Nissar K.A. vs. The Regional Engineer

RP/227/2023HC KeralaGSTCNR KLHC01014133202303 March 2023Bench: HONOURABLE MR. JUSTICE SHAJI P.CHALY2 pages

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Held

The High Court modified its earlier judgment, directing that the GST, if due to the petitioner, shall also be released along with the other bill amounts.

Facts

The petitioner filed a review petition against a judgment concerning the non-disbursement of a contract bill amount. The petitioner sought to modify the judgment to include the reimbursement of GST, which was due as per the contract.

Key Issues

Whether the High Court's previous judgment, ordering the release of a contract bill amount, should be modified to explicitly include the reimbursement of GST due to the petitioner under the contract.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE SHAJI P.CHALY FRIDAY, THE 3RD DAY OF MARCH 2023 / 12TH PHALGUNA, 1944 RP NO. 227 OF 2023 AGAINST THE JUDGMENT DATED 02.02.2023 IN WP(C) 1524/2023 OF HIGH COURT OF KERALA REVIEW PETITIONER: NISSAR K.A. AGED 47 YEARS KUNNAMKULATH HOUSE, ULIYANOOR P.O, ALUVA, PIN – 683108 BY ADVS.P.K.IBRAHIM SREEJI K.B. RESPONDENTS: 1 THE REGIONAL ENGINEER KERALA STATE HOUSING BOARD REGIONAL OFFICE, PANAMPILLY NAGAR, KOCHI., PIN – 682036 2 THE CHIEF ENGINEER KERALA STATE HOUSING BOARD THIRUVANATHAPURAM., PIN – 695001 3 THE EXECUTIVE ENGINEER KERALA STATE HOUSING BOARD, P&C DIVISION, REVENUE TOWER, ERNAKULAM., PIN – 682011 BY SRI.V.HARISH,STANDING COUNSEL THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON 03.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: R.P. No. 227/2023 2

This review petition is filed by the writ petitioner seeking to review the judgment dated 02.02.2023 in W.P.(C.) No.1524/2023. The subject matter of the writ petition was in relation to non-disbursment of a bill amount under a contract. In the review petition, it is submitted that a

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.