P.Santhosh Kumar vs Assistant Director Of Income Tax
2022 Latest Caselaw 8615 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
     WEDNESDAY, THE 6TH DAY OF JULY 2022 / 15TH ASHADHA, 1944
                        WP(C) NO. 19202 OF 2022
PETITIONER/S:

          P.SANTHOSH KUMAR,
          AGED 75 YEARS
          S/O PADMANABHAN (LATE) ADVOCATE, LIG-655, PANAMPILLY
          NAGAR, KOCHI RESIDING SANTHOSH BAHAVAN, EZHUPUNNA,
          P.O., CHERTHALA, ALAPPUZHA DISTRICT

          BY ADVS.
          K.P.CHANDRASEKHAR
          V.ANANDA SHENOY



RESPONDENTS:

    1     ASSISTANT DIRECTOR OF INCOME TAX
          CENTRAL PROCESSING CENTRE, INCOME TAX DEPARTMENT,
          BENGALURU-560 500

    2     INCOME TAX OFFICER,
          NON- CORP WARD 1 (3), IS PRESS ROAD, KOCHI- 682 018

    3     THE COMMISSIONER OF INCOME TAX KOCHI
          CENTRAL REVENUE BUILDING, IS PRESS ROAD, KOCHI -682 018

    4     THE MANAGER,
          STATE BANK OF INDIA, ERNAKULAM BRANCH, KTDC BUILDING,
          ERNAKULAM -682 011

          BY ADVS.
          CHRISTOPHER ABRAHAM, INCOME TAX DEPARTMENT
          ADV. A.KUMAR




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C). 19202/2022
                                         2




                                     JUDGMENT

Dated this the 6th day of July, 2022

The petitioner has approached this Court complaining

that a sum of Rs.35,610/-, being the refund of income tax due to

the petitioner, has not been credited to his account.

2. When the matter is taken up for hearing today, it is

the submission of the learned counsel for the 4th respondent Bank

that the amount of income tax refund has been credited to the

account of the petitioner bearing No. 30063403636 with the

State Bank of India, Shanmugham Road, Ernakulam on

25.03.2022.

Noting the above submission of the learned counsel for

the 4th respondent, this writ petition is closed as no further

directions are necessary.

Sd/-

GOPINATH P.

JUDGE

sb W.P.(C). 19202/2022

APPENDIX OF WP(C) 19202/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE LETTER ISSUED BY THE 1ST RESPONDENT

Exhibit P2 TRUE COPY OF THE REPRESENTATION DATED 19.04.2022 TO THE 4TH RESPONDENT

Exhibit P3 TRUE COPY OF THE COMMUNICATION DATED 19.04.2022 BY THE BANK TO THE PETITIONER

Exhibit P4 TRUE COPY OF REPRESENTATION DATED 16.05.2022 TO THE GRIEVANCE CELL OF INCOME TAX DEPARTMENT.