M/S.Teekay Agencies vs. Assistant Commissioner Of State Tax Spl. Circle
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI WEDNE AY, THE 22ND DAY OF MAY 2019 / 1ST JYAISHTA, 1941 WP(C).No. 8766 of 2019 PETITIONER/S: M/S.TEEKAY AGENCIES, VALAYAMKULAM, P.O. KOKKUR-679 591, REP. BY T.K. SAJU, PROPRIETOR. BY ADVS. SRI.P.RAGHUNATH SRI.PREMJIT NAGENDRAN RESPONDENT/S: 1 ASSISTANT COMMISSIONER OF STATE TAX: SPL. CIRCLE, STATE GST DEPARTMENT, MALAPPURAM-676 505 2 THE VAT APPELLATE TRIBUNAL, ADDL. BENCH KOZHIKODE-673 032 3 THE INSPECTING ASSISTANT COMMISSIONER OF STATE TAX STATE GST DEPT. MALAPPURAM-676 505 OTHER PRESENT: GP DR. THUSHARA JAMES THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 22.05.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No.8766/2019 -2- J U D G M E N T The learned counsel for the petitioner states that the prayer in the writ petition has become infructuous and the writ petition dismissed accordingly. Recording the submission, the writ petition is dismissed as infructuous. S.V.BHATTI JUDGE jjj
W.P.(C) No.8766/2019 -3- APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 PHOTOCOPY OF ASSESSMENT ORDER FOR THE YEAR 2014-15 DT. 30.12.2016. EXHIBIT P2 PHOTOCOPY OF APPELLATE ORDER IN VATA NO. 400/2017 DT. 29.11.2017 FOR 2014-15 EXHIBIT P3 PHOTOCOPY OF THE APPEAL FILED FOR THE YEAR 2014- 15 BEFORE SECOND RESPONDENT. EXHIBIT P4 PHOTOCOPY OF THE APPLICATION FOR CONDONATION FOR DELAY FILED ALONG WITH EXT.P3. EXHIBIT P5 PHOTOCOPY OF THE APPLICATION STAY FILED ALONG WITH EXT.P3. EXHIBIT P6 COPY OF RR NOTICE DT. 16.12.2017. EXHIBIT P7 COPY OF JUDGMENT DT. 14.02.2019 IN WPC NO. 4422/2019
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.