Agape In Action vs. Stae Tax Officer
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR TUE AY, THE 18TH DAY OF AUGUST 2020 / 27TH SRAVANA, 1942 WP(C).No.22446 OF 2019(E) PETITIONER: AGAPE IN ACTION MANACKAL, 366/351, KATTOD, THIRUVALLA-689 105, REPRESENTED BY ITS MANAGING TRUSTEE JACOB POTHEN. BY ADVS. SRI.S.ANIL KUMAR (TRIVANDRUM) SRI.M.RAJAGOPAL RESPONDENT: STAE TAX OFFICER STATE GST DEPARTMENT, THIRUVALLA-689 105. R1 BY GOVERNMENT PLEADER DR. THUSHARA JAMES THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 18.08.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).No.22446 of 2019 2 JUDGMENT
I.A.No.1 of 2020 has been filed by the petitioner seeking permission to withdraw the writ petition. Accordingly, the said I.A is allowed and the writ petition is dismissed as withdrawn. A.K.JAYASANKARAN NAMBIAR
JUDGE mns/18.8.2020
W.P.(C).No.22446 of 2019 3 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 REGISTRATION CERTIFICATE UNDER THE KVAT ACT. EXHIBIT P2 INTIMATION LETTER RECEIVED FROM THE RESPONDENT REGARDING SETTLEMENT OF ARREARS. EXHIBIT P3 COPY OF THE ORDER DATED 16.09.2017 ISSUED BY THE RESPONDENT. RESPONDENTS EXHIBITS:NIL //// P.A TO JUDGE
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.