YEROOR SERVICE CO-OPERATIVE BANK LTD NO 1816 vs. THE CENTRAL BOARD OF DIRECT TAXES
What did the High Court hold?
The High Court of Kerala, considering the submissions of both the petitioner and the respondents, decided to dispose of the writ petition with a specific direction. The 3rd respondent, the Commissioner of Income Tax (Appeals), NFAC, Delhi, is directed to consider and pass orders on the stay petition (Ext.P4) within a period of two months from the date of receipt of a copy of the judgment. Furthermore, all steps to recover amounts under the demand notice (Ext.P3) are to remain stayed until a decision is taken on the stay petition, after affording the petitioner an opportunity of hearing. The court did not decide on the merits of the assessment order or the appeal.
What were the facts?
The petitioner, Yeroor Service Co-operative Bank Ltd., is aggrieved by an order of assessment for the assessment year 2016-2017, marked as Ext.P1. The petitioner has filed an appeal before the 3rd respondent, the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi, which is produced as Ext.P2. Concurrently, a petition for stay of proceedings pursuant to the assessment order was filed as Ext.P4. The petitioner apprehends coercive recovery proceedings before their stay petition is considered, leading to the filing of this writ petition before the High Court of Kerala.
What were the issues?
1. Whether the petitioner is entitled to a stay of coercive recovery proceedings pending the disposal of their appeal and stay petition before the Commissioner of Income Tax (Appeals)? Assessee's Contention: The petitioner argues that they are apprehending coercive recovery proceedings before their stay petition (Ext.P4) is considered by the 3rd respondent. They seek to prevent such actions until a decision is made on their stay application. Revenue's Contention: The judgment does not record any specific contentions from the respondents regarding the merits of the case or the stay petition. The court's decision is based on considering the submissions of both parties.
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
JUDGMENT
Aggrieved by Ext.P1 order of assessment relating to assessment year 2016-2017, petitioner has preferred an appeal before the 3rd respondent, a copy of which is produced as Ext.P2. A petition for stay of proceedings pursuant to the assessment order has also been filed as Ext.P4. Petitioner apprehends coercive proceedings to be effected even before the petition for stay is considered. Hence, this writ petition.
Having considered the submissions of the counsel for the petitioner as well as the respondents, I am of the opinion that this writ petition itself can be disposed with a direction.
Accordingly, there will be a direction to the 3rd respondent to consider and pass orders on Ext.P4 stay petition, within a period of two months from the date of receipt of a copy of this judgment. Further steps to recover amounts under Ext.P3 demand notice shall remain stayed until a decision is taken on Ext.P4 stay petition after affording an opportunity of hearing to the petitioner. The writ petition is disposed of as above. GOPINATH P. ats
JUDGE
W.P.(C) No.23762/2022
Appendix — schedule of exhibits
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