M/S JANANI INFRASTRUCTURE PVT LTD vs. THE ASSISTANT COMMISSIONER OF INCOME TAX

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

DATED THIS THE 19TH DAY OF MARCH, 2015

BEFORE

THE HON’BLE MR.JUSTICE ARAVIND KUMAR

WRIT PETITION NO. 8881/2015 (T-IT)

BETWEEN:

M/S JANANI INFRASTRUCTURE PVT. LTD., NO.24, IST MAIN ROAD, NEAR BHASHYAM CIRCLE PETROL PUMP, VYALIKAVAL BENGALURU-560 003. PAN: AABCJ7371H REPRESENTED BY MANAGING DIRECTOR SRI. N.V.S.MURTHY AGED ABOUT 58 YEARS.

... PETITIONER

(BY Dr. C.P. RAMASWAMI FOR SRI BALRAM R. RAO ADVOCATES)

AND:

OF INCOME TAX

CENTRAL CIRCLE 1(1), 3RD FLOOR

CENTRAL REVENUES BUILDING,

QUEEN’S ROAD,

BENGALURU-560 001.

INCOME TAX

CENTRAL RANGE-1, 3RD FLOOR

CENTRAL REVENUES BUILDING,

QUEEN’S ROAD,

BENGALURU-560 001.

OF INCOME TAX

CENTRAL CIRCLE 1(1), 3RD FLOOR

CENTRAL REVENUES BUILDING,

QUEEN’S ROAD,

BENGALURU-560 001. ..RESPONDENTS

(BY SRI. K.V. ARAVIND, ADVOCATE)

WRIT PETITION IS FILED UNDER ARTICLE 226 AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH AS FAR AS THE PETITIONER IS CONCERNED BY AN APPROPRIATE WRIT OR ORDER IN THE NATURE OF CERTIORARI OR ORTHERWISE, THE IMPUGNED NOTICE ISSUED UNDER SECTION 148 OF THE INCOME TAX ACT 1961 DATED 28.03.2014 VIDE ANN-A ORDER PASSED IN DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 1(1).

THIS PETITION COMING ON FOR PRELIMINARY HEARING IN ‘B’ GROUP THIS DAY, THE COURT MADE THE FOLLOWING:

O R D E R

Dr.C.P.Ramaswami, learned Advocate appearing for petitioner, after arguing the matter for some time, seeks permission to withdraw the writ petition and to pursue his grievance before jurisdictional Assessing Officer. A memo is filed to the said effect. Said memo is placed on record.

Accordingly, writ petition stands dismissed as withdrawn.

It is made clear that no opinion is expressed on the contentions raised. All contentions of the parties are left open.

Registry is directed to return Annexures-A & B on same being substituted with duly attested photocopies.

Sd/- JUDGE

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