DR.R.P.PATEL vs. THE COMMISSIONER OF INCOME TAX

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ITA/270/2015HC KeralaKLHC01025671201513 January 2023Bench: HONOURABLE MR.JUSTICE S.V.BHATTI,HONOURABLE MR.JUSTICE BASANT BALAJI3 pages
AI SummaryDismissed

What did the High Court hold?

The assessee, through their counsel, informed the court that they do not wish to press the appeal and petitions. They sought permission to withdraw them.

What were the facts?

The assessee, Dr. R.P. Patel, filed an Income Tax Appeal and a Writ Petition before the High Court of Kerala. The assessee was represented by their counsel.

What were the issues?

The primary issue was whether the assessee would proceed with the appeal and writ petitions filed before the High Court.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI & THE HONOURABLE MR.JUSTICE BASANT BALAJI FRIDAY, THE 13TH DAY OF JANUARY 2023 / 23RD POUSHA, 1944 I.T.A. NO.270 OF 2015 (AGAINST THE ORDER IN ITA 936/2008 OF I.T.A.TRIBUNAL, COCHIN BENCH) APPELLANT:

DR.R.P.PATEL, HAHNEMANN HOUSE, COLLEGE ROAD, KOTTAYAM (PRESENTLY RESIDING AT HAHNEMANN HOUSE- MEISSEN, ATMA JYOTI ASHRAM ROAD, SUBHANPURA.P.O., VADODARA, GUJARAT)

BY ADV SRI.RAMESH CHERIAN JOHN RESPONDENT:

THE COMMISSIONER OF INCOME TAX, PUBLIC LIBRARY BUILDING, SASTHRI ROAD, KOTTAYAM-686 001.

BY ADVS. SRI.P.K.R.MENON, SR.COUNSEL, GOI(TAXES) SRI.JOSE JOSEPH, SC, FOR INCOME TAX

THIS I.T.A. HAVING COME UP FOR ADMISSION ON 13.01.2023, ALONG WITH WP(C).35338/2005, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

I.T.A. No.270/2015 & WPC No.35338/2005 2

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI & THE HONOURABLE MR.JUSTICE BASANT BALAJI FRIDAY, THE 13TH DAY OF JANUARY 2023 / 23RD POUSHA, 1944 W.P.(C) NO.35338 OF 2005 PETITIONER:

DR. R.P.PATEL, HAHNEMANN HOUSE, COLLEGE ROAD, KOTTAYAM.

BY ADV SRI.RAMESH CHERIAN JOHN RESPONDENT:

ASST.COMMISSIONER OF INCOME TAX CIRCLE-I, KOTTAYAM.

BY ADV SRI.JOSE JOSEPH, SC, FOR INCOME TAX

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 13.01.2023, ALONG WITH ITA.270/2015, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

I.T.A. No.270/2015 & WPC No.35338/2005 3

JUDGMENT (Dated: 13th January, 2023)

S.V.Bhatti, J.

Heard Adv.Ramesh Cherian John. Having regard to the instructions received from the assessee, the appellant does not press the appeal and seeks the liberty of the court to withdraw the appeal and writ petitions. Income tax appeal and the writ petitions are dismissed as withdrawn.

Sd/-

S.V.BHATTI, JUDGE

Sd/- BASANT BALAJI, JUDGE ss

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