Kerala Communicators Cable Ltd vs The Commissioner Of Income Tax
2021 Latest Caselaw 5975 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR.JUSTICE S.V.BHATTI

                                  &

          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

    THURSDAY, THE 18TH DAY OF FEBRUARY 2021 / 29TH MAGHA,1942

                          ITA.No.263 OF 2019

AGAINST THE ORDER DATED 30-04-2019 OF I.T.A.TRIBUNAL, COCHIN BENCH
      IN ITA 271/COCH/2018 FOR THE ASSESSMENT YEAR 2014-15


APPELLANT :

               KERALA COMMUNICATORS CABLE LTD.,
               VII-495 ABC, NEAR UZHALOOR TEMPLE,
               SOUTH THORAVU, PUDUKAD, THRISSUR - 680 301,
               REPRESENTED BY MANAGING DIRECTOR

               BY ADVS.
               SRI.MOHAN PULIKKAL
               SRI.NARAYANAN P POTTY


RESPONDENT :

               THE COMMISSIONER OF INCOME TAX,
               THRISSUR - 680 001

               R1 BY ADV. SRI.P.K.RAVINDRANATHA MENON (SR.)
               R1 BY SRI.JOSE JOSEPH, SC, FOR INCOME TAX

     THIS INCOME TAX APPEAL HAVING BEEN FINALLY HEARD            ON
18.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 ITA.No.263 OF 2019

                                 2




                            JUDGMENT

Dated this the 18th day of February 2021

S.V.Bhatti, J.

Adv.Mohan Pulickkal seeks liberty of the Court to withdraw

the appeal and work out the remedy or the options available to the

assessee in 'Vivad Se Vishwas Scheme' being operated by the

Government.

By granting the liberty as prayed for, the appeal is

dismissed as withdrawn.

Sd/-

S.V.BHATTI, JUDGE

Sd/-

BECHU KURIAN THOMAS, JUDGE

RKM