Usssvv Narasimha Rao vs The Government Of India,
2025 Latest Caselaw 3956 Tel

Telangana High Court

Usssvv Narasimha Rao vs The Government Of India, on 16 June, 2025

Author: P.Sam Koshy

Bench: P.Sam Koshy

       THE HONOURABLE SRI JUSTICE P.SAM KOSHY
                       AND
       THE HONOURABLE SRI JUSTICE NARSING RAO
                   NANDIKONDA
                       W.P.No.15948 OF 2007

ORDER:

(per Hon'ble Sri Justice P.Sam Koshy)

Heard Ms. Sahiti Eadala, learned counsel representing

Mr. S.Ravi, learned Senior Counsel for the petitioners and

Ms. B. Sapna Reddy, learned Senior Standing Counsel for the

Income Tax Department for respondent Nos.1 and 2. Perused the

record.

2. The issue involved in the instant writ petition stands already

covered by the decision of the Hon'ble Supreme Court in the case

of ARUN KUMAR vs. UNION OF INDIA1. Recently also, the

same issue came up before the Division Bench of the Bombay

High Court in the case of ALL INDIA CENTRAL BANK

OFFICERS FEDERATION AND ANOTHER vs. UNION OF

INDIA, THROUGH THE COMMISSIONER OF INCOME

TAX (JUDICIAL) 2 wherein also relying upon the decision of the

(2007)1 SCC 732

2025 SCC Bombay Online 128

Hon'ble Supreme Court in Arun Kumar (supra), a batch of writ

petitions have been dismissed by the Division Bench of the

Bombay High Court.

3. Given the fact that the matter already stands adjudicated by

the Hon'ble Supreme Court and also by the other High Courts, we

are inclined to adopt the view taken by the Bombay High Court,

following the judgment of the Hon'ble Supreme Court in Arun

Kumar (supra).

4. The present writ petition, in the facts and circumstance of

the case, stands dismissed. There shall be no order as to costs.

Consequently, miscellaneous petitions pending, if any, shall

stand closed.

_____________________ P.SAM KOSHY, J

_________________________________ NARSING RAO NANDIKONDA, J 16.06.2025 Lrkm