M/S. Vani Navashakti Beedi Company vs Principal Commissioner Of Income Tax
2025 Latest Caselaw 4392 Tel

Telangana High Court

M/S. Vani Navashakti Beedi Company vs Principal Commissioner Of Income Tax on 25 August, 2025

     THE HON'BLE THE CHIEF JUSTICE SRI APARESH KUMAR SINGH
                              AND
             THE HON'BLE SRI JUSTICE G.M.MOHIUDDIN

                  WRIT PETITION No. 22934 of 2025

ORDER:

Sri Tarun Chadha, learned counsel appears for

Sri S. Vijay Adithya, learned counsel for petitioner.

Ms. J. Sunitha, learned Standing Counsel for Income-tax

appears for respondent Nos.1 to 5.

2. This Writ Petition is filed with the following prayer:

".....writ, order or direction setting aside the order passed by 2nd Respondent under Section 143(3) of the Income Tax Act, 1961 dated 14.2.2025, notice dated 26.8.2024 issued by the 2nd Respondent under Section 142(1) of the Income Tax Act, 1961, notice dated 19.06.2024 issued by the 4th Respondent under Section 143(2) of the Income Tax Act, 1961 for the assessment year 2023-24 as being barred by limitation, without jurisdiction and in violation of Sections 127, 144-B & 143(2) of the Income Tax Act, 1961 as also the judgment of the Hon'ble Supreme Court in the case of Ajantha Industries Vs. CBDT [1976(102) ITR 281]."

3. Learned counsel for the petitioner seeks permission of

this Court to withdraw the instant Writ Petition.

4. Learned counsel appearing for respondent Nos.1 to 5

reports no objection.

2 HCJ (AKrS, J) & GMM, J

5. In view of the above, the instant Writ Petition is

dismissed as withdrawn. There shall be no order as to costs.

Miscellaneous applications, if any pending, shall stand

closed.

____________________________ APARESH KUMAR SINGH, CJ

_____________________ G.M.MOHIUDDIN, J 25th AUGUST, 2025.

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