M/S. Zero Discharge Technologies (P) LTD vs. The State Tax Officer
Held
The High Court dismissed the writ petition as infructuous, without adjudicating on the merits of the case.
Facts
The petitioner filed a writ petition before the High Court of Kerala. However, during the proceedings, the matter became infructuous.
Key Issues
No legal issues were discussed or decided by the Court, as the matter became infructuous.
Sections Cited
None
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 MONDAY, THE 6TH DAY OF MARCH 2023 / 15TH PHALGUNA, 1944 WP(C) NO. 21266 OF 2022 PETITIONER: M/S. ZERO DISCHARGE TECHNOLOGIES (P) LTD SF NO. 303/3A, KALAIGNAGAR NAGAR, SEERAPALAYAM P.O., COIMBATORE, TAMIL NADU, REPRESENTED BY ITS DIRECTOR, S. AROCKIA ANTONY SAMY. BY ADVS. HARISANKAR V. MENON MEERA V.MENON RESPONDENTS: 1 THE STATE TAX OFFICER SQUAD NO. V, STATE GST DEPARTMENT, PALAKKAD - 678 00 2 THE COMMISSIONER OF COMMERCIAL TAXES, STATE GST DEPARTMENT, TAX TOWERS, KILLIPPALAM, KARAMANA, THIRUVANANTHAPURAM - 695 002. 3 THE JOINT COMMISSIONER (APPEALS), SGST DEPARTMENT, PALAKKAD - 678 001. 4 STATE OF KERALA, REPRESENTED BY ITS SECRETARY, TAXES DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANATHAPURAM - 695 001. 5 UNION OF INDIA, REPRESENTED BY SECRETARY TO GOVERNMENT, MINISTRY OF FINANCE, DEPARTMENT OF REVENUE, CENTRAL BOARD OF INDIRECT TAXES & CUSTOMS, NEW DELHI - 110 001. THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 06.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 21266 OF 2022 2 T.R.RAVI, J. -----------------------------
The judgment continues below.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
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.