Kerala High Court
Umayanalloor Service Co-Operative ... vs The Income Tax Appellate Authority on 17 January, 1950
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
THURSDAY, THE 8TH DAY OF MARCH 2018 / 17TH PHALGUNA, 1939
WP(C).No. 6935 of 2018
PETITIONER:
UMAYANALLOOR SERVICE CO-OPERATIVE BANK,
UMAYANALLOOR P.O., KOLLAM DISTRICT,
REPRESENTED BY ITS SECRETARY.
BY ADVS.SRI.V.JAYAPRADEEP
SMT.O.A.NURIYA
SRI.D.S.LOKANATHAN
SMT.K.V.DHANYA
RESPONDENTS:
1. THE INCOME TAX APPELLATE AUTHORITY,
(THE COMMISSIONER OF INCOME TAX (APPEALS),
THRISSUR-680 001.
2. THE ASSISTANT COMMISSIONER OF INCOME TAX,
CIRCLE I, PALAKKAD-678 001.
3. INCOME TAX OFFICER,
WARD NO.4, KOLLAM-691 001.
BY SRI.JOSE JOSEPH, SC, FOR INCOME TAX
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 08-03-2018,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
EL
WP(C).No. 6935 of 2018 (N)
APPENDIX
PETITIONER(S)' EXHIBITS
EXHIBIT-P1 COPY OF THE CERTIFICATE DATED 17/01/1950
EXHIBIT -P2 COPY OF THE CERTIFICATE DATED 5/10/1962
EXHIBIT-P3 COPY OF THE APPEAL DATED 30.01.2018 FOR THE
ASSESSMENT YEAR 2010-11
EXHIBIT-P4 COPY OF THE APPEAL DATED 30.01.2018 FOR THE
ASSESSMENT YEAR 2011-12
EXHIBIT-P5 COPY OF THE APPEAL DATED 30.01.2018 FOR THE
ASSESSMENT YEAR 2012-13
EXHIBIT -P6 COPY OF THE APPEAL DATED 30.01.2018 FOR THE
ASSESSMENT YEAR 2013-14
EXHIBIT -P7 COPY OF THE APPEAL DATED 30.01.2018 FOR THE
ASSESSMENT YEAR 2014-15
EXHIBIT-P8 COPY OF THE ORDER DATED 19.2.2018 OF R3
EXHIBIT -P9 COPY OF THE JUDGMENT OF THIS HON'BLE COURT,
DATED 11.2.2016
EXHIBIT -P10 COPY OF THE STAY PETITION DATED 2.3.2018 FOR
THE ASSESSMENT YEAR 2010-11
EXHIBIT -P11 COPY OF THE STAY PETITION DATED 2.3.2018 FOR
THE ASSESSMENT YEAR 2011-12
EXHIBIT -P12 COPY OF THE STAY PETITION DATED 2.3.2018 FOR
THE ASSESSMENT YEAR 2012-13
EXHIBIT -P13 COPY OF THE STAY PETITION DATED 2.3.2018 FOR
THE ASSESSMENT YEAR 2013-14
EXHIBIT -P14 COPY OF THE STAY PETITION DATED 2.3.2018 FOR
THE ASSESSMENT YEAR 2014-15
RESPONDENT(S)' EXHIBITS
NIL
TRUE COPY
P.S. TO JUDGE
EL
9.3.2018
A.MUHAMED MUSTAQUE, J.
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W.P.(C) No.6935 of 2018
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Dated this the 8th day of March, 2018
JUDGMENT
Petitioner is a Co-operative Bank. The petitioner as against the assessment order under Income Tax Act preferred Exts.P3 to P8 appeals. The petitioner also moved stay application.
2. In the light of the above, there shall be a direction to the first respondent to dispose of the stay application filed in the appeals within a period of two months. Till a decision is taken on the stay application, all recovery proceedings based on said assessment shall be kept in abeyance.
The writ petition is disposed of above.
Sd/-
A.MUHAMED MUSTAQUE, JUDGE al/-