SRI SHUBHAM J PATIL S/O JANARDHAN DADA PATIL vs. THE PRINCIPAL COMMISSIONER OF INCOME TAX

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WP/104678/2024HC KarnatakaKAHC02010966202425 April 2025Author: JYOTI MULIMANI2 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court considered the oral submission made by the counsel for the petitioner and the memo filed. The Court noted that the petitioner's counsel submitted that the Writ Petition may be dismissed as withdrawn in terms of the memo. Consequently, the High Court ordered that the Writ Petition is dismissed as withdrawn in terms of the memo. No specific findings on the merits of any income tax issue were made, as the petition was disposed of on a procedural ground. The operative direction was the dismissal of the writ petition.

What were the facts?

The petitioner, Sri. Shubham J. Patil, filed a Writ Petition (WP No. 104678 of 2024) before the High Court of Karnataka, Dharwad Bench, under Articles 226 and 227 of the Constitution of India. The petition was filed against the Principal Commissioner of Income Tax, the Income Tax Officer, Ward-2(1), Hubballi, and the Deputy/Assistant Commissioner of Income Tax, Central Circle-2, Kozhikode. 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 matter was listed for orders, and the petitioner's counsel appeared.

What were the issues?

The primary issue before the High Court was whether the Writ Petition should be dismissed as withdrawn, as per the memo filed by the petitioner. The petitioner's counsel argued that the Writ Petition may be dismissed as withdrawn in terms of the memo filed. The judgment does not record any specific arguments from the revenue.

AI-generated summary — verify with the full judgment below

NC: 2025:KHC-D:6857 WP No. 104678 of 2024

IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH DATED THIS THE 25TH DAY OF APRIL, 2025 BEFORE THE HON'BLE MS. JUSTICE JYOTI MULIMANI WRIT PETITION NO. 104678 OF 2024 (T-RES) BETWEEN:

SRI. SHUBHAM J. PATIL S/O JANARDHAN DADA PATIL, AGED ABOUT 30 YEARS, C/O. NEW INDIA ASSAYERS KAYAK PLAZA, GROUND FLOOR, GAVALI GALLIM DURGAD BAIL, HUBBALLI-580 020, PAN NO. CPKPP2580K. … PETITIONER (BY SRI. ABHISHEK G. HOSAKER, ADVOCATE FOR SRI. RAGHAVENDRA B. HANJER, ADVOCATE)

AND:

1.

THE PRINCIPAL COMMISSIONER OF INCOME TAX C.R. BUILDING, NAVANAGAR, P.B. ROAD, HUBLI-580 025.

2.

THE INCOME TAX OFFICER, WARD-2(1), HUBBALLI-580 025.

3.

THE DEPUTY/ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2, KOZHIKODE. … RESPONDENTS

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA, SEEKING CERTAIN RELIEFS.

Digitally signed by PREMCHANDRA M R Location: HIGH COURT OF KARNATAKA

NC: 2025:KHC-D:6857 WP No. 104678 of 2024

THIS WRIT PETITION IS LISTED FOR ORDERS, THIS DAY, AN ORDER IS MADE AS UNDER:

ORAL ORDER

Sri.Abhishek G.Hosaker., counsel on behalf of Sri.Raghavendra B.Hanjer., for the petitioner has appeared in person and submits that a memo has been filed and the Writ Petition may be dismissed as withdrawn in terms of the memo. 2. The oral submission made by counsel for the petitioner and the memo is placed on record. 3. The Writ Petition is dismissed as withdrawn in terms of the memo.

Sd/- (JYOTI MULIMANI) JUDGE MRP/RH LIST NO.: 1 SL NO.: 25

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