Karnataka High Court
Sagar Credit Co-Operative Society Ltd vs Commissioner Of Income Tax (Appeals) on 12 August, 2014
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WP.No.9492/2014
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 12TH DAY OF AUGUST 2014
BEFORE
THE HON'BLE MR.JUSTICE H.G.RAMESH
WRIT PETITION No.9492/2014 (T-IT)
BETWEEN:
SAGAR CREDIT CO-OPERATIVE SOCIETY LTD.
HEAD OFFICE: MAIN ROAD
N.H.66, BYNDOOR, KUNDAPURA
UDUPI DISTRICT - 576 214
REPRESENTED BY ITS GENERAL MANAGER
SRI N KUSHTA BILLAVA ... PETITIONER
(BY SRI MAHESH R UPPIN, ADVOCATE)
AND:
1. COMMISSIONER OF INCOME TAX (APPEALS)
MYSORE - 570 001
2. INCOME TAX OFFICER
WARD-2, AAYAKAR BHAVAN
ADI-UDUPI, UDUPI - 576 101 ... RESPONDENTS
(BY SRI JEEVAN J NEERALGI, CGSC)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDER DTD. 06.02.2014 BEARING NO.
Stay/ITO/Wd.2)/UDP./2013-14/5 ISSUED BY THE 2 RESPONDENT
MARKED AS ANNEXURE-G BY ISSUING A WRIT IN THE NATURE
OF CERTIORARY AND ETC.,
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP, THIS DAY, THE COURT MADE THE
FOLLOWING:
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WP.No.9492/2014
ORDER
H.G.RAMESH, J. (Oral):
Heard. Learned Standing counsel appearing for the respondents fairly and rightly submits that respondent No.1 may be directed to dispose of the petitioner's appeal filed against the assessment order dtd. 27.12.2013 (Annexure-A) expeditiously with a direction that respondent No.2 shall not take any coercive steps to recover the amount due under the assessment order. Accordingly, I make the following order:
Respondent No.1 is directed to dispose of the aforesaid appeal expeditiously and in any event within two months from the date of receipt of a copy of this order. Till the disposal of the appeal, respondent No.2 shall not initiate any coercive steps to recover the amount due under the assessment order. The petitioner shall furnish a copy of this order to respondent No.1 for necessary action.
Petition disposed of.
Sd/-
JUDGE BNS