Den Networks LTD. vs. The State Tax Officer
Held
The High Court accepted the memo and allowed the appellants to not pursue their appeals. Consequently, all the connected writ appeals were dismissed.
Facts
Appellants in multiple writ appeals, arising from judgments in writ petitions concerning GST matters, filed a memo indicating they did not wish to press their prayers before the High Court.
Key Issues
The core issue was procedural, concerning the appellants' request to not press their prayers in the writ appeals. No substantive GST legal issues were adjudicated by the Court.
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
-2-
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.