Kerala High Court
M/S.Bluelabs Technology Solutions Pvt vs Assistant Commissioner Of Income Tax on 20 July, 2011
Author: S.Siri Jagan
Bench: S.Siri Jagan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 19696 of 2011(J)
1. M/S.BLUELABS TECHNOLOGY SOLUTIONS PVT.
... Petitioner
Vs
1. ASSISTANT COMMISSIONER OF INCOME TAX,
... Respondent
For Petitioner :SRI.V.B.HARI NARAYANAN
For Respondent : No Appearance
The Hon'ble MR. Justice S.SIRI JAGAN
Dated :20/07/2011
O R D E R
S. SIRI JAGAN, J.
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W.P.(C) No.19696 OF 2011
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Dated this the 20th day of July, 2011
JUDGMENT
The petitioner deducted income tax at source from the salary of the employees of the petitioner. But the petitioner did not remit it to the Income Tax Department. The petitioner has filed Ext.P2 petition before the respondent seeking time to pay the income tax. The petitioner seeks disposal of Ext.P2.
2. I have heard the learned Standing Counsel for the respondent also.
Having heard both sides, I dispose of this writ petition with a direction to the respondent to consider and pass orders on Ext.P2 as expeditiously as possible, at any rate, within one month from the date of receipt of a copy of this judgment.
S. SIRI JAGAN, JUDGE acd