Rajasree Motors PVT.LTD. vs. State Of Kerala
Held
The High Court permitted the petitioner to withdraw the writ petition, granting liberty to challenge the provisions of the Act and proceedings under Section 129 of the KGST Act in accordance with law.
Facts
The petitioner filed a writ petition challenging certain proceedings under the KGST Act. The petitioner subsequently sought permission to withdraw the petition to challenge the provisions of the Act and proceedings under Section 129 of the KGST Act separately.
Key Issues
The primary legal issue was the challenge to the provisions of the Act and proceedings initiated under Section 129 of the KGST Act, which the petitioner reserved the right to pursue.
Sections Cited
Section 129 (KGST Act)
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE AMIT RAWAL FRIDAY, THE 25TH DAY OF SEPTEMBER 2020 / 3RD ASWINA, 1942 WP(C).No.28159 OF 2019(T) PETITIONER: RAJASREE MOTORS PVT.LTD. 2/393(C), NH-47, NEAR KUNDANOOR JUNCTION, MARADU P.O., COCHIN-682304. REPRESENTED BY ITS AUTHORIZED SIGNATORY MR. ANANTHAKRISHNAN V.N. BY ADVS. SRI.A.KUMAR SRI.P.J.ANILKUMAR SMT.G.MINI SRI.P.S.SREE PRASAD SHRI.JOB ABRAHAM RESPONDENTS: 1 STATE OF KERALA REPRESENTED BY ITS SECRETARY (TAXES), DEPARTMENT OF FINANCE, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001. 2 UNION OF INDIA REPRESENTED BY FINANCE SECRETARY, NORTH BLOCK, NEW DELHI-110 001. 3 COMMISSIONER TAX TOWER, KILLIPPALAM, KARAMANA P.O., THIRUVANANTHAPURAM-695 002. 4 STATE TAX OFFFICER SQUAD NO.III, STATE GOODS AND SERVICES TAX DEPARTMENT, KOLLAM AT KARUNAGAPALLI-690 518. BY SMT.SREEKALA K.L., CGC SRI.P.VIJAYAKUMAR CGC THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 25.09.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.28159 OF 2019(T) 2 JUDGMENT Dated this the 25th day of September 2020 The learned counsel for the petitioner seeks permission of this Court for withdrawal of this w
The judgment continues below.
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