White Metal Aluminium Trading Company 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 12TH DAY OF APRIL 2019 / 22ND CHAITHRA, 1941 WP(C).No. 12153 of 2019 PETITIONER/S: M/S.WHITE METAL ALUMINIUM TRADING COMPANY, AZHIKODE, KODUNGALLUR - 680 666 REPRESENTED BY ITS MANAGING PARTNER BEERU P.A. BY ADVS. SRI.P.N.DAMODARAN NAMBOODIRI SHRI. HRITHWIK D. NAMBOOTHIRI RESPONDENT/S: 1 THE STATE TAX OFFICER STATE GST DEPARTMENT, KODUNGALLUR 680 664 2 THE DEPUTY COMMISSIONER (APPEALS) SG & ST DEPARTMENT, THRISSUR 680 004. 3 THE ASSISTANT COMMISSIONER, STATE GST DEPARTMENT, IRINJALAKUDA - 680 125. OTHER PRESENT: GP.DR.THUSHARA JAMES THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 12.04.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No. 12153/2019 -2- J U D G M E N T Heard Sri P.N. Damodaran, 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.P3 series of delay petitions and Ext.P4 series of 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 P4 series of 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. 12153/2019 -3- APPENDIX EXHIBIT P1OF THE ASSESSMENT ORDER NO.32081001636 DATED 21.12.2018 FOR THE YEAR 2014-15 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER EXHIBIT P1AOF THE ASSESSMENT ORDER NO.32081001636 DATED 31.12.2018 FOR THE YEAR 2016-17 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER EXHIBIT P2OF THE FIRST APPEAL DATED 02.04.2019 FOR THE YEAR 2014-15 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT EXHIBIT P2AOF THE FIRST APPEAL DATED 02.04.2019 FOR THE YEAR 2016-17 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT EXHIBIT P3OF THE DEPAY CONDONATION PETITION DATED 02.04.2019 FOR THE YEAR 2014-15 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT EXHIBIT P3AOF THE DEPAY CONDONATION PETITION DATED 02.04.2019 FOR THE YEAR 2016-17 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT EXHIBIT P4OF THE STAY PETITION DATED 02.04.2019 FILED BY THE PETITIONER BEFORE THE 2ND RESPODNENT FOR THE YEAR 2014-15 EXHIBIT P4AOF THE STAY PETITION DATED 02.04.2019 FILED BY THE PETITIONER BEFORE THE 2ND RESPODNENT FOR THE YEAR 2016-17
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.