SHAM @ GANGADHAR VAIJANATHRAO MUCHANDI vs. THE DIRECTOR OF INCOME TAX (INV)
What did the High Court hold?
During the preliminary hearing, the learned counsel for the petitioners submitted that the writ petitions may be dismissed as withdrawn. The court placed this submission on record and accordingly dismissed the writ petitions as withdrawn.
What were the facts?
The petitioners filed writ petitions under Articles 226 & 227 of the Constitution of India, seeking to quash an order passed by the Assistant Commissioner of Income Tax and to obtain certified copies of sworn statements. The petitions were filed against various Income Tax authorities and a Co-Operative Society.
What were the issues?
The key legal issues raised in the petitions were the challenge to an order passed by the Assistant Commissioner of Income Tax and the right to obtain certified copies of sworn statements. However, these issues were not adjudicated as the petitions were withdrawn.
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.76877-76879/2013 (T-IT) Between: 1. Sham @ Gangadhar Vaijanathrao Muchandi, Age: 40 years, Occ: Business, R/o: H.No.357, Anandwadi, Shahapur, Belgaum. 2. Shri. Raju Balachandra Honule, Age: 45 years, Occ: Business, R/o: Sambaji Nagar, Vadagaon, Belgaum. 3. Sunil Vishnu Naik, Age: 47 years, Occ: Business, R/o: 01 Kalyan Nagar, Vadagaon, 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.4 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 Annexure-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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