WIPRO LIMITED vs. THE COMMISSIONER OF INCOME-TAX

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WP/18287/2016HC KarnatakaKAHC01025588201629 August 2017Bench: VINEET KOTHARI2 pages
AI SummaryDismissed

What did the High Court hold?

The petitioner's counsel requested to withdraw the petitions. The respondents had no objection to the withdrawal. The Court took the memo on record.

What were the facts?

Wipro Limited filed writ petitions seeking a stay on tax recovery until their appeals were disposed of by the Commissioner of Income Tax (Appeals). The respondents are the Commissioner of Income Tax and the Assistant Commissioner of Income Tax.

What were the issues?

The primary issue was whether the recovery of taxes should be stayed pending the disposal of appeals. However, the case was resolved by withdrawal.

AI-generated summary — verify with the full judgment below

1/2 IN THE HIGH COURT OF KARNATAKA, BENGALURU

DATED THIS THE 29TH DAY OF AUGUST 2017

BEFORE

THE HON'BLE Dr.JUSTICE VINEET KOTHARI

WRIT PETITION Nos.18287-18292/2016 (T - IT)

BETWEEN:

WIPRO LIMITED REPRESENTED BY ITS MANAGER CORPORATE TAXATION SRI.M.K.ANANTHARAMAN AGED ABOUT 33 YEARS 76P AND 80P DODDAKANNELLI SARJAPUR ROAD, BANGALORE – 560 035

…PETITIONER (BY SRI.M.LAVA, ADV. FOR SRI.A.SHANKAR, ADV.)

AND:

1.

THE COMMISSIONER OF INCOME – TAX

(INTERNATIONAL TAXATION)

BMTC BUILDING

ROOM NO.710, 7TH FLOOR

80 FEET ROAD, KORAMANGALA

BANGALORE – 560 095

2.

THE ASSISTANT COMMISSIONER

OF INCOME – TAX

(INTERNATIONAL TAXATION)

CIRCLE 2(1), BMTC BUILDING

ROOM NO.440, 4TH FLOOR

80 FEET ROAD, 6TH BLOCK

KORAMANGALA

BANGALORE – 560 095

…RESPONDENTS

(BY SRI.DILIP, ADV. FOR SRI.K.V.ARVIND, ADV.)

DATE OF ORDER 29-08-2017 IN W.P.Nos.18287-18292/2016 WIPRO LIMITED Vs. THE COMMISSIONER OF INCOME TAX (INTERNATIONAL TAXATION) AND ANR.

2/2

THESE W.Ps. ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT R-1 TO STAY THE RECOVERY OF TAXES TILL DISPOSAL OF THE APPEAL FILED BEFORE THE LEARNED COMMISSIONER OF INCOME TAX (APPEALS) AND ETC.,

THESE W.Ps. COMING ON FOR PRELIMINARY HEARING IN ‘B’ GROUP THIS DAY, THE COURT MADE THE FOLLOWING:-

ORDER

Mr. M. Lava, for Mr.A. Shankar, Adv. for Petitioner Mr.Dilip, for Mr.K.V. Arvind, Adv. for Respondents

The learned counsel for the petitioner wants to withdraw the petitions. Opposite side has no objection. Memo is taken on record.

2.

The petitions are dismissed as withdrawn.

Sd/- JUDGE

*alb/-.

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