Panakkathottam Agro Rubber Park vs. The Asst. Commissioner Of State Tax
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IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU MONDAY ,THE 22ND DAY OF OCTOBER 2018 / 30TH ASWINA, 1940 WP(C).No. 33008 of 2018 PETITIONER/S: PANAKKATHOTTAM AGRO RUBBER PARK EDAKURISSI, KARIMBA, PALAKKAD, REPRESENTED BY ITS MANAGING PARTNER, P.M. ABRAHAM, S/O. MATHAI, AGED 66. BY ADVS. SRI.HARISANKAR V. MENON SMT.MEERA V.MENON RESPONDENT/S: 1 THE ASST. COMMISSIONER OF STATE TAX STATE GST DEPARTMENT, SPECIAL CIRCLE, PALAKKAD - 678 001. 2 THE COMMISSIONER STATE GOODS AND SERVICES TAX DEPARTMENT, THIRUVANANTHAPURAM-695001. 3 SECRETARY,TAXES DEPARTMENT, GOVERNMENT OF KERALA, SECRETARIAT, THIRUVANANTHAPURAM-695001. OTHER PRESENT: DR THUSHARA JAMES GP
-2- W.P.(C). No. 33008 of 2018 THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 22.10.2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: JUDGMENT The learned counsel for the petitioner seeks permission to withdraw the writ petition. Permission granted, and the writ petition is dismissed as withdrawn. DAMA SESHADRI NAIDU JUDGE das APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF ASSESSMENT ORDER ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2012-13.
Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.