Skyline Builders vs. Union Of INDIA
Held
The High Court granted the petitioner's request, allowing the withdrawal of the writ petition. Consequently, the petition was dismissed as withdrawn.
Facts
Petitioner Skyline Builders filed a writ petition against various GST authorities. During the hearing, the petitioner's counsel sought permission from the High Court to withdraw the writ petition.
Key Issues
The only issue before the Court was the petitioner's request for permission to withdraw the writ petition. No substantive legal issues concerning GST were adjudicated.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE GOPINATH P. WEDNESDAY, THE 2ND DAY OF NOVEMBER 2022 / 11TH KARTHIKA, 1944 WP(C) NO. 1156 OF 2020 PETITIONER/S: SKYLINE BUILDERS DOOR NO.33/1915 A-H, J, K, SKYLINE HOUSE, NH BYEPASS, NEAR EMC, VENNALA.P.O., KOCHI-682028 REPRESENTED BY ITS MANAGING PARTNER MR.K.V.ABDUL AZEEZ BY ADVS. A.KUMAR SRI.P.J.ANILKUMAR SMTG.MINI(1748) SRI.P.S.SREE PRASAD SHRI.JOB ABRAHAM SRI.AJAY V.ANAND RESPONDENT/S: 1 UNION OF INDIA, REPRESENTED BY THE FINANCE SECRETARY, NORTH BLOCK, NEW DELHI-110001 2 THE COMMISSIONER GST AND CENTRAL EXCISE, CENTRAL REVENUE BUILDING, I.S.PRESS RD, COCHIN 682018 3 THE GST COUNCIL, REPRESENTED BY SECRETARY, 5TH FLOOR, TOWER II, JEEVA BHARTI BUILDING, JANPATH ROAD, CONNAUGHT PLACE, NEW DELHI-110001 4 CENTRAL BOARE OF INDIRECT TAXES AND CUSTOMS, REPRESENTED BY ITS SECRETARY(REVENUE), DEPARTMENT OF REVENUE, MINISTRY OF FINANCE, NO.137, NORTH BLOCK, NEW DELHI 110001 5 DEPUTY COMMISSIONER OF STATE GST STATE GOODS AND SERVICES TAX DEPARTMENT COCHIN-682015 6 GOOD AND SERVICES TAX NETWORK, EAST WING, 4TH FLOOR, WORLD MARK 1, AEROCITY, NEW DELHI-110037 7 NODAL OFFICER OF GST AND CENTRAL EXCISE CENTRAL R
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.