RAMESH S/O. MOTILAL CHINDAK vs. THE DIRECTOR OF INCOME TAX (INV)

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WP/76880/2013HC KarnatakaKAHC02000333201327 August 2013Bench: H.N.NAGAMOHAN DAS3 pages
AI SummaryDismissed

What did the High Court hold?

The High Court noted the submission made by the learned counsel for the petitioners. Based on this submission, the Court ordered the dismissal of the writ petitions as withdrawn.

What were the facts?

The petitioners filed writ petitions before the High Court of Karnataka seeking to quash an order and to direct the respondent to furnish certified copies of sworn statements. The petitioners are individuals and a cooperative society.

What were the issues?

The primary issue was whether the petitioners were entitled to the relief sought, which became moot when they chose to withdraw their petitions.

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 Nos.76880-76882/2013 (T-IT) Between: 1. Ramesh S/o Motilal Chindak, Age: 45 years, Occ: Business, R/o: Shivaganga Building, Joshi Mala, Khasbag, Belgaum. 2. Jyoti, W/o Ramesh Chindak, Age: 40 years, Occ: Chairman, Shivaganga Society, R/o: Shivaganga Building, Joshi Mala, Khasbag, Belgaum. 3. Sangeeta W/o Suresh Chindak, Age: 43 years, Occ: H/w, R/o: Shivaganga Building, Joshi Mala, Khasbag, Belgaum. …Petitioners (By Sri. Jagadish Patil, Advocate) A n d : 1. The Director Of Income Tax (Inv), Central Revenue Building, Queens Road, Banglaore-01.

: 2 : 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. 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) These petitions are 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.2 vide Annexure-A so for it relates to petitioners are 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 Annexures-B to B2. These petitions coming on for Preliminary Hearing this day, the Court made the following:

: 3 : ORDER Learned counsel for the petitioners submits that the writ petitions may be dismissed as withdrawn.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 Accordingly, the writ petitions are hereby dismissed as withdrawn.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

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