Riju Kavungal Poulose vs The Assessment Unit
2024 Latest Caselaw 12593 Ker

Kerala High Court

Riju Kavungal Poulose vs The Assessment Unit on 21 May, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

WP(C) No.18003/2024                        1/3                         Order Date : 21-05-2024

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
              Tuesday, the 21st day of May 2024 / 31st Vaisakha, 1946
                              WP(C) NO. 18003 OF 2024
   PETITIONER(S):

          RIJU KAVUNGAL POULOSE, AGED 51 YEARS, KAVUNGAL HOUSE, PO KUTTICHIRA,
          MARAMKODE, THRISSUR KERALA. CURRENT ADDRESS: 1 SPRINGBROOK AVENUE,
          REDLYNCH, CAIRNS, QLD, AUSTRALIA, 4870.,PIN -680724

   RESPONDENT(S):

          THE ASSESSMENT UNIT, INCOME TAX DEPARTMENT NATIONAL FACELESS NEW
          DELHI., PIN-110001


        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 grant stay of recovery of tax due and all further proceedings
   pursuant to Exhibit P3 pending 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
   M/S. ADITYA UNNIKRISHNAN & PRIYADARSINI S., Advocates for the petitioner,
   SRI. P.G. JAYASHANKAR Advocate for the respondent, the court passed the
   following:
 WP(C) No.18003/2024                       2/3                           Order Date : 21-05-2024




                          MURALI PURUSHOTHAMAN, J.
                       ---------------------------------------------
                              W.P.(C) No.18003 of 2024
                       ----------------------------------------------
                       Dated this the 21st day of May, 2024



                                      O R D E R

The learned Standing Counsel seeks time to get

instructions.

Post on 04.06.2024. Till such time there shall not be

any coercive proceedings against the petitioner pursuant to

Ext.P3.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SRJ WP(C) No.18003/2024 3/3 Order Date : 21-05-2024

APPENDIX OF WP(C) 18003/2024 Exhibit -P1 TRUE COPY OF THE SHOW CAUSE NOTICE DATED 20.2.2024 FOR THE ASSESSMENT YEAR 2019-2020 Exhibit -P2 RUE COPY OF REPLY DATED 12.3.2024 Exhibit -P3 TRUE COPY OF THE ASSESSMENT ORDER DATED 18.3.2024 Exhibit -P4 TRUE COPY OF THE JUDGMENT DATED 14.5.2024 IN WRIT PETITION FILING NUMBER .17723 OF 2024