M/S. Inscape Design Solutions (P) LTD. vs. The Asst. Commissioner (Works Contract)
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE AMIT RAWAL THUR AY, THE 05TH DAY OF MARCH 2020 / 15TH PHALGUNA, 1941 WP(C).No.5889 OF 2020(I) PETITIONER: M/S. INSCAPE DESIGN SOLUTIONS (P) LTD., C4,40/1067,FIRST FLOOR, MANCHU COMPLEX, P.T.USHA ROAD, COCHIN-11, REPRESENTED BY ITS MANAGING DIRECTOR,REGI KURIAN BY ADVS. SRI.HARISANKAR V. MENON SMT.MEERA V.MENON SMT.K.KRISHNA RESPONDENTS: 1 THE ASST. COMMISSIONER (WORKS CONTRACT) OFFICE OF THE DY. COMMISSIONER, DEPARTMENT OF STATE GST, ERNAKULAM-682 015 2 THE COMMISSIONER OF COMMERCIAL TAXES, TAX TOWER, KILLIPPALAM, KARAMANA, THIRUVANATHAPURAM- 6595 002 DR.THUSHARA JAMES, GOVT.PLEADER THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 05.03.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.5889 OF 2020(I) 2 JUDGMENT Dated this the 5th day of March 2020 The learned counsel for the petitioner submits that the only grievance as expressed in the writ petition was that, after rejection of the earlier rectification application, a fresh cause of action accrued after the receipt of Ext.P8 order dated 17.9.2019, to prefer a fresh rectification application. But the same has not been taken up.
The learned Government Pleader submits that the concerned officer has already taken the cognizance of the rectification petition by issuing notice to the petitioner for appearance on 9.3.2020. Based on this, the learned counsel for the petitioner do not press this writ petition, and the writ petition is accordingly closed. AMIT RAWAL ACM JUDGE
WP(C).No.5889 OF 2020(I) 3 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF ORDER ISSUED BY THE INTELLIGENCE OFFICER, ERNAKULAM EXHIBIT P2 COPY OF NOTICE ISSUED BY THE 1ST RESPONDENT EXHIBIT P3 COPY OF LETTER SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT EXHIBIT P3A COPY OF LETTER SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT EXHIBIT P4 COPY OF ORDER ISSUED BY THE 1ST RESPONDENT EXHIBIT P5 COPY OF APPELLATE ORDER IN KVATA NO.4689/17 OF THE DEPUTY COMMISSIONER (APPEALS) ERNAKULAM EXHIBIT P6 COPY OF APPLICATION FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT EXHIBIT P7 COPY OF LETTER ISSUED BY THE 1ST RESPONDENT EXHIBIT P8 COPY OF ORDER ISSUED BY THE STATE TAX OFFICER, SGST DEPT., ERNAKULAM EXHIBIT P9 COPY OF APPLICATION SUBMIITTED BY THE PETITIONER BEFORE THE 1ST 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.