B.Prathapan vs. State Of Kerala
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE V.CHITAMBARESH & THE HONOURABLE MR. JUSTICE ASHOK MENON TUE AY, THE 11TH DAY OF JUNE 2019 / 21ST JYAISHTA, 1941 OP(KAT).No. 225 of 2019 AGAINST THE ORDER/JUDGMENT IN OA (EKM) 2131/2018 of KERALA ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM DATED 01-03-2019 PETITIONER/APPLICANT: B.PRATHAPAN AGED 54 YEARS, S/O. LATE. R. BALAKRISHNAN, STATE TAX OFFICE (ENQUIRY), STATE G.S.T. DEPARTMENT, KASARAGOD, NOW WORKING AS STATE TAX OFFICER-I, KASARAGOD, RESIDING AT 'VARADANAM', PIRAYIRI P.O., PALAKKAD, PIN - 678 004. BY ADVS. SRI.S.P.ARAVINDAKSHAN PILLAY SMT.N.SANTHA SRI.V.VARGHESE SRI.PETER JOSE CHRISTO SRI.S.A.ANAND SMT.K.N.REMYA SMT.L.ANNAPOORNA SHRI.VISHNU V.K. KUM.ABHIRAMI K. UDAY
OP(KAT).No. 225 of 2019 2 RESPONDENTS/RESPONDENTS: 1 STATE OF KERALA REPRESENTED BY THE SECRETARY TO GOVERNMENT, TAXES DEPARTMENT, THIRUVANANTHAPURAM, PIN - 695 001. 2 THE CHIEF COMMISSIONER THIRUVANANTHAPURAM, PIN - 695 033, (COMMISSIONER OF STATE GST DEPARTMENT) 3 THE ADDITIONAL EXCISE COMMISSIONER (ADMN) THIRUVANANTHAPURAM, PIN - 695 033. 4 THE CONVENER DEPARTMENTAL PROMOTION COMMITTEE (HIGHER), TAXES DEPARTMENT, THIRUVANANTHAPURAM, PIN - 695 001. OTHER PRESENT: SRI.P.N.SANTHOSH-SR.GP THIS OP (KERALA ADMINISTRATIVE TRIBUNAL) HAVING COME UP FOR ADMISSION ON 11.06.2019, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
OP(KAT).No. 225 of 2019 3 JUDGMENT V.Chitambaresh, J. The learned Counsel for the petitioner seeks permission to withdraw the Original Petition. Permission granted and the Original Petition is dismissed as withdrawn. V.CHITAMBARESH JUDGE ASHOK MENON dkr JUDGE
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.