Covenant Stones Private Limited vs Commissioner Of Income Tax (Appeals)
2024 Latest Caselaw 12254 Ker

Kerala High Court

Covenant Stones Private Limited vs Commissioner Of Income Tax (Appeals) on 17 May, 2024

Author: Sathish Ninan

Bench: Sathish Ninan

WA No.661/2024                               1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                      THE HONOURABLE MR. JUSTICE SATHISH NINAN
                                         &
                   THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
              Friday, the 17th day of May 2024 / 27th Vaisakha, 1946
                                WA NO. 661 OF 2024
       AGAINST JUDGMENT DATED 19/12/2023 IN WP(C) 40710/2023 OF THIS COURT
   APPELLANT(S)/PETITIONER:

          COVENANT STONES PRIVATE LIMITED HAVING ITS REGISTERED OFFICE AT SHOP
          NO. 237(416B), MUKHOLA, VATTIYURKAVU, NETTAYAM P.O,
          THIRUVANANTHAPURAM, REPRESENTED BY ITS GENERAL MANAGER SUDHEER. V,
          PIN - 695013

    BY ADVS M/S. ASWIN GOPAKUMAR, ANWIN GOPAKUMAR, ADITYA VENUGOPALAN, MAHESH
    CHANDRAN, SARANYA BABU, ANGITA T.MENON & ABISHEK S.

   RESPONDENT(S)/RESPONDENT:

      1. COMMISSIONER OF INCOME TAX (APPEALS) CENTRAL CIRCLE, COCHIN,
         POORNIMA BUILDING, MANORAMA JUNCTION, PANAMPILLY NAGAR, COCHIN, PIN
         - 682036
      2. COMMISSIONER OF INCOME TAX (APPEALS)-3 4TH FLOOR, CENTRAL REVENUE
         BUILDING, I.S. PRESS ROAD, COCHIN, PIN - 682018
      3. ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE, INCOME TAX
         OFFICE, PUBLIC LIBRARY BUILDING, SHASTRI ROAD, KOTTAYAM, PIN -
         686001

        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to pass an interim order staying all further proceedings pursuant to the
   order dated 13.09.2023 passed by the Commissioner of Income-tax
   (Appeals)-3, Kochi on stay petitions filed by the Appellant along with
   Income Tax Appeals for the AYs 2014-15 to 2019-20, pending consideration
   and disposal of this Writ Appeal.
        This Writ Appeal coming on for orders on 17/05/2024, upon perusing
   the appeal memorandum, the court on the same day passed the following:
                                      ORDER

It is reported that bank accounts of the petitioner has since been frozen by the respondents. Let not any amounts be appropriated therefrom by the respondents.

Post on 21.5.2024.

Sd/- SATHISH NINAN JUDGE

Sd/- HARISANKAR V. MENON JUDGE

17-05-2024 /True Copy/ Assistant Registrar