GOMATESH VIDYAPEETA vs. DEPUTY (ASST) COMMISSIONER OF INCOME TAX

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WP/18381/2010HC KarnatakaKAHC02033515201005 February 2015Bench: A.N.VENUGOPALA GOWDA3 pages
AI SummaryWithdrawn

What did the High Court hold?

The Court noted that the petitioner's advocate had filed a memo for withdrawal. Consequently, the writ petitions were dismissed as withdrawn.

What were the facts?

The petitioner, Gomatesh Vidyapeeta, filed writ petitions challenging orders passed by the Settlement Commission. The Income Tax Department had filed miscellaneous petitions before the Settlement Commission.

What were the issues?

The primary issue was the petitioner's decision to withdraw the writ petitions challenging the Settlement Commission's orders.

AI-generated summary — verify with the full judgment below

Before: AND

: 1 : IN THE HIGH COURT OF KARNATAKA DHARWAD BENCH DATED THIS THE 5TH DAY OF FEBRUARY, 2015 BEFORE THE HON’BLE MR.JUSTICE A.N.VENUGOPALA GOWDA WRIT PETITION Nos.18381 OF 2010 AND 30950-60 OF 2010 [T-IT] BETWEEN GOMATESH VIDYAPEETA A REGISTERED TRUST REGISTERED UNDER THE PROVISION OF BOMBAY PUBLIC TRUST ACT, HAVING ITS OFFICE AT HINWADI, BELGAUM, REP BY ITS ADHISTATHA, SRI SANJAY B. PATIL, ... PETITIONER (BY SRI M.L. WANTI & SRI V.S. KOUJALAGI, ADVS.) AND 1. DEPUTY (ASST) COMMISSIONER OF INCOME TAX CIRCLE-2, FEROZE KHIMJIBHAI COMMERCIAL COMPLEX, OPP DISTRICT HOSPITAL, DR B R AMBEDKAR ROAD, BELGAUM. 2. VICE CHAIRMAN SETTLEMENT COMMISSION MINISTRY OF FINANCE, GOI, ADDITIONAL BENCH, 640,

: 2 : AWNNA SALAI, CHENNAI-600035. 3. COMMISSIONER OF INCOME TAX ADMINISTRATION, FEROZE KHIMJIBHAI, COMMERCIAL COMPLEX OPP DIST HOSPITAL DR B R AMBEDKAR ROAD BELGUAM. 4. TAX RECOVERY OFFICER, RANGE-1 FEROZE KHIMJIBHAI, COMMERCIAL COMPLEX OPP DIST HOSPITAL DR B R AMBEDKAR ROAD BELGUAM. ... RESPONDENTS (BY SRI: Y V RAVIRAJ, ADV. FOR R1-R4) THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDERS DT.27.5.08 & 6.7.09, ON THE MISCELLANEOUS PETITION FILED BY THE INCOME TAX DEPARTMENT PASSED BY THE R2, ETC. THESE WRIT PETITIONS COMING ON FOR PRELIMINARY HEARING IN ‘B’ GROUP, THIS DAY, THE COURT MADE THE FOLLOWING: - O R D E R Memo for withdrawal filed by the learned advocate for the petitioners is placed on record and the writ petitions are dismissed as withdrawn.

: 3 : Liberty is reserved to the petitioners to seek remedy before competent Court, if so advised. All contentions raised in these petitions are left open. SD/- JUDGE sac*

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