SRI.VINEESH M vs. INCOME TAX OFFICER, WARD 1(2)
What were the facts?
This writ petition (civil) was filed before the High Court of Kerala at Ernakulam. The petitioner is Sri. Vineesh M. The respondents include various Income Tax Officers, the Commissioner of Income Tax (Appeals)-1, the Income Tax Appellate Tribunal, and the Tax Recovery Officer. The specific assessment year(s) and the order or action under challenge are not explicitly detailed in the provided text. The procedural history leading to this writ petition is also not elaborated upon. The amount in dispute, if any, is not mentioned. The petition was admitted and heard on November 28, 2014.
What did the High Court hold?
The provided text is a procedural order admitting the writ petition for hearing and does not contain any substantive findings or decisions by the High Court or any lower appellate authority. Therefore, what the Tribunal decided, the reasoning that led to it, the ratio decidendi, and any operative directions are not recorded. No issue was expressly left undecided as no decision on merits has been rendered in this excerpt.
What were the issues?
The provided text does not contain sufficient information to identify the specific issues the Tribunal had to decide, nor does it record the arguments presented by the assessee or the revenue. Therefore, the questions of law or mixed law and fact, and the contentions of each side, including any authorities, circulars, or precedents relied upon, cannot be determined from this excerpt. The judgment is silent on these aspects.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT: THE HONOURABLE MR.JUSTICE P.R.RAMACHANDRA MENON FRIDAY, THE 28TH DAY OF NOVEMBER 2014/7TH AGRAHAYANA, 1936 ---------------------------- PETITIONER : ----------------------- SRI.VINEESH M., MEKKUNNATH HOUSE, RIVER VIEW, CHALAPPURAM P.O, CALICUT- 673 002 BY ADVS.SRI.ANIL D. NAIR SRI.SREEJITH R.NAIR SMT.ROSIE ATHULYA JOSEPH SMT.SOUMYA PRAKASH SMT.SULEKHA BEEVI C.S RESPONDENT(S): ---------------------------- 1. INCOME TAX OFFICER, WARD 1 (2), CALICUT - 673 001. 2. THE INCOME TAX OFFICER, WARD I (5), KOZHIKODE -673 001 3. THE COMMISSIONER OF INCOME TAX (APPEALS)-1, KOZHIKODE- 673 001 4. THE INCOME TAX APPELLATE TRIBUNAL, ERNAKULAM -682 018 5. TAX RECOVERY OFFICER,KOZHIKODE- 673 001 R1 TO R5 BY SRI.JOSE JOSEPH, SC, FOR INCOME TAX THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 28-11-2014, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: sts ------------------------------------------- AP
The order continues below.
Read the full judgment
A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
Recent GST High Court judgments
Search GST case law →- Ratul Boro vs. The Union Of INDIA And 4 OrsGauhati · 14 Oct 2026
- Jashwant Sharma vs. The Union Of INDIA And A4 OrsGauhati · 14 Oct 2026
- Tvl. Jeyarani Shopping Centre vs. The Deputy State Tax Officer -1/The Deputy Commercial Tax OfficerMadras · 14 Oct 2026
- Rohan Tanna vs. Directorate General Of Goods And Services Tax IntelligenceChhattisgarh · 14 Oct 2026
- Dipak Saikia vs. The Union Of INDIA And 4 OrsGauhati · 14 Oct 2026