Saturday, 02, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

M/S.Cool Mind Technologies Private ... vs Assistant Commissioner Of Income Tax
2024 Latest Caselaw 14596 Ker

Citation : 2024 Latest Caselaw 14596 Ker
Judgement Date : 31 May, 2024

Kerala High Court

M/S.Cool Mind Technologies Private ... vs Assistant Commissioner Of Income Tax on 31 May, 2024

Author: A.K.Jayasankaran Nambiar

Bench: A.K.Jayasankaran Nambiar

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
            THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                     &
                 THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
           Friday, the 31st day of May 2024 / 10th Jyaishta, 1946
                  CM.APPL.NO.1/2024 IN WA NO. 717 OF 2024
   AGAINST THE JUDGMENT DATED 08-02-2024 IN WP(C) 9100/2020 OF THIS COURT
APPLICANT/APPELLANT/PETITIONER:

     M/S. COOL MIND TECHNOLOGIES PRIVATE LIMITED A-5, 2ND FLOOR, TAPASYA,
     INFOPARK, KAKKANAD, KOCHI-682030, REPRESENTED BY ITS MANAGING
     DIRECTOR ABRAHAM JACOB., PIN-682030

RESPONDENTS/RESPONDENTS:

  1. ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-1(1), AAYAKAR BHAWAN,
     I.S. PRESS ROAD, KOCHI, PIN-682018
  2. PRINCIPAL COMMISSIONER OF INCOME TAX CIRCLE-1(1), AAYAKAR BHAWAN,
     I.S. PRESS ROAD, KOCHI, PIN-682018
  3. INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, KENDRIYA BHAVAN,
     KAKKANAD, KOCHI, PIN-682037


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 57 days in filing the Writ Appeal.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of M/S. ABRAHAM JOSEPH MARKOS, V. ABRAHAM MARKOS, JOHN VITHAYATHIL, ISAAC
THOMAS, P.G. CHANDAPILLAI ABRAHAM, ALEXANDER JOSEPH MARKOS & SHARAD JOSEPH
KODANTHARA, Advocates for the petitioner, the court passed the following:
                   DR. A.K.JAYASANKARAN NAMBIAR
                                 &
                       SYAM KUMAR V.M., JJ.
               ------------------------------
                         WA No.717 of 2024
              -------------------------------
                 Dated this the 31st day of May, 2024

                               ORDER

Dr. A.K.Jayasankaran Nambiar, J.

CM.Application No.717 of 2024:

The above application is filed to condone the delay of 57 days in

filing the Writ Appeal.

Heard. Taking note of the averments in the affidavit filed in support

of the delay condonation application, delay is condoned.

WA No.717 of 2024:

Admit. Sri.Jose Joseph, the learned Standing counsel takes notice

for the respondent.

Post on 04.06.2024 as last item in the admission list.

Sd/-

DR. A.K.JAYASANKARAN NAMBIAR JUDGE Sd/-

SYAM KUMAR V.M. JUDGE

mns

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter