M/S Indian Veneer Company (P) LTD. vs. State Tax Officer (Intelligence)
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE AMIT RAWAL FRIDAY, THE 03RD DAY OF JULY 2020 / 12TH ASHADHA, 1942 WP(C).No.9109 OF 2020(K) PETITIONER/S: M/S INDIAN VENEER COMPANY (P) LTD., PATTOOR JUNCTION, THIRUVANANTHAPURAM-695 024. REPRESENTED BY ITS DIRECTOR, JERRY MENDEZ. BY ADVS. SRI.ANIL D. NAIR SRI.SREEJITH R.NAIR SMT. ARYA ANIL SHRI.GOKULRAJ L. SMT.SRI HARINI S.P. RESPONDENT/S: 1 STATE TAX OFFICER (INTELLIGENCE) SQUAD NO VII, STATE GST DEPARTMENT, KERALA, THIRUVANANTHAPURAM AT NEYYATTINKARA-695 121. 2 DEPUTY COMMISSIONER (APPEALS), HIRUVANANTHAPURAM-695 001. 3 ASSISTANT COMMISSIONER OF STATE TAX, SGST DEPARTMENT, THIRUVANANTHAPURAM-695 001. OTHER PRESENT: SMT. THUSHARA JOHN THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 03.07.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.9109 OF 2020(K) 2 JUDGMENT Dated this the 3rd day of July 2020 As against Ext.P1 order for the assessment year 2013-14 under the Kerala value Added Tax Act, petitioner preferred Ext.P2 appeal along with the stay application. The case of the petitioner is that, the 3rd respondent is proceeding further with the revenue recovery prior to considering the stay petition, which impelled the petitioner to approach this Court.
Though this Court ought not to have interfered, but in the interest of justice, without expressing any opinion, this writ petition is disposed of with a direction to the second respondent to take a decision on Ext.P3 application for stay filed along with Ext.P2 appeal in accordance with law, after affording an opportunity of hearing to the petitioner within a period of three months from the date of receipt of a copy of this judgment. AMIT RAWAL JUDGE nak
WP(C).No.9109 OF 2020(K) 3 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE ORDER DATED 22.10.2019 FOR THE ASSESSMENT YEAR 2013-14 PASSED BY THE FIRST RESPONDENT EXHIBIT P2OF THE APPEAL FILED AND PENDING BEFORE THE SECOND RESPONDENT EXHIBIT P3OF THE APPLICATION FOR STAY FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT EXHIBIT P4OF THE REVENUE RECOVERY NOTICE FOR DATED 16.3.2020 PASSED BY THE 3RD RESPONDENT
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.