E.T. Devassy & Sons Finance Pvt. ... vs The Income Tax Officer
2022 Latest Caselaw 6333 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR. JUSTICE GOPINATH P.
     FRIDAY, THE 3RD DAY OF JUNE 2022 / 13TH JYAISHTA, 1944
                     WP(C) NO. 19168 OF 2018
PETITIONER:

           E.T. DEVASSY & SONS FINANCE PVT. LTD
           XXI/1398,VCP SQUARE BUILDING,RS ROAD,CHALAKUDY
           THRISSUR-680307,REPRESENTED BY SHAJU.E.D,
           MANAGING DIRECTOR,S/O DEVASSY,AGED
           52,EDASSERY,PALAYAMPARAMBU,ANNAMANADA,THRISSUR.

           BY ADVS.
           SRI.K.M.FIROZ
           SMT.M.SHAJNA



RESPONDENTS:

     1     THE INCOME TAX OFFICER
           WARD 1 (1)OFFICE OF THE INCOME TAX OFFICER WARD-
           1(1),INCOME TAX OFFICE,
           WEST NADA,GURUVAYOOR,THRISSUR DISTRICT-680101.

           THE INCOME TAX OFFICER, WARD 1, INCOME TAX OFFICE,
           WEST NADA, GURUVAYOOR, THRISSUR DISTRICT-680101

     2     THE TAX RECOVERY OFFICER
           OFFICE OF THE TAX RECOVERY OFFICER,
           INCOME TAX DEPARTMENT,THRISSUR-680001.

           BY ADV SRI.JOSE JOSEPH, SC, FOR INCOME TAX




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   03.06.2022,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
 WP(C) No.19168 of 2018
                                     2

FOLLOWING:



                              JUDGMENT

The learned counsel for the petitioner seeks permission to

withdraw this writ petition. In the light of the permission sought by

the learned counsel for the petitioner, this writ petition is dismissed as

withdrawn, leaving it open to the petitioner to pursue his statutory

remedies.

Sd/-

GOPINATH P.

JUDGE spk WP(C) No.19168 of 2018

APPENDIX OF WP(C) 19168/2018

PETITIONER EXHIBITS

EXT P1 A TRUE COPY OF THE NOTICE ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER DATED 11.4.2016 IN RESPECT OF THE ASSESSMENT YEAR 2015-16

EXT.P2 A TRUE COPY OF THE NOTICE DATED 4.7.2017 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER

EXT.P3 A TRUE COPY OF THE LETTER DATED 26.6.2017 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT

EXT.P4 A TRUE COPY OF THE NOTICE DATED 30.10.2017 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER

EXT.P5 A TRUE COPY OF THE LETTER DATED 8.11.2017 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT

EXT.P6 A TRUE COPY OF THE NOTICE DATED 20.11.2017 ISSUED BY THE FIRST RESPONDENT TO THE PETITIONER PURPORTEDLY UNDER SECTION 142(1)OF THE INCOME TAX ACT

EXT.P7 A TRUE COPY OF THE REPLY LETTER DATED 27.11.2017 SUBMITTED BY THE PETITIONER BEFORE THE FIRST RESPONDENT

EXT.P8 A TRUE COPY OF THE LETTER DATED 8.12.2017 SUBMITTED BY THE PETITIONER TO THE 1ST RESPONDENT WP(C) No.19168 of 2018

EXT.P9 A TRUE COPY OF THE NOTICE DATED 18.12.2017 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER

EXT.P10 A TRUE COPY OF THE REQUEST LETTER DATED 22.12.2017 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT

EXT.P11 A TRUE COPY OF THE ASSESSMENT ORDER DATED 28.12.2017 PASSED BY THE 1ST RESPONDENT FOR THE YEAR 2015-16 AGAINST THE PETITIONER

EXT.P12 A TRUE EXTRACT OF THE RELEVANT PORTION OF THE INSTRUCTIONS NO.20/2015 DATED 29.12.2015 ISSUED BY THE UNDER SECRETARY TO GOVERNMENT OF INDIA,DEPARTMENT OF REVENUE,CENTRAL BOARD OF DIRECT TAXES

EXT.P13 TRUE COPIEWS OF THE TWO PENALTY NOTICES DATED 28.12.2017 UNDER SECTION 274 AND 271(1)(C)OF THE INCOME TAX ACT,1961 AS WELL AS UDNER SECTION 271-B OF THE INCOME TAZX ACT,1961 ISSUED BY THE FIRST RESPONDENT TO THE PETITIONER.

RESPONDENT'S/S EXHIBITS:NIL