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

WP/104533/2024HC KarnatakaKAHC02010965202425 April 2025Author: JYOTI MULIMANI2 pages

AI SummaryWithdrawn

What did the High Court hold?

The High Court of Karnataka, Dharwad Bench, considered the oral submission made by the counsel for the petitioner and the memo filed. The Court noted that the petitioner's counsel requested the dismissal of the Writ Petition as withdrawn. Accordingly, the Court ordered the dismissal of the Writ Petition as withdrawn in terms of the memo. No decision on the merits of any underlying tax dispute was made, as the petition was withdrawn by the petitioner.

What were the facts?

The petitioner, Sri. Janardhan Dada Patil, filed a Writ Petition No. 104533 of 2024 before the High Court of Karnataka, Dharwad Bench. The respondents were 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 petition was filed under Articles 226 and 227 of the Constitution of India. The matter was listed for orders on April 25, 2025. The counsel for the petitioner appeared and submitted that a memo had been filed requesting the dismissal of the Writ Petition as withdrawn.

What were the issues?

1. Whether the Writ Petition should be dismissed as withdrawn in terms of the memo filed by the petitioner. Assessee's Contention: The assessee, through their counsel, submitted a memo requesting that the Writ Petition be dismissed as withdrawn. The counsel orally reiterated this request before the Court. Revenue's Contention: The judgment does not record any specific contentions from the revenue. The matter proceeded based on the petitioner's submission and memo.

AI-generated summary — verify with the full judgment below

NC: 2025:KHC-D:6856 WP No. 104533 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. 104533 OF 2024 (T-RES) BETWEEN:

SRI. JANARDHAN DADA PATIL S/O SRI. DADA PATIL, AGED BOUT 54 YEARS, NEAR ISHWAR TEMPLE, NEW PORT, CBT, HUBBALLI-580 020, PAN NO: AIYPP5043Q. … PETITIONER (BY SRI. ABHISHEK G. HOSAKER, ADVOCATE FOR SRI. RAGHAVENDRA B. HANJER, ADVOCATE)

AND:

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

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

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.

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

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

NC: 2025:KHC-D:6856 WP No. 104533 of 2024

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.: 24

Recent GST High Court judgments

Search GST case law →