Noufal.K.T vs. State Tax Officer
Original PDF →WP(C)/1009/2019HC KeralaGSTCNR KLHC01002502201914 January 2019Bench: HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE2 pages
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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
MONDAY, THE 14TH DAY OF JANUARY 2019 / 24TH POUSHA, 1940
WP(C).No.1009 of 2019
PETITIONER/S:
NOUFAL.K.T., AGED 31 YEARS, S/O.MOHAMMED.K.T.,
PROPRIETOR, M/S.VILAYUR TRADING COMPANY, VIII/301,
OPP.PETROL PUMP, KARINGANAD KUND, VILAYUR P.O.,
PALAKKAD DISTRICT.
BY ADVS.
SRI.HARISANKAR V. MENON
SMT.K.KRISHNA
SMT.MEERA V.MENON
RESPONDENT/S:
1
STATE TAX OFFICER, STATE GST DEPARTMENT,
PATTAMBI - 679 303.
2
THE COMMISSIONER,
STATE GOODS AND SERVICES TAX DEPARTMENT,
THIRUVANANTHAPURAM -695 001.
3
SECRETARY, TAXES DEPARTMENT,
GOVERNMENT OF KERALA, SECRETARIAT, THIRUVANANTHAPURAM
- 695 001.
BY GOVERNMENT PLEADER, SMT.THUSHARA JAMES
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.01.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.1009 of 2019 2
JUDGMENT In view of the judgment of this Court in W.P.(C)
No.11335/2018 dated 11.1.2019, this writ petition is dismissed. A.MUHAMED MUSTAQUE JUDGE APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF ORDER ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2016-17. RESPONDENTS EXHIBITS:NIL. //// P.A.TO JUDGE ln
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.