Monday, 11, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Kc Santhosh vs The Commissioner Of Income Tax ...
2023 Latest Caselaw 9682 Ker

Citation : 2023 Latest Caselaw 9682 Ker
Judgement Date : 8 September, 2023

Kerala High Court
Kc Santhosh vs The Commissioner Of Income Tax ... on 8 September, 2023
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
     FRIDAY, THE 8TH DAY OF SEPTEMBER 2023 / 17TH BHADRA, 1945
                       WP(C) NO. 29184 OF 2023
PETITIONER:

          KC SANTHOSH,
          AGED 51 YEARS, S/O MUKUNDAN, MANAGING PARTNER,
          M/S ABLE ENGINEERING AND CONSTRUCTION CORPORATION,
          MATTANNUR ,KANNUR (DT) KERALA PIN:, PIN - 670702
          BY ADVS.
          KRISHNADAS P. NAIR
          HARIDAS P.NAIR
          K.L.SREEKALA
          M.A.VINOD
          M.RAJESH KUMAR
          SHINTO THOMAS
          ANU PRABHAKAR
          K.G.MANOJ KUMAR
          PRASOON.K.P


RESPONDENTS:

    1     THE COMMISSIONER OF INCOME TAX (APPEALS)
          OFFICE OF THE JCIT, AAYAKAR BHAVAN INCOME TAX OFFICE
          KANNOTHUMCHAL, KANNUR, PIN - 670006
    2     THE INCOME TAX OFFICER,
          ASSESSMENT UNIT, INCOME TAX DEPARTMENT OFFICE OF INCOME
          TAX OFFICER, WARD 3, KANNUR DT, KERALA, PIN - 691001
    3     ADDITIONAL/JOINT/DEPUTY/ASSISTANT COMMISSIONER OF
          INCOME TAX
          INCOME TAX OFFICER, NATIONAL FACELESS ASSESSMENT CENTRE
          NEW DELHI, PIN - 110001


          BY ADV
          JOSE JOSEPH -SC-IT


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.09.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No.29184 of 2023

                                  ..2..




                    DINESH KUMAR SINGH, J.
               ====================
                     W.P.(C) No.29184 of 2023
              ======================
              Dated this the 8th day of September, 2023

                            JUDGMENT

1. The learned counsel for the petitioner seeks permission to

withdraw the writ petition with liberty to file a fresh writ petition.

2. Granting such liberty, the writ petition is dismissed as

withdrawn.

Sd/-

DINESH KUMAR SINGH JUDGE

ded

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter