Kerala Co-Operative Development And Welfare Fund Board vs. Union Of INDIA
Held
The High Court dismissed the writ petition as having become infructuous, based on the submission made by the petitioner's counsel.
Facts
The Kerala Co-operative Development and Welfare Fund Board filed a writ petition. The petition's exhibits indicate it was related to a Service Tax dispute, involving a show cause notice, an order-in-original, and an appeal before CESTAT.
Key Issues
The key legal issue addressed by the Court was whether the writ petition had become infructuous, leading to its dismissal without adjudication on merits.
Sections Cited
None
AI-generated summary — verify with the full judgment below
Heard together (2 matters)
Read from the judgment's own cause title. This page is filed under one of them.
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH WEDNESDAY, THE 17TH DAY OF JANUARY 2024 / 27TH POUSHA, 1945 WP(C) NO. 8787 OF 2021 PETITIONER/S: KERALA CO-OPERATIVE DEVELOPMENT AND WELFARE FUND BOARD TC 25/357(4), NEAR GANDHARI AAMMAN KOVIL ROAD, STATUE, THIRUVANANTHAPURAM-695 001, REPRESENTED BY ITS JOINT REGISTRAR/SECRETARY MR.SHAJI.P. BY ADV KARTHIK S. NAIR RESPONDENT/S: 1 UNION OF INDIA REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE, NORTH BLOCK, NEW DELHI-110 001. 2 COMMISSIONER OF GST AND CENTRAL EXCISE, P.B.NO.13, GST BHAVAN, PRESS CLUB ROAD, THIRUVANANTHAPURAM-695 001. BY ADV SRI.THOMAS MATHEW NELLIMOOTTIL, SC, CENTRAL BOARD OF EXCISE & CUSTOMS THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 17.01.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WPC No.8787 of 2021 2 JUDGMENT Dated this the 17th day of January, 2024 Learned counsel for the petitioner submits that the writ petition has become infructous,
hence the same may be dismissed as such. Considering the aforesaid submission, this writ petition is dismissed as having become infructous. Interim order, if any, stands
The judgment continues below.
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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.