Vyshak P.G. vs. The State Tax Officer
Held
The Kerala High Court dismissed the writ petition as not pressed. This decision was made after the petitioner's counsel informed the Court that they did not wish to proceed with the writ petition.
Facts
The petitioner filed a writ petition, likely challenging a notice issued by the State Tax Officer for the year 2017-18, as indicated by Exhibit P1. The specific nature of the challenge was not elaborated upon in the final judgment.
Key Issues
No substantive legal issues were discussed or adjudicated by the Court, as the writ petition was withdrawn by the petitioner before any arguments on merits.
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 THURSDAY, THE 2ND DAY OF NOVEMBER 2023 / 11TH KARTHIKA, 1945 WP(C) NO. 25379 OF 2020 PETITIONER: VYSHAK P.G., AGED 32 YEARS PROPRIETOR,M/S.VOILA HOSPITALITY SERVICES,CHARUTHUDIPARAMBIL, JAWAHAR NAGAR,KADAVANTHRA, ERNAKULAM,KOCHI-682 020. BY ADVS. HARISANKAR V. MENON SMT.MEERA V.MENON RESPONDENTS: 1 THE STATE TAX OFFICER 2ND CIRCLE,STATE GOODS AND SERVICES TAX DEPARTMENT,TRIPUNITHURA-682 301. 2 CENTRAL BOARD OF INDIRECT TAXES AND CUSTOMS, GST POLICY WING,NORTH BLOCK,NEW DELHI- 110001,REPRESENTED BY PRINCIPAL COMMISSIONER(GST). 3 STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT,TAXES DEPARTMENT, GOVT.SECRETARIAT, THIRUVANANTHAPURAM-695 001. BY ADVS. P.G.JAYASHANKAR S.MANU OTHER PRESENT: JASMINE M.M.-GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 02.11.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 25379 OF 2020 2 DINESH KUMAR SINGH, J. -------------------------------------------- WP(C) NO. 25379 OF 2020 -------------------------------------------- Dated this the 2nd day of November, 2023 J U D G M E N T
The learned counsel for the
The judgment continues below.
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