ALANGAD BRAHMANA SAMOOHAM, vs. INCOME TAX OFFICER,
What did the High Court hold?
The High Court of Kerala, upon consideration of the matter, granted the petitioner's request to withdraw the writ petition. Consequently, the writ petition was dismissed as withdrawn. No decision on the merits of the case was made, as the withdrawal was permitted before any substantive adjudication.
What were the facts?
The petitioner, Alangad Brahmana Samooham, represented by its Secretary, filed a writ petition (civil) before the High Court of Kerala. The respondents were various Income Tax Officers and Principal Chief Commissioners of Income Tax. The writ petition was filed seeking certain reliefs against the revenue. The matter was listed for admission on October 20, 2022. The petitioner's counsel appeared before the court.
What were the issues?
1. Whether the petitioner is entitled to withdraw the writ petition. (Question of procedure) Assessee's Contention: The learned counsel appearing for the petitioner sought permission to withdraw the petition. Revenue's Contention: No specific contention is recorded for the revenue in the judgment as the matter was disposed of on the petitioner's request for withdrawal.
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
JUDGMENT
When this matter is taken up for consideration today, learned counsel appearing for the petitioner seeks permission to withdraw the petition. Accordingly, the writ petition is dismissed as withdrawn. GOPINATH P. JUDGE ajt
WP(C) NO. 16201 OF 2022 3 APPENDIX OF WP(C) 16201/2022 PETITIONER EXHIBITS Exhibit P1OF THE REGISTRATION CERTIFICATE DATED 04.09.2020. Exhibit P2OF THE NOTICE DATED 31.03.2022. Exhibit P3OF THE REPLY LODGED BY THE PETITIONER IN THE PORTAL BY E- RESPONSE DATED 18.04.2022. Exhibit P4 TRUE ORDER OF THE DATED COPY 25.04.2022 PASSED BY THE 2ND RESPONDENT. Exhibit P5OF THE NOTICE ISSUED BY THE 2ND RESPONDENT DATED 27.04.2022.
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