THE PRINCIPAL COMMISSIONER OF INCOME TAX vs. SUNNY JACOB

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE C.K.ABDUL REHIM & THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN TUESDAY, THE 29TH DAY OF OCTOBER 2019 / 7TH KARTHIKA, 1941 ITA.No.249 OF 2019 AGAINST THE ORDER IN ITA 321/2016 OF I.T.A.TRIBUNAL,COCHIN BENCH APPELLANT/RESPONDENT/RESPONDENT/REVENUE: THE PRINCIPAL COMMISSIONER OF INCOME TAX KOTTAYAM BY ADVS. SRI.P.K.RAVINDRANATHA MENON (SR.) SRI.JOSE JOSEPH, SC, FOR INCOME TAX RESPONDENT/APPELLANT/APPELLANT/ASSESSEE: SUNNY JACOB KALATHIL HOUSE, MOUNT WARDHA, KANJIKUZHY,KOTTAYAM THIS INCOME TAX APPEAL HAVING COME UP FOR ADMISSION ON 29.10.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

C.K. ABDUL REHIM, J. & ANU SIVARAMAN, J. ----------------------------------------------------- I.T.A. No. 249 OF 2019 ------------------------------------------------------- Dated this the 29th day of October, 2019 J U D G M E N T Abdul Rehim

, J. Learned Standing Counsel for Government of India(Taxes) appearing for the appellant sought permission to withdraw the above appeal on the basis of the litigation policy framed by the Government of India with respect to the tax matters. 2. Permission is granted. The above Income Tax Appeal is hereby dismissed as withdrawn. Registry shall make refund of court fee to the extent permissible under the relevant statutory provisions.

Sd/- C.K. ABDUL REHIM, JUDGE. Sd/- ANU SIVARAMAN, JUDGE. ul/- // True copy // P.S. to Judge.

IT.A. No.249/2019 -:3:- APPENDIX PETITIONER'S EXHIBITS: ANNEXURE-A ASSESSMENT ORDER U/S.153 A R.W.S 143(3) DATED 31.12.2009 ANNEXURE B CIT (A)'S ORDER NO.ITA /21,23,24 34/ CENT/KTM/CIT(A)/2009-10 DATED 22.09.2010 ANNEXURE-C ITAT'S ORDER IN ITA NO.41,42 7 43/COCH/2011 DATED 16.11.2012 ANNEXURE-D HC'S ORDER IN ITA NO.90 OF 2013 AND CO.CASES DATED 092.01.2014 ANNEXURE-E SC'S ORDER IN SLP NO.14765-14767 OF 2014 DATED 15.09.2015 ANNEXURE-F IIND ASSESSMENT ORDER U/S.153 A R.W.S. 143 (3) R.W.S/.254 DATED 27.03.2014 ANNEXURE-G IIND CIT (A)'S ORDER NO.ITA 347-349/CIT (A) IV/COCHI/2015-16 ORDER 31.3.2016 ANNEXURE-H IIND ITAT'S ORDER ITA NO.321/COCH/2016 DATED 10.10.2018 ANNEXURE-I COPY OF SEIZED DOCUMENT ANNEXURE-J COPY OF SEIZED DOCUMENT ANNEXURE-K COPY OF THE TYPEWRITTEN TRANSLATION OF SEIZED DOCUMENTS ANNEXURE-L COPY OF THE TYPEWRITTEN TRANSLATION OF SEIZED DOCUMENTS