Rajdeep Buildcon Private Limited vs. The State Tax Officer(Wc)
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI TUE AY ,THE 02ND DAY OF APRIL 2019 / 12TH CHAITHRA, 1941 WP(C).No. 10182 of 2019 PETITIONER: RAJDEEP BUILDCON PRIVATE LIMITED CENTRAL UNIVERSITY OF KERALA CAMPUS PERIYA, KASARAGOD-671316 -REPRESENTED BY ITS MANAGING DIRECTOR, SHRI. DILIP POPATLAL DHADIWAL BY ADVS. SRI.T.M.SREEDHARAN (SR.) SMT.DIVYA RAVINDRAN SRI.V.P.NARAYANAN RESPONDENT: 1 THE STATE TAX OFFICER(WC) STATE GST DEPARTMENT, KASARAGOD 671121 2 THE ASSISTANT COMMISSIONER (APPEALS) COMMERCIAL TAXES, KANHANGAD 671122 3 STATE OF KERALA -REPRESENTED BY SECRETARY TO GOVERNMENT TAXES DEPARTMENT, GOVERNMENT SECRETARIAT THIRUVANANTHAPURAM-695002 SR. GP. SRI. C.K. GOVINDAN THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 02.04.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 10182 of 2019 2 JUDGMENT Heard Sri. V.P. Narayanan, the learned counsel for the petitioner and Sri. C.K.Govindan, the learned Senior Government Pleader.
The petitioner prays for a direction to the second respondent to consider and dispose of Ext. P2 appeal and Ext. P2(a) stay petition expeditiously.
Having regard to the circumstances of the case the writ petition is disposed of directing the second respondent to consider and dispose of Ext. P2 appeal and Ext. P2(a) stay petition as expeditiously as possible, preferably within two months from the date of receipt of a copy of this judgment. Recovery proceedings pursuant to the orders under appeal before the second respondent are stayed for two months from today. S.V.BHATTI JUDGE SVP
WP(C).No. 10182 of 2019 3 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE ASSESSMENT ORDER DATED 27.02.2019 ALONG WITH DEMAND NOTICE,PASSED BY THE 1ST RESPONDENT. EXHIBIT P2OF THE MEMORANDUM OF APPEAL DATED 20.03.2019 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT. EXHIBIT P2 AOF THE STAY PETITION DATED 20.03.2019 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT. EXHIBIT P2 BOF THE PETITION FOR EARLY HEARING OF THE APPEAL DATED 20.03.2019 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT. RESPONDENT'S EXHIBITS : NIL //// PA TO 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.