Citation : 2024 Latest Caselaw 10561 Ker
Judgement Date : 11 April, 2024
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. 524 OF 2024
(ARISING FROM JUDGMENT DATED 01.04.2024 IN WP(C) 11615/2024 OF THIS COURT)
APPELLANT(S)/PETITIONER:
GEORGE VARGHESE, AGED 51 YEARS,
MUTTATH , CHETHIKODE, KANJIRAMATTAM,
ERNAKULAM, PIN - 682315.
BY.ADVS.M/S. P.RAGHUNATHAN, PREMJIT NAGENDRAN & RISHAL.K
RESPONDENT(S)/RESPONDENT:
1. ASSESSMENT UNIT, INCOME TAX DEPARTMENT, MINISTRY OF FINANCE,
GOVERNMENT OF INDIA, DELHI , REP BY PRINCIPLE CHIEF COMMISSIONER,
PIN - 110001.
2. INCOME TAX OFFICER, NON CORP WARD 1(1), KOCHI, PIN - 682018.
3. CENTRAL BOARD OF DIRECT TAXES, NORTH BLOCK, NEW DELHI , REP BY
CHAIRMAN, PIN - 110001.
4. GOVERNMENT OF INDIA, MINSTRY OF FINANCE, JEEVAN DEEP BUILDING,
SANSAD MARG ,NEW DELHI ,REP BY SECRETARY, PIN - 110001.
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 all further proceedings pursuant to Ext. P-1 order as also Exts.
P-9 and P-10 penalty notices issued by first respondent, pending disposal
of the 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.524 of 2024
-------------------------------
Dated this the 11th day of April, 2024
ORDER
Dr. A.K.Jayasankaran Nambiar, J.
Admit. Sri.Jose Joseph, the learned Standing Counsel takes notice
for the respondents.
Post on 29.05.2024 for disposal along with W.A.No.473 of 2024.
There will be an interim stay as prayed for, pending disposal of the
Writ Appeal.
Sd/-
DR. A.K.JAYASANKARAN NAMBIAR JUDGE
Sd/-
SYAM KUMAR V.M. JUDGE
mns
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