Net Connect Technology vs. The State Tax Officer
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI FRIDAY, THE 31ST DAY OF MAY 2019 / 10TH JYAISHTA, 1941 WP(C).No. 15016 of 2019 PETITIONER: NET CONNECT TECHNOLOGY CHITTEDATH HOUSE, MANAMTHADAM, PUTHENCRUZ P.O., ERNAKULAM-682 308, REPRESENTED BY ITS PRORPRIETOR R.NARAYANA DAS. BY ADV. SRI.S.ANIL KUMAR (TRIVANDRUM) RESPONDENTS: 1 THE STATE TAX OFFICER SQUAD NO.II, STATE GOODS AND SERVICES TAX DEPARTMENT, POOTHOLE, THRISSUR-680 004. 2 THE DEPUTY COMMISSIONER(APPEALS) STATE GST DEPARTMENT, POOTHOLE, THRISSUR-680 004. 3 THE ASSISTATNT COMMISIONER, STATE GOODS AND SERVICES TAX DEPARTMENT, MUVATTUPUZHA, ERNAKULAM DISTRICT-686 669. GP. DR. THUSHARA JAMES THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 31.05.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 15016 of 2019 2 JUDGMENT Heard Sri. S. Anil Kumar, 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 Ac
WP(C).No. 15016 of 2019 3 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF PENALTY ORDER DATED 12.02.2019 FOR RS.3,96,600/- ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2014-15. EXHIBIT P1 A COPY OF PENALTY ORDER DATED 12.02.2019 FOR RS.3,95,000/- ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2014-15. EXHIBIT P2 COPY OF APPEAL MEMORANDUM AGAINST EXT.P1. EXHIBIT P2 A COPY OF APPEAL MEMORANDUM AGAINST EXT.P1(A). EXHIBIT P3 COPY OF STAY PETITION FILED IN EXT.P2 APPEAL. EXHIBIT P3 A COPY OF STAY PETITION FILED IN EXT.P2(A) APPEAL. EXHIBIT P4 COPY OF DEMAND NOTICE DATED 06.05.2019 ISSUED BY THE 3RD RESPONDENT UNDER THE RR ACT IN RESPECT OF EXT.P1(A). RESPONDENT'S EXHIBITS : NIL
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.