BOUDEWIJN RENES vs. UNION OF INDIA

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WP/9650/2020HC KarnatakaKAHC01017946202022 June 2022Bench: S.G.PANDIT3 pages
AI SummaryWithdrawn

What did the High Court hold?

The Court took on record the memo filed by the petitioner seeking to withdraw the writ petition. Consequently, the writ petition was dismissed as withdrawn.

What were the facts?

The petitioner filed a writ petition seeking directions to the FRRO to grant registration and to the Principal Chief Commissioner of Income Tax to grant a tax compliance certificate/NOC. The petitioner later filed a memo seeking to withdraw the writ petition.

What were the issues?

The primary issue was the petitioner's request for withdrawal of the writ petition, which the court then granted.

Which sections of the Income-tax Act were involved?

Article 226

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

DATED THIS THE 22ND DAY OF JUNE, 2022

BEFORE

THE HON’BLE MR.JUSTICE S.G.PANDIT

WRIT PETITION NO.9650/2020 (GM-RES)

BETWEEN:

BOUDEWIJN RENES S/O LAMBERTUS RENES, AGED 42 YEARS, PRESENTLY RESIDING AT FERNS RESIDENCY, PHASE-II, PLOT NO.14, KOTHANUR POST, HENNUR MAIN ROAD, BENGALURU-560077, KARNATAKA. ...PETITIONER (BY SMT. ADITI GURJER, ADV. FOR M/S. DUA ASSOCIATES, ADVS.)

AND:

1.

UNION OF INDIA MINISTRY OF HOME AFFAIRS REPRESENTED BY ITS SECRETARY, 5TH FLOOR, ‘A’ BLOCK, TTMC, BMTC BUS STAND BUILDING, K.H.ROAD, SHANTHINAGAR, BENGALURU-560027.

2.

FRRO BANGALORE REPRESENTED BY ITS DIRECTOR, 5TH FLOOR, ‘A’ BLOCK, TTMC, BMTC BUS STAND BUILDING,

2 K.H.ROAD, SHANTHINAGAR, BENGALURU-560027.

3.

THE PRINCIPAL CHIEF COMMISSIONER OF INCOME TAX, KARNATAKA AND GOA REPRESENTED BY STANDING COUNSEL PRO SECTION, QUEENS ROAD, BENGALURU-560 001. …RESPONDENTS (BY SRI ADITYA SINGH, CGC FOR R1 & R2)

++++++

THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT R-2 TO GRANT FRRO. REGISTRATION TO PETITIONER ON OR BEFORE 09.06.2020; DIRECT R-3 TO GRANT TAX COMPLIANCE CERTIFICATE/NOC TO PETITIONER IN RESPECT OF PETITIONERS STAY IN INDIA FOR THE PERIOD BETWEEN 25.11.2019 TO 2.6.2020 AND ETC.

THIS PETITION COMING ON FOR ORDERS THIS DAY, THE COURT MADE THE FOLLOWING:-

ORDER

Learned counsel for the petitioner files a memo dated 18.08.2020 seeking leave of the Court to withdraw the writ petition.

3 The memo is placed on record.

The writ petition is dismissed as withdrawn, in terms of the memo.

Sd/-

JUDGE

mpk/-* CT:bms

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