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M/S.New Hope Foundation vs Union Of India
2024 Latest Caselaw 13898 Ker

Citation : 2024 Latest Caselaw 13898 Ker
Judgement Date : 28 May, 2024

Kerala High Court

M/S.New Hope Foundation vs Union Of India on 28 May, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

WP(C) No.44252/2023                        1/3                         Order Date : 28-05-2024

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
                  Tuesday, the 28th day of May 2024 / 7th Jyaishta, 1946
                                 WP(C) NO. 44252 OF 2023
   PETITIONER:

          M/S.NEW HOPE FOUNDATION, REPRESENTED BY ITS MANAGING TRUSTEE MR.
          JOHN AUXON, PUTHUTHOTTAM, KEELPADAPPAI, KANCHIPURAM, CHENNAI,
          PIN-601301

   RESPONDENTS:

      1. UNION OF INDIA, REPRESENTED BY THE FINANCE SECRETARY, DEPARTMENT OF
         REVENUE - MINISTRY OF FINANCE, 3RD FLOOR, JEEVAN DEEP BUILDING,
         SANSAD MARG, NEW DELHI, PIN-110001
      2. INTERIM BOARD FOR SETTLEMENT -II, REPRESENTED BY ITS SECRETARY, 9TH
         FLOOR, LOK NAYAK BHAVAN, KHAN MARKET, NEW DELHI, PIN - 110003
      3. THE CENTRAL BOARD OF DIRECT TAXES , REPRESENTED BY ITS CHAIRPERSON,
         DEPARTMENT OF REVENUE - MINISTRY OF FINANCE GOVERNMENT OF INDIA, NEW
         DELHI, PIN - 110001
      4. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE - 2, M.G. ROAD,
         KOCHI, PIN - 682011


        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 Ext.P10 pending consideration of the writ petition
   (civil).


        This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support of WP(C) and this Court's order dated
   20.03.2024 and upon hearing the arguments of M/S. N.KRISHNA PRASAD,
   GAYATHRI POTI, P.SHANES METHAR, PUSHPARAJ.K.P & JAISHRI SHEBA JACOB,
   Advocates for the petitioner, the court passed the following:
 WP(C) No.44252/2023                        2/3                         Order Date : 28-05-2024




                            MURALI PURUSHOTHAMAN, J.
           -------------------------------------------------------------------------
            W.P (C) Nos.44205, 44213, 44237, 44243, 44251, 44252,
                        44253, 44257, 44267 & 44271 of 2023
           --------------------------------------------------------------------------
                        Dated this the 28th day of May, 2024


                                        O R D E R

Await the judgment of the Hon'ble Supreme Court

referred to in the order dated 21.02.2024.

Post on 31.07.2024.

Interim order will continue till then.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SRJ WP(C) No.44252/2023 3/3 Order Date : 28-05-2024

APPENDIX OF WP(C) 44252/2023 Exhibit P1 TRUE COPY OF THE INTERIM ORDER DATED 18.2.2021 IN WP(C)

Exhibit P2 TRUE COPY OF THE INTERIM ORDER DATED 13.4.2021 IN WP(C)

Exhibit P3 TRUE COPY OF NOTICE U/S. 153A DATED 23.08.2021 FOR THE ASSESSMENT YEARS 2015-16 Exhibit P3(a) TRUE COPY OF NOTICE U/S. 153A DATED 23.08.2021 FOR THE ASSESSMENT YEARS 2016-17 Exhibit P3(b) TRUE COPY OF NOTICE U/S. 153A DATED 23.08.2021 FOR THE ASSESSMENT YEARS 2017-18 Exhibit P3(c) TRUE COPY OF NOTICE U/S. 153A DATED 23.08.2021 FOR THE ASSESSMENT YEARS 2018-19 Exhibit P3(d) TRUE COPY OF NOTICE U/S. 153A DATED 23.08.2021 FOR THE ASSESSMENT YEARS 2019-20 Exhibit P3(e) TRUE COPY OF NOTICE U/S. 153A DATED 23.08.2021 FOR THE ASSESSMENT YEARS 2020-21 Exhibit P4 TRUE COPY OF THE PRESS RELEASE ISSUED BY THE 3RD RESPONDENT DATED 07.09.2021 Exhibit P5 TRUE COPY OF THE ORDER U/S. 119(2)(B) OF THE ACT DATED 28.09.2021 Exhibit P6 TRUE COPY OF THE SETTLEMENT APPLICATION FEE RECEIPT DATED 25.9.2021 Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED 30.09.2021 IN W.P (C) NO.20746 AND CONNECTED CASES Exhibit P8 TRUE COPY OF THE WRIT PETITION (C) NO.40186 OF 2023 WITHOUT EXHIBITS Exhibit P9 TRUE COPY OF THE JUDGMENT DATED 6.12.2023 IN W.P (C) NO.40119 OF 2023 AND CONNECTED CASES Exhibit P10 TRUE COPY OF THE IMPUGNED ORDER DATED 14.12.2023 REJECTED THE SETTLEMENT APPLICATION Exhibit P11 TRUE COPY OF THE INTERIM ORDER DATED 26.12.2023 IN WRIT PETITION (C) NO.44205 OF 2023 Exhibit P12 TRUE COPY OF THE RELEVANT EXTRACT OF THE AMENDMENT MADE BY THE FINANCE ACT, 2021 WITH RETROSPECTIVE EFFECT FROM 01.02.2021

 
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