Kerala High Court
Bonny Aloysius Joseph vs Income Tax Officer, Ward-1 & Tps, Kannur on 4 June, 2024
Author: Murali Purushothaman
Bench: Murali Purushothaman
WP(C) No.19716/2024 1/3 Order Date : 04-06-2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
Tuesday, the 4th day of June 2024 / 14th Jyaishta, 1946
WP(C) NO. 19716 OF 2024
PETITIONER(S):
BONNY ALOYSIUS JOSEPH, AGED 37 YEARS, ABBY BHAVAN, NIRMALAGIRI,
KANNUR , PIN-670701
RESPONDENT(S):
1. INCOME TAX OFFICER, WARD-1 & TPS, KANNUR KONNOTHUMCHAL, CHOVVA P.O,
KANNUR, PIN-670006
2. PRINCIPAL CHIEF COMMISSIONER OF INCOME TAX, CENTRAL REVENUE
BUILDING, IS PRESS ROAD, KOCHI, PIN-682018
3. PRINCIPAL COMMISSIONER OF INCOME TAX AAYAKAR BHAVAN,
MANACHIRA,KOZHIKODE, PIN-673001
Writ Petition (Civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to stay all further proceedings pursuant to the issuance of
Exhibit P-7 order and Exhibit P-8 notice by the 1st respondent for the AY
2017-18, pending final disposal of the Writ Petition.
This petition coming on for orders upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
SRI. S.ARUN RAJ, Advocate for the petitioner, the court passed the
following:
WP(C) No.19716/2024 2/3 Order Date : 04-06-2024
MURALI PURUSHOTHAMAN, J.
---------------------------------------------
W.P. (C) No.19716 of 2024
-------------------------------------------------
Dated this the 04th day of June, 2024
ORDER
Admit.
2. The learned Standing Counsel takes notice
for the respondents.
3. In the light of Exts.P11 and P13 orders of
the Division Bench of this Court, there will be a stay
of all further proceedings pursuant to Exts.P7 and P8
for a period of two months.
Post on 19.06.2024.
Sd/-
MURALI PURUSHOTHAMAN
JUDGE
SPR
WP(C) No.19716/2024 3/3 Order Date : 04-06-2024
APPENDIX OF WP(C) 19716/2024
Exhibit P1 A TRUE COPY OF THE NOTICE DATED 16-1-2019 U/S 142(1) OF
THE ACT FOR THE AY 2017-18 ISSUED BY THE 1ST RESPONDENT
Exhibit P2 A TRUE COPY OF THE NOTICE DATED 4-10-2019 OF THE ACT
FOR THE AY 2017-18 ISSUED BY THE 1ST RESPONDENT
Exhibit P3 A TRUE COPY OF THE REPLY DATED 6-11-2019 FILED BY THE
PETITIONER TO THE NOTICE DATED 4-10-2019 OF THE ACT FOR
THE AY 2017-18
Exhibit P4 A TRUE COPY OF THE ASSESSMENT ORDER DATED 16-12-2019
UNDER SECTION 143(3) OF THE ACT PASSED BY THE 1ST
RESPONDENT FOR THE AY 2017-18
Exhibit P5 A TRUE COPY OF THE NOTICE DATED 22-2-2024 UNDER SECTION
148A (B) OF THE ACT FOR THE AY 2017-18 PASSED BY THE
1ST RESPONDENT
Exhibit P6 A TRUE COPY OF THE REPLY DATED 29-2-2024 FILED IN
RESPONSE TO THE NOTICE UNDER SECTION 148A(B) OF THE ACT
Exhibit P7 A TRUE COPY OF THE ORDER DATED 29-3-2024 U/S 148A (D)
OF THE ACT PASSED BY THE 1ST RESPONDENT
Exhibit P8 A TRUE COPY OF THE NOTICE DATED 29-3-2024 UNDER SECTION
148 OF THE ACT ISSUED BY THE 1ST RESPONDENT FOR THE AY
2017-18
Exhibit P9 A TRUE COPY OF THE ORDER PASSED BY THE HON'BLE SUPREME
COURT IN THE CASE OF RED CHILLI INTERNATIONAL SALES
VERSUS INCOME TAX OFFICER & ANR [ORDER DATED 3-1-2023
PASSED IN SLP(C) NO.86/2023]
Exhibit P10 A TRUE COPY OF THE JUDGMENT DATED 27-2-2024 PASSED IN
WP (C) NO. 7474 OF 2024 PASSED BY THE LD SINGLE JUDGE
Exhibit P11 A TRUE COPY OF THE INTERIM ORDER DATED 1-4-2024 IN W.A
NO. 473 OF 2024 PASSED BY THE DIVISION BENCH OF THIS
HONOURABLE COURT
Exhibit P12 A TRUE COPY OF THE JUDGMENT DATED 19-1-2024 PASSED IN
WP (C) NO. 38276 OF 2023 BY THE LD SINGLE JUDGE
Exhibit P13 A TRUE COPY OF THE INTERIM ORDER DATED 1ST FEBRUARY,
2024 IN W.A NO. 131 OF 2024 PASSED BY THE DIVISION
BENCH OF THIS HONOURABLE COURT
Exhibit P14 A TRUE COPY OF THE INTERIM ORDER DATED 25-3-2024 PASSED
IN W.A NO. 440 OF 2024 PASSED BY THE DIVISION BENCH OF
THIS HONOURABLE COURT
