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For Information Purpose Only vs Lions Foundation Kerala
2021 Latest Caselaw 10816 Ker

Citation : 2021 Latest Caselaw 10816 Ker
Judgement Date : 30 March, 2021

Kerala High Court
For Information Purpose Only vs Lions Foundation Kerala on 30 March, 2021
WP(C) 8324/2021                            1/2




                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        Present:

                         THE HONOURABLE MR. JUSTICE A.M.BADAR

                  Tuesday,the 30th day of March 2021/9th Chaithra, 1943

           For information purpose only
                                 WP(C) No.8324/2021(M)




PETITIONER
       LIONS FOUNDATION KERALA, LIONS BHAVAN,
       N.H.BYE-PASS ROAD, THIRUVALLOM, TRIVANDRUM,
       REPRESENTED BY ITS DIRECTOR, G.HARIHARAN.




RESPONDENTS
1. THE PRINCIPAL COMMISSIONER OF INCOME TAX (EXEMPTIONS),
       REVENUE BUILDING, I.S.PRESS ROAD,
       KACHERIPADY, ERNAKULAM-682018.

2.     THE COMMISSIONER OF INCOME-TAX,
       AAYAKAR BHAVAN, KOWDIAR, TRIVANDRUM, PIN-695 003.

3.     THE ASSISTANT COMMISSIONER OF INCOME TAX (EXEMPTIONS),
       AAYAKAR BHAVAN, KOWDIAR, TRIVANDRUM, PIN-695 003.



     Writ Petition (civil) praying inter alia that in the circumstances

stated in the affidavit filed along with the WP(C) the High Court be

pleased to direct the respondents, in the light of Exhibit P1 judgment and

Exhibit P2 request to enable the petitioner to quote the formal

registration number for filing the return of Income on or before

31.03.2021.


     This petition coming on for admission upon perusing the petition and the

affidavit filed in support of WP(C) and upon hearing the arguments of M/S

T.S.MAYA, P.RAMAKRISHNAN and D.S.SREEKUMARAN, Advocates for the petitioner

and of STANDING COUNSEL for the Respondents, the court passed the

following.
 WP(C) 8324/2021                               2/2




                                         O R D E R

Learned Standing Counsel takes notice for respondents and seeks time for getting instructions.

Post after ten weeks. In the meanwhile, in the light of the judgment of this court in WP(C) No. 14974 of 2020, interim relief as prayed is granted in favour of the petitioner. 30-03-2021

For information purpose only Sd/-

A.M.BADAR,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR

Exhibit P1:- True copy of judgment in WP(C) 14974/2020 dated 23.10.2020 of this Hon'ble Court.

Exhibit P2:- True copy of letter dated 18.11.2020 sent by the Petitioner to the Respondent.

 
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