M/S. Inkel-Ksidc Projects Limited vs. Union Of INDIA
Held
The High Court dismissed the writ petition after taking note of a 'not pressed memo' filed on behalf of the petitioners, indicating their decision not to pursue the matter further.
Facts
The petitioners filed a writ petition challenging an impugned notice and order, likely related to a refund application concerning tax matters, as indicated by the exhibits. The specific details of the underlying dispute were not elaborated in the judgment.
Key Issues
The key legal issue was the challenge to an impugned notice and order, but the court did not adjudicate on the merits as the petitioner chose not to press the writ petition.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR MONDAY, THE 16TH DAY OF DECEMBER 2019 / 25TH AGRAHAYANA, 1941 WP(C).No.33069 OF 2018(G) PETITIONER/S: 1 M/S. INKEL-KSIDC PROJECTS LIMITED 7/473ZA- 5 AND 6C, AJIYAL COMPLEX, POST OFFICE ROAD, KAKKANAD, COCHIN - 682 030, REPRESENTED BY ITS DIRECTOR DR. MOHAMMED SAGHEER. 2 M/S INKEL LIMITED, 7/473ZA- 5 AND 6C, AJIYAL COMPLEX, POST OFFICE ROAD, KAKKANAD, COCHIN - 682 030, REPRESENTED BY ITS DIRECTOR DR. MOHAMMED SAGHEER. 3 GEORGE RAPHAEL V.P., AGED 54 YEARS S/O V.G. PAPPU, 28/3553 B, VALLUVASSERY HOUSE, WATER FRONT ENCLAVE, KADAVANTHARA, ERNAKULAM-682020. BY ADVS. SRI.NAVOD PRASANNAN PATTALI SRI.K.V.KRISHNAKUMAR RESPONDENT/S: 1 UNION OF INDIA, REPRESENTED BY ITS SECRETARY, MINISTRY OF FINANCE, DEPARTMENT OF REVENUE, ROOM NO.46, NORTH BLOCK, NEW DELHI - 110 001. 2 CHIEF COMMISSIONEROF CONTRAL EXCISE, COCHIN ZONE, CENTRAL REVENUE BUILDING,I.S. PRESS ROAD, COCHIN-682018. 3 THE ASSISTANT COMMISSIONER, CENTRAL TAX AND CENTRAL EXCISE, KAKKANAD DIVISION, GST BHAWAN, KATHRIKADAVU, KALOOR-6982017. R1 BY ADV. SRI.K.SHRI HARI RAO, CGC R2-3 BY SREELAL N. WARRIER, SC, CENTRAL BOARD OF EXCI
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