Pallickal Naduvilemuri Service ... vs Income Tax Officer
2024 Latest Caselaw 12250 Ker

Kerala High Court

Pallickal Naduvilemuri Service ... vs Income Tax Officer on 17 May, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR. JUSTICE T.R.RAVI
     FRIDAY, THE 17TH DAY OF MAY 2024 / 27TH VAISAKHA, 1946
                     WP(C) NO. 17850 OF 2024
PETITIONER:

           PALLICKAL NADUVILEMURI SERVICE
           CO-OPERATIVE BANK LTD NO.965
           PALLICKAL NADUVILEMURI P.O, KAYAMKULAM,
           ALAPPUZHA DISTRICT, PIN - 690503
           REPRESENTED BY ITS SECRETARY
           BY ADV.
           SRI.C.A.JOJO

RESPONDENTS:

     1     INCOME TAX OFFICER
           OFFICE OF THE ADDITIONAL CIT WARD-2(1),
           THIRUVALLA RANGE,T K ROAD,
           THIRUVALLA P.O, PIN - 689101
     2     INCOME TAX OFFICER (NFAC)
           NATIONAL FACELESS ASSESSMENT CENTRE,
           NORTH BLOCK, NEW DELHI, PIN - 110001
     3     INCOME TAX COMMISSIONER( APPEALS),
           NATIONAL FACELESS ASSESSMENT CENTRE,
           NORTH BLOCK, NEW DELHI, PIN - 110001
           BY ADVS.
           CHRISTOPHER ABRAHAM
           P.R.AJITH KUMAR(K/000708/1998)
           JOSE JOSEPH - SC



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   17.05.2024,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C).No.17850 of 2024
                                  :2:



                            T.R. RAVI, J.
                   ===================
                     W.P.(C)No.17850 of 2024
               ==========================
                Dated this the 17th day of May, 2024

                             JUDGMENT

Admit. Standing Counsel takes notice for respondents.

2. The limited prayer in the writ petition is for a direction to

the 3rd respondent to dispose of Ext.P4 appeal filed against Ext.P2

assessment order and P5 stay petition.

In view of the limited prayer made in the writ petition, this

writ petition is disposed of directing the 3rd respondent to take up

Ext.P4 appeal and Ext.P5 stay petition and hear and dispose of

the stay petition within two months. The coercive steps for

recovery shall be kept in abeyance till then.

Sd/-

T.R. RAVI JUDGE anm

APPENDIX OF WP(C) 17850/2024

PETITIONER EXHIBITS Exhibit P1 THE TRUE COPIES OF THE DOCUMENTS ISSUED FROM THE 1ST RESPONDENT OFFICE DATED 21.10.2022 AS PER RTI ACT Exhibit P2 A TRUE COPY OF ASSESSMENT ORDER ISSUED BY THE 2ND RESPONDENT DATED 25.03.2022 Exhibit P3 A TRUE COPY OF DEMAND NOTICE ISSUED BY 2ND RESPONDENT DATED 25.03.2022 Exhibit P4 A TRUE COPY OF APPEAL FILED BEFORE THE 3RD RESPONDENT DATED 26.11.2022 Exhibit P5 A TRUE COPY OF THE STAY PETITION FILED BEFORE THE 3RD RESPONDENT DATED 14.05.2024 IS PRODUCED HEREWITH AND MARKED AS EXHIBIT P5.

Exhibit P6 A TRUE COPY OF THE JUDGMENT IN WRIT PETITION NO.33658 OF 2022 DATED 25.10.2022

RESPONDENTS' EXHIBITS : NIL.