Kerala High Court
Suprime Steel Industries vs The ... on 22 April, 2022
WP(C) No.14404/2022 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
Friday, the 22nd day of April 2022 / 2nd Vaisakha, 1944
WP(C) NO. 14404 OF 2022 (A)
PETITIONER:
SUPRIME STEEL INDUSTRIES, THOTTUMUGHAM P.O., KUTTAMASSERY, ERNAKULAM
- 683 105, REPRESENTED BY ITS PARTNER MR.IRFAN MUNDAKKAL ABDUL
KAREEM.
RESPONDENTA:
1. THE ADDITIONAL/JONT/DEPUTY/ASSISTANT COMMISSIONER OF INCOME
TAX/INCOME TAX OFFICER, NATIONAL FACELESS ASSESSMENT CENTRE, NEW
DELHI - 110 001.
2. THE PRINCIPAL CHIEF COMMISSIONER OF INCOME TAX NATIONAL FACELESS
ASSESSMENT CENTRE, NEW DELHI - 110 001.
3. THE INCOME TAX OFFICER, WARD 2, ALUVA - 683 001.
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to stay the operation and implementation of Exhibit P11 assessment
order and demand notice inlcuding recovery of amounts demand thereunder
pending hearing and final disposal of the Writ Petition.
This petition coming on for admission upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
M/S.V.ABRAHAM MARKOS, ABRAHAM JOSEPH MARKOS, ISAAC THOMAS, ALEXANDER
JOSEPH MARKOS & SHARAD JOSEPH KODIANTHARA Advocates for the petitioner and
of STANDING COUNSEL for the respondents, the court passed the following:
ORDER
Admit. Standing Counsel takes notice for all the respondents.
There will be an interim order as prayed for, for a period of 2 months.
Sd/- VIJU ABRAHAM, JUDGE 22-04-2022 /True Copy/ Assistant Registrar WP(C) No.14404/2022 2/2 APPENDIX OF WP(C) 14404/2022 Exhibit P11 TRUE COPY OF THE ASSESSMENT ORDER DATED 25.3.2022 ALONG WITH THE DEMAND NOTICE ISSUED BY THE 1ST RESPONDENT.