M/S.Thiruvonam Enterprises vs. Union Of INDIA
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI WEDNE AY, THE 21ST DAY OF AUGUST 2019 / 30TH SRAVANA, 1941 WP(C).No.21481 OF 2019(I) PETITIONER: M/S.THIRUVONAM ENTERPRISES T.C NO. 04/432-1, KIZHAKKUMKARA, KULATHUR P.O, THIRUVANANTHAPURAM 695 583 (REPRESENTED BY ITS MANAGING PARTNER) BY ADVS. SRI.MANOJ PILLAI SRI.G.ANANTHANARAYANAN RESPONDENTS: 1 UNION OF INDIA REPRESENTED BY REVENUE SECRETARY, MINISTRY OF FINANCE, NEW DELHI 110 001 2 THE COMMISSIONER OF CENTRAL TAXES AND CENTRAL EXCISE OFFICE OF THE COMMISSIONER OF CENTRAL TAXES AND CENTRAL EXCISE (APPEALS), COCHIN COMMISSIONERATE, CR BUILDINGS, I S PRESS ROAD, COCHIN 682 018 3 ASSISTANT COMMISSIONER OF CENTRAL TAXES AND CENTRAL EXCISE,GST BHAVAN, PRESS CLUB ROAD, TRIVANDRUM 695 001 4 SUPERINTENDENT, OFFICE OF THE SUPERINTENDANT, CENTRAL GST AND CENTRAL EXCISE, KAZHAKOOTAM RANGE, THOTTUMUGHAM BUILDINGS MUKKOLAKKAL, KAZHAKKOTTAM, THIRUVANANTHAPURAM 695 582 5 CHIEF CONTROLLER, GOVERNMENT OF INDIA, DEPARTMENT OF SPACE, VIKRAM SARABHAI SPACE CENTRE, THUMBA, TRIVANDRUM 695 022 OTHER PRESENT: SR SC SRI SREELAL WARRIER., CGC SRI. KRISHNA S. THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 21.08.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WPC No.21481 of 2019 2 JUDGMENT Dated this the 21st day of August 2019 Heard Sri Manoj Pillai, learned counsel for the petitioner and Sri Sreelal Warrier, learned Standing Counsel and Smt.C.Krishna, learned Central Government Counsel.
Learned counsel appearing for the parties consented to disposing of the writ petition. The petitioner seeks appropriate direction to the fifth respondent to afford opportunity of personal hearing/audience while considering and disposing of Ext.P2 request made by the petitioner.
The learned counsel appearing for the fifth respondent submits that the fifth respondent has no objection to afford audience to petitioner.
The petitioner is given liberty to re-submit Ext.P2 request accompanied by a copy of this judgment within one week from today. Fifth respondent within four weeks thereafter gives a date for hearing and intimates the date to petitioner. Petitioner appears
WPC No.21481 of 2019 3 on the date so appointed and a decision is taken and communicated within two weeks thereafter. The entire exercise will be completed within six weeks. The writ petition is disposed of as above. S.V.BHATTI JUDGE Css/
WPC No.21481 of 2019 4 APPENDIX PETITIONER'S EXHIBITS: EXHIBIT P1OF THE LETTER DATED 24-06-2019 ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER. EXHIBIT P2OF THE LETTER DATED 01/07/2019 ISSUED TO THE 5TH RESPONDENT BY THE PETITIONER. EXHIBIT P3OF THE LETTER DATED 01/07/2019 ISSUED BY THE PETITIONER TO THE 4TH RESPONDENT EXHIBIT P4OF THE LETTER DATED 17/07/2019 ISSUED BY THE PETITIONER'S ADVOCATE TO 5TH 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.