Shri N.Vijayan Pillai vs Commissioner Of Income Tax
2021 Latest Caselaw 14354 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 8TH DAY OF JULY 2021 / 17TH ASHADHA, 1943
                                    ITA NO. 9 OF 2018
       AGAINST THE ORDER/JUDGMENT IN ITA 218/COCH/2016 DTD 28.07.2017 OF
                       I.T.A.TRIBUNAL,COCHIN BENCH, ERNAKULAM
APPELLANT/S:

               SHRI N.VIJAYAN PILLAI
               8/89, VIJAYASRI, MADAPPALLY, CHAVARA, KOLLAM-691583.

               BY ADVS.
               SRI.M.GOPIKRISHNAN NAMBIAR
               SRI.K.JOHN MATHAI
               SRI.JOSON MANAVALAN
               SRI.KURYAN THOMAS
               SMT.NAYANPALLY RAMOLA
               SRI.PAULOSE C. ABRAHAM



RESPONDENT/S:

               COMMISSIONER OF INCOME TAX
               PUBLIC LIBRARY BUILDING, LBS ROAD, KOTTAYAM-686001.

               BY ADVS.
               SRI.JOSE JOSEPH, SC, FOR INCOME TAX
               SRI.P.K.RAVINDRANATHA MENON SR.




      THIS INCOME TAX APPEAL HAVING COME UP FOR ADMISSION ON 08.07.2021, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
 ITA No. 9 OF 2018
                             -2-

                        JUDGMENT

S.V.BHATTI,J.

Adv.Raja Kannan appearing for appellant does not press the

Income Tax Appeal.

Statement is placed on record. Income Tax Appeal is

dismissed as withdrawn accordingly.

Sd/-

S.V.BHATTI JUDGE

Sd/-

BECHU KURIAN THOMAS JUDGE

JS