Kerala Communicators Cable ... vs The Assistant Commissioner Of ...
2021 Latest Caselaw 5987 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.1 OF 2020

 AGAINST THE ORDER DATED 13-11-2019 OF I.T.A.TRIBUNAL,COCHIN
 BENCH, COCHIN IN ITA 160/COCH/2019 FOR THE ASSESSMENT YEAR
                           2015-16


APPELLANT :

               KERALA COMMUNICATORS CABLE LIMITED,
               (WRONGLY MENTIONED AS KERALA COMMUNICATIONS CABLE
               LTD), NEAR UZHALOOR TEMPLE,
               SOUTH THORAVU, PUDUKKAD,
               THRISSUR - 680 301 REP. BY ITS MANAGING DIRECTOR

               BY ADVS.
               SRI.MATHAI M PAIKADAY(SR.)
               SRI.SHAJI THOMAS
               SRI.JOSE THOMAS (PALA)

RESPONDENT :

               THE ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-
               1(1), 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.1 OF 2020

                                    2




                               JUDGMENT

Dated this the 18th day of February 2021

S.V.Bhatti, J.

Adv.Shaji Thomas 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dismissed as withdrawn.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