Sreevalsam Jewellers vs The Assistant Commissioner Of ...
2022 Latest Caselaw 4556 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                        PRESENT
         THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
TUESDAY, THE 19TH DAY OF APRIL 2022 / 29TH CHAITHRA, 1944
                WP(C) NO. 13972 OF 2022
PETITIONER:

         M/S SREEVALSAM JEWELLERS
         GROUND FLOOR, SREE VALSOM BUILDING, MC ROAD,
         PANDALAM, PATHANAMTHITTA -689501, KERALA,
         REPRESENTED BY ITS MANAGING PARTNER VARUN RAJ.
         BY ADVS.
         S.MUHAMMED HANEEFF
         DIVYA RAVINDRAN
         M.H.ASIF ALI


RESPONDENTS:

    1    THE ASSISTANT COMMISSIONER OF INCOME TAX
         CENTER CIRCLE, AAYAKAR BHAVAN, KARBALA
         JUNCTION, KOLLAM-691001.
    2    THE COMMISSIONER OF INCOME TAX (APPEALS)-III,
         28/243, POORNIMA, PANAMPILLY NAGAR,
         COCHIN-682036.
         BY ADV.JOSE JOSEPH - STANDING COUNSEL



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 19.04.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) NO.13972 of 2022
                                              2



                                VIJU ABRAHAM, J
                           .......................................
                            W.P.(C) No.13972 of 2022
                       ................................................
                      Dated this the 19 th day of April, 2022

                                      JUDGMENT

The petitioner has approached this Court seeking a

direction to the 2 nd respondent to dispose of Ext.P2

appeal and Ext.P3 stay petition.

2. I have heard the learned Standing Counsel

appearing for respondents.

3. The above writ petition is disposed of with a

direction to the 2 nd respondent to consider and

pass orders on Ext.P3 stay petition within a period

of three months from the date of receipt of a copy

of this judgment. Till such time, further

proceedings pursuant to Ext.P1 order of

assessment, shall be kept in abeyance.

The writ petition is disposed of.

Sd/-

VIJU ABRAHAM, JUDGE

AMV/19/04/2022 WP(C) NO.13972 of 2022

APPENDIX OF WP(C) 13972/2022

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE ASSESSMENT ORDER DATED 23.3.2022 PASSED BY THE 1ST RESPONDENT FOR AY - 2017-18 ALONG WITH DEMAND NOTICE AND COMPUTATION OF INCOME.

EXHIBIT P2 TRUE COPY OF THE MEMORANDUM OF APPEAL DATED 2.4.2022 FOR AY- 2017-18 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE STAY PETITION DATED 5.4.2022 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT FOR AY- 2017-18.

RESPONDENTS EXHIBITS : NIL

TRUE COPY