M/S. Kalyan Sarees vs The Commissioner Of Income Tax ...
2021 Latest Caselaw 11835 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR. JUSTICE A.M.BADAR

     FRIDAY, THE 09TH DAY OF APRIL 2021 / 19TH CHAITHRA, 1943

                       WP(C).No.6789 OF 2018(W)


PETITIONER:

               M/S. KALYAN SAREES,
               FORT VIEW, ATTAKKULANGARA, CHALA,
               THIRUVANANTHPURAM- 695036,
               REPRESENTED BY ITS MANAGING PARTNER,
               T.S.RAMACHANDRAN.

               BY ADVS.
               SRI.P.N.DAMODARAN NAMBOODIRI
               SRI.P.UNNIKRISHNAN (THRISSUR)

RESPONDENTS:

      1        THE COMMISSIONER OF INCOME TAX (APPEALS),
               O/O THE COMMISSIONER OF INCOME TAX,
               THIRUVANANTHAPURAM 695001.

      2        THE DEPUTY COMMISSIONER OF INCOME TAX,
               O/O THE DEPUTY COMMISSIONER OF INCOME TAX,
               CENTRAL PROCESSING -TDS, GAZIABAD- 201 001.

               R1-2 BY SRI CHRISTOPHER ABRAHAM, STANDING COUNSEL.

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.6789 OF 2018

                                     2



                                  JUDGMENT

Dated this the 09th day of April 2021

The learned counsel for the petitioner on

instructions submits that the petitioner is not

interested in prosecuting the instant petition and

he has filed memo for withdrawal of the petition.

In this view of the matter the petition is

dismissed as withdrawn.

Sd/-

A.M.BADAR JUDGE SSK/09/04 WP(C).No.6789 OF 2018

APPENDIX PETITIONER'S EXHIBITS:

EXT.P1 TRUE COPY OF THE PENALTY ORDER FOR THE ASSESSMENT YEAR 2013-14 DATED 26/01/2014 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER.

EXT.P1A TRUE COPY OF THE PENALTY ORDER FOR THE ASSESSMENT YEAR 2015-16 DATED 20/03/2015 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER.

EXT.P2 TRUE COPY OF THE APPEAL AGAINST THE PENALTY ORDER DATED 21/01/2017 FOR THE YEAR 2013-14 FILED BY PETITIONER BEFORE THE 1ST RESPONDENT.

EXT.P2A TRUE COPY OF THE APPEAL AGAINST THE PENALTY ORDER DATED 18/01/2017 FOR THE YEAR 2015-16 FILED BY PETITIONER BEFORE THE 1ST RESPONDENT.

EXT.P3 TRUE COPY OF THE COMMON APPELLATE ORDER ITA NO.204 & 193/EF/TVM/CIT(A), TVM/2016-17 DATED 09/01/2018 FOR THE ASSESSMENT YEARS 2013-14 & 2015-16 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER.

RESPONDENT'S EXHIBITS:NIL

SSK //TRUE COPY// PA TO JUDGE