DTZ INTERNATIONAL PROPERTY ADVISERS (P) LTD. vs. THE DEPUTY COMMISSIONER

W.P.No.1265/2013 - 1 - IN THE HIGH COURT OF KARNATAKA AT BANGALORE

DATED THIS THE 18TH DAY OF JANUARY 2013

BEFORE

THE HON’BLE MR. JUSTICE H.G.RAMESH

W.P.No.1265/2013 (T-IT)

BETWEEN:

DTZ INTERNATIONAL PROPERTY ADVISERS (P) LTD. LEVEL 3, FEATHERLITE VISTA NO.8, 1ST MAIN ROAD VASANTHNAGAR BANGALORE – 560 052 REPRESENTED BY ITS DIRECTOR RAJESH SRINIVASAN

…PETITIONER

(BY SRI K.R.VASUDEVAN, ADVOCATE & SRI P.B.HARISH, ADVOCATE)

AND:

W.P.No.1265/2013 - 2 - 4. THE CHIEF COMMISSIONER OF INCOME TAX-1 BANGALORE, 1ST FLOOR C.R.BUILDING, QUEEN’S ROAD BANGALORE – 560 001

…RESPONDENTS

THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR RECORDS PERTAINING TO THE ORDER PASSED BY 1ST RESPONDENT DATED IN RESPECT OF SHORT CREDIT FOR TDS, WITHOUT ASSIGNING ANY REASONS FOR THE SAME.

THIS WP COMING ON FOR PRELIMINARY HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:

O R D E R

H.G.RAMESH, J. (Oral):

Learned Counsel appearing for the petitioner submits that the writ petition may be disposed of by directing respondent No.1 to consider the petitioner’s application dated 1st February 2011 filed under Section 154 of the Income Tax Act, 1961, in accordance with law. A copy of the said application is produced as Annexure-C. I find no legal impediment to grant the prayer sought for. Accordingly, respondent No.1 is directed to consider the aforesaid application in accordance with law, if not already considered, within a period of three months from the date of receipt of a

W.P.No.1265/2013 - 3 - copy of this order. The petitioner shall furnish a copy of this order along with a copy of the aforesaid application to respondent No.1 to take necessary action in the matter in accordance with law. Petition disposed of.

Sd/-

JUDGE

Yn/ata.