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Kerala High Court
M/S. Blue Stone Metals vs The Assistant Commissioner Of Income ... on 10 May, 2024
Author: Murali Purushothaman
Bench: Murali Purushothaman
WP(C) No.17049/2024 1/3 Order Date : 10-05-2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
Friday, the 10th day of May 2024 / 20th Vaisakha, 1946
WP(C) NO. 17049 OF 2024
PETITIONER:
M/S. BLUE STONE METALS EGP/2/215 B, CHELAKKODE, EDAYOOR, MALAPPURAM
. REPRESENTED BY ITS MANAGING PARTNER, KUNNATH SHARAFUDHEEN, PIN -
676552
RESPONDENTS:
1. THE ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-1, KOCHI
CENTRAL REVENUE BUILDING, IS PRESS ROAD, KOCHI, PIN - 682018
2. THE COMMISSIONER OF INCOME TAX (APPEALS) INCOME TAX DEPARTMENT, GIRI
NAGAR, PANAMPILLY NAGAR, KOCHI, PIN - 682036
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to stay all recovery steps pursuant to Ext. P1 assessment order
issued by the 1st respondent, till final disposal of this writ petition
(civil).
This petition coming on for orders upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
M/S.R.SREEJITH, K.KRISHNA, ACHYUTH MENON & PADMANATHAN K.V., Advocates for
the petitioner, the court passed the following:
WP(C) No.17049/2024 2/3 Order Date : 10-05-2024
MURALI PURUSHOTHAMAN, J.
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W.P (C) No. 17049 of 2024
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Dated this the 10th day of May, 2024
ORDER
Admit.
Learned Standing Counsel takes notice for respondents.
There will be an interim direction to the 2 nd respondent to consider and dispose of Ext. P3 petition for stay, as expeditiously as possible, at any rate within a period of two months. Till such time, recovery steps pursuant to Ext.P1 proceedings shall be deferred.
Sd/-
MURALI PURUSHOTHAMAN, JUDGE S.M.K. WP(C) No.17049/2024 3/3 Order Date : 10-05-2024 APPENDIX OF WP(C) 17049/2024 Exhibit P1 COPY OF ASSESSMENT ORDER ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2019-20 DTD. 12-02-2024 Exhibit P2 COPY OF APPEAL FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DTD. 13-03-2024 Exhibit P3 COPY OF STAY PETITION FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DTD. 20-04-2024 Exhibit P4 COPY OF THE JUDGMENT IN WPC NO. 29879/23 OF THIS HON'BLE COURT DTD. 20-09-2023