Emerald Trading Company vs. The State Of Kerala
Held
The Kerala High Court dismissed the writ petition as withdrawn, acceding to the request made by the learned counsel appearing for the petitioner.
Facts
The petitioner filed a writ petition, likely challenging an assessment order for the year 2014-15 or seeking relief under an amnesty scheme for settlement of arrears. The specific details of the dispute were not adjudicated by the court.
Key Issues
No substantive legal issues were adjudicated by the Court, as the writ petition was withdrawn by the petitioner before any decision on merits.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A.M.BADAR THURSDAY, THE 26TH DAY OF AUGUST 2021 / 4TH BHADRA, 1943 WP(C) NO. 5100 OF 2021 PETITIONER/S: M/S.EMERALD TRADING COMPANY CHEMMANNUR ROAD, KUNNAMKULAM, TRISSUR DIST., REPRESENTED BY ITS MANAGING PARTNER, A. A. ISMAIL. BY ADVS. S.ANIL KUMAR (TRIVANDRUM) SHRI.RAHUL A. SMT.APARNA ANIL RESPONDENT/S: 1 THE STATE OF KERALA REPRESENTED BY THE SECRETARY TO GOVERNMENT, TAXES DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001. 2 THE STATE TAX OFFICER, SECOND CIRCLE, STATE GST DEPARTMENT, GST COMPLEX, POOTHOLE, TRISSUR - 680004. 3 THE ASSISTANT COMMISSIONER – III,COMMERCIAL TAXES, SPECIAL CIRCLE, POOTHOLE, TRISSUR - 680004. 4 THE DEPUTY COMMISSIONER OF STATE TAX, STATE GST DEPARTMENT, SPECIAL CIRCLE, GST COMPLEX, POOTHOLE, TRISSUR - 680004. BY ADV. M.M. JASMINE, SPL.GOVERNMENT PLEADER THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 26.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 5100 OF 2021 2 JUDGMENT
Learned counsel appearing for the petitioner seeks permission to withdraw the instant writ petition. The writ petition is dismissed
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.