Appas Ramachandra Patel vs. State Of Kerala

Original PDF →
WP(C)/11701/2019HC KeralaGSTCNR KLHC01029522201917 April 2019Bench: HONOURABLE SMT. JUSTICE P.V.ASHA,HONOURABLE MR. JUSTICE SATHISH NINAN3 pages

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE SMT. JUSTICE P.V.ASHA & THE HONOURABLE MR. JUSTICE SATHISH NINAN WEDNE AY, THE 17TH DAY OF APRIL 2019 / 27TH CHAITHRA, 1941 WP(C).No. 11701 of 2019-K PETITIONER/S: APPAS RAMACHANDRA PATEL AGED 50 YEARS S/O.RAMACHANDRA PATEL, RESIDING @ PARVATHY NIVAS, TT R COMPOUND, MAIN ROAD KOLLAM, KOLLAM DISTRICT. BY ADVS. SRI.K.N.RADHAKRISHNAN(THIRUVALLA) SMT.P.SREESHA SRI.R.KISHORE (KALLUMTHAZHAM) RESPONDENT/S: 1 STATE OF KERALA, TO BE REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA, COCHIN, PIN- 682031. 2 DIRECTOR GENERAL OF POLICE, KERALA POLICE HEAD QUARTERS, VAZHUTHACAUD, TRIVANDRUM- 695014. 3 CITY POLICE COMMISSIONER, COMMISSIONER OFFICE, RESERVE CAMP, KOLLAM- 691001. 4 CIRLCE INSPECTOR OF POLICE, EAST POLICE STATION, KOLLAM- 691001. 5 SUB INSPECTOR OF POLICE, EAST POLICE STATION, KOLLAM- 691001. OTHER PRESENT: SRI.V.TEKCHAND GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 17.04.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

P.V.ASHA&SATHISH NINAN JJ. WP(C) No.11701 of 2019 Dated this the 17th day April, 2019 JUDGMENT Sathish Ninan, J. The Writ Petition is filed alleging harassment by the Police. The learned Government Pleader on instructions submits that a portion of the gold alleged to have been stolen from a jewellery has been recovered from the petitioner's business concern. The petitioner has fully cooperated with the search in connection with that. It is further submitted that the petitioner will not be harassed. This submission is recorded. No further orders are called for. The Writ Petition is closed. P.V.ASHA JUDGE SATHISH NINAN JUDGE Rkc

:3: APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 THEOF THE RECEIPT FOR THE RENEWAL OF THE LICENSE FEE PAID TO THE KOLLAM CORPORATION DATED 2ND MARCH 2019. EXHIBIT P2 THEOF THE FORM GSTR-3B UNDER RULE 61(5) OF THE GST FOR THE YEAR 2018-19. EXHIBIT P3 THEOF THE INCOME TAX RETURN OF THE PETITIONER FOR THE ASSESSMENT YEAR 2018-19. EXHIBIT P4 THEOF THE INCOME TAX RETURN FOR THE ASSESSMENT YEAR 2018-19 IN THE NAME OF THE PETITIONERS JEWELLERY. EXHIBIT P5 THEOF THE FIR NO.1085/2018 OF THE KOLLAM EAST POLICE STATION DATED 07.07.2018. EXHIBIT P6 THEOF THE MAHAZAR IN EXHIBIT P5 PREPARED BY THE 5TH RESPONDENT DATED 04.04.2019.

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.