Mridhul Timber Depot PVT LTD vs. The State Of Kerala
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI MONDAY, THE 01ST DAY OF JULY 2019 / 10TH ASHADHA, 1941 WP(C).No.17841 of 2019 PETITIONER/S: MRIDHUL TIMBER DEPOT PVT LTD VENGINISSERY, PARALAM P.O, THRISSUR-680 575 REPRESENTED BY ITS MANAGING DIRECTOR SHIJI. BY ADVS. SRI.P.N.DAMODARAN NAMBOODIRI SHRI. HRITHWIK D. NAMBOOTHIRI RESPONDENT/S: 1 THE STATE OF KERALA, REPRESENTED BY THE LAW SECRETARY, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001. 2 THE DEPUTY COMMISSIONER (APPEALS). STATE GST DEPARTMENT, POOTHOLE, THRISSUR-680 004 BY DR. THUSHARA JAMES, GOVERNMENT PLEADER THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 01.07.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.17841 of 2019 2 JUDGMENT
Heard Sri P.N. Damodaran Namboodiri, the petitioner's counsel and Dr. Thushara James, the learned Government Pleader for respondents.
The learned counsel appearing for the parties submit that the prayer in the writ petition is substantially covered by the orders of this Court: one reported in Steel Industrials Kerala Ltd. v. Assistant Commissioner [2005 (4) KLT 81] and another unreported judgment dated 26.09.2018 in W.P.(C) No.27350 of 2018. 3. The statement of the counsel is placed on record and accepted. I have perused the decisions on which the counsel have referred to and am satisfied that by following the view taken in the aforementioned cases the writ petition can be disposed of.
The writ petition is accordingly disposed of in terms of the judgment dated 26.09.2018 in W.P.(C) No.27350 of 2018. For convenience the Registry is directed to enclose a
WP(C).No.17841 of 2019 3 copy of the judgment dated 26.09.2018 in W.P.(C) No.27350 of 2018. S.V.BHATTI JUDGE ajt
WP(C).No.17841 of 2019 4 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE NOTIFICATION S.R.O NO. 315/2016 DATED 07.04.2016 ISSUED BY THE GOVERNMENT OF KERALA. EXHIBIT P2OF THE NOTIFICATION S.R.O NO. 226/2002 DATED 05.04.2002 ISSUED BY THE GOVERNMENT OF KERALA. EXHIBIT P3OF THE DEFECT NOTICE IN KVAT- 354/19 DATED 24.06.2019 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER. EXHIBIT P4OF THE JUDGMENT IN W.P.(C) NO. 14499/2019 DATED 27.05.2019.
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.