Abdul Gaffar Shariff vs The Assistant Commissioner Of Income ... on 27 March, 2008

[Cites 3, Cited by 2]

Karnataka High Court

Abdul Gaffar Shariff vs The Assistant Commissioner Of Income ... on 27 March, 2008

Bench: N.K.Patil

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BEFORE

   

BETWEEN:

1 ABDULGAFFARSHARIFF   
S/O.LA'I'E.MOHAMAD ".'    _
AGED ABOUT s4YEA1_zs,'  A  
0CC:BUSlNESS,__ ~  A _

2 SMTH1?.SEE.BEIz£.'I(ILA;~1A;\1i  

   

AGEnE,AEotrra4,s YEARS,' "  

v wykv in-rs

HIJUDDWEEE, 
R/O.N0.2339,1~AS..E ' " -MOHALLA,
ASHOKA ROAD, MYSCRE.

  %%%%%   PETI'I'IONERS

 (EYEE1.~EsADiQ:NE.GooDwALA, ADV.)



   1 1"H1:1*Ass1sTxNT COM"Ni'lSS"'N'ER "F mﬁo' '" TAX

A 'E  .. CIRCLE ZULMYSORE,

E' = _ l'.)PP:ST'ELII\IG THEATRE,

" VISHWESHWARANAGAR,
MYSORE--570 008.

2 THE JOINT COMMISSIONER

OF INC01'v".E TAX,

MYSORE.

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LII: \J& 'Lanai: an B:

(BY SHRI. ARAVIND KUMAR, STANDING COUNSEL FOR R1 & R2 )



THIS PETITION Is FILED UNDER ARTICLES 226 AND 227 OF mt'.
CONSTITUTION OF INDIA PRAYTNG To 'DIRECT TI-T'. ESPONDENIS
TO DEFER THE PROCEEDINGS FOR A PERIOD OF 3'.  IN
NO.AClT.C.2(l) MYS/07-08 PENDING ON THE .133
RESPONDENT NC11 Due To PHYSICAL AND I\dENTA_I;"PRQBLEMS~.OF

THE PETHIONERS, ETC. ETC. .. _ p_ s 1 _ This petition coming on for prelirninaiy this day, the Court made the foiiowing:'=._: . A. f; In the instant "-have a direction directing the respondent to a period of eight weeks pending on the ﬁle of the and mentai iiiness of the petitioneifs -.a__d--irection directing the first respondent to issue copy of dais per Annexures -- J and K so that the , pe"tietjets~ can iiie tth"ii' detaiied statement ef e.._iee.ions, in the "-- interest ofj'us'ti_ce. ., _

---- 2. ' first respondent has made a survey as provided under it .ore1evia'nit provisions of Income Tax Act on the house and business of the petitioners on 7 3.08, seized the account books and " issued notice to the petiﬁerters t" a;:».% en 11.3.08. . mdoner No.1due to ill-health, sought time as also the petitioner No.2 sought time on account of a religious function in her brother's house. The / same was considered and granted. Subsequently, petitioners again at-.-.tg1~.t .9! time which h..s he-an r.It.u:._tttt.n by the first resoonde1V;t,4:iiThev also sought for supply of statements recorded vide by the first respondent during the courseof the" » ﬁrst respondent and till now, the first the this background, the petitionersgfeltitiinecessary to "lo the instant writ petition seeking appropriate reliefs i

3. I appearing for the petitioners 'standing... counsel appearing for the

4. _ _ The" counsel appearing for the I-fipiirespondents; :at~-- the outse'i;'ion telephonic instruction from the first respo.,di.V_i.ti::'f__git'iﬁ}V"sttilsmitted that the statements vide Annexues-J and V V' K are aireatiy .a§'taiiabie and though notice we" "nt, the '"'t.t"t.'i'"ters H H 'T not collected the same. However, if the petitioners approach the _'_rsta.irespondenL statements vide Annexures-J and K will be given to " Hwtiticners. Fnrt..er, the learned ._...n_ing co _n_,l sought for a direction to the petitioners to appear before the first respondent within one week ﬁom today.

/ 7f::z____ /

5. Per contra, the learned counsel appearing for the inconvenience and they may be given two weeks to collect the copies of the statement vide'A.nne)eites;JjiK l.f2:on:c,the; ﬁrs. .e_po..d_nt md "open: before the ﬁia for any extension of time.

I' 'I' A _ 1- u an 'n all V ' zniﬁn l' O. 1!} me I] use: czsumumaatuufs uluue u; ...e counsel for the parties, witliont'e::;§reseing'-any?' opinion on the merits of the case, this disposed of directing the petitioners to unmet personally, on 10.042008 at 11.00 am. respon'dfent'is_:di:eeted to furnish copies 'f "'tei'n'nts "t Annextttes-J vto.'the'~.petitioners. _ learned standing counsel for the ﬁ'1S'13i'j'it'iu'5'ﬂf;'€a«.ViS gjennirted to lie his memo of arms ranc... within two V _ weelés:

sac' 'judge

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