Kalavara Kudumbasree Caterers vs. The State Tax Officer
Held
The High Court granted the petitioner's request for withdrawal and accordingly dismissed the writ petition as withdrawn.
Facts
Kalavara Kudumbasree Caterers filed a writ petition before the High Court. During the hearing, the counsel for the petitioner sought permission from the Court to withdraw the writ petition.
Key Issues
The Court did not address any substantive legal issues as the petitioner sought to withdraw the writ petition before 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 GOPINATH P. FRIDAY, THE 6TH DAY OF JANUARY 2023 / 16TH POUSHA, 1944 WP(C) NO. 40260 OF 2018 PETITIONER: 1 KALAVARA KUDUMBASREE CATERERS PERUMBAVOOR, REPRESENTED BY ITS PROPRIETOR, SRI. SUBHASH C. BY ADVS. AJI V.DEV SMT.O.A.NURIYA SRI.ALAN PRIYADARSHI DEV RESPONDENTS: 1 THE STATE TAX OFFICER SGST DEPARTMENT, MINI CIVIL STATION, MUVATTUPUZA-686 669 2 THE STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO TAXES, SECRETARIAT, THIRUVANANTHAPURAM-695 001 3 THECENTRAL BOARD OF INDIRECTOR TAXES AND CUSTOMS, REPRESENTED BY ITS CHAIRMAN, DEPARTMENT OF REVENUE, NORTH BLOCK, NEW DELHI-110001 4 THE UNION OF INDIA, REPRESENTED BUY ITS PRINCIPAL SECRETARY, MINISTRY OF FINANCE, DEPARTMENT OF REVENUE, NORTH BLOCK, NEW DELHI- 110001 BY ADVS. SMT.THUSHARA JAMES, SR. GOVERNMENT PLEADER MR.SAJAN K.B., CGC THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 06.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WPC No.40260 of 2018 2 JUDGMENT Dated this the 06th day of January, 2023 When the matter is taken up for consideration today, the learned counsel for the petitioner seeks permission to withdraw the wri
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.