Muhammed C K vs Assistant Commissioner Of Income Tax
2024 Latest Caselaw 14183 Ker

Kerala High Court

Muhammed C K vs Assistant Commissioner Of Income Tax on 29 May, 2024

Author: P Gopinath

Bench: P Gopinath

RP No.482/2024                              1/3

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                         THE HONOURABLE MR. JUSTICE GOPINATH P.
                 Wednesday, the 29th day of May 2024 / 8th Jyaishta, 1946
                                  RP NO. 482 OF 2024 (G)

                   WP(C) 9269/2024 OF HIGH COURT OF KERALA, ERNAKULAM




   REVIEW PETITIONER/PETITIONER:


          MUHAMMED C K, AGED 39 YEARS, CHETTUKKUZHIYIL, KARANTHUR,
          KUNNAMANGALAM AMSOM, KOZHIKKODE, PIN - 673 571.




   RESPONDENTS/RESPONDENTS:


      1. ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 2, AAYAKAR
         BHAVAN, NORTH BLOCK, MANANCHIRA, KOZHIKODE, PIN - 673 001.
      2. PRINCIPAL COMMISSIONER OF INCOME TAX [CENTRAL], CENTRAL REVENUE
         BUILDING, IS PRESS ROAD, KOCHI, PIN - 682 018.




        Review Petition praying inter alia that in the circumstances stated
   therein the High Court be pleased to call for the records leading to the
   issue of orders dated 11.03.2024, peruse the records including Exts.P-9 to
   P-12 and allow this petition, reviewing the Annexure A1, judgment dated
   11.03.2024 and post the Writ Petition WP(C) No.9269/2024 for admission
   hearing:

        This Review petition coming on for orders upon perusing the petition
   and upon hearing the arguments of M/S BEJOY JOSEPH P.J, P.RAGHUNATHAN,
   BONNY BENNY, THASLEENA.K.K, Advocates for the Review petitioner/petitioner
   in WP(C) and of STANDING COUNSEL for respondents in RP/WP(C) the court
   passed the following:
 RP No.482/2024                               2/3



                               GOPINATH P., J.
                            ================
                         Review Petition No.482 of 2024
                           =================
                      Dated this the 29th day of May, 2024.
                                       ORDER

The Review Petition is filed stating that, as per the

information received by the Review Petitioner under the

provisions of the Right to Information Act, 2005, no requisition

under Section 132A of the Income Tax Act, 1961 was issued to

the Sub Inspector of Police, Nilambur.

2. Learned Standing Counsel appearing for the Income

Tax Department has placed for my consideration the requisition

issued under Section 132A of the Income Tax Act duly

acknowledged by the Sub Inspector of Police, Nilambur police

station on 08.06.2022.

3. Learned counsel appearing for the Review Petitioner

asserts that the Department must be required to place on

record the said requisition.

4. Taking into account the submission of the learned

counsel appearing for the petitioner, the respondents are

directed to place on record the copy of the requisition under

Section 132A of the Income Tax Act, along with a memo.

Post on 31.05.2024.

Sd/-

                                                       GOPINATH P.,
   ajt                                                    JUDGE

29-05-2024                     /True Copy/                      Assistant Registrar



Annexure A1      THE CERTIFIED COPY OF THE JUDGMENT IN WP [C] NO.
                 9269/2024 DATED 11.03.2024




29-05-2024          /True Copy/                          Assistant Registrar