Kerala High Court
K. Zameer vs The Income Tax Officer
Author: K. Vinod Chandran
Bench: K.Vinod Chandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
TUESDAY,THE 1ST DAY OF JULY 2014/10TH ASHADHA, 1936
WP(C).No. 16667 of 2014 (G)
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PETITIONER :
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K. ZAMEER
KOROKKARAN HOUSE,
CHETTAPALAM, MANANTHAVADY
WAYANAD DISTRICT.
BY ADV. SRI.P.N.DAMODARAN NAMBOOTHIRI
RESPONDENT(S) :
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1. THE INCOME TAX OFFICER
WARD 1(4), O/O THE ADDL.COMMISSIONER OF INCOME TAX
RANGE-I, AYKAR BHAVAN, KOZHIKODE-673001.
2. THE COMMISSIONER OF INCOME TAX (APPEALS)-I
O/O.THE COMMISSIONER OF INCOME TAX
AAYAKAR BHAVAN NORTH BLOCK,
KOZHIKODE-673001.
R1 & R2 BY ADV. SRI.JOSE JOSEPH, SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 01-07-2014, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Mn
...2/-
WP(C).No. 16667 of 2014 (G)
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APPENDIX
PETITIONERS' EXHIBITS :
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EXHIBIT-P1: TRUE COPY OF THE PENALTY ORDER NO.Z-701/W-1(4)/KKD/2003-04,
DATED 29.07.2003 ISSUED BY THE 1ST RESPONDENT TO THE
PETITIONER.
EXHIBIT-P2: TRUE COPY OF THE ASSESSMENT ORDER NO.Z-701 DATED 31.12.2007
ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER.
EXHIBIT-P3: TRUE COPY OF THE APPEAL AGAINST THE PENALTY ORDER DATED
10.12.2003 FILED BY PETITIONER BEFORE THE 2ND RESPONDENT.
EXHIBIT-P4: TRUE COPY OF THE APPEAL AGAINST THE ASSESSMENT ORDER DATED
24.01.2008 FILED BY PETITIONER BEFORE THE 2ND RESPONDENT.
EXHIBIT-P5: TRUE COPY OF THE POSTING NOTICE NO.ITA-47/R1/CLT/CIT/03-04
DATED 05.12.2011, ISSUED BY THE 2ND RESPONDENT TO THE
PETITIONER.
EXHIBIT-P5A: TRUE COPY OF THE POSTING NOTICE DATED 30.01.2012 ISSUED BY
THE 2ND RESPONDENT TO THE PETITIONER.
EXHIBIT-P5B: TRUE COPY OF THE POSTING NOTICE 01.03.2012 ISSUED BY THE 2ND
RESPONDENT TO THE PETITIONER.
RESPONDENT(S)' EXHIBITS : NIL
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//TRUE COPY//
P.A. TO JUDGE
Mn
K. VINOD CHANDRAN, J.
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W.P.(C) No. 16667 of 2014
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Dated this the 1st day of July, 2014
J U D G M E N T
The only prayer of the petitioner is to dispose of the first appeal, which has been filed respectively on the penalty and assessment orders for the assessment years 1994-95, in the year 2003 and 2008. It is only proper that the respondent consider the same expeditiously with notice to the petitioner, and dispose of the same, if not already done, within three months from today.
The Writ Petition is disposed of.
Sd/-
K. VINOD CHANDRAN, JUDGE SB // True Copy // P.A To Judge.
Crl.R.P. No. 5751/2013 2