Kerala High Court
Chirakkadavu Service Co-Operative ... vs Union Of India on 23 January, 2025
Author: D K Singh
Bench: D. K. Singh
WP(C) No.10747/2022 1/5 Order Date : 23-01-2025
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
Thursday, the 23rd day of January 2025 / 3rd Magha, 1946
WP(C) NO. 10747 OF 2022
PETITIONERS:
1. CHIRAKKADAVU SERVICE CO-OPERATIVE BANK LTD NO.2057, HEAD OFFICE,
CHIRAKADAVU P.O, KOTTAYAM-686 520, REPRESENTED BY ITS SECRETARY
MERCY JOHN.
2. ELAMGULAM SERVICE CO OPERATIVE BANK LTD, NO 3576, HEAD OFFICE,
KOORALI P.O, KOTTAYAM-686 522, REPRESENTED BY ITS SECRETARY SAJITHA
M.P.
3. ELIKULAM SERVICE CO-OPERATIVE BANK LTD, K 158, HEAD OFFICE,
MADUKKAKUNNU P.O.KOTTAYAM-686 577, REPRESENTED BY ITS SECRETARY,
VIMALKUMAR T.M.
4. KANAMALA SERVICE CO-OPERATIVE BANK LTD K 268, HEAD OFFICE,
ERUTHUAPUZHA, PAMPAVALLEY P.O.KOTTAYAM-686 510, REPRESENTED BY ITS
SECRETARY THARA THOMAS.
5. KANNIMALA SERVICE CO-OPERATIVE BANK LTD NO 3978, HEAD OFFICE,
KANNIMALA P.O.ERUMELY KOTTAYAM-686 509. REPRESENTED BY ITS
SECRETARY, BINNY M GEAORGE
6. KANJIRAPALLY SERVICE CO-OPERATIVE BANK LTD NO 2061, HEAD OFFICE,
KANJIRAPALLY, KOTTAYAM-686 507, REPRESENTED BY ITS SECRETARY, SHAIJU
FRANCIS
7. ERUMELY SERVICE CO-OPERATIVE BANK LTD K 113, HEAD OFFICE, ERUMELY
P.O.KOTTAYAM-686 509, REPRESENTED BY ITS SECRETARY, ROSHINA IBRAHIM.
8. MUNDAKAYAM SERVICE CO-OPERATIVE BANK LTD K 122, HEAD OFFICE,
MUNDAKKAYAM, KOTTAYAM-686 513, REPRESENTED BY ITS SECRETARY, MINUMOL
BABY.
9. PARATHODE SERVICE CO-OPERATIVE BANK LTD NO 3002, HEAD OFFICE,
VELICHIYANI, PARATHODE, P.O.KOTTAYAM-686 512, REPRESENTED BY ITS
SECRETARY, REKHAMOL C.R.
10. MANIMALA SERVICE CO-OPERATIVE BANK LTD K 641, HEAD OFFICE, MANIMALA
P.O.KOTTAYAM-686 543, REPRESENTED BY ITS SECRETARY MANJU V.S.
11. KORUTHODU SERVICE CO-OPERATIVE BANK K 365, HEAD OFFICE, KORUTHODU
P.O.KANJIRAPALLY, KOTTAYAM-686 513, REPRESENTED BY ITS SECRETARY,
BABU MATHEW.
RESPONDENTS:
1. UNION OF INDIA, REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,
MINISTRY OF FINANCE, GOVERNMENT OF INDIA, NORTH BLOCK, NEW
DELHI-110001
2. THE CENTRAL BOARD OF DIRECT TAXES, DEPARTMENT OF REVENUE, MINISTRY
OF FINANCE GOVERNMENT OF INDIA, NORTH BLOCK, NEW DELHI-110 001,
REPRESENTED BY ITS CHAIRMAN
3. PRINCIPAL CHIEF COMMISSIONER OF INCOME TAX, KERALA REGION, MINISTRY
OF FINANCE, GOVERNMENT OF INDIA, CENTRAL REVENUE, BUILDINGS , I.S
PRESS ROAD, KOCHI-682 018
WP(C) No.10747/2022 2/5 Order Date : 23-01-2025
4. THE KERALA STATE CO-OPERATIVE BANK LTD PB NO 6515, CO-BANK TOWERS,
PALAYAM, THIRUVANANTHAPURAM-695 033, REPRESENTED BY ITS CHIEF
EXECUTIVE OFFICER
5. STATE OF KERALA, REPRESENTED BY ITS SECRETARY (CO-OPERATION)
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.
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 the deduction of tax at source from the interest earned by
the petitioners from the deposit maintained with the 4th respondent and
also from the disbusement of interest to the members of the petitioners,
in terms of Section 194A of the Income Tax Act, 1961, during the pendency
of this Writ petition.
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. K.P.PRADEEP, HAREESH
M.R., SANAND RAMAKRISHNAN, RASMI NAIR T., T.T.BIJU, T.THASMI & M.J.ANOOPA,
Advocates for the petitioners, the court passed the following:
WP(C) No.10747/2022 3/5 Order Date : 23-01-2025
D K SINGH, J.
------------------------------------------
W.P. (C) Nos. 30686/2021; 213, 378, 383, 384, 732, 736, 833, 1383, 1633,
1088, 1943, 2208, 2780, 3734, 4385, 4442, 4996, 5569, 5900, 8026, 8742,
10465, 10480, 10498, 10547, 10692, 10719, 10721, 10731, 10735, 10738,
10741, 10744, 10747, 10787, 10799, 10810, 10818, 10828, 10831, 10845,
10855, 10891, 10936, 10937, 10967, 10968, 11001, 11009, 11035, 11042,
11058, 11072, 11087, 11092, 11096, 11117, 11130, 11135, 11138, 11144,
11149, 11150, 11165, 11186, 11187, 11194, 11203, 11224, 11247, 11248,
11262, 11263, 11271, 11272, 11273, 11301, 11309, 11316, 11323, 11325,
11326, 11327, 11332, 11335, 11342, 11355, 11366, 11371, 11373, 11381,
11407, 11415, 11420, 11440, 11441, 11445, 11446, 11450, 11458, 11467,
11478, 11480, 11487, 11489, 11507, 11530, 11544, 11555, 11558, 11570,
11591, 11599, 11600, 11601, 11605, 11607, 11609, 11616, 11620, 11621,
11627, 11646, 11649, 11654, 11679, 11683, 11684, 11718, 11727, 11728,
11738, 11740, 11760, 11765, 11766, 11768, 11772, 11776, 11780, 11781,
11783, 11784, 11792, 11810, 11848, 11851, 11870, 11884, 11887, 12054,
12057, 12061, 12065, 12076, 12086, 12100, 12102, 12105, 12110, 12123,
12124, 12126, 12145, 12257, 12263, 12351, 12428, 12504, 12545, 12635,
12713, 12744, 12753, 12754, 12759, 13011, 13047, 13112, 13114, 13171,
13184, 13303, 13305, 13318, 13339, 13358, 13364, 13410, 13439, 13492,
13545, 13615, 13687, 13693, 13707, 13720, 13741, 13746, 13760, 13761,
13781, 13797, 13833, 13891, 13895, 13902, 13903, 13912, 13939, 13940,
13996, 14006, 14010, 14014, 14017, 14047, 14061, 14068, 14119, 14122,
14151, 14162, 14195, 14341, 14425, 14559, 14687, 14715, 14806, 14807,
14811, 14832, 14838, 14944, 14960, 15027, 15066, 15438, 15480, 15487,
15518, 15789, 15825, 15828, 15874, 16074, 16243, 16321, 16459, 16598,
16805, 16881, 17323, 17707, 17716, 17796, 18070, 18489, 18690, 20028,
21287, 21639, 21922, 22198, 22339, 22917, 23239, 23780, 24428, 24538,
31251, 41031, 41499/2022; 8943, 25894, 27682, 32580, 36670,
43925/2023; 9194/2024
------------------------------------------
Dated: 23rd January 2025
WP(C) No.10747/2022 4/5 Order Date : 23-01-2025
W.P. (C) Nos. 30686/2021; 213, 378, 383, 384, 732, 736, 833, 1383, 1633, 1088, 1943, 2208, 2780, 3734,
4385, 4442, 4996, 5569, 5900, 8026, 8742, 10465, 10480, 10498, 10547, 10692, 10719, 10721, 10731,
10735, 10738, 10741, 10744, 10747, 10787, 10799, 10810, 10818, 10828, 10831, 10845, 10855, 10891,
10936, 10937, 10967, 10968, 11001, 11009, 11035, 11042, 11058, 11072, 11087, 11092, 11096, 11117,
11130, 11135, 11138, 11144, 11149, 11150, 11165, 11186, 11187, 11194, 11203, 11224, 11247, 11248,
11262, 11263, 11271, 11272, 11273, 11301, 11309, 11316, 11323, 11325, 11326, 11327, 11332, 11335,
11342, 11355, 11366, 11371, 11373, 11381, 11407, 11415, 11420, 11440, 11441, 11445, 11446, 11450,
11458, 11467, 11478, 11480, 11487, 11489, 11507, 11530, 11544, 11555, 11558, 11570, 11591, 11599,
11600, 11601, 11605, 11607, 11609, 11616, 11620, 11621, 11627, 11646, 11649, 11654, 11679, 11683,
11684, 11718, 11727, 11728, 11738, 11740, 11760, 11765, 11766, 11768, 11772, 11776, 11780, 11781,
11783, 11784, 11792, 11810, 11848, 11851, 11870, 11884, 11887, 12054, 12057, 12061, 12065, 12076,
12086, 12100, 12102, 12105, 12110, 12123, 12124, 12126, 12145, 12257, 12263, 12351, 12428, 12504,
12545, 12635, 12713, 12744, 12753, 12754, 12759, 13011, 13047, 13112, 13114, 13171, 13184, 13303,
13305, 13318, 13339, 13358, 13364, 13410, 13439, 13492, 13545, 13615, 13687, 13693, 13707, 13720,
13741, 13746, 13760, 13761, 13781, 13797, 13833, 13891, 13895, 13902, 13903, 13912, 13939, 13940,
13996, 14006, 14010, 14014, 14017, 14047, 14061, 14068, 14119, 14122, 14151, 14162, 14195, 14341,
14425, 14559, 14687, 14715, 14806, 14807, 14811, 14832, 14838, 14944, 14960, 15027, 15066, 15438,
15480, 15487, 15518, 15789, 15825, 15828, 15874, 16074, 16243, 16321, 16459, 16598, 16805, 16881,
17323, 17707, 17716, 17796, 18070, 18489, 18690, 20028, 21287, 21639, 21922, 22198, 22339, 22917,
23239, 23780, 24428, 24538, 31251, 41031, 41499/2022; 8943, 25894, 27682, 32580, 36670, 43925/2023;
9194/2024
2
ORDER
These writ petitions have remained pending for quite
some time. However, due to the paucity of time, the judgment
could not be delivered. As this Court is not sitting in the tax
jurisdiction, it would be appropriate to post these writ
petitions before the regular Bench having tax jurisdiction.
Therefore, the Registry is directed to post these writ
petitions before the regular Bench having tax jurisdiction and
these cases are not to be treated as part heard with this Court.
Sd/-
D K SINGH
JUDGE
jjj
WP(C) No.10747/2022 5/5 Order Date : 23-01-2025
APPENDIX OF WP(C) 10747/2022
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF FINANCE ACT, 2020
Exhibit P2 TRUE COPY OF THE RELEVANT EXTRACT OF SECTION 194 A OF
INCOME TAX ACT, 1961
Exhibit P3 TRUE COPY OF THE ORDER DATED 10.2.2022 IN WPC NO 4442
OF 2022
