Smartuff Glass LTD vs. K.R.Uday Bhaskar
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU WEDNE AY,THE 27TH DAY OF FEBRUARY 2019 / 8TH PHALGUNA, 1940 Con.Case(C).No. 21 of 2019 IN WP(C). 12592/2018 AGAINST THE JUDGMENT IN WP(C) 12592/2018 of HIGHCOURT PETITIONER/S: SMARTUFF GLASS LTD THANDIYAM PARAMBIL HOUSE, EDAMUTTOM POST, TRICHUR, KERALA STATE-680568, REPRESENTED BY THE DESIGNATED PARTNER HARI BALAKRISHNAN. BY ADVS. SRI.M.UNNIKRISHNA MENON SRI.C.CHANDRASEKHARAN RESPONDENT/S: 1 K.R.UDAY BHASKAR, (FATHERS NAME AND AGE NOT KNOWN TO THE PETITIONER), THE UNION OF INDIA, THROUGH THE PRINCIPAL CHIEF COMMISSIONER OF GST AND CENTRAL EXCISE, CHALAKKUDY DIVISION, IRINJALAKKUDA RANGE-680307. 2 K R UDAY BHASKAR (FATHERS NAME AND AGE NOT KNOWN TO THE PETITIONER), THE STATE OF KERALA, THROUGH COMMISSIONER OF STATE GST, GST BHAVAN, THIRUVANANTHAPURAM-695001. 3 PRAKASH KUMAR, IAS, THE CHAIRMAN, GOODS AND SERVICE TAX NETWORK, EAST WING, 4TH FLOOR WOROT MARK-1, ACER CITY, NEW DELHI- 110037. 4 DR. RAJAN N KHOBRAGADE, IAS THE COMMISSIONER, GST DEPARTMENT, KARAMANA, THIRUVANANTHAPURAM-695001. Contempt Case (Civil) No.21/2019 -2- BY ADV. SRI.P.R.SREEJITH,SC,GOODS AND SERVICES TAX NETWORK THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD ON 27.02.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: J U D G M E N T The petitioner's counsel reports that the judgment has been complied with.
Accordingly I close the contempt case. DAMA SESHADRI NAIDU JUDGE jjj APPENDIX PETITIONER'S/S EXHIBITS: ANNEXURE A AOF THE JUDGMENT IN WPC.NO.12592/2018 DATED 24.7.2018 ON THE FILE OF THIS HONOURABLE COURT. ANNEXURE B AOF THE COMMUNICATION OF THE JUDGMENT ON 8.8.2018. Contempt Case (Civil) No.21/2019 -3- ANNEXURE COF THE ORDER OF THE COMMISSIONER OF GST DATED 17.9.2018. ANNEXURE D SCREEN SHOT OF REFUSAL OF TRAN-1 SUBMISSION OF THE PETITIONER. ANNEXURE E PETITIONERS COMMUNICATION TO ALL THE RESPONDENTS DATED 11.10.2018. ANNEXURE F PETITIONERS COMMUNICATION TO ALL THE RESPONDENTS DATED 29.10.2018.
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.