Tharakans Royal Jewellery vs. The Assistant Commissioner Of State Tax - Ii
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI MONDAY, THE 27TH DAY OF MAY 2019 / 6TH JYAISHTA, 1941 WP(C).No. 14485 of 2019 PETITIONER/S: THARAKANS ROYAL JEWELLERY SHAPE BUILDING, KUNNUMKULAM, THRISSUR-680 503, REPRESENTED BY ITS MANAGING PARTNER SR.DIX FRANCIS. BY ADV. SRI.K.S.HARIHARAN NAIR RESPONDENT/S: 1 THE ASSISTANT COMMISSIONER OF STATE TAX - II STATE GOODS AND SERVICES TAX DEPARTMENT, KERALA, SPECIAL CIRCLE, THRISSUR-680 004. 2 THE DEPUTY COMMISSIONER OF STATE TAX(APPEALS), OFFICE OF THE DEPUTY COMMISSIONER(APPEALS), STATE GST COMPLEX, POOTHOLE, THRISSUR-680 004. 3 THE ASSISTANT COMMISSIONER OF STATE TAX, SGST DEPARTMENT, TAX COMPLEX, POOTHOLE, THRISSUR-680
OTHER PRESENT: GP. DR. THUSHARA JAMES THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 27.05.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No.14485/2019 -2- J U D G M E N T Heard Sri. K.S. Hariharan Nair, the petitioner's counsel and Dr.Thushara James, the learned Government Pleader.
The petitioner prays for a direction to the second respondent to consider and dispose of Ext.P5 delay petition (36 days' delay) and Ext.P3 stay petition 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.P5 and P3, delay and 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 jjj
W.P.(C) No.14485/2019 -3- APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF ASSESSMENT ORDER DATED 26.04.2018 ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2011-12. EXHIBIT P2 COPY OF THE APPEAL MEMORANDUM DATED 10.05.2019 AGAINST EXT.P1. EXHIBIT P3 COPY OF THE STAY PETITION DATED 10.05.2019 IN EXT.P2 APPEAL. EXHIBIT P4 COPY OF THE REVENUE RECOVERY NOTICE DATED 06.04.2019 ISSUED BY THE 3RD RESPONDENT. EXHIBIT P5 COPY OF THE DELAY CONDONATION PETITION DATED 23.05.2019.
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.