SURESH MOTILAL CHINDAK vs. THE DIRECTOR OF INCOME TAX (INV)

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WP/76883/2013HC KarnatakaKAHC02000500201327 August 2013Bench: H.N.NAGAMOHAN DAS3 pages
AI SummaryDismissed

What did the High Court hold?

The High Court noted the submission of the learned counsel for the petitioner to dismiss the writ petition as withdrawn. The court accordingly dismissed the petition.

What were the facts?

The petitioner filed a writ petition seeking to quash an order and to direct the respondent to furnish certified copies of a sworn statement. The petitioner later requested to withdraw the petition.

What were the issues?

The primary issue was the petitioner's request to withdraw the writ petition, which was granted by the court.

Which sections of the Income-tax Act were involved?

Section 227

AI-generated summary — verify with the full judgment below

: 1 : IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH Dated this the 27th day of August 2013 Before THE HON’BLE MR.JUSTICE H.N.NAGAMOHAN DAS Writ Petition No.76883/2013 (T-IT) Between: Suresh Motilal Chindak, Age: 49 years, R/o: Shivaganga Building, Joshi Mala, Khasbag, Belgaum.

…Petitioner (By Sri. Jagadish Patil, Advocate) A n d : 1. The Director Of Income Tax (Inv), Central Revenue Building, Queens Road, Banglaore-01. 2. The Assistant Director Of Income Tax ( Inv), Laxmi Complex, APMC Road, Sadashivanagar, Belgaum. 3. Commissioner Of Income Tax, (Central Circle), C.R. Building, Infantry Road, Bangalore.

: 2 : 4. Assistant Commissioner Of Income Tax (Central Circle), Saraf Compound, Khanapur Road, Tilakwadi, Belgaum. 5. Income Tax Office (IAP)-12, Laxmi Complex, APMC Road, Sadashivnagar, Belgaum. 6. Shivaganga Multipurpose Co-Operative Society, Kacheri Galli, Shahapur, Belgaum, By Its Chairman, Smt. Jyotiba Ramesh Chindak. ...Respondents (By Sri. Y.V. Raviraj, Advocate for R1 to R5) - - - - - - - - - - This petition is filed under Articles 226 & 227 of the Constitution of India with a prayer to quash the order dated 07.11.2012 passed by the respondent No.4 vide Annexure-A so for it relates to petitioner is concerned and direct the respondent No.4 to furnish certified copies of the sworn statement as requested by the petitioner/s in their application dated 09.11.2012 vide Annexure-B. This petition coming on for Preliminary Hearing this day, the Court made the following:

: 3 : ORDER Learned counsel for the petitioner submits that the writ petition may be dismissed as withdrawn. Submission of the learned counsel is placed on record. Accordingly, the writ petition is hereby dismissed as withdrawn. Sd/- JUDGE Kms

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