The Assistant Commissioner Of Income ... vs Hailstone Innovations Pvt. Ltd
2024 Latest Caselaw 10414 Ker

Kerala High Court

The Assistant Commissioner Of Income ... vs Hailstone Innovations Pvt. Ltd on 11 April, 2024

Author: A.K.Jayasankaran Nambiar

Bench: A.K.Jayasankaran Nambiar

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
            THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                     &
                 THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
         Thursday, the 11th day of April 2024 / 22nd Chaithra, 1946
                             WA NO. 515 OF 2024
 (ARISING FROM JUDGMENT DATED 19.12.2023 IN WP(C) 26130/2023 OF THIS COURT)
APPELLANT(S)/RESPONDENTS:

  1. THE ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE
     1,KANDOMKULATHY TOWERS INCOME TAX OFFICE OPPOSITE MAHARAJAS COLLEGE
     GROUND,KOCHI, PIN - 682001.
  2. UNION OF INDIA, REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,
     MINISTRY OF FINANCE, NORTH BLOCK, NEW DELHI, PIN - 110001.
  3. INTERIM BOARD FOR SETTLEMENT, IBS-2, LOK NAYAK BHAWAN, KHAN MARKET,
     NEW DELHI, PIN - 110003.

BY.ADVS.M/S. NAVANEETH.N.NATH & SUSIE B VARGHESE

RESPONDENT(S)/PETITIONERS:

  1. HAILSTONE INNOVATIONS PVT. LTD, DOOR NO. 4/381 B, AYYANKUNNU PO,
     MUNDUR, THRISSUR, KERALA-680541, REPRESENTED BY ITS MANAGING
     DIRECTED MR. R.J. WILLIAMS., PIN - 680541.
  2. R.J. WILLIAMS, VELLOTTINGAL HOUSE, ANTONY ROAD, OLLUR, THRISSUR,
     KERALA, PIN - 680306.


     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to stay operation of the judgment dated 19.12.2023 in W.P(C)No.26130 of
2023, till disposal of writ appeal.


     This Writ Appeal coming on for orders on 11.04.2024, upon perusing
the appeal memorandum, the court passed the following:
                  DR. A.K.JAYASANKARAN NAMBIAR
                                 &
                       SYAM KUMAR V.M., JJ.
               ------------------------------
                        WA No.515 of 2024
              -------------------------------
                Dated this the 11th day of April, 2024

                               ORDER

Dr. A.K.Jayasankaran Nambiar, J.

CM.Application No.1 of 2024:

The above application is filed to condone the delay of 73 days in

filing the Writ Appeal.

Heard. Taking note of the averments in the affidavit filed in support

of the delay condonation application, delay is condoned.

WA No.515 of 2024:

Admit. Sri.Aaditya Nair, the learned counsel takes notice on behalf

of the respondents.

Sd/-

DR. A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

SYAM KUMAR V.M. JUDGE

mns