- (1.) JALAN Jee Polytex Ltd. is before this Court with following prayer; 1. to issue a writ, order or direction in the nature of certiorari to quash the impugned order dated 8.5.2015 and to further direct the respondent No. 1 to rehear the issue and pass appropriate orders after obtaining all relevant information and considering the submissions made and after giving due and proper opportunity of hearing to the petitioner by means of a speaking, legal and valid order.
(2.) TO issue a writ, order or direction in the nature of mandamus to the Asst. Commissioner of Income Tax, Central Circle, Varanasi, being respondent No. 1, with a direction, to not resort to any coercive methods of recovery of disputed tax demand and in case of any such measures, already adopted, the same be rescinded or revoked. To issue a writ, order or direction in the nature of mandamus To the Commissioner of Income Tax (Appeals) - III, Lucknow, being respondent No. 2, with a direction, To expedite the hearing of the Income Tax Appeal and Stay Petition of the Petitioner/Assessee in the matter, pending which the demanded tax be kept in abeyance as per the provisions of Section 220(6).
(3.) TO issue a writ, order or direction in the nature of mandamus to stay the operation of Notice of Demand u/s. 156 of the Act, during the determination of the correct income of the assessee by the Commissioner of Income Tax (Appeals) - III.;