VRINDAVAN BUILDERS PRIVATE LIMITED vs. THE ASSISTANT COMMISSIONER OF INCOME TAX

WP(C)/13832/2022HC KeralaKLHC01027754202212 April 2022Bench: HONOURABLE MR.JUSTICE VIJU ABRAHAM4 pages

AI SummaryRemanded

What did the High Court hold?

The High Court of Kerala disposed of the writ petition with a specific direction to the 2nd respondent, the Commissioner of Income Tax (Appeals). The Tribunal directed the 2nd respondent to take up and dispose of the stay application (Ext.P3) filed by the petitioner within a period of 2 months from the date of receipt of a copy of the judgment. Furthermore, the Court ordered that all coercive steps to recover any amount pursuant to the assessment order (Ext.P1) shall be kept in abeyance until a decision is taken on the stay application as directed. The judgment does not decide the merits of the assessment order or the appeal.

What were the facts?

The petitioner, M/s. Vrindavan Builders Private Limited, is an assessee. The 1st respondent is the Assistant Commissioner of Income Tax, and the 2nd respondent is the Commissioner of Income Tax (Appeals). The assessment year in question is 2016-2017. The petitioner is challenging the assessment order (Ext.P1) and has filed an appeal (Ext.P2) along with a stay application (Ext.P3) before the 2nd respondent. The petitioner's grievance is that the 2nd respondent has not considered these applications, and the respondents are proceeding with coercive steps to recover the demand raised in the assessment order.

What were the issues?

1. Whether the 2nd respondent (Commissioner of Income Tax (Appeals)) is obligated to consider and dispose of the stay application (Ext.P3) filed by the petitioner in relation to the assessment order (Ext.P1) for the assessment year 2016-2017. Assessee's Contention: The petitioner argues that the 2nd respondent is not considering their appeal and stay application, and coercive steps are being taken to recover the demand. They seek a direction for the disposal of their applications. Revenue's Contention: The judgment does not record any specific contentions from the revenue. However, the context implies the revenue is proceeding with recovery based on the assessment order.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE VIJU ABRAHAM TUESDAY, THE 12TH DAY OF APRIL 2022 / 22ND CHAITHRA, 1944 WP(C) NO. 13832 OF 2022 PETITIONER: M/S.VRINDAVAN BUILDERS PRIVATE LIMITED OPPOSITE NST, WORKSHOP, CIRCULAR ROAD, DIMAPUR, NAGALAND-797112 REPRESENTED BY ITS DIRECTOR – VARUN RAJ BY ADVS. S.MUHAMMED HANEEFF DIVYA RAVINDRAN M.H.ASIF ALI RESPONDENTS: 1 THE ASSISTANT COMMISSIONER OF INCOME TAX CENTER CIRCLE, AAYAKAR BHAVAN, KARBALA JUNCTION, KOLLAM-691 001. 2 THE COMMISSIONER OF INCOME TAX (APPEALS)-III, 28/243, “POORNIMA”, PANAMPILLY NAGAR, COCHIN-682036 OTHER PRESENT: SRI. JOSE JOSEPH-SC THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 12.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

WP(C) NO.13832 OF 2022 2 VIJU ABRAHAM,J --------------------------------- W.P.(C).No.13832 of 2022 ------------------------------------- Dated this the 12th day of April, 2022 JUDGMENT

Petitioner herein is an assessee before the 1st respondent. Ext.P1 is the assessment order along with the demand notice for the assessment year 2016-2017. The petitioner has challenged the order of assessment evidenced by Ext.P1, as per Ext.P2 appeal filed along with Ext.P3 stay application. The grievance raised by the petitioner is that Exts.P2 & P3 are not being considered by the 2nd respondent and the respondents are proceeding with coercive steps to recover the amount due as per Ext.P1 assessment order. 2. Heard the learned counsel for the petitioner as well as the learned Government Pleader. 3. The above writ petition is disposed of with a direction to the 2nd respondent to take up and dispose of Ext.P3 stay application within a period of 2 months from the date of receipt of a copy of this judgment. Till a decision is taken as

WP(C) NO.13832 OF 2022 3 directed above, all coercive steps to recover any amount pursuant to Ext.P1 order of assessment, shall be kept in abeyance. Sd/-

VIJU ABRAHAM, JUDGE pm

WP(C) NO.13832 OF 2022 4 APPENDIX PETITIONER'S EXHIBITS EXT.P1 TRUE COPY OF THE ASSESSMENT ORDER DATED 16.3.2022 PASSED BY THE 1ST RESPONDENT FOR AY-2016-17 ALONG WITH DEMAND NOTICE AND COMPUTATION OF INCOME EXT.P2 TRUE COPY OF THE MEMORANDUM OF APPEAL DATED 25.03.2022 FOR AY-2016-17 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT EXT.P3 TRUE COPY OF THE STAY PETITION DATED 5.4.2022 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT FOR AY-2016-17 RESPONDENTS' EXHIBITS: NIL

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