VODAFONE SOUTH LIMITED vs. THE DEPUTY DIRECTOR OF INCOME TAX

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

DATED THIS THE 9TH DAY OF APRIL, 2015

BEFORE

THE HON’BLE MR.JUSTICE ARAVIND KUMAR

WRIT PETITION NO.12686/2015(T-IT)

BETWEEN: VODAFONE SOUTH LIMITED (FORMERLY KNOWN AS VODAFONE SOUTH ESSAR LIMITED) MARUTHI INFOTECH CENTRE, NO.11/1, 12/1, KORAMANGALA AMAR JYOTHI LAYOUT BENGALURU-560 071 REPRESENTED BY SENIOR MANAGER SRI ANUJ KUMAR SINGH. ..PETITIONER

(BY SRI.ARAVIND V CHAVAN, ADVOCATE)

AND:

1.THE DEPUTY DIRECTOR OF INCOME TAX INTERNATIONAL TAXATION, CIRCLE 1(1), NO.14/3A, 6TH FLOOR, RASHTROTHANA BHAVAN, NRUPATHUNGA RAOD, BENGALURU- 560 001

2 2.DIRECTOR OF INCOME TAX INTERNATIONAL TAXATION, NO.14/3A, 6TH FLOOR, RASHTOTHANA BHAVAN, NRUPATHUNBGA ROAD, BENGALURU- 560 001

3.THE COMMISSIONER OF INCOME TAX (APPEALS)-12 NO.14/3, RASHTROTHNA BHAVAN, 5TH FLOOR NRUPATHUNGA ROAD, BENGALURU 560 001 ..RESPONDENTS

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO:

QUASH THE ORDER DATED.23.03.2015 PASSED BY THE R- 3 VIDE ANNEXURE-R FOR THE ASSESSMENT YEAR 2014- 15.

DIRECT THE RESPONDENTS NOT TO ENFORCE THE DEMAND NOTICE ISSUED BY THE R-1 DATED:18.02.2015 ANNEXURE-C AND LETTER DATED:11.03.2015 ANNEXURE- D PENDING DISPOSAL OF THE STATUTORY APPEAL FILED BEFORE THE COMMISSIONER OF INCOME TAX [APPEALS]- 12 FOR THE ASSESSMENT YEAR 2014-15.

DIRECT THE R-1 TO CONSIDER THE APPLICATION FOR STAY FILED BEFORE THE R-1 DATED:16.03.2015 VIDE ANNEXURE-G FOR THE ASSESSMENT YEAR 2014-15.

THIS WRIT PETITION COMING ON FOR ORDERS THIS DAY, THE COURT MADE THE FOLLOWING:

3 ORDER

Memo is filed seeking permission of the court to withdraw the above writ petition. Memo is placed on record. Writ petition is dismissed as withdrawn.

Sd/- JUDGE

SBN