Reshma.K vs. State Tax Officer
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE AMIT RAWAL TUE AY, THE 11TH DAY OF FEBRUARY 2020 / 22ND MAGHA, 1941 WP(C).No.20890 OF 2019(I) PETITIONER: RESHMA.K AGED 47 YEARS W/O PAVITHRAN, PAVITHRAM HOUSE, KANIYARAM, MANANTHAVADY,WAYNAD-670 645. BY ADV. SRI.T.G.RAJENDRAN RESPONDENTS: 1 STATE TAX OFFICER SURVEILLANCE SQUAD, STATE GOODS AND SERVICE TAXES DEPARTMENT, OFFICE OF THE ASSISTANT COMMISSIONER (INTELLIGENCE), KALPETTA, WAYANAD-671 121. 2 THE DEPUTY COMMISSIONER (APPEALS), STATE GOODS AND SERVICE TAXES DEPARTMENT, KOZHIKODE-673 032. BY GOVERNMENT PLEADER GP M.M.JASMINE THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 11.02.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.20890 OF 2019(I 2 JUDGMENT The learned counsel for the petitioner seeks permission to withdraw this writ petition with liberty to avail the appropriate remedy. The writ petition is dismissed as withdrawn with liberty as aforesaid. AMIT RAWAL nak JUDGE
WP(C).No.20890 OF 2019(I 3 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF THE ORDER OF ASSESSMENT PASSED BY THE 1ST RESPONDENT EXHIBIT P2 COPY OF THE APPEAL MEMORANDUM UNDER SECTION 108(1) OF THE GST ACT EXHIBIT P3 COPY OF THE ORDER OF THE 2ND RESPONDENT DATED 9.7.2019 RESPONDNET'S/S EXHIBITS ANNEXURE R2 (A) A COPY OF THE PAGE OF THE DISTRIBUTION REGISTER ANNEXURE R2 (B) A COPY OF THE FRONT COVER OF THE APPEAL MEMORANDUM ANNEXURE R2 (C) A COPY OF THE ACKNOWLEDGMENT RECEIVED FROM DEPARTMENT OF POSTS //// 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.