V.P.Madhusudanan vs. State Of Kerala
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE THE CHIEF JUSTICE MR.HRISHIKESH ROY & THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR THUR AY, THE 27TH DAY OF JUNE 2019 / 6TH ASHADHA, 1941 W.A.No.2311 of 2015 AGAINST THE JUDGMENT IN WPC 5465/2013 of HIGH COURT OF KERALA DATED 12-10-2015 APPELLANT/PETITIONER: V.P.MADHUSUDANAN VALIYAPARAMBIL HOUSE, AROOR P.O., ALAPPUZHA DISTRICT. BY ADV. SRI.T.G.RAJENDRAN RESPONDENTS/RESPONDENTS: 1 STATE OF KERALA REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-6950 01. 2 THE SECRETARY TO GOVERNMENT LOCAL SELF GOVERNMENT DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001. 3 THE KERALA CULTURAL ACTIVISTS WELFARE FUND BOARD REPRESENTED BY ITS SECRETARY, THIRUVANANTHAPURAM-695 001. BY ADVS. GOVERNMENT PLEADER TEK CHAND SMT.P.K.RADHIKA, SC, KERALA STATE CULTURAL ACTIVISTS WELFARE SR.ADV. SRI. SUDHI VASUDEVAN FOR R3. SRI.C.UNNIKRISHANAN THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 27.06.2019, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
W.A.No.2311 of 2015 : 2 : JUDGMENT Hrishikesh Roy, C.J. The learned counsel Sri.V.A.Vinod appearing for the appellant submits that in view of the imposition of the GST regime, the appellant is not interested to pursue this matter. In view of such submission made by the appellant's lawyer, the case is dismissed as not pressed. HRISHIKESH ROY
CHIEF JUSTICE A.K.JAYASANKARAN NAMBIAR JUDGE jes
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.