Amalgam Nutrients And Feeds LTD. vs. Union Of INDIA
Held
The High Court, acknowledging the petitioner's submission, closed the writ petition. The closure was made without prejudice to the contentions previously raised by the petitioner.
Facts
The petitioner, Amalgam Nutrients and Feeds Ltd., filed a writ petition. During the proceedings, the petitioner's counsel informed the Court that they did not intend to prosecute the writ petition any further.
Key Issues
The Court did not adjudicate any specific legal issues as the petitioner voluntarily chose not to prosecute the writ petition further.
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 THURSDAY, THE 23RD DAY OF FEBRUARY 2023 / 4TH PHALGUNA, 1944 WP(C) NO. 20021 OF 2019 PETITIONER: AMALGAM NUTRIENTS AND FEEDS LTD. AMALGAM HOUSE, BRISTOW ROAD, WILLINGDON ISLAND, COCHIN-682003. BY ADVS. C.K.KARUNAKARAN SMT.LEKSHMI P. NAIR SRI.ARJUN SATHISH KUMAR RESPONDENTS: 1 UNION OF INDIA REP. BY SECRETARY, MINISTRY OF FINANCE, DEPARTMENT OF REVENUE, CENTRAL SECRETARIAT, NEW DELHI-110001. 2 TAX RESEARCH UNIT, MINISTRY OF FINANCE, DEPARTMENT OF REVENUE, CENTRAL SECRETARIAT, NEW DELHI-110001. 3 PRINCIPAL COMMISSIONER OF CENTRAL EXCISE AND CENTRAL TAX, PRESS CLUB ROAD, STATUE, THIRUVANANTHAPURAM-695001. BY ADVS. SHRI.P.VIJAYAKUMAR, ASG OF INDIA SRI.P.R.SREEJITH, SC, CENTRAL BOARD OF EXCISE AND CUSTOMS THOMAS MATHEW NELLIMOOTTIL THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 23.02.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 20021 OF 2019 2 T.R. RAVI, J. -------------------------------------------- W. P. (C). No. 20021 of 2019 -------------------------
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.