PNB METLIFE INDIA INSURANCE COMPANY LIMITED vs. THE ASSISTANT COMMISSIONER

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WP/39535/2016HC KarnatakaKAHC01034658201603 February 2017Bench: RAGHVENDRA S.CHAUHAN2 pages
AI SummaryDismissed

What did the High Court hold?

The petitioner's counsel submitted a memo to withdraw the writ petition. Consequently, the High Court took the memo on record and dismissed the writ petition as withdrawn.

What were the facts?

PNB Metlife India Insurance Company Limited filed a writ petition challenging an order passed by the Income Tax Appellate Tribunal. The company also sought to stay the enforcement of a demand notice issued under Section 156 of the Income Tax Act.

What were the issues?

The primary issue was the challenge to an ITAT order and a demand notice. However, the case was resolved by the petitioner withdrawing the petition.

Which sections of the Income-tax Act were involved?

Section 156

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, in S.P.No.112/Bang/2016

- 1 - IN THE HIGH COURT OF KARNATAKA AT BENGALURU

DATED THIS THE 3RD DAY OF FEBRUARY 2017 BEFORE THE HON’BLE MR.JUSTICE RAGHVENDRA S. CHAUHAN

WRIT PETITION NO.39535/2016 (T-IT)

Between:

PNB Metlife India Insurance Company Limited A Company registered under the Companies Act, 1956 Unit No.701, 702 & 703, 7th Floor West Wing, Raheja Towers 26/27 MG Road, Bangalore – 560 001. Represented herein by its Deputy Director – Legal Mr.P.M.Anil Aged about 43 years.

Formerly at: No.5, Brigade Seshamahal, Vani Vilas Road, Basavangudi, Bangalore-560 004. …Petitioner

(By Sri.T.Suryanarayana, Advocate)

And:

1.

The Assistant Commissioner of Income Tax

Circle 5(1) (2)

[Formerly Deputy Commissioner of Income Tax

Circle 12 (1)]

2nd Floor, BMTC Complex

80 Feet Road, Koramangala

- 2 -

Bangalore – 560 095.

2.

The Commissioner of Income Tax-V

BMTC Complex

80 Feet Road, Koramangala

Bangalore – 560 095. ... Respondents

(By Sri.E.I.Sanmathi, Advocate)

This Writ petition is filed under Articles 226 & 227 of the Constitution of India, praying to set aside the order dated: 15.07.2016 vide Annexure-S passed by the Income Tax Appellate Tribunal in S.P.No.112/Bang/2016 in ITA No.1508/Bang/2015 for the assessment years 2011-12 and directing the respondents not to enforce the demand pursuant to the notice of demand dated 18.3.2014 (Annexure-B) issued under Section 156 of the Income Tax Act, 1961 in respect of the assessment year 2011-2012, till the disposal of the appeal filed by the petitioner before the Tribunal and etc.

This petition coming on for Preliminary Hearing in ‘B’ group this day, the Court made the following:

O R D E R

Learned counsel for the petitioner has submitted a memo for withdrawing the petition.

2.

The memo shall be taken on record. 3. Therefore, the Writ Petition is dismissed as withdrawn.

Sd/-

JUDGE tsn*

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