Kerala High Court
Sandeep Viswanathan Kuthiraparambil vs The Income Tax Officer on 6 December, 2024
Author: Bechu Kurian Thomas
Bench: Bechu Kurian Thomas
WP(C) No.43382/2024 1/3 Order Date : 06-12-2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
Friday, the 6th day of December 2024 / 15th Agrahayana, 1946
WP(C) NO. 43382 OF 2024
PETITIONER:
SANDEEP VISWANATHAN KUTHIRAPARAMBIL, AGED 53 YEARS, S/O VISWANATHAN,
RESIDING AT HOUSE NO. 1/1209, KARTHIKA, KOLLAMURI, EDAPALLY,
ERNAKULAM, KERALA, PIN-682024
RESPONDENT:
1. THE INCOME TAX OFFICER, OFFICE OF THE INCOME TAX OFFICER, CORPORATE
WARD 1(1), CR BUILDING, 3RD FLOOR, IS PRESS ROAD, KOCHI, PIN-682018
2. THE TAX RECOVERY OFFICER OFFICE OF THE TAX RECOVERY OFFICER, CENTRAL
AVENUE BUILDING, IS PRESS ROAD, KOCHI, KERALA, PIN-682018
3. THE COMMISSIONER OF INCOME TAX (APPEALS) - 3 4TH FLOOR, CENTRAL
REVENUE BUILDING, I. S PRESS ROAD, COCHIN, PIN-682018
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 for the reasons stated in the accompanying writ petition and
affidavit it is most humbly prayed that this honourable court be pleased
to pass an interim order staying the operation and implementation of
exhibit p5 order and exhibit p6, p7 and p8 proceeding issued by the
respondents pending consideration and disposal of the above writ petition.
This petition coming on for orders upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
M/S. ASWIN GOPAKUMAR, ANWIN GOPAKUMAR, ADITYA VENUGOPALAN, MAHESH
CHANDRAN, SARANYA BABU, ABHISHEK S. & TANYA KADEEJA, Advocates for the
petitioner, the court passed the following:
WP(C) No.43382/2024 2/3 Order Date : 06-12-2024
BECHU KURIAN THOMAS, J.
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W.P.(C) No.43382 of 2024
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Dated this the 6th day of December, 2024
ORDER
The learned Standing Counsel takes notice for the respondents and seeks time to get instructions.
Post on 15.01.2025.
In the meantime, the coercive proceedings pursuant to Ext.P5 shall be kept in abeyance till then.
Sd/-
BECHU KURIAN THOMAS, JUDGE RKM WP(C) No.43382/2024 3/3 Order Date : 06-12-2024 APPENDIX OF WP(C) 43382/2024 Exhibit P5 A TRUE COPY OF THE ORDER PASSED BY RESPONDENT NO.1 UNDER SECTION 179 (1) OF THE ACT DATED 10.12.2021, BEARING DIN NO: ITBA/COM/F/17/2021-22/1037686140(1) Exhibit P6 A TRUE COPY OF THE NOTICE BEARING DIN NO.
ITBA/COM/F/17/2021-22/10377336462(1) DATED 13.12.2021 Exhibit P7 A TRUE COPY OF THE NOTICE BEARING DIN NO.
ITBA/COMF/17/2021-22/1037734348(1) DATED 13.12.2021 Exhibit P8 TRUE COPY OF THE NOTICE IN FORM NO. I.T.C.P.1 DATED 13.12.2021 BEARING DIN NO:
ITBA/RCV/S/301/2021-22/1037731489(1)