Kerala High Court
Joyce George vs The Deputy Director Of Income ... on 24 July, 2013
Author: V.Chitambaresh
Bench: V.Chitambaresh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
MONDAY, THE 30TH DAY OF SEPTEMBER 2013/8TH ASWINA, 1935
WP(C).No. 21756 of 2013 (T)
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PETITIONER(S):
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JOYCE GEORGE
PROPRIETOR, M/S. SOPHIA BUILDERS, AMRUTHAM HOUSE
MANNATHUPADAM ROAD, NEAR UNICHIRA CHURCH
CHANGAMPUZHA NAGAR P.O., KOCHI-682033.
BY ADV. SRI.N.J.MATHEWS
RESPONDENT(S):
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THE DEPUTY DIRECTOR OF INCOME TAX(INV.)-II
3RD FLOOR, ARAYABHANGI PINNACLE, S.A.ROAD
ELAMKULAM, KOCHI-682020.
R BY SRI.JOSE JOSEPH, SC, FOR INCOME TAX
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30-09-2013, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 21756 of 2013 (T)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT P1- TRUE COPY OF THE REQUEST LETTER DATED 24-07-2013
ADDRESSED BY THE PETITIONER TO THE RESPONDENT.
EXHIBIT P2- TRUE COPY OF THE REQUEST LETTER DATED 24-07-2013
ADDRESSED BY THE PETITIONER'S DAUGHTER TO THE
RESPONDENT.
EXHIBIT P3- TRUE COPY OF THE ORDER DATED 29-07-2013 ISSUED TO THE
PETITIONER.
EXHIBIT P4- TRUE COPY OF THE LETTER DATED 06-08-2013 ISSUED TO THE
PETITIONER BY THE RESPONDENT.
EXHIBIT P5- TRUE COPY OF THE LETTER DATED 16-08-2013 ADDRESSED BY THE
PETITIONER TO THE RESPONDENT.
EXHIBIT P6- TRUE COPY OF THE LETTER DATED 16-08-2013 ISSUED TO THE
PETITIONER BY THE RESPONDENT.
RESPONDENT(S)' EXHIBITS : NIL.
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//TRUE COPY//
P.S. TO JUDGE.
V.CHITAMBARESH, J.
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W.P (C) No.21756 of 2013
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Dated this the 30th day of September, 2013
J U D G M E N T
The petitioner has submitted Ext.P5 representation with the respondent pursuant to the summons received under Section 131 of the Income Tax Act. The petitioner has in Ext.P5 representation sought time to produce certain documents and to understand its implication with the assistance of qualified professionals. No doubt the petitioner has sought only a period of 60 days in Ext.P5 representation dated 16.8.2013. But the petitioner points out that he is yet to receive the registration copies of certain sale deeds from the offices of the Sub Registrar.
2. I direct the respondent to grant time to the petitioner till 31.10.2013 in view of the peculiar facts and circumstances. The respondent is free to take proceedings to a logical end after the deadline fixed for production of the documents as above.
The Writ Petition is disposed of.
V.CHITAMBARESH, Judge.
nj.