Beauty Silks vs. The State Tax Officer
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI WEDNE AY, THE 19TH DAY OF JUNE 2019 / 29TH JYAISHTA, 1941 WP(C).No.16670 of 2019 PETITIONER: BEAUTY SILKS CALICUT ROAD, EDAPPAL MALAPPURAM DISTRICT, KERALA-679 576, REPRESENTED BY ITS MANAGING PARTNER P.S MUBARAK. BY ADVS. SRI.K.S.HARIHARAN NAIR SRI.P.F.JOY RESPONDENTS: 1 THE STATE TAX OFFICER OFFICE OF THE STATE TAX OFFICER, STATE SGST DEPARTMENT, PONNANI, MALAPPURAM DISTRICT, PIN 679 582. 2 THE DEPUTY COMMISSIONER OF STATE TAX (APPEALS), NIRMAL ARCADE BUILDING, ERANHIPALAM (PO), KOZHIKODE-673 006 3 THE ASSISTANT COMMISSIONER OF STATE TAX, STATE GST DEPARTMENT, MALAPPURAM AT MANJERI-676 121. GP. DR. THUSHARA JAMES THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 19.06.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
-2- WP(C).No.16670 of 2019 JUDGMENT Heard Sri. K.S Hariharan Nair, the learned counsel for the petitioner and Dr.Thushara James, the learned Government Pleader.
The petitioner prays for a direction to the second respondent to consider and dispose of Exts.P3 and P3(a) stay petitions expeditiously.
Having regard to the circumstances of the case the writ petition is disposed of directing the second respondent to consider and dispose of Exts.P3 and P3(a) stay petitions as expeditiously as possible, preferably within two months from the date of receipt of a copy of this judgment. The recovery proceedings pursuant to the orders under appeal before the second respondent are stayed for two months from today. S.V.BHATTI JUDGE JS
-3- WP(C).No.16670 of 2019 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF ASSESSMENT ORDER DATED 14.12.2018 FOR THE YEAR 2012-13 ISSUED BY THE 1ST RESPONDENT EXHIBIT P1 A COPY OF ASSESSMENT ORDER DATED 14.12.2018 FOR THE YEAR 2016-17 ISSUED BY THE 1ST RESPONDENT EXHIBIT P2 COPY OF THE APPEAL MEMORANDUM DATED 20.3.2019 AGAINST EXT P1. EXHIBIT P2 A COPY OF THE APPEAL MEMORANDUM DATED 20.3.2019 AGAINST EXT P1(A) EXHIBIT P3 COPY OF THE STAY PETITION DATED 20.3.2019 IN EXT P2 APPEAL EXHIBIT P3 A COPY OF THE APPEAL STAY PETITION DATED 20.3.2019 IN EXT P2(A) APPEAL EXHIBIT P4 COPY OF THE APPEAL REVENUE RECOVERY NOTICE DATED 7.5.2019 ISSUED BY THE 3RD RESPONDENT FOR THE YEAR 2012-13. EXHIBIT P4 A COPY OF THE APPEAL REVENUE RECOVERY NOTICE DATED 7.5.2019 ISSUED BY THE 3RD RESPONDENT FOR THE YEAR 2016-17
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.