What did the High Court hold?

The petitioners sought permission to withdraw their writ petitions. They wished to approach the court again after their objections were considered and orders were passed by the relevant authorities.

The petitioners, who are Income Tax officers and related officials, filed writ petitions challenging an order passed by the CAT, Bangalore Bench. They sought to quash this order and allow their original applications.

What were the issues?

The primary issue was the petitioners' request to withdraw their writ petitions with liberty to refile after further proceedings. The court considered this request for withdrawal.

Smt. Kirubavathy K vs Union of India | Karnataka High Court 2013

IN THE HIGH COURT OF KARNATAKA AT BANGALORE

DATED THIS THE 23rd DAY OF AUGUST 2013

PRESENT

THE HON’BLE MR. JUSTICE N.KUMAR AND THE HON’BLE MR. JUSTICE V. SURI APPA RAO

WRIT PETITION NOS.37926-935/2013(S-CAT)

BETWEEN :

Smt.Kirubavathy K, 44 years, D/o.Sri.M.krishnan, Occn: Commissioner of Income Tax (Audit), ITO (IAP – I) HMT Building, Bangalore – 560 032.

Smt.K.Nalini, 39 years, D/o.Sri.M.Kempanna, Occn: Income Tax Officer, Ward-2, Ramakrishna Nagar, Tumkur : 572 101.

Sri.Ravish K.N., 45 years, S/o.Sri.K.Narayana Naik, Occn: Income Tax Officer, Ward-1, Radhika Plaza, Court Road, Puttur – 574 201.

Sri.Y.M.Navalgund, 47 years, S/o.Sri.Mahadevappa, Occn: Tax Recovery Officer Range-1, Income Tax Office, Belgaum: 590 001.

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Sri.N.Saikarnan, 49 years, S/o.Late Sri.R.Narayana Swamy, Occn: Income Tax Officer, O/o.Additional Commissioner Of Income Tax (Range – 7) Kendriya Sadan, 4th Floor, Koramangala, Bangalore – 560 034.

Sri.K.Krishna Sagayanath, 51 years, S/o.Late Sri.C.M.kannaiyan, Occn: Income Tax Officer, O/o. Additional Commissioner Of Income Tax, Range-1, 6th Floor, HMT Bhavan, Bellary Road, Bangalore – 560 032.

Sri.Parameshwara M., 41 years, S/o.Sri.Batya Naik M., Occn: Income Tax Officer, Ward-1, Santeri Krupa Building, Kaiga Road, Karwar – 581 306.

Sri.D.Thippeswamy, 49 years, S/o.Sri.Divakarappa G., Occn: Income Tax Officer Ward-2(2), O/o.Joint Commissioner of Income Tax, Range – 2, HUDA Buildings, Navanagar, Hubli – 580 025.

Sri.Ravi Kumar, 50 years, S/o.Late Sri.Dasappa, Occn: Income Tax Officer Ward 14(1), HMT Bhavan,

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Ganganagar, Bellary Road, Bangalore – 560 032.

10.

Sri. Nithyanandan R., 50 years, S/o.Sri.M.Ramalingam, Occn: Income Tax Officer Ward-3(4), O/o.Joint Commissioner of Income Tax, Range – 3, C.R.Buildings, Navanagar, Hubli – 580 025. ...PETITIONERS

(By Sri.P.A.Kulkarni, Adv.)

AND :

Union of India, To be represented by Its Finance Secretary In charge of Central Board Of Direct Taxes, Jeevandeep Building, Parliament Street, New Delhi – 110 001.

Chairman, Central Board of Direct Taxes, North Block, New Delhi – 110 001.

Chief Commissioner of Income Tax, Bangalore – 1, Central Revenue Buildings, Queen’s Road, Bangalore – 560 001. …RESPONDENTS

. . . .

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These writ petitions are filed under Articles 226 and 227 of the Constitution of India with a prayer to quash the order dated 24.07.2013 in O.A. No.423 to 432/2013 vide Annexure `A’ passed by CAT, Bangalore Bench, Bangalore and allow O.A. No.423 to 432/2013 and etc.

These writ petitions coming on for orders, this day, N.Kumar J., delivered the following:

JUDGMENT

The learned counsel appearing for the petitioners seeks leave of the Court to withdraw the writ petition with liberty to approach the Court after their objections are considered and orders are passed.

The said submission is placed on record. Petitions are dismissed as withdrawn.

Sd/- JUDGE

SPS

SMT. KIRUBAVATHY K vs. UNION OF INDIA

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