Dimebag Solutions (Private) Limited vs. Assistant State Tax Officer
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN TUE AY, THE 07TH DAY OF MAY 2019 / 17TH VAISAKHA, 1941 WP(C).No. 13043 of 2019 PETITIONER/S: DIMEBAG SOLUTIONS (PRIVATE) LIMITED DIMEBAG HOUSE,MELATHUMELA,VATTIYOORKAVU.P.O, THIRUVANANTHAPURAM-695013, REPRESENTED BY ITS DIRECTOR ALTHAF.A. BY ADVS. SRI.K.M.FIROZ SMT.M.SHAJNA RESPONDENT/S: 1 ASSISTANT STATE TAX OFFICER SQUAD NO.III,STATE GST DEPARTMENT, WAYANAD AT MANATHAVADY,KERALA, PIN-670645. 2 JOINT COMMISSIONER OF STAT TAX-1, STATE GST DEPARTMENT, THIRUVANANTHAPURAM-695001. 3 THE STATE OF KERALA, REPRESENTED BY CHIEF SECRETARY, SECRETARIAT,THIRUVANANTHAPURAM-695001. 4 UNION OF INDIA, REPRESENTED BY REVENUE SECRETARY, DEPARTMENT OF REVENUE,MINISTRY OF FINANCE, GOVERNMENT OF INDIA, NORTH BLOCK,NEW DELHI-110001. BY ADVS. SHRI.P.VIJAYAKUMAR, ASG OF INDIA SRI SUNIL KUMAR KURIAKOSE- GOVERNMENT PLEADER SRI. SHAMSUDHEEN V.K. - GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 07.05.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WPC 13043/19 2 JUDGMENT The petitioner seeks permission to withdraw this writ petition. Permission is granted with liberty to prosecute
the proceedings
before
the adjudicating authority. Contentions of the parties are left open. ANU SIVARAMAN RR 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.