M/S. Jelitta Publicity vs. Union Of INDIA
Held
The High Court noted the submission from the petitioner's counsel that they did not wish to pursue the matter further. Based on this, the writ petition was dismissed as not pressed.
Facts
M/S. Jelitta Publicity filed a writ petition against the Union of India and GST authorities. The specific grounds of the petition are not detailed in this judgment, which only records the outcome.
Key Issues
No specific legal issues related to GST were adjudicated or discussed by the Court, as the petition was dismissed without delving into its merits.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE T.R.RAVI FRIDAY, THE 24TH DAY OF MARCH 2023 / 3RD CHAITHRA, 1945 WP(C) NO. 8840 OF 2018 PETITIONER: M/S. JELITTA PUBLICITY PUKUDIYIL BUILDINGS, NAGAMPADAM, KOTTAYAM - 686 006, REPRESENTED BY ITS PARTNER SRI. P.T.ABRAHAM. BY ADVS. DR.K.P.PRADEEP SRI.T.T.BIJU SMT.T.THASMI RESPONDENTS: 1 UNION OF INDIA REPRESENTED BY THE SECRETARY, MINISTRY OF FINANCE, SOUTH BLOCK, NEW DELHI - 110 001. 2 THE COMMISSIONER OF CENTRAL GST / CENTRAL EXCISE GST BHAVAN, PRES CLUB ROAD, THIRUVANANTHAPURAM - 695 001. 3 THE CENTRAL BOARD OF EXCISE CUSTOMS NORTH BLOCK, NEW DELHI - 110 001 REPRESENTED BY ITS CHAIRMAN. THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 24.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 8840 OF 2018
2 T.R. RAVI, J. -------------------------------------------- W.P.(C).No.8840 of 2018 -------------------------------------------- Dated this the 24th day of March, 2023 JUDGMENT
The Counsel for the petitioner submits that the petitioner does not intend to pursue the matter any further. The writ petition is dismissed as not pressed.
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.