South East Education Trust v. Income Tax

JUDGMENT

Exts.P1, P1(a) and P1(b) are the assessment orders passed against the petitioner for the years 2010-11, 2011-12 and 2012-13 respectively. Against these orders, petitioner filed Exts.P2, P2(a) and P2(b) appeals, which are accompanied by Exts.P3, P3(a) and P3(b) stay petitions before the 2nd respondent. The appeals and the stay petitions are pending before the 2 respondent. In the meanwhile, it is alleged, coercive proceedings have been threatened. It is in this context, the writ petition has been filed.

2. In the above circumstances, it is directed that the appellate authority, the 2 respondent herein, shall dispose of Exts.P3, P3(a) and P3(b) stay applications within a period of one month from today and the coercive proceedings be stayed until such orders are passed; which order shall determine the matter thereafter. The garnishee order shall be in force till the stay petitions are considered but no recovery shall be effected.

3. Petitioner shall produce a copy of this judgment before the 2 respondent for compliance.

Writ petition disposed of.