Renjini Eye Care vs. The State Tax Officer(Ib)
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE THUR AY ,THE 21ST DAY OF MARCH 2019 / 30TH PHALGUNA, 1940 WP(C).No. 8618 of 2019 PETITIONER/S: RENJINI EYE CARE NEAR POWER HOUSE, THRIPUNITHURA, VYTTILA, ERNAKULAM-682019, REPRESENTED BY ITS PARTNER DR.N.S.D.RAJU. BY ADV. SRI.K.S.HARIHARAN NAIR RESPONDENT/S: 1 THE STATE TAX OFFICER(IB), KERALA STATE GST DEPARTMENT, MATTANCHERRY AT MINI CIVIL STATION, ALUVA, PIN-683001. 2 THE DEPUTY COMMISSIONER (APPEALS), COMMERCIAL TAXES, ERNAKULAM-682015. 3 THE DEPUTY TAHSILDAR, KANAYANOOR TALUK, ERNAKULAM-682011. MM JASMINE GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 21.03.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 8618 of 2019 2 JUDGMENT The petitioner, impugning Exts.P1 to P1(b) modified penalty orders for the assessment years 2005-06 to 2007-08, passed by the 1st respondent under the Kerala Value Added Tax Act, filed Exts.P2 to P2(b) appeals before the 2nd respondent. The petitioner has also filed Ext.P3 to P3(b) stay petitions before the 2nd respondent. In the meanwhile, coercive proceedings have been initiated. It is in this context, the writ petition has been filed.
In view of the above, there shall be a direction to the 2nd respondent to take a decision on Ext.P3 to P3(b) stay petitions within a period of two months from the date of receipt of a copy of this judgment. Till
WP(C).No. 8618 of 2019 3 then, the recovery proceedings pursuant to the impugned order in the appeal shall be kept in abeyance. The writ petition is disposed of as above. A.MUHAMED MUSTAQUE SB/22/03/19 JUDGE
WP(C).No. 8618 of 2019 4 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF MODIFIED PENALTY ORDER DATED 4.6.2018 FOR THE YEAR 2005-06 ISSUED BY THE 1ST RESPONDENT. EXHIBIT P1 A COPY OF MODIFIED PENALTY ORDER DATED 4.6.2018 FOR THE YEAR 2006-07 ISSUED BY THE 1ST RESPONDENT. EXHIBIT P1 B COPY OF MODIFIED PENALTY ORDER DATED 24.10.2018 FOR THE YEAR 2007-08 ISSUED BY THE 1ST RESPONDENT. EXHIBIT P2 COPY OF THE APPEAL MEMORANDUM DATED 18.3.2019 AGAINST EXT.P1. EXHIBIT P2 A COPY OF THE APPEAL MEMORANDUM DATED 18.3.2019 AGAINST EXT.P1(A). EXHIBIT P2 B COPY OF THE APPEAL MEMORANDUM DATED 18.3.2019 AGAINST EXT.P1(B). EXHIBIT P3 COPY OF THE STAY PETITION DATED 18.3.2019 IN EXT.P2 APPEAL. EXHIBIT P3 A COPY OF THE STAY PETITION DATED 18.3.2019 IN EXT.P2(A) APPEAL. EXHIBIT P3 B COPY OF THE STAY PETITION DATED 18.3.2019 IN EXT.P2(B) APPEAL. EXHIBIT P4 COPY OF THE REVENUE RECOVERY NOTICE DATED 30.1.2019 ISSUED BY THE 3RD RESPONDENT FOR THE YEAR 2005-06. EXHIBIT P4 A COPY OF THE REVENUE RECOVERY NOTICE DATED 30.1.2019 ISSUED BY THE 3RD RESPONDENT FOR THE YEAR 2006-07. EXHIBIT P4 B COPY OF THE REVENUE RECOVERY NOTICE DATED 30.1.2019 ISSUED BY THE 3RD RESPONDENT FOR THE YEAR 2007-08. RESPONDENTS EXTS: NIL //// P.A 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.