Abdul Gafoor Ammanattu Kuzhiyil vs Income Tax Officer
2024 Latest Caselaw 12202 Ker

Kerala High Court

Abdul Gafoor Ammanattu Kuzhiyil vs Income Tax Officer on 14 May, 2024

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
     TUESDAY, THE 14TH DAY OF MAY 2024 / 24TH VAISAKHA, 1946
                      WP(C) NO. 17521 OF 2024
PETITIONER:

             ABDUL GAFOOR AMMANATTU KUZHIYIL
             AGED 48 YEARS, AMMANATTUKUZHIYIL, PATTAMBI,
             KOPPAM, AMAYUR PALAKKAD, PIN - 679303
             BY ADVS.
             K.N.SREEKUMARAN
             P.J.ANILKUMAR (A-1768)
             N.SANTHOSHKUMAR


RESPONDENTS:

      1      INCOME TAX OFFICER
             AYAKAR BHAVAN NON CORP WARD 1(1)
             ENGLISH CHURCH ROAD PALAKKAD, PIN - 678014
      2      ADDITIONAL COMMISSIONER OF INCOME TAX
             ASSESSMENT UNIT, INCOME TAX DEPARTMENT,
             NATIONAL FACELESS ASSESSMENT CENTRE.,
             ROOM NO:245, NORTH BLOCK, NEW DELHI - 110001
      3      COMMISSIONER OF INCOME TAX (APPEALS)
             NATIONAL FACELESS APPEAL CENTRE, INCOME TAX
             DEPARTMENT, NEW DELHI, PIN - 110001
             BY ADV.
             SRI.P.G. JAYASHANKAR
             SRI.JOSE JOSEPH - SC


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   14.05.2024,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C). No.17521 of 2024      :2:



                           VIJU ABRAHAM, J.
         --     -- -- -- -- -- -- -- -- -- -- -- --
                       W.P.(C) No.17521 of 2024
         --     -- -- -- -- -- -- -- -- -- -- -- --
                   Dated this the 14th day of May, 2024

                             JUDGMENT

Aggrieved by Ext.P1 order of assessment, the petitioner has

preferred Ext.P3 appeal along with Ext.P4 stay petition which is

stated to be pending consideration before the 3 rd respondent. The

petitioner seeks for an expeditious disposal of the same.

After hearing both sides, I am inclined to dispose of this writ

petition with a direction to the 3 rd respondent to take up Ext.P4 stay

petition and pass appropriate orders thereon, within an outer limit

of two months from the date of receipt of a copy of this judgment.

Till a decision is taken as directed above, all further

proceedings pursuant to Ext.P1 shall be kept in abeyance.

Sd/-

VIJU ABRAHAM JUDGE anm

APPENDIX OF WP(C) 17521/2024

PETITIONER EXHIBITS Exhibit-P 1 TRUE COPY OF THE ASSESSMENT ORDER DATED 27.03.2024 WITH DIN: ITBA/AST/S/147/2023- 24/1063468190(1) Exhibit-P 2 TRUE COPY OF THE DEMAND NOTICE DATED 27.03.2024 WITH DIN:ITBA/AST/S/156/2023- 24/1063468370(1) Exhibit-P 3 TRUE COPY OF THE APPEAL MEMORANDUM IN FORM NO: 35 WITH ACKNOWLEDGEMENT BEARING NUMBER: 189569850260424 Exhibit-P 4 TRUE COPY OF THE STAY PETITION DATED 26.04.2024 FILED ALONG WITH THE APPEAL MEMORANDUM Exhibit-P 5 TRUE COPY OF THE ORDER IN SREE DHARMA PARIPALANA YOGAM VS. THE INCOME TAX OFFICER, W.P.(C) 16287/2024 DATED 23.04.2024

RESPONDENTS' EXHIBITS : NIL.