Kerala High Court
Edakunni Ollur Village Social Welfare ... vs The Income Tax Officer on 2 May, 2023
Author: Murali Purushothaman
Bench: Murali Purushothaman
WP(C) No.14997/2023 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
Tuesday, the 2nd day of May 2023 / 12th Vaisakha, 1945
WP(C) NO. 14997 OF 2023(Y)
PETITIONER:
EDAKUNNI OLLUR VILLAGE SOCIAL WELFARE
CO-OPERATIVE SOCIETY LTD R 1242,
THAIKATTUSSERY P.O, THRISSUR - 680 322,
REPRESENTED BY ITS SECRETARY.
RESPONDENTS:
1. THE INCOME TAX OFFICER, DCIT CIRCLE 1(1) & TPS, THRISSUR, AYAKAR
BHAVAN, SAKTHAN NAGAR, THRISSUR, PIN - 680 001.
2. THE PRINCIPAL CHIEF COMMISSIONER, C R BUILDING, I S PRESS ROAD,
COCHIN - 682 018.
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.P2 and direct the respondents to abstain from all
proceedings pursuant to Ext.P2 notice and subsequent orders pending final
disposal of the writ petition .
This petition coming on for admission upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
SRI.C.A.JOJO, Advocate for the petitioner and of STANDING COUNSEL for the
respondents, the court passed the following:
ORDER
The learned Standing Counsel takes notice for respondents. There will be an interim order as prayed for, for one month.
02.05.2023 Sd/- MURALI PURUSHOTHAMAN JUDGE 02-05-2023 /True Copy/ Assistant Registrar WP(C) No.14997/2023 2/2 APPENDIX OF WP(C) 14997/2023 Exhibit P2 A TRUE COPY OF THE NOTICE U/S 148A(B) DATED 06.03.2023 FOR AY 2019-20 ISSUED BY THE 1ST RESPONDENT.