INDIA Coffee Board Workers Co-Operative Society LTD. vs. Union Of INDIA
Held
The Court dismissed the writ petition as not pressed, following a submission from the petitioner's counsel requesting the same.
Facts
The petitioner, India Coffee Board Workers Co-operative Society Ltd., filed a writ petition challenging a show cause notice issued by the Deputy Commissioner of State Tax, likely concerning GST matters, as indicated by the exhibits including audited accounts and GST-related notifications.
Key Issues
The key legal issues regarding the challenge to the GST show cause notice were not adjudicated by the Court due to the petitioner's request for dismissal.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE GOPINATH P. MONDAY, THE 28TH DAY OF NOVEMBER 2022 / 7TH AGRAHAYANA, 1944 WP(C) NO. 12955 OF 2021 PETITIONER: INDIA COFFEE BOARD WORKERS CO-OPERATIVE SOCIETY LTD. VELIYANNOOR, THRISSUR-680 021, REPRESENTED BY ITS SECRETARY-C.D.SURESH BY ADVS. K.I.MAYANKUTTY MATHER R.JAIKRISHNA UTHARA ASOKAN RESPONDENTS: 1 UNION OF INDIA THROUGH ITS SECRETARY (REVENUE), MINISTRY OF FINANCE, DEPARTMENT OF REVENUE, GOVERNMENT OF INDIA, NORTH BLOCK, NEW DELHI P.G.O 110 001. 2 STATE OF KERALA REPRESENTED BY ITS CHIEF SECRETARY , SECRETARIAT, THIRUVANANTHAPURAM G.P.O, THIRUVANANTHAPURAM-695 001. 3 THE DEPUTY COMMISSIONER OF STATE TAX SPECIAL CIRCLE 1, OFFICE OF THE DEPUTY COMMISSIONER OF STATE TAX, STATE GOODS AND SERVICE TAX DEPARTMENT, POOTHOLE P.O.THRISSUR-680 004. 4 THE JOINT COMMISSIONER OFFICE OF THE JOINT COMMISSIONER, STATE GOODS AND SERVICE TAX DEPARTMENT, POOTHOLE P.O.THRISSUR-680 004. 5 GST COUNCIL, THROUGH ITS CHAIRPERSON, DEPARTMENT OF FINANCE, NORTH BLOCK, NEW DELHI G.P.O.110 001. BY ADV SHRI.P.VIJAYAKUMAR, ASG OF INDIA ADV. THUSHARA JAMES (SR GP) THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSIO
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.