R G SRINIVASA MURTHY vs. THE JOINT COMMISSIONER OF INCOME TAX

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WP/4926/2013HC KarnatakaKAHC01000984201304 February 2013Bench: H.N.NAGAMOHAN DAS3 pages
AI SummaryDismissed

What did the High Court hold?

The High Court held that an appeal is provided against the impugned order. The petitioner approached the court without exhausting the appellate remedy.

What were the facts?

The petitioner filed a writ petition before the High Court seeking to quash an order levying a penalty under Section 271D of the Income Tax Act. The penalty was imposed by the Joint Commissioner of Income Tax.

What were the issues?

Whether the writ petition is maintainable when an alternative remedy of appeal is available to the petitioner.

Which sections of the Income-tax Act were involved?

Section 271D

AI-generated summary — verify with the full judgment below

1 IN THE HIGH COURT OF KARNATAKA AT BANGALORE

DATED THIS THE 4TH DAY OF FEBRUARY, 2013

BEFORE

THE HON’BLE MR. JUSTICE H.N. NAGAMOHAN DAS W.P.NO.4926/2013(T-IT)

BETWEEN:

R.G.Srinivasa Murthy, S/o Gopalakrishna Shetty, Aged about 51 years, Residing at No.242/A, 4th Ward, 6th Main, N.R.Road, Davanagere 577 001.

…. Petitioner

(By Sri.R.Rama Murthy, Advocate)

AND:

1.

The Joint Commissioner of Income Tax, Davanagere Range, Davanagere - 577 001.

2.

The Income Tax Officer, Ward – 2, Park View Building, P.J.Extension, Davanagere - 577 001.

…. Respondents (By Sri.Aravind K.V, Standing Counsel)

This Writ Petition is filed under Articles 226 & 227 of Constitution of India praying to quash the order of levy of penalty passed by the first respondent levying a penalty of Rs.96,000/- u/s 271D of the Act dated 28.9.2012 vide Annexure-F and etc.

This petition coming on for Preliminary Hearing this day, the Court made the following:

ORDER

Sri. Aravind K.V, learned Standing counsel is directed to take notice for respondents.

2.

In this writ petition, the petitioner has prayed for a writ in the nature of certiorari to quash the order dated 28.9.2012 at Annexure-F passed by the first respondent levying penalty under Section 271(D) of the Income Tax Act.

3.

An appeal is provided against the impugned order. Without exhausting the remedy of the appeal the petitioner is before this Court. Reserving liberty to the petitioner to work out his remedy by filing appeal before appropriate forum, this petition is hereby rejected.

3 4. In the event, the petitioner filing the appeal within four weeks from today then the Appellate Authority to consider the same on merits without reference to question of delay.

Three weeks time is granted to file memo of appearance.

Sd/-

JUDGE

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