Jayasree Vijayan vs. The Commercial Tax Officer
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE TUE AY ,THE 19TH DAY OF MARCH 2019 / 28TH PHALGUNA, 1940 WP(C).No. 8218 of 2019 PETITIONER/S: JAYASREE VIJAYAN, PROPRIETRIX, M/S.K.R.SANKARAPILLAI SON, KAIPUZHA, PUTHENVEEDU, IRINGOLE P.O., PERUMBAVOOR, PIN-683545. BY ADVS. SRI.P.N.DAMODARAN NAMBOODIRI SHRI. HRITHWIK D. NAMBOOTHIRI RESPONDENT/S: 1 THE COMMERCIAL TAX OFFICER, 2ND CIRCLE, STATE GST DEPARTMENT, PERUMBAVOOR-683542. 2 THE ASSISTANT COMMISSIONER (APPEALS) STATE GST DEPARTMENT, ERNAKULAM-682011. 3 THE ASSISTANT COMMISSIOENR, STATE GST DEPARTMENT, MUVATTUPUZHA-686661. STATE GST DEPARTMENT, MUVATTUPUZHA-686661. BY SMT.THUSHARA JAMES GOVERNMENT PLEADER THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 19.03.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 8218 of 2019 2 JUDGMENT The petitioner as against Ext.P1 assessment order passed by the Ist respondent, the petitioner filed Ext.P2 appeal along with Ext.P3 delay condonation application and Ext.P4 stay petition before the 2nd respondent. In the light of the above, there shall be a direction to the 2nd respondent to dispose of the stay petition and delay application within two months. Till the disposal of stay petition and delay application, all coercive steps to recover the demand based on the order impugned in the appeal, shall be deferred. The writ petition is disposed of as above. A.MUHAMED MUSTAQUE JUDGE SMA
WP(C).No. 8218 of 2019 3 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE ASSESSMENT ORDER NO. 32151353422/2016-17 DATED 9/10/2018 FOR THE YEAR 2016-17 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER. EXHIBIT P2OF THE FIRST APPEAL DATED 13/3/2019 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT FOR THE YEAR 2016-17. EXHIBIT P3OF THE DELAY CONDONATION PETITION DATED 13/3/2019 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT FOR THE YEAR 2016-17. EXHIBIT P4OF THE STAY PETITION DATED 13/3/2019 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT FOR THE YEAR 2016-17. RESPONDENT(S)' EXHIBITS :- NIL SMA
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.