T.S.Kalyanarama Iyer vs. The State Tax Officer
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI WEDNE AY, THE 10TH DAY OF APRIL 2019 / 20TH CHAITHRA, 1941 WP(C).No. 11517 of 2019 PETITIONER: T.S.KALYANARAMA IYER AGED 56 YEARS TEXTILE DEALER, POST OFFICE ROAD, THRISSUR DISTRICT, REPRESENTED BY ITS PARTNER R.UMA. BY ADVS. SRI.S.ANIL KUMAR (TRIVANDRUM) SRI.M.RAJAGOPAL RESPONDENTS: 1 THE STATE TAX OFFICER STATE GOODS AND SERVICES TAX DEPARTMENT, 4TH CIRCLE, POOTHOLE, THRISSUR-680 004. 2 THE DEPUTY COMMISSIONER (APPEALS) STATE GST DEPARTMENT, POOTHOLE, THRISSUR-680 004. SR. GP. SRI. C.K. GOVINDAN THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 10.04.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
-2- WP(C).No. 11517 of 2019 JUDGMENT Heard Sri. S.Anil Kumar, the learned counsel for the petitioner and Sri. C.K Govindan, the learned Senior Government Pleader.
The petitioner prays for a direction to the 2nd respondent to consider and dispose of Exts.P3, P3(a) & P3(b) stay petitions and Exts.P2, P2(a) & P2(b) appeals expeditiously.
Having regard to the circumstances of the case the writ petition is disposed of directing the 2nd respondent to consider and dispose of Exts.P3, P3(a) & P3(b) stay petitions within two months; Exts.P2, P2(a) & P2(b) appeals preferably within six months from the date of receipt of a copy of this judgment. Recovery proceedings pursuant to the orders under appeal before the 2nd respondent are stayed for two months from today. S.V.BHATTI JUDGE JS
-3- WP(C).No. 11517 of 2019 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF ASSESSMENT ORDER DATED 10.5.2018 ISSUED BY THE IST RESPONDENT FOR THE YEAR 2011-12. EXHIBIT P1 A COPY OF ASSESSMENT ORDER DATED 10.5.2018 ISSUED BY THE IST RESPONDENT FOR THE YEAR 2012-13. EXHIBIT P1 B COPY OF ASSESSMENT ORDER DATED 28.5.2018 ISSUED BY THE IST RESPONDENT FOR THE YEAR 2013-14. EXHIBIT P2 COPY OF APPEAL MEMORANDUM AGAINST EXT.P1. EXHIBIT P2 A COPY OF APPEAL MEMORANDUM AGAINST EXT.P1(A). EXHIBIT P2 B COPY OF APPEAL MEMORANDUM AGAINST EXT.P1(B). EXHIBIT P3 COPY OF STAY PETITION FILED IN EXT.P2 APPEAL. EXHIBIT P3 A COPY OF STAY PETITION FIELD IN EXT.P2(A) APPEAL. EXHIBIT P3 B COPY OF STAY PETITION FILED IN EXT.P2(B) APPEAL.
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.