What did the High Court hold?

The High Court allowed the petitioner's request to withdraw the writ petition. The court granted liberty to the petitioner to seek redressal of their grievance in accordance with law.

The petitioner filed a writ petition before the High Court of Karnataka challenging an order of the Income Tax Appellate Tribunal (ITAT). The petitioner sought to set aside the ITAT's order and requested the Assessing Officer to reconsider documents filed by the petitioner.

What were the issues?

The primary issue was the petitioner's challenge to an ITAT order. However, the case was resolved by the petitioner withdrawing the petition.

Mrs.Anuradha Sripathy vs Assessment Unit | Karnataka High Court 2021

Income Tax Appellate Tribunal, BANGALORE BENCHES, BANGALURU

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

DATED THIS THE 27TH DAY OF OCTOBER, 2021

PRESENT

THE HON’BLE MRS.JUSTICE S.SUJATHA

AND

THE HON’BLE MR. JUSTICE E.S.INDIRESH

W.P.No.14278/2021 (T – IT)

BETWEEN :

M/s ANURADHA SRIPATHY AGED ABOUT 48 YEARS PROPRIETRIX, LOTUS COMMUNICATIONS NO.288/D, 10TH MAIN JAYANAGAR 5TH BLOCK BANGALORE-560004

...PETITIONER

(BY SRI RAMU V., ADV.)

AND :

1 . ASSESSING OFFICER WARD 7 (2) (2) BANGALORE INCOME TAZ OFFICE AT: BMTC BUILDING, 80 FEET ROAD KORAMANGALA 6TH BLOCK BANGALORE-560095

2 . ITO WARD-4 (1) BANGALORE INCOME TAX OFFICE AT BMTC BUILDING, 80 FEET ROAD KORAMANGALA 6TH BLOCK BANGALORE-560095

3 . THE COMMISSIONER OF INCOME TAX (APPEALS)-7

INCOME TAX OFFICE AT ROOM NO.719

- 2 - 7TH FLOOR, 80 FEET ROAD KORAMANGALA 6TH BLOCK BANGALORE-560095

4 . THE COMMISSIONER OF INCOME TAX INCOME TAX OFFICE AT BMTC BUILDING, 7TH FLOOR, 80 FEET ROAD, KORAMANGALA 6TH BLOCK BANGALORE-560095

5 . INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES, BANGALURU NO.51, BEHIND JAI BHAWAN 1ST CROSS, 4TH T BLOCK TILAK NAGAR, JAYANAGAR BANGALORE-560041

…RESPONDENTS

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO CALL FOR THE RECORDS IN ITA NO.1748 OF C BENCH OF 2016 LYING ON THE FILE OF THE INCOME TAX APPELLATE TRIBUNAL BENGALURU AND TO SET ASIDE THE ORDER OF THE HON’BLE ITAT DATED 21.06.2019 ANNEXURE-J AND ACCORDINGLY DIRECT THE R2 ITO, WARD-4(1) TO RECONSIDER ALL THE DOCUMENTS FILED BY THIS PETITIONER AFRESH AND THUS RENDER JUSTICE.

THIS PETITION COMING ON FOR PRELIMINARY HEARING, THIS DAY, S. SUJATHA, J., MADE THE FOLLOWING:

O R D E R Learned counsel for the petitioner has filed a memo seeking leave of the Court to withdraw the writ petition with liberty to seek redressal of his grievance in accordance with law.

- 3 -

Memo is placed on record. Permission is granted.

Writ petition stands dismissed as withdrawn, with liberty as sought for.

Registry shall return the original documents if any, to the petitioner, keeping photocopies of the same for record purpose.

SD/- JUDGE

NC.

MRS.ANURADHA SRIPATHY vs. ASSESSING OFFICER

What did the High Court hold?

What were the facts?

What were the issues?

Recent GST High Court judgments