Smt.T.C.Usha vs The Commissioner Of Income Tax
2021 Latest Caselaw 4956 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

           THE HONOURABLE MR.JUSTICE S.V.BHATTI

                                &

      THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

WEDNESDAY, THE 10TH DAY OF FEBRUARY 2021 / 21ST MAGHA,1942

                        ITR.No.12 OF 2002

    AGAINST THE ORDER/JUDGMENT IN RA 145(Coch)/1998 OF
               I.T.A.TRIBUNAL,COCHIN BENCH


PETITIONER/APPLICANT:

           SMT.T.C.USHA,
           NANI NIVAS, KOCHUPILAMOODU
           KOLLAM



RESPONDENT/RESPONDENT:

           THE COMMISSIONER OF INCOME TAX
           THIRUVANANTHAPURAM


           R1 BY ADV. SRI.P.K.R.MENON, SR.COUNSEL FOR IT
           R1 BY ADV. SRI.GEORGE K. GEORGE, SC, FOR IT

     THIS INCOME TAX REFERENCE HAVING BEEN FINALLY HEARD ON
10.02.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 I.T.R. No.12/02                     -:2:-




                                  ORDER

Dated this the 10th day of February, 2021

S.V.Bhatti, J.

Read order dated 25.9.2017.

No representation for the petitioner/applicant. We decline

to answer the reference of Tribunal dated 29.10.2002. However,

liberty is granted to the petitioner/applicant to file a petition in

accordance with law, if circumstances warrant and if cause

survives to revive I.T.Revision. The revision petition is disposed

of.

Despatch a copy of the order to the Tribunal.

Sd/-

S.V.BHATTI JUDGE

Sd/-

                                        BECHU KURIAN THOMAS
                                               JUDGE
vps

                          /True Copy/                  PS to Judge