Kerala High Court
The Tattamangalam Service ... vs The Income Tax Officer on 19 March, 2019
Author: A.Muhamed Mustaque
Bench: A.Muhamed Mustaque
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
TUESDAY ,THE 19TH DAY OF MARCH 2019 / 28TH PHALGUNA, 1940
WP(C).No. 8145 of 2019
PETITIONER/S:
THE TATTAMANGALAM SERVICE CO-OPERATIVE BANK LTD. NO.P
502, TATTAMANGALAM, PALAKKAD- 678012, REPRESENTED BY
ITS SECRETARY-IN-CHARGE, GRACY.R. AGED 57,
D/O.RAJAN.A.V.
BY ADVS.
SRI.HARISANKAR V. MENON
SMT.MEERA V.MENON
RESPONDENT/S:
1 THE INCOME TAX OFFICER, WARD 5, AYAKAR BHAVAN,
PALAKKAD- 678014.
2 THE COMMISSIONER OF INCOME TAX (APPEALS),
SAKTHAN NAGAR, THRISSUR- 680021.
BY SRI.JOSE JOSEPH, STANDING COUNSEL
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
19.03.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.8145/2019 2
JUDGMENT
The petitioner, as against Ext.P1 assessment order under the Income Tax Act, filed Ext.P2 appeal before the second respondent. The petitioner also filed Ext.P3 stay application.
Considering the facts and circumstances of the case, there shall be a direction to the second respondent to consider Ext.P3 stay application within two months. Till then, recovery proceedings pursuant to the impugned order in the appeal shall be kept in abeyance. The writ petition is disposed of as above.
Sd/-
A.MUHAMED MUSTAQUE JUDGE ln WP(C).No.8145/2019 3 APPENDIX PETITIONER'S/S EXHIBITS:
EXHIBIT P1 COPY OF ASSESSMENT ORDER ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2016-17 DATED 27.12.2018.
EXHIBIT P2 COPY OF APPEAL FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT FOR THE YEAR 2016-17 DATED 16.01.2019.
EXHIBIT P3 COPY OF STAY PETITION FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT FOR THE YEAR 2016-17 DATED 15.01.2019.
RESPONDENTS EXHIBITS:NIL.
//TRUE COPY// P.A.TO JUDGE