Navin Construction Corporation vs. Kerala Water Authority
Held
The Court directed the 1st respondent (Kerala Water Authority) to decide the exact amount payable to the petitioner within one month. The payment pursuant to this decision was to be made within a further period of two months.
Facts
The petitioner sought reimbursement of GST paid for work done for the Kerala Water Authority. The respondent admitted liability for the reimbursement but disputed the exact quantum of the amount payable.
Key Issues
The key legal issue was the petitioner's entitlement to reimbursement of GST paid and the determination of the precise quantum of the amount payable by the respondent.
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 FRIDAY, THE 23RD DAY OF JULY 2021 / 1ST SRAVANA, 1943 WP(C) NO. 10564 OF 2021 PETITIONER/S: M/S.NAVIN CONSTRUCTION CORPORATION NEAR EDAPPALLY RAILWAY GATE, AIMS, PONEKKARA, COCHIN-682 041 REPRESENTED BY ITS MANAGING PARTNER, SUGATHAN, AGED 73 YEARS, S/O. NARAYANAN. BY ADVS. JOBY JACOB PULICKEKUDY SRI.ANIL GEORGE RESPONDENT/S: 1 KERALA WATER AUTHORITY REPRESENTED BY THE MANAGING DIRECTOR, JALABHAVAN, THIRUVANANTHAURAM-695 033. 2 THE SUPERINTENDENG ENGINEER P.H. CIRCLE, KERALA WATER AUTHORITY, PALAKKAD-678 001. 3 THE EXECUTIVE ENGINEER OFFICE OF THE EXECUTIVE ENGINEER, PROJECT DIVISION, KERALA WATER AUTHORITY, MINI CIVIL STATION, CHITTUR, PALAKKAD-678 001. 4 THE FINANCE MANAGER AND CHIEF ACCOUNTS OFFICER KERALA WATER AUTHORITY, JALABHAVAN, THIRUVANANTHAPURAM- 695033. BY ADV SHRI.P.BENJAMIN PAUL, SC, KERALA WATER AUTHORITY SRI. SAJI VARGHESE, STANDING COUNSEL THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 23.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 10564 OF 2021 2 JUDGMENT
Heard both sides.
The writ petition is seeking reimbursement of
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.