THE TOTGARAS CO-OPERATIVE SALE SOCIETY vs. THE INCOME TAX OFFICER

WP/102590/2015HC KarnatakaKAHC02000781201521 March 2016Bench: B.MANOHAR2 pages

AI SummaryWithdrawn

What did the High Court hold?

The High Court of Karnataka, Dharwad Bench, granted permission to the petitioner to withdraw the writ petitions. Consequently, the writ petitions were dismissed as withdrawn. No decision was made on the merits of the case or the validity of the impugned orders passed by the Income Tax Officer. The court's finding was limited to allowing the withdrawal request.

What were the facts?

The petitioner, The Totgars Co-operative Sale Society, represented by its Chief Executive Officer, filed writ petitions before the High Court of Karnataka, Dharwad Bench. These petitions challenged orders passed by the Income Tax Officer, Ward-1, Sirsi, dated January 23, 2015. The respondents were the Income Tax Officer, Commissioner of Income Tax (Appeals), and Commissioner of Income Tax. The petitions were filed under Articles 226 & 227 of the Constitution of India.

What were the issues?

The primary issue was whether the impugned orders passed by the Income Tax Officer, dated January 23, 2015, were liable to be quashed. The petitioner sought to challenge these orders. The judgment does not record specific arguments made by either the petitioner or the revenue regarding the merits of the case. The operative part of the order focuses solely on the withdrawal of the petitions.

AI-generated summary — verify with the full judgment below

: 1 : IN THE HIGH COURT OF KARNATAKA DHARWAD BENCH Dated this the 21st day of March 2016 Before THE HON’BLE MR.JUSTICE B.MANOHAR Writ Petition Nos. 102590-102592/2015 (MV) Between: The Totgars Co-operative Sale Society, Sirsi, Uttara Kannada District, represented by its Chief Executive officer, Ravish Achyut Hegde, a/a 47 years, General Manager, The Totgars Co-operative Sale Society, Sirsi, Uttara Kannada District. - Petitioner (By Shri. A.P. Hegde Janmane and Sri Vijaya M. Malali, Advocates) And: 1. The Income Tax Officer, Ward-1, Sirsi, U.K. Dist. 2. Commissioner of Income Tax (Appeals), Navnagar, Hubballi, Dist.-Dharwad. 3. Commissioner of Income Tax, Navnagar, Hubballi, Dist.-Dharwad. - Respondents (By Shri. Y.V. Raviraj, Advocate)

: 2 : These petitions are filed under Articles 226 & 227 of the Constitution of India praying to quash the impugned orders passed by respondent no.1 dated 23.01.2015 as per Annexure-J1, J2 & J3, and etc. These petitions coming on for preliminary hearing this day, the Court, made the following: ORDER Learned counsel appearing for petitioner filed a memo dated 21.09.2016 seeking leave of the Court to withdraw the petitions. Permission is granted. Writ petitions are dismissed as withdrawn. Sd/- JUDGE bvv

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