Ms. Pps Traders vs. Assistant Commissioner Of State Taxe-Ii
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE THE ACTING CHIEF JUSTICE MR.C.K.ABDUL REHIM & THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN TUE AY, THE 01ST DAY OF OCTOBER 2019 / 9TH ASWINA, 1941 WA.No.214 OF 2019 AGAINST THE JUDGMENT IN WP(C) 36592/2018(Y) APPELLANT: Ms.PKL TRADERS, VALIYAVARAMBA P.O., PULIKKAL MALAPPURAM DIST-673637, REPRESENTED BY ITS MANAGING PARTNER P. BASHEER. BY ADVS. SRI.P.RAGHUNATH SRI.PREMJIT NAGENDRAN RESPONDENTS: 1 ASSISTANT COMMISSIONER OF STATE TAX-II, SPECIAL CIRCLE STATE GST DEPARTMENT, MALAPPURAM-676505. 2 DEPUTY COMMISSIONER, STATE GOODS AND SERVICES TAXES DEPT., MALAPPURAM-676505. 3 THE COMMISSIONER, STATE GOODS AND SERVICE TAX DEPT., THIRUVANANTHAPURAM-695001. 4 SECRETARY, TAXES DEPARTMENT, GOVERNMENT OF KERALA, SECRETARIAT, THIRUVANANTHAPURAM-695001. W.A. Nos..214/19 & 219/19 5 CENTRAL BOARD OF EXCISE AND CUSTOMS, DEPARTMENT OF REVENUE, MINISTRY OF FINANCE, GOVT OF INDIA, NEW DELHI-110001. R1-4 BY GOVERNMENT PLEADER MOHAMMED RAFEEQUE THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 01.10.2019, ALONG WITH WA.219/2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A. Nos..214/19 & 219/19 IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE THE ACTING CHIEF JUSTICE MR.C.K.ABDUL REHIM & THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN TUE AY, THE 01ST DAY OF OCTOBER 2019 / 9TH ASWINA, 1941 WA.No.219 OF 2019 AGAINST THE JUDGMENT IN WP(C) 36628/2018(C) APPELLANT: MS. PPS TRADERS VETTUKADU MUTHUPARAMBA P O, KONDOTTY, MALAPPURAM 673638, REPRESENTED BY MOHAMMED ALI MANAGING PARTNER. BY ADVS. SRI.PREMJIT NAGENDRAN SRI.P.RAGHUNATH RESPONDENTS: 1 ASSISTANT COMMISSIONER OF STATE TAXE-II SPECIAL CIRCLE STATE GST DEPARTMENT, MALAPPURAM-676505. 2 DEPUTY COMMISSIONER STATE GOODS AND SERVICE TAXES DEPARTMENT, MALAPPURAM-676505. 3 THE COMMISSIONER STATE GOODS AND SERVICES TAX DEPARTMENT, THIRUVANANTHAPURAM-695001. 4 SECRETARY TAXES DEPARTMENT , GOVERNMENT OF KERALA, SECRETARIAT, THIRUVANANTHAPURAM-695001. W.A. Nos..214/19 & 219/19 5 CENTRAL BOARD OF EXCISE AND CUSTOMS DEPARTMENT OF REVENUE, MINISTRY OF FINANCE, GOVERNMENT OF INDIA, NEW DELHI-110001. R1-4 BY GOVERNMENT PLEADER MOHAMMED RAFEEQUE THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 01.10.2019, ALONG WITH WA.214/2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A. Nos..214/19 & 219/19 C.K.ABDUL REHIM,Ag C.J. & ANU SIVARAMAN, J. = = = = = = = = = = = = = = = = = = Writ Appeal Nos.214 & 219 of 2019 = = = = = = = = = = = = = = = = = = = Dated this the 1st day of October, 2019 JUDGMENT C.K.Abdul Rehim, Ag.C.J Noticed the memo filed by the counsel for the appellants seeking permission to withdraw the above writ appeals. Permission granted. The above writ appeals are hereby dismissed as withdrawn. C.K.ABDUL REHIM (ACTING CHIEF JUSTICE) ANU SIVARAMAN
(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.