M/S.Abc Sales Corporation vs. Deputy Commissioner Of State Tax
Held
The High Court accepted the petitioner's submission to withdraw the writ petition and accordingly dismissed it as withdrawn.
Facts
The petitioner filed a writ petition challenging a notice issued under Section 73 of the Kerala Goods and Service Tax Act. During the proceedings, the petitioner's counsel sought to withdraw the petition.
Key Issues
The key legal issue involved the challenge to a notice issued under Section 73 of the Kerala Goods and Service Tax Act.
Sections Cited
Section 73
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH FRIDAY, THE 12TH DAY OF JANUARY 2024 / 22ND POUSHA, 1945 WP(C) NO. 1031 OF 2024 PETITIONER/S: M/S.ABC SALES CORPORATION, N.H.ROAD, TALIPARAMBA, KANNUR, REPRESENTED BY MANAGING PARTNER K.N.MOHAMMED JABIR., PIN - 670141 BY ADV RAJESH NAMBIAR RESPONDENT/S: 1 DEPUTY COMMISSIONER OF STATE TAX, STATE GOODS AND SERVICE TAX DEPARTMENT, TAX PAYER SERVICES DIVISIOIN, ADDITIONAL CIVIL STATION, THAVAKKARA, KANNUR, PIN - 670012 2 STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT, TAXES DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001 3 CEMTRAL BOARD OF INDIRECT TAXES & CUSTOMS GST POLICY WING, NORTH BLOCK, NEW DELHI, REPRESENTED BY PRINCIPAL COMMISSIONER (GST), PIN - 110001 THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 12.01.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WPC No.1031 of 2024 2 JUDGMENT Dated this the 12th day of January, 2024 Learned counsel for the petitioner wants to withdraw this writ petition. Considering the aforesaid submission, the present writ petition is dismissed as withdrawn. DINESH KUMAR SINGH JUDGE AP
WPC No.1031
The judgment continues below.
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