Pat Pressings PVT. LTD. vs. The State Tax Officer
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR THUR AY, THE 16TH DAY OF JULY 2020 / 25TH ASHADHA, 1942 WP(C).No.14446 OF 2020 PETITIONER/S: PAT PRESSINGS PVT. LTD., MUDICKAL P O, PERUMBAVOOR, ERNAKULAM-683547, REPRESENTED BY ITS DIRECTOR, MR. JOSEPH THARUN PATTACHERRY. BY ADV. SMT.K.LATHA RESPONDENT/S: 1 THE STATE TAX OFFICER STATE GST COMMERCIAL TAX OFFICE, PERUMBAVOOR-683547. 2 THE DEPUTY COMMISSIONER, STATE GST COMMERCIAL TAX OFFICE, MATTANCHERRY - 682002. 3 UNION OF INDIA REPRESENTED BY SECRETARY, DEPARTMENT OF REVENUE, MINISTRY OF FINANCE, ROOM NO. 46.,NORTH BLOCK, NEW DELHI-110001. 4 THE GOODS AND SERVICE TAX NETWORK(GSTIN) THROUGH IT'S CHAIRMAN, EAST WING, 4TH FLOOR, WORLD MARK-1, AEROCITY, NEW DELHI-110037, 5 THE COMMISSIONER DEPARTMENT STATE GOODS AND SERVICE TAX, 9TH FLOOR, TAX TOWER, KILLIPALAM, KARAMANA, THIRUVANANTHAPURAM, KERALA-695002. OTHER PRESENT: GP DR THUSHARA JAMES THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 16.07.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.14446 OF 2020 2 JUDGMENT The learned counsel for the petitioner seeks permission to withdraw the writ petition without prejudice to his right to file a fresh writ petition incorporating new facts and grounds and also producing the relevant notification. Permission granted, and the writ petition is dismissed as withdrawn without prejudice the right as reserved above. A.K.JAYASANKARAN NAMBIAR JUDGE SJ
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.