondents were the Commissioner of Income Tax (TDS)-1 and others. The specific assessment year(s) and the order or action under challenge are not detailed in the provided text. The procedural history indicates that the petitioners sought to withdraw the present petition due to subsequent events. The High Court considered the prayer for withdrawal.

What were the issues?

1. Whether the petitioners are entitled to withdraw the present writ petition in light of subsequent events? (Question of procedure) The petitioners' counsel prayed for withdrawal of the present petition. The revenue's contentions are not recorded in the judgment.

AI-generated summary — verify with the full judgment below

116-2 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH 2024:PHHC:057743-DB CWP-7439-2024 (O&M) Date of Decision: 29.04.2024 M/S AMAZING REAL ESTATE PRIVATE LIMITED AND OTHERS . . . . Petitioners Vs. COMMISSIONER OF INCOME TAX (TDS)-1 AND OTHERS . . . . Respondents **** CORAM: HON’BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

HON’BLE MRS. JUSTICE SUDEEPTI SHARMA **** Present Ms. Radhika Suri, Sr. Advocate with Mr. Abhinav Narang, Advocate

for the petitioners.

Mr. Vaibhav Gupta, Advocate

for the respondents. **** SANJEEV PRAKASH SHARMA, J.(Oral)

1.

Learned counsel for the petitioners prays for withdrawal of the present petition in view of the subsequent events. 2. Accordingly, present writ petition stands dismissed as withdrawn. However, the petitioners shall be free to take all legal remedies as available in law. 3. All pending applications also stand disposed of accordingly.

(SANJEEV PRAKASH SHARMA) JUDGE

(SUDEEPTI SHARMA) JUDGE April 29, 2024 Mohit goyal 1. Whether speaking/reasoned?

Yes/No 2. Whether reportable?

Yes/No

MOHIT GOYAL 2024.04.29 17:13 I attest to the accuracy and integrity of this document

Recent GST High Court judgments

Search GST case law →