Kerala High Court
Jeevan Telecasting Corporation Ltd vs The Asst. Commissioner Of Income Tax on 6 December, 2010
Author: C.K.Abdul Rehim
Bench: C.K.Abdul Rehim
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 35580 of 2010(V)
1. JEEVAN TELECASTING CORPORATION LTD.,
... Petitioner
Vs
1. THE ASST. COMMISSIONER OF INCOME TAX,
... Respondent
2. THE COMMISSIONER OF INCOME TAX
3. THE DY. COMMISSIONER OF INCOME TAX
4. THE INCOME TAX APPELLATE TRIBUNAL,
For Petitioner :SRI.RAMESH CHERIAN JOHN
For Respondent :SRI.JOSE JOSEPH, SC, FOR INCOME TAX
The Hon'ble MR. Justice C.K.ABDUL REHIM
Dated :06/12/2010
O R D E R
C.K.ABDUL REHIM, J.
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W.P.(C).No.35580 of 2010
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Dated this the 6th day of December, 2010
J U D G M E N T
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Assessment with respect to the years 2004-05 to 2008-09 was completed against the petitioner as per Ext.P1 order. The petitioner was also imposed with penalty under Section 271C of the Income Tax Act with respect to the above assessment years as evidenced from Ext.P3 to P7. In the first appeals filed by the petitioner against the above said orders, the assessments were confirmed by virtue of Ext.P11 to P15 and the penalty orders were confirmed by virtue of Ext.P16 to P20 orders. The petitioner had now approached the 4th respondent by filing further appeals as evidenced from Ext.P22 to P31. Ext.P32 is the common interlocutory application filed seeking stay of collection of the tax amount as well as penalty, pending disposal of the appeal.
W.P.(C).35580/10-V -2-
2. It is submitted that the appeals and the stay petition are pending consideration and disposal before the 4th respondent Tribunal. Grievance of the petitioner is that without considering pendency of the matter before the Tribunal, coercive steps of recovery is being pursued against the petitioner and it is stated that prohibitory orders have already been issued to freeze the bank account of the petitioner. Hence the petitioner is seeking a limited relief for a direction to the appellate Tribunal to consider and dispose of the matter and till then to stay the recovery steps.
3. It is evident from Ext.P33 notice that the 4th respondent Tribunal had posted the interim application for consideration on 31.12.2010. Under the above circumstances I am of the view that till the 4th respondent takes a decision on the interim application the recovery steps can be directed to be kept in abeyance.
4. Therefore the writ petition is disposed of directing the 4th respondent Tribunal to consider and pass orders on W.P.(C).35580/10-V -3- Ext.P32 interlocutory application filed seeking stay, as far as possible on 31.12.2010 itself or on any other date to which the matter will be adjourned. The petitioner shall co- operate with hearing of the interim application on the date on which it is posted. It is made clear that if there is any non appearance on the part of the petitioner, the appellate authority will be at liberty to dismiss the stay petition.
5. The respondents are directed to keep in abeyance coercive steps of recovery for realisation of amounts covered under Ext.P1 and P3 to P7 orders, which were already confirmed by the first appellate authority, till such time orders are issued by the 4th respondent as directed above.
6. The petitioner will produce a copy of this judgment before the 4th respondent for proper compliance.
C.K.ABDUL REHIM, JUDGE.
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