Global Car Care vs. The Commercial Tax Officer
Held
The High Court accepted the memo filed by the appellants, allowing them not to press their prayers. Consequently, all the connected writ appeals were dismissed.
Facts
Multiple writ appeals were filed challenging judgments in various writ petitions. The appellants subsequently filed a memo indicating their decision not to press the prayers sought in their respective appeals.
Key Issues
The core issue was whether the appellants wished to continue pursuing their appeals. No substantive legal issues were adjudicated as the appeals were dismissed based on the appellants' memo not to press their prayers.
AI-generated summary — verify with the full judgment below
Heard together (2 matters)
Read from the judgment's own cause title. This page is filed under one of them.
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI & THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS THURSDAY, THE 3RD DAY OF NOVEMBER 2022 / 12TH KARTHIKA, 1944 WA NO. 1104 OF 2019 AGAINST THE JUDGMENT IN WP(C) 34658/2018 OF HIGH COURT OF KERALA APPELLANT:
PANAKKATHOTTAM AGRO RUBBER PARK, EDAKURUSSI, KARIMBA, PALAKKAD, REPRESENTED BY ITS MANAGING PARTNER, P.M.ABRAHAM, S/O.MATHAI, AGED 66. BY ADVS. HARISANKAR V. MENON SMT.MEERA V.MENON SMT.K.KRISHNA
RESPONDENTS:
1 THE ASST. COMMISSIONER OF STATE TAX, STATE GST DEPARTMENT, SPECIAL CIRCLE, PALAKKAD - 678 001. 2 THE COMMISSIONER, STATE GOODS AND SERVICE TAX DEPARTMENT, THIRUVANANTHAPURAM - 695 001. 3 SECRETARY, TAXES DEPARTMENT, GOVERNMENT OF KERALA, SECRETARIAT, THIRUVANANTHAPURAM- 695 001. BY ADV SRI.K.K.RAVINDRANATH, ADDL.ADVOCATE GENERAL
OTHER PRESENT:
SR. GP. V.K. SHAMSUDHEEN THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 03.11.2022, ALONG WITH WA.1056/2019, 1105/2019 AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WA Nos.1104/2019, 1056/2019, 1105/2019, 1398/2019, 1416/2019, 1507/2019, 1945/2019, 2537/2019
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The judgment continues below.
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