K.Subramanian vs. Union Of INDIA
Held
The High Court directed the 4th respondent to consider and decide the petitioner's representation (Ext.P3) within a period of six weeks from the date of communication of the judgment, granting the petitioner an opportunity of hearing.
Facts
The petitioner, an A-class contractor, sought reimbursement of GST paid for contract works completed for the Southern Railway, claiming the amount was due but unpaid. He had submitted a representation (Ext.P3) to the 4th respondent for consideration of his claim.
Key Issues
Whether the respondent authority should be directed to consider the petitioner's representation for reimbursement of GST paid on contract works in a time-bound manner.
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 WEDNESDAY, THE 03RD DAY OF MARCH 2021 / 12TH PHALGUNA, 1942 WP(C).No.4485 OF 2021(I) PETITIONER: K.SUBRAMANIAN AGED 63 YEARS S/O. KUTTAN PANICKER, MYTHRI, MAYLAKKADU P.O, KOLLAM DISTRICT-691 571 BY ADVS. SRI.R.RAJESH (VARKALA) SRI.M.KIRANLAL SRI.T.S.SARATH SRI.MANU RAMACHANDRAN SHRI.SAMEER M NAIR RESPONDENTS: 1 UNION OF INDIA REPRESENTED BY ITS SECRETARY, MINISTRY OF RAILWAY, RAIL BHAVAN, NEW DELHI-110 001 2 THE GENERAL MANAGER, SOUTHERN RAILWAY, OFFICE OF THE GENERAL MANAGER, PARK TOWN , CHENNAI-600 003 3 THE DIVISIONAL MANAGER, TRIVANDRUM DIVISION, SOUTHERN RAILWAY, TRIVANDRUM-695 014 4 DEPUTY CHIEF ENGINEER II, CONSTRUCTION, SOUTHERN RAILWAY ERNAKULAM JUNCTION, PIN-682 016 BY SRI.S.PRASHANTH, SC, RAILWAYS OTHER PRESENT: BY SRI. P.VIJAYAKUMAR, ASGI. THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 03.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No.4485/2021 2 JUDGMENT Dated this the 3rd day of March 2021 Heard the learned counsel for the petitioner. He argued that the petitioner is an A class contractor engaged in contract work relating to Government and
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.