Cause title — parties, addresses and appearances
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU
FRIDAY ,THE 11TH DAY OF JANUARY 2019 / 21ST POUSHA, 1940
WP(C).No. 23310 of 2018
PETITIONER:
PRINCE GEORGE
AGED 35 YEARS
PROPRIETOR, TYRE EXPRESS ALIGN,CHERUPUZHA.
BY ADV. SRI.RAJESH NAMBIAR
RESPONDENTS:
1
STATE TAX OFFICER
STATE GOODS AND SERVICE TAX DEPARTMENT,
PAYYANUR, PIN - 670 068.
2
THE COMMISSIONER
STATE GOODS AND SERVICE TAX
DEPARTMENT,THIRUVANANTHAPURAM - 695 001.
3
STATE OF KERALA
REPRESENTED BY ITS SECRETARY,TAXES DEPARTMENT, GOVT.
SECRETARIAT,THIRUVANANTHAPURAM - 695 001.
ADDL. AG K.K. RAVINDRANATH., SPL. G.P. SRI. C.E.
UNNIKRISHNAN., GP DR. THUSHARA JAMES.,
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.01.2019, ALONG WITH WP(C).14908/2018, WP(C).14909/2018,
WP(C).16202/2018, WP(C).16205/2018, WP(C).21006/2018,
WP(C).21610/2018, WP(C).22007/2018, WP(C).22010/2018,
WP(C).22609/2018, WP(C).23002/2018, WP(C).23203/2018,
WP(C).23402/2018, WP(C).23408/2018, WP(C).23506/2018,
WP(C).23605/2018, WP(C).23608/2018, WP(C).23801/2018,
WP(C).23809/2018, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
-2-
WP(C).No. 23310 of 2018 & CONN.CASES.
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU
FRIDAY ,THE 11TH DAY OF JANUARY 2019 / 21ST POUSHA, 1940
WP(C).No. 14908 of 2018
PETITIONER:
A.K. SASI
AGED 46 YEARS
ATHIMATTATHIL HOUSE, NELLIPADAM,
NEMMARA,PALAKKAD DISTRICT.
BY ADVS.
SRI.HARISANKAR V. MENON
SMT.MEERA V.MENON
RESPONDENTS:
1
THE STATE TAX OFFICER (IB)
STATE GOODS & SERVICES TAX DEPARTMENT,
CHITTUR -678 101.
2
THE STATE TAX OFFICER IB
STATE GOODS & SERVICES TAX DEPARTMENT,
PALAKKAD - 678 101.
3
THE COMMISSIONER
STATE GOODS AND SERVICE TAX
DEPARTMENT,THIRUVANANTHAPURAM-695 001.
4
SECRETARY
TAXES DEPARTMENT, GOVERNMENT OF KERALA,SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
5
CENTRAL BOARD OF EXCISE CUSTOMS
DEPARTMENT OF REVENUE, MINISTRY OF
FINANCE,GOVERNMENT OF INDIA, NEW DELHI - 110 001.
-3-
WP(C).No. 23310 of 2018 & CONN.CASES.
ADDL. AG K.K. RAVINDRANATH., SPL. G.P. SRI. C.E.
UNNIKRISHNAN., GP DR. THUSHARA JAMES.,
SR. SC SRI SREELAL WARRIER, CENTRAL BOARD OF EXCISE
AND CUSTOMS
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.01.2019, ALONG WITH WP(C).23310/2018, WP(C).23801/2018,
WP(C).23506/2018, WP(C).14909/2018, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
-4-
WP(C).No. 23310 of 2018 & CONN.CASES.
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU
FRIDAY ,THE 11TH DAY OF JANUARY 2019 / 21ST POUSHA, 1940
WP(C).No. 14909 of 2018
PETITIONER:
ASHRAF ALI V.
AGED 42 YEARS
M/S. RAHMATH TRADERS,KONDOORKARA,
ONGALLUR,PATTAMBI, PALAKKAD- 679 313
BY ADVS.
SRI.HARISANKAR V. MENON
SMT.MEERA V.MENON
RESPONDENTS:
1
THE STATE TAX OFFICER
PATTAMBI- 679 303
2
THE COMMISSIONER
STATE GOODS AND SERVICE TAX
DEPARTMENT,THIRUVANANTHAPURAM- 695 001
3
SECRETARY
TAXES DEPARTMENT,GOVERNMENT OF KERALA,SECRETARIAT,
THIRUVANANTHAPURAM- 695 001
4
CENTRAL BOARD OF EXCISE CUSTOMS
DEPARTMENT OF REVENUE, MINISTRY OF
FINANCE,GOVERNMENT OF INDIA, NEW DELHI- 110 001
ADDL. AG K.K. RAVINDRANATH., SPL. G.P. SRI. C.E.
UNNIKRISHNAN., GP DR. THUSHARA JAMES.,
SR. SC SRI SREELAL WARRIER, CENTRAL BOARD OF EXCISE
AND CUSTOMS
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.01.2019, ALONG WITH WP(C).23310/2018, WP(C).23801/2018,
WP(C).23506/2018, WP(C).14908/2018, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
-5-
WP(C).No. 23310 of 2018 & CONN.CASES.
THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU
FRIDAY ,THE 11TH DAY OF JANUARY 2019 / 21ST POUSHA, 1940
WP(C).No. 16202 of 2018
PETITIONER:
SIGNLAB ADVERTISING
KUNNAMANGALAM, KOZHIKODEREPRESENTED BY IT'S
PROPRIETORSRI.K.PRASHOBH.
BY ADVS.
SRI.K.C.MOHANDAS
SRI.AJI V.DEV
RESPONDENTS:
1
THE STATE TAX OFFICER
WORKS CONTRACT, S.G.S.T DEPARTMENT,KOZHIKODE- 673
001.
2
THE COMMISSIONER OF STATE TAXES
TAX TOWER, KARAMANA, THIRUVANANTHAPURAM- 695 002.
3
THE STATE OF KERALA
REPRESENTED BY IT'S SECRETARY TO TAXES,SECRETARIAT,
THIRUVANANTHAPURAM- 695 002.
4
THE CENTRAL BOARD OF INDIRECT TAXES CUSTOMS
REPRESENTED BY IT'S CHAIRMAN, DEPARTMENT OF
REVENUE,NORTH BLOCK, NEW DELHI- 110 001.
5
THE UNION OF INDIA
REPRESENTED BY IT'S PRINCIPAL SECRETARY, MINISTRY
OF FINANCE, DEPARTMENT OF REVENUE,NORTH BLOCK, NEW
DELHI- 110 001.
ADDL. AG K.K. RAVINDRANATH., SPL. G.P. SRI. C.E.
UNNIKRISHNAN., GP DR. THUSHARA JAMES.,
-6-
WP(C).No. 23310 of 2018 & CONN.CASES.
ADDL. SOLICITOR GENERAL SRI.K.M. NATRAJ., CGC.,
JAISHANKAR V. NAIR.,
SR. SC SRI SREELAL WARRIER, CENTRAL BOARD OF EXCISE
AND CUSTOMS
SRI.RAJESH B., SC, CENTRAL BOARD OF EXCISE &
CUSTOMS
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.01.2019, ALONG WITH WP(C).23809/2018, WP(C).23605/2018,
WP(C).23608/2018, WP(C).23408/2018, WP(C).23402/2018,
WP(C).23203/2018, WP(C).23002/2018, WP(C).22609/2018,
WP(C).22007/2018, WP(C).22010/2018, WP(C).21610/2018,
WP(C).16205/2018, WP(C).21006/2018, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
-7-
WP(C).No. 23310 of 2018 & CONN.CASES.
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU
FRIDAY ,THE 11TH DAY OF JANUARY 2019 / 21ST POUSHA, 1940
WP(C).No. 16205 of 2018
PETITIONER:
M/S.FASHION JEWELLERY
MAIN ROAD, CHALAKUDY, REPRESENTED BY ITS MANAGING
PARTNER,ABBY DAVID KATTUKARAN.
BY ADV. SRI.HARISANKAR V. MENON
RESPONDENTS:
1
THE STATE TAX OFFICER
STATE GOODS AND SERVICES TAX DEPARTMENT,
CHALAKUDY - 680 307.
2
THE COMMISSIONER
STATE GOODS AND SERVICES TAX
DEPARTMENT,THIRUVANANTHAPURAM - 695 001.
3
SECRETARY
TAXES DEPARTMENT, GOVERNMENT OF KERALA,
SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
4
CENTRAL BOARD OF EXCISE CUSTOMS
DEPARTMENT OF REVENUE, MINISTRY OF FINANCE,
GOVERNMENT OF INDIA, NEW DELHI - 110 001.
ADDL. AG K.K. RAVINDRANATH., SPL. G.P. SRI. C.E.
UNNIKRISHNAN., GP DR. THUSHARA JAMES.,
SR. SC SRI SREELAL WARRIER, CENTRAL BOARD OF EXCISE
AND CUSTOMS
SRI.RAJESH B., SC, CENTRAL BOARD OF EXCISE &
CUSTOMS
-8-
WP(C).No. 23310 of 2018 & CONN.CASES.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.01.2019, ALONG WITH WP(C).23809/2018, WP(C).23605/2018,
WP(C).23608/2018, WP(C).23408/2018, WP(C).23402/2018,
WP(C).23203/2018, WP(C).23002/2018, WP(C).22609/2018,
WP(C).22007/2018, WP(C).22010/2018, WP(C).21610/2018,
WP(C).16202/2018, WP(C).21006/2018, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
-9-
WP(C).No. 23310 of 2018 & CONN.CASES.
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU
FRIDAY ,THE 11TH DAY OF JANUARY 2019 / 21ST POUSHA, 1940
WP(C).No. 21006 of 2018
PETITIONER:
SAYEE JOSEPH
AGED 47, D/O. N.C. JOSEPH, PROPRIETOR, PLATINO
BUSINESS SYNDICATE, KURAVANKONAM,
THIRUVANANTHAPURAM -3.
BY ADVS.
SRI.K.M.FIROZ
SMT.M.SHAJNA
SRI.E.C.AHAMED FAZIL
SRI.P.C.MUHAMMED NOUSHIQ
RESPONDENTS:
1
STATE TAX OFFICER, SQUAD NO.1
STATE GOODS AND SERVICE TAX DEPARTMENT,
THIRUVANANTHAPURAM - 695 002.
2
COMMISSIONER OF STATE GOODS AND SERCIE TAX STATE
GST
DEPARTMENT, TAX TOWERS, THIRUVANANTHAPURAM - 695
001.
3
THE STATE OF KERALA
REPRESENTED BY ITS CHIEF SERCRETARY, TAXES
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM- 695
001.
4
SECRETARY TAXES DEPARTMENT
GOVERNMENT OF KERALA, SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
5
UNION OF INDIA
REPRESENTED BY REVENUE SECRETARY,DEPARTMENT OF
REVENUE, MINISTRY OF FINANCE, GOVERNMENT OF INDIA,
NORTH BLOCK NEW DELHI 110 001.
-10-
WP(C).No. 23310 of 2018 & CONN.CASES.
6
INDIAN OVERSEAS BANK
KURAVANKONAM BRANCH, THIRUVANANTHAPURAM,
REPRESENTED BY ITS MANAGER- 695 003.
ADDL. AG K.K. RAVINDRANATH., SPL. G.P. SRI. C.E.
UNNIKRISHNAN., GP DR. THUSHARA JAMES.,
ADDL. SOLICITOR GENERAL SRI.K.M. NATRAJ., CGC.,
JAISHANKAR V. NAIR.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.01.2019, ALONG WITH WP(C).23809/2018, WP(C).23605/2018,
WP(C).23608/2018, WP(C).23408/2018, WP(C).23402/2018,
WP(C).23203/2018, WP(C).23002/2018, WP(C).22609/2018,
WP(C).22007/2018, WP(C).22010/2018, WP(C).21610/2018,
WP(C).16205/2018, WP(C).16202/2018, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
-11-
WP(C).No. 23310 of 2018 & CONN.CASES.
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU
FRIDAY ,THE 11TH DAY OF JANUARY 2019 / 21ST POUSHA, 1940
WP(C).No. 21610 of 2018
PETITIONER:
M/S. KINETIC RUBBERS
XVII/527,RUBBER BOARD P.O,KOTTAYAM,
REPRESENTED BY ITS MANAGING DIRECTOR,MATHEW CHANDY.
BY ADVS.
SMT.S.K.DEVI
SRI.SANTHOSH P.ABRAHAM
RESPONDENTS:
1
THE COMMERCIAL TAX OFFICER
DEPT.OF COMMERCIAL TAXES (DEPT.SGST-KERALA)II
CIRCLE,KOTTAYAM 686001.
2
THE COMMISSIONER
STATE GOODS AND SERVICE TAX
DEPARTMENT,THIRUVANANTHAPURAM 695001.
3
THE SECRETARYTAXES DEPARTMENT
GOVERNMENT OF KERALA,SECRETARIAT,THIRUVANANTHAPURAM
695 001.
4
UNION OF INDIA REPRESENTED BY ITS SECRETARY
DEPARTMENT OF REVENUE,MINISTRY OF FINANCE,ROOM
NO.46,NORTH BLOCK,NEW DELHI 110001.
ADDL. AG K.K. RAVINDRANATH., SPL. G.P. SRI. C.E.
UNNIKRISHNAN., GP DR. THUSHARA JAMES.,
ADDL. SOLICITOR GENERAL SRI.K.M. NATRAJ., CGC.,
JAISHANKAR V. NAIR.
-12-
WP(C).No. 23310 of 2018 & CONN.CASES.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.01.2019, ALONG WITH WP(C).23809/2018, WP(C).23605/2018,
WP(C).23608/2018, WP(C).23408/2018, WP(C).23402/2018,
WP(C).23203/2018, WP(C).23002/2018, WP(C).22609/2018,
WP(C).22007/2018, WP(C).22010/2018, WP(C).16205/2018,
WP(C).16202/2018, WP(C).21006/2018, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
-13-
WP(C).No. 23310 of 2018 & CONN.CASES.
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU
FRIDAY ,THE 11TH DAY OF JANUARY 2019 / 21ST POUSHA, 1940
WP(C).No. 22007 of 2018
PETITIONER:
M/S.PINNACLE VEHICLES & SERVICES PVT. LTD.
14/1513 B, C & D, KANNUR ROAD, PAVANGAD,
PUTHIYANGADI, KOZHIKODE, REPRESENTED BY ITS
EXECUTIVE DIRECTOR, GABI GAFOOR.
BY ADVS.
SRI.HARISANKAR V. MENON
SMT.K.KRISHNA
SMT.MEERA V.MENON
RESPONDENTS:
1
THE COMMERCIAL TAX OFFICER
2ND CIRCLE, KOZHIKODE-673 001.
2
THE COMMISSIONER
STATE GOODS AND SERVICE TAX DEPARTMENT,
THIRUVANANTHAPURAM – 695 001.
3
SECRETARY
TAXES DEPARTMENT, GOVERNMENT OF KERALA,
SECRETARIAT, THIRUVANANTHAPURAM – 695 001.
ADDL. AG K.K. RAVINDRANATH., SPL. G.P. SRI. C.E.
UNNIKRISHNAN., GP DR. THUSHARA JAMES.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.01.2019, ALONG WITH WP(C).23809/2018, WP(C).23605/2018,
WP(C).23608/2018, WP(C).23408/2018, WP(C).23402/2018,
WP(C).23203/2018, WP(C).23002/2018, WP(C).22609/2018,
WP(C).22010/2018, WP(C).21610/2018, WP(C).16205/2018,
WP(C).16202/2018, WP(C).21006/2018, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
-14-
WP(C).No. 23310 of 2018 & CONN.CASES.
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU
FRIDAY ,THE 11TH DAY OF JANUARY 2019 / 21ST POUSHA, 1940
WP(C).No. 22010 of 2018
PETITIONER:
THREE STAR AGENCIES
NEAR GOVT. HSS, OACHIRA P.O,
KOLLAM DIST, PIN 690 526
REPRESENTED BY ITS PROPRIETOR ABDUL NAVAS.
BY ADVS.
SRI.S.ANIL KUMAR (TRIVANDRUM)
SRI.M.RAJAGOPAL
RESPONDENTS:
1
STATE TAX OFFICER - 1
SGST DEPARTMENT, KARUNAGAPPALLY, KOLLAM DISTRICT,
PIN 690 518.
2
THE STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY TO
GOVERNMENT,TAXES DEPARTMENT, GOVERNMENT
SECRETARIAT,THIRUVANANTHAPURAM 695 001.
3
UNION OF INDIA
REPRESENTED BY ITS SECRETARY,DEPARTMENT OF REVENUE,
MINISTRY OF FINANCE,ROOM NO. 46,NORTH BLOCK, NEW
DELHI 110 001.
ADDL. AG K.K. RAVINDRANATH., SPL. G.P. SRI. C.E.
UNNIKRISHNAN., GP DR. THUSHARA JAMES.,
ADDL. SOLICITOR GENERAL SRI.K.M. NATRAJ., CGC.,
JAISHANKAR V. NAIR.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.01.2019, ALONG WITH WP(C).23809/2018, WP(C).23605/2018,
-15-
WP(C).No. 23310 of 2018 & CONN.CASES.
WP(C).23608/2018, WP(C).23408/2018, WP(C).23402/2018,
WP(C).23203/2018, WP(C).23002/2018, WP(C).22609/2018,
WP(C).22007/2018, WP(C).21610/2018, WP(C).16205/2018,
WP(C).16202/2018, WP(C).21006/2018, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
-16-
WP(C).No. 23310 of 2018 & CONN.CASES.
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU
FRIDAY ,THE 11TH DAY OF JANUARY 2019 / 21ST POUSHA, 1940
WP(C).No. 22609 of 2018
PETITIONER:
M/S SAI SERVICE PRIVATE LTD.
CHERANELLUR ROAD, EDAPPALLY POST, COCHIN- 682024
REPRESENTED BY ITS GENERAL MANAGER-FINANCE AND
ACCOUNTS, MR. RADHAKRISHNAN T.
BY ADVS.
SMT.K.LATHA
SMT.JESSY MANUEL
RESPONDENTS:
1
THE ASSISTANT COMMISSIONER (ASSESSMENT)
SGST, SPECIAL CIRCLE-III, ERNAKULAM 682018.
2
THE COMMISSIONER OF STAE TAXES TAX TOWER KILLIPALAM
KARMANA P.O THIRUVANANTHAPURAM - 695002.
3
CENRAL BOARD OF EXCISE CUSTOMS DEPAARTMENT OF
REVENE MINISTRY OF FINANCE GOVERNMENT OF INDIA N
4
THE INSPECTING ASST. COMMISSIONER
COMMERCIAL TAXES, KAKKANAD ERNAKULAM - 682030.
ADDL. AG K.K. RAVINDRANATH., SPL. G.P. SRI. C.E.
UNNIKRISHNAN., GP DR. THUSHARA JAMES.,
SR. SC SRI SREELAL WARRIER, CENTRAL BOARD OF EXCISE
AND CUSTOMS
SMT.PREETHA S. NAIR, SC, CENTRAL BOARD OF EXCISE
AND CUSTOMS
-17-
WP(C).No. 23310 of 2018 & CONN.CASES.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.01.2019, ALONG WITH WP(C).23809/2018, WP(C).23605/2018,
WP(C).23608/2018, WP(C).23408/2018, WP(C).23402/2018,
WP(C).23203/2018, WP(C).23002/2018, WP(C).22007/2018,
WP(C).22010/2018, WP(C).21610/2018, WP(C).16205/2018,
WP(C).16202/2018, WP(C).21006/2018, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
-18-
WP(C).No. 23310 of 2018 & CONN.CASES.
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU
FRIDAY ,THE 11TH DAY OF JANUARY 2019 / 21ST POUSHA, 1940
WP(C).No. 23002 of 2018
PETITIONER:
KARTHIKA AUTO ENTERPRISES
CHANDIROOR,ALAPPUZHA-688 547,
REPRESENTED BY IT'S PROPRIETOR,SRI.V.T.KARTHIKEYAN.
BY ADVS.
SRI.AJI V.DEV
SMT.O.A.NURIYA
SRI.ALAN PRIYADARSHI DEV
SRI.RAMAN JANARDHANAN
RESPONDENTS:
1
THE STATE TAX OFFICER
S.G.S.T.DEPARTMENT,KUTHIYATHODE,ALAPPUZHA-688524.
2
THE STATE TAX OFFICER
SQUAD NO.III,S.G.S.T.DEPARTMENT,ALAPPUZHA-688001.
3
THE STATE OF KERALA
REPRESENTED BY IT'S SECRETARY TO TAXES,
SECRETARIAT,THIRUVANANTHAPURAM-695002.
4
THE CENTRAL BOARD OF INDIRECT TAXES CUSTOMS
REPRESENTED BY IT'S CHAIRMAN,DEPARTMENT OF
REVENUE,NORTH BLOCK,NEW DELHI-110 001.
5
THE UNION OF INDIA
REPRESENTED BY IT'S PRINCIPAL SECRETARY,MINISTRY OF
FINANCE,DEPARTMENT OF REVENUE,NORTH BLOCK,NEW
DELHI-110001.
ADDL. AG K.K. RAVINDRANATH., SPL. G.P. SRI. C.E.
UNNIKRISHNAN., GP DR. THUSHARA JAMES.,
-19-
WP(C).No. 23310 of 2018 & CONN.CASES.
ADDL. SOLICITOR GENERAL SRI.K.M. NATRAJ., CGC.,
JAISHANKAR V. NAIR.,
SR. SC SRI SREELAL WARRIER, CENTRAL BOARD OF EXCISE
AND CUSTOMS
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.01.2019, ALONG WITH WP(C).23809/2018, WP(C).23605/2018,
WP(C).23608/2018, WP(C).23408/2018, WP(C).23402/2018,
WP(C).23203/2018, WP(C).22609/2018, WP(C).22007/2018,
WP(C).22010/2018, WP(C).21610/2018, WP(C).16205/2018,
WP(C).16202/2018, WP(C).21006/2018, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
-20-
WP(C).No. 23310 of 2018 & CONN.CASES.
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU
FRIDAY ,THE 11TH DAY OF JANUARY 2019 / 21ST POUSHA, 1940
WP(C).No. 23203 of 2018
PETITIONER:
BLUE BRICKS PROJECTS PRIVATE LIMITED
KGRWA - 70, PIPINMOODU, SASTHAMANGALAM
P.O.,THIRUVANANTHAPURAM - 695 010 REPRESENTED BY
ITS MANAGING DIRECTOR, SMT.NIBU LILLY SOMAN.
BY ADVS.
SRI.ASWIN GOPAKUMAR
SMT.HEBA SARA ABRAHAM
SMT.KALA G.NAMBIAR
SRI.ANWIN GOPAKUMAR
SRI.ARJUN SANTHOSH
SRI.NIRANJAN SUDHIR
SRI.RENOY VINCENT
SRI.S.R.AJITH
RESPONDENTS:
1
STATE OF KERALA
REPRESENTED BY ITS SECRETARY (TAXES),GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURM - 695 001.
2
THE ASSISTANT COMMISSIONER WC
STATE GOODS AND SERVICES TAX DEPARTMENT,CLASS
TOWER, OLD RAILWAY STATION ROAD,
ERNAKULAM - 682 018.
ADDL. AG K.K. RAVINDRANATH., SPL. G.P. SRI. C.E.
UNNIKRISHNAN., GP DR. THUSHARA JAMES.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.01.2019, ALONG WITH WP(C).23809/2018, WP(C).23605/2018,
WP(C).23608/2018, WP(C).23408/2018, WP(C).23402/2018,
-21-
WP(C).No. 23310 of 2018 & CONN.CASES.
WP(C).23002/2018, WP(C).22609/2018, WP(C).22007/2018,
WP(C).22010/2018, WP(C).21610/2018, WP(C).16205/2018,
WP(C).16202/2018, WP(C).21006/2018, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
-22-
WP(C).No. 23310 of 2018 & CONN.CASES.
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU
FRIDAY ,THE 11TH DAY OF JANUARY 2019 / 21ST POUSHA, 1940
WP(C).No. 23402 of 2018
PETITIONER:
V. OMANAKUTTAN
PROPRIETOR, CHANDRAPURACKAL PLYWOOD AND
HARDWARE,PUTHENANGADU, VARANAM P.O.,
CHERTHALA- 688 555, ALAPPUZHA DISTRICT.
BY ADVS.
SRI.V.DEVANANDA NARASIMHAM
SRI.P.H.RIYAS
RESPONDENTS:
1
THE STATE TAX OFFICER
(THE COMMERCIAL TAX OFFICER)COMMERCIAL TAXES,
CHERTHALA-688524,ALAPPUZHA DISTRICT.
2
THE SECRETARY
TAX DEPARTMENT, GOVERNMENT OF KERALA,SECRETARIAT,
THIRUVANANTHAPRUAM-695001.
3
THE CCENTRAL BOARD OF EXCISE AND CUSTOMS
DEPARTMENT OF REVENUE, MINISTRY OF
FINANCE,GOVERNMENT OF INDIA, NEW DELHI-110 001.
ADDL. AG K.K. RAVINDRANATH., SPL. G.P. SRI. C.E.
UNNIKRISHNAN., GP DR. THUSHARA JAMES.,
SR. SC SRI SREELAL WARRIER, CENTRAL BOARD OF EXCISE
AND CUSTOMS
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.01.2019, ALONG WITH WP(C).23809/2018, WP(C).23605/2018,
WP(C).23608/2018, WP(C).23408/2018, WP(C).23203/2018,
WP(C).23002/2018, WP(C).22609/2018, WP(C).22007/2018,
-23-
WP(C).No. 23310 of 2018 & CONN.CASES.
WP(C).22010/2018, WP(C).21610/2018, WP(C).16205/2018,
WP(C).16202/2018, WP(C).21006/2018, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
-24-
WP(C).No. 23310 of 2018 & CONN.CASES.
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU
FRIDAY ,THE 11TH DAY OF JANUARY 2019 / 21ST POUSHA, 1940
WP(C).No. 23408 of 2018
PETITIONER:
STYLE SPA FURNITURE LIMITED
DOOR NO.34/565-A, FORTUNE ARCADE, BYEPASS
ROAD,PALARIVATTOM, KOZCHI-682 025
REPRESENTED BY MR.SHIJU C.K.- AUTHORISED SIGNATORY
BY ADV. SRI.JOSEPH JERARD SAMSON RODRIGUES
RESPONDENTS:
1
THE ASSISTANT COMMISSIONER OF STATE TAX
SPECIAL CIRCLE-1, STATE GOODS & SERVICES TAX
DEPARTMENT,ERNKUALM-682 015, ERNAKULAM DISTRICT
2
TEH COMMISSIONER
STATE GOODS & SERVICES TAX DEPARTMENT,TAX TOWERS,
KARAMANA, THIRUVANANTHAPURAM-695 002
3
THE SECRETARY TAXES DEPARTMENT
GOVERNMENT OF KERALA,
SECRETARIAT,THRIVUANANTHAPURAM-695 001
4
THE CENTRAL BOARD OF EXCISE CUSTOMS
DEPARTMENT OF REVENUE, MINISTRY OF
FINANCE,GOVERNMENT OF INDIA, NEW DELHI-110 001
ADDL. AG K.K. RAVINDRANATH., SPL. G.P. SRI. C.E.
UNNIKRISHNAN., GP DR. THUSHARA JAMES.,
SRI.RAJESH B., SC, CENTRAL BOARD OF EXCISE &
CUSTOMS
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.01.2019, ALONG WITH WP(C).23809/2018, WP(C).23605/2018,
WP(C).23608/2018, WP(C).23402/2018, WP(C).23203/2018,
-25-
WP(C).No. 23310 of 2018 & CONN.CASES.
WP(C).23002/2018, WP(C).22609/2018, WP(C).22007/2018,
WP(C).22010/2018, WP(C).21610/2018, WP(C).16205/2018,
WP(C).16202/2018, WP(C).21006/2018, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
-26-
WP(C).No. 23310 of 2018 & CONN.CASES.
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU
FRIDAY ,THE 11TH DAY OF JANUARY 2019 / 21ST POUSHA, 1940
WP(C).No. 23506 of 2018
PETITIONER:
SHENOY TRADERS
IV/372, JANATHA STOP,AYYAMPILLY PO, ERNAKULAM
DISTRICT, PIN 682 501,
EPRESENTED BY ITS PROPRIETOR N.A. BALAKRISHNAN
BY ADVS.
SRI.S.ANIL KUMAR (TRIVANDRUM)
SRI.M.RAJAGOPAL
RESPONDENTS:
1
STATE TAX OFFICER
2ND CIRCLE, SGST DEPARTMENT,BAZAR ROAD,
MATTANCHERRY, PIN 682002
2
THE STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY TO
GOVERNMENT,TAXES DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, 695001
3
UNION OF INDIA
REPRESENTED BY ITS SECRETARY,DEPARTMENT OF REVENUE,
MINISTRY OF FINANCE, ROOM NO. 46,NORTH BLOCK, NEW
DELHI 110001
ADDL. AG K.K. RAVINDRANATH., SPL. G.P. SRI. C.E.
UNNIKRISHNAN., GP DR. THUSHARA JAMES.,
ADDL. SOLICITOR GENERAL SRI.K.M. NATRAJ., CGC.,
JAISHANKAR V. NAIR.
SRI.M.C.MONY, CGC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.01.2019, ALONG WITH WP(C).23310/2018, WP(C).23801/2018,
WP(C).14909/2018, WP(C).14908/2018, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
-27-
WP(C).No. 23310 of 2018 & CONN.CASES.
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU
FRIDAY ,THE 11TH DAY OF JANUARY 2019 / 21ST POUSHA, 1940
WP(C).No. 23605 of 2018
PETITIONER:
THONDUKANDATHIL LEATHER PALACE
AGED 36 YEARS
X/449, OCHIRA, KOLLAM-690526,REPRESENTED BY ITS
PROPRIETRIX SMT. RAMEESA
BY ADV. SRI.K.S.HARIHARAN NAIR
RESPONDENTS:
1
THE INTELLIGENCE OFFICER
COMMERCIAL TAXES, SQUAD NO.111, ALAPPUZHA-688001.
2
THE STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY TO
GOVERNMENT,TAXES DEPARTMENT, GOVERNMENT
SECRETARIAT,THIRUVANANTHAPURAM-695001.
3
UNION OF INDIA
REPRESENTED BY ITS SECRETARY,DEPARTMENT OF REVENUE,
MINISTRY OF FINANCE,ROOM NO.46, NORTH BLOCK, NEW
DELHI-110001.
ADDL. AG K.K. RAVINDRANATH., SPL. G.P. SRI. C.E.
UNNIKRISHNAN., GP DR. THUSHARA JAMES., SR. SC SRI
SREELAL WARRIER, CENTRAL BOARD OF EXCISE AND
CUSTOMS
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.01.2019, ALONG WITH WP(C).23809/2018, WP(C).23608/2018,
WP(C).23408/2018, WP(C).23402/2018, WP(C).23203/2018,
WP(C).23002/2018, WP(C).22609/2018, WP(C).22007/2018,
WP(C).22010/2018, WP(C).21610/2018, WP(C).16205/2018,
WP(C).16202/2018, WP(C).21006/2018, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
-28-
WP(C).No. 23310 of 2018 & CONN.CASES.
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU
FRIDAY ,THE 11TH DAY OF JANUARY 2019 / 21ST POUSHA, 1940
WP(C).No. 23608 of 2018
PETITIONER
EON MALLS AND INFRAPROJECTS LLP, CALICUT
(FORMERLY EONMALLS AND INFRAPROJECTS
PVT.LTD):THONDAYAD BY-PASS ROAD, NELLIKKODE,
CALICUT-673016,REP. BY SRI.P.C.THAHIR, DESIGNATED
PARTNER.
BY ADVS.
SRI.P.RAGHUNATH
SRI.PREMJIT NAGENDRAN
RESPONDENTS:
1
STATE TAX OFFICER, WORKS CONTRACT, KOZHIKODE
COMMERCIAL TAX COMPLEX, ERANCHIPALAM,
CALICUT - 673 006.
2
THE COMMISSIONER
STATE GOODS AND SERVICE TAX DEPT.
THIRUVANANTHAPURAM -695 001.
3
SECRETARY TAXES DEPARTMENT
GOVERNMENT OF KERALA,
SECRETARIAT,THIRUVANANTHAPURAM - 695 001.
4
CENTRAL BOARD OF EXCISE CUSTOMS
DEPT. OF REVENUE, MINISTRY OF FINANCE,GOVT. OF
INDIA, NEW DELHI-110 001.
ADDL. AG K.K. RAVINDRANATH., SPL. G.P. SRI. C.E.
UNNIKRISHNAN., GP DR. THUSHARA JAMES.,
-29-
WP(C).No. 23310 of 2018 & CONN.CASES.
SR. SC SRI SREELAL WARRIER, CENTRAL BOARD OF
EXCISE AND CUSTOMS
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.01.2019, ALONG WITH WP(C).23809/2018, WP(C).23605/2018,
WP(C).23408/2018, WP(C).23402/2018, WP(C).23203/2018,
WP(C).23002/2018, WP(C).22609/2018, WP(C).22007/2018,
WP(C).22010/2018, WP(C).21610/2018, WP(C).16205/2018,
WP(C).16202/2018, WP(C).21006/2018, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
-30-
WP(C).No. 23310 of 2018 & CONN.CASES.
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU
FRIDAY ,THE 11TH DAY OF JANUARY 2019 / 21ST POUSHA, 1940
WP(C).No. 23801 of 2018
PETITIONER:
M/S. MOOKAMBIKA HOME AND
APARTMENTS PRIVATE LIMITED
M.G.ROAD, THRISSUR,REPRESENTED BY ITS MANAGING
DIRECTORR.SETHURAM.
BY ADVS.
SMT.S.K.DEVI
SRI.SANTHOSH P.ABRAHAM
RESPONDENTS:
1
THE STATE TAX OFFICER
(COMMERCIAL TAX OFFICER) (WC & LT)KERALA STATE
GOODS AND SERVICE TAX DEPARTMENT,
THRISSUR - 680 004.
2
THE COMMISSIONER
STATE GOODS AND SERVICE TAX
DEPARTMENT,THIRUVANANTHAPURAM - 695 001.
3
STATE OF KERALA
REPRESENTED BY ITS SECRETARY,FINANCE DEPARTMENT,
SECRETARIAT,THIRUVANANTHAPURAM - 695 001.
4
UNION OF INDIA
REPRESENTED BY ITS SECRETARY,DEPARTMENT OF
REVENUE,MINISTRY OF FINANCE, ROOM NO. 46,NORTH
BLOCK, NEW DELHI - 110 001.
ADDL. AG K.K. RAVINDRANATH., SPL. G.P. SRI. C.E.
UNNIKRISHNAN., GP DR. THUSHARA JAMES.,
ADDL. SOLICITOR GENERAL SRI.K.M. NATRAJ., CGC.,
JAISHANKAR V. NAIR.
-31-
WP(C).No. 23310 of 2018 & CONN.CASES.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.01.2019, ALONG WITH WP(C).23310/2018, WP(C).23506/2018,
WP(C).14909/2018, WP(C).14908/2018, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
-32-
WP(C).No. 23310 of 2018 & CONN.CASES.
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU
FRIDAY ,THE 11TH DAY OF JANUARY 2019 / 21ST POUSHA, 1940
WP(C).No. 23809 of 2018
PETITIONER:
M/S.ABC MARKETING
KAROOR PO, CHALAKUDY, THRISSUR,PIN 680697,
REPRESENTED BY ITS MANGING PARTNER,SRI.
BALAKRISHNAN T.N
BY ADV. SRI.K.G.SOMANATH
RESPONDENTS:
1
THE STATE TAX OFFICER
S.G.S.T DEPARTMENT, CHALAKUDY 680307
2
THE COMMISSIONER OF STATE TAXES
TAX TOWER, KARAMANA,THIRUVANANTHAPURAM, 695002
3
THE STATE OF KERALA
REPRESENTED BY IT'S SECRETARY (TAXES),SECRETARIAT,
THIRUVANANTHAPURAM, 695001
ADDL. AG K.K. RAVINDRANATH., SPL. G.P. SRI. C.E.
UNNIKRISHNAN., GP DR. THUSHARA JAMES
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.01.2019, ALONG WITH WP(C).23605/2018, WP(C).23608/2018,
WP(C).23408/2018, WP(C).23402/2018, WP(C).23203/2018,
WP(C).23002/2018, WP(C).22609/2018, WP(C).22007/2018,
WP(C).22010/2018, WP(C).21610/2018, WP(C).16205/2018,
WP(C).16202/2018, WP(C).21006/2018, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
-33-
WP(C).No. 23310 of 2018 & CONN.CASES.
JUDGMENT [WP(C)23310/2018, WP(C).14908/2018, WP(C).14909/2018, WP(C).16202/2018, WP(C).16205/2018, WP(C).21006/2018, WP(C).21610/2018, WP(C).22007/2018, WP(C).22010/2018, WP(C).22609/2018, WP(C).23002/2018, WP(C).23203/2018, WP(C).23402/2018, WP(C).23408/2018, WP(C).23506/2018, WP(C).23605/2018, WP(C).23608/2018, WP(C).23801/2018, WP(C).23809/2018 ] In this batch of writ petitions the petitioners have laid challenge, amongst others, on the ground that Section 174 of the KSGST Act is ultra vires of the state's legislative power or on the ground that the demand is barred by limitation under Section 25(1) of the KVAT Act. In some cases, both the grounds have been taken.
I, therefore, dismiss the writ petitions applying the ratio of the judgment referred to above. DAMA SESHADRI NAIDU JUDGE JS
-34- APPENDIX OF WP(C) 23310/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1.OF THE ASSESSMENT ORDER DATED 10.05.2018 FOR THE YEAR 2012-13. EXHIBIT P2.OF THE PRE-ASSESSMENT NOTICE DATED 24.05.2018 FOR THE YEAR 2013-14. EXHIBIT P3.OF THE PRE-ASSESSMENT NOTICE DATED 24.05.2018 FOR THE YEAR 2014-15. EXHIBIT P4.OF THE PRE-ASSESSMENT NOTICE DATED 24.05.2018 FOR THE YEAR 2015-16. EXHIBIT P5.OF THE PRE-ASSESSMENT NOTICE DATED 24.05.2018 FOR THE YEAR 2016-17. EXHIBIT P6.OF THE INTERIM ORDER DATED 04.04.2018 IN W.P.(C) 11335/2018. EXHIBIT P7.OF THE INTERIM ORDER DATED 12.04.2018 IN W.P.(C) 13136/2018. -35- APPENDIX OF WP(C) 14908/2018 PETITIONER'S/S EXHIBITS: EXHIBIT-P1: COPY OF PRE-ASSESSMENT NOTICE ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2015-16 19.03.2018. EXHIBIT-P1(A): COPY OF PRE-ASSESSMENT NOTICE ISSUED BY THE 1ST RESPONDENT FOR THE YEARS 2016-17 03.04.2018. EXHIBIT-P1(B): COPY OF PRE-ASSESSMENT NOTICE ISSUED BY THE 2ND RESPONDENT FOR THE YEARS 2013-14 TO 2017-18 07.04.2018. EXHIBIT-P2: COPY OF ORDER IN W.P.(C) NO.11335/18 OF THIS HON'BLE COURT 04.04.2018. -36- APPENDIX OF WP(C) 14909/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF ASSESSMENT ORDER ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2011-12 DATED 16.3.2018 EXHIBIT P2 COPY OF ORDER IN WPC NO 11335/18 OF THIS HON'BLE COURT DATED 4.4.2018
-37- APPENDIX OF WP(C) 16202/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1 AOF THE SHAW CAUSE NOTICE ISSUED U/S.25(1) OF THE KVAT ACT FOR 2015-16 DATED 12.02.2018. EXHIBIT P1(A) AOF THE SHAW CAUSE NOTICE ISSUED U/S.25(1) OF THE KVAT ACT FOR 2016-17 DATED 17.02.2018. EXHIBIT P2 AOF THE REPLY FILED AGAINST EXT.P.1 & P.1(A) DATED 30.03.2018 FOR THE YEARS 2015-16 & 16-17 (COMMON FOR TWO YEARS). EXHIBIT P3 AOF THE ASSESSMENT ORDER PASSED FOR THE YEAR 2015-16 DATED 31.03.2018. EXHIBIT P3(A) AOF THE ASSESSMENT ORDER PASSED FOR THE YEAR 2016-17 DATED 31.03.2018. -38- APPENDIX OF WP(C) 16205/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1 THE YEAR 2015-16.COPY OF PRE-ASSESSMENT NOTICE ISSUED BY THE 1ST RESPONDENT FOR EXHIBIT P2 COPY OF ORDER IN W.P(C) NO.11335/18 OF THIS HON'BLE COURT.
-39- APPENDIX OF WP(C) 21006/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1:- AOF THE PENALTY ORDER DATED 25- 04-2018 ISSUED BY THE FIRST RESPONDENT. EXHIBIT P2:- AOF THE INTERIM ORDER DATED 4-4- 2018 PASSED IN WPC NO. 11335 OF 2018 BY THE HONOURABLE HIGH COURT OF KERALA. EXHIBIT P3:- AOF THE NOTICE DATED 25-04-2018 ISSUED BY THE 1ST RESPONDENT TO THE 6TH RESPONDDENT BANK.
-40- APPENDIX OF WP(C) 21610/2018 PETITIONER'S/S EXHIBITS: EXT:P1OF THE NOTICE NO.32050670275/2015-16 DATED 5.5.2018. -41- APPENDIX OF WP(C) 22007/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF ASSESSMENT ORDER ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2015-16. EXHIBIT P2 COPY OF ORDER IN W.P.(C) NO.14383/18 OF THIS HON'BLE COURT.
-42- APPENDIX OF WP(C) 22010/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF THE ANNUAL RETURNS FILED FOR THE YEAR 2015-16 EXHIBIT P2 COPY OF ORDER DATED 29-05-2018 ISSUED BY THE 1ST RESPONDENT UNDER SECTION 25(1) FOR THE YEAR 2015-16 EXHIBIT P3 COPY OF INTERIM ORDER DATED 13-04-2018 ISSUED BY THIS HON'BLE COURT IN W.P(C) NO. 13552 OF 2018. -43- APPENDIX OF WP(C) 22609/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1 THEOF THE KVAT ASSESSMENT ORDER FOR THE YEAR 2015-2016 DATED 28/05/2018 ISSUED BY THE FIRST RESPONDENT TO THE PETITIONER. EXHIBIT P2 THEOF INTERIM ORDER ISSUED BY THIS COURT IN WPC NO. 13930/2018 DATED 13/4/2018. -44- APPENDIX OF WP(C) 23002/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1 AOF THE PROCEEDINGS OF PANALTY PASSED BY THE 2ND RESPONDENT FOR THE YEAR 2015-16 DATED:20.12.2017 EXHIBIT P2 AOF THE NOTICE DATED:30.05.2018 ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2015-16 DIRECTING THE PETITIONER TO PRODUCE BOOKS OF ACCOUNTS.
-45- APPENDIX OF WP(C) 23203/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1: AOF THE ORDER NO.32072081073/2013 - 2014 DATED 27/04/2018 PASSED BY THE 2ND RESPONDENT. EXHIBIT P2: AOF THE DEMAND NOTICE DATED 27/04/2018. -46- APPENDIX OF WP(C) 23402/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF ANNUAL RETURN DTD 06.09.2016 E-FILED FOR THE YEAR 2015-16 THROUGH KVATIS BEFORE THE 1ST RESPONDENT BY THE PETITIONER. EXHIBIT P2OF ANNUAL RETURN DTD 28-06-2017 E-FILED FOR THE YEAR 2016-17 THROUGH KVATIS BEFORE THE 1ST RESPONDENT BY THE PETITIONER. EXHIBIT P3OF THE ASSESSMENT ORDER DATED 01- 12-17 FOR THE YEAR 2015-16 PASSED U/S 25(1) OF THE KVAT ACT BY THE 1ST RESPONDENT TO THE PETITIONER. EXHIBIT P4OF THE ASSESSMENT ORDER DATED 01- 12-17 FOR THE YEAR 2016-17 PASSED U/S 24(1) OF THE KVAT ACT BY THE 1ST RESPONDENT TO THE PETITIONER. EXHIBIT P5OF THE CONSTITUTION [ONE HUNDRED & FIRST AMENDMENT] ACT, 2016 DATED 08-09-16 PUBLISHED IN THE EXTRAORDINARY GAZETTE OF INDIA. EXHIBIT P6OF INTERIM ORDER GRANTED BY THIS HON'BLE COURT IN WPC NO. 11335/2018 DATED 04-04-18 EXHIBIT P7OF DEMAND NOTICE DTD 01-12-17 ISSUED FOR THE YEAR 2015-16 BY THE 1ST RESPONDENT PURSUANT TO EXBT-P3 ASSESSMENT TO THE PETITIONER. EXHIBIT P8OF DEMAND NOTICE DTD 01-12-2017 ISSUED FOR THE YEAR 2016-17 BY THE 1ST RESPONDENT PURSUANT TO EXBT-P4 ASSESSMENT TO THE PETITIONER.
-47- APPENDIX OF WP(C) 23408/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1 TRUE PHOTOCOPY OF THE NOTICE NO.TIN 32071630634/11-12 DATED 06.01.2018, ISSUED U/S 25(10 OF THE KVAT ACT, 2003, ISSUED BY THE FIRST RESPONDENT EXHIBIT P2 TRUE PHOTOCOPY OF THE REPLY LETTER DATED 20TH APRIL, 2018, FILED BY THE PETITIONER EXHIBIT P3 TRUE PHOTOCOPY OF THE SECOND REPLY LETTER DATED 10.07.2018 FILED BEFORE THE FIRST RESPONDENT EXHIBIT P4 TRUE PHOTOCOPY OF THE ORDER IN WRIT PETITION (CIVIL) NO.15231/2018 (D) DATED 04TH OF MAY 2018 OF THIS HON'BLE COURT.
-48- APPENDIX OF WP(C) 23506/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF THE ANNUAL RETURN FILED FOR THE YEAR 2013-14 EXHIBIT P2 COPY OF NOTICE DATED 26.06.2018 ISSUED BY THE 1ST RESPONDENT UNDER SECTION 25(1) FOR THE YEAR 2013-14 EXHIBIT P3 COPY OF INTERIM ORDER DATED 13.04.2018 ISSUED BY THIS HON'BLE COURT IN WPC.NO. 13552/2018
-49- APPENDIX OF WP(C) 23605/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF ANNUAL RETURN FOR THE YEAR 2014-15 DATED 30/6/2015. EXHIBIT P2 COPY FO THE PENALTY ORDER DATED 18/9/2017 ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2014-15 EXHIBIT P3 COPY OF INTERIM ORDER DATED 13/4/2018 ISSUED BY THIS HON'BLE COURT IN WPC NO 13552 OF 2018. -50- APPENDIX OF WP(C) 23608/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1 PHOTOCOPY OF ORDER IN WPC NO.11335 OF 2018 DT. 04.04.2018 EXHIBIT P2 PHOTOCOPY OF ORDER U/S 25(1) FOR 2011-12 DT.30.01.2018
-51- APPENDIX OF WP(C) 23801/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE ASSESSMENT ORDER NO. 32081624032/2014-15 DATED 30.12.2017. EXHIBIT P2OF THE ASSESSMENT ORDER NO. 32081624032/2014-15 DATED 31.05.2018. -52- APPENDIX OF WP(C) 23809/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE NOTICE DT. 11.05.2018 ISSUED BY THE FIRST RESPONDENT U/S. 25(1) OF THE ACT FOR THE YEARS 2015-16 EXHIBIT P2OF THE REPLY DATED 22.06.2018 FILED BY THE PETITIONER EXHIBIT P3OF THE REVISED ASSESSMENT ORDER DATED 23.06.2018 ISSUED BY THE FIRST RESPONDENT U/S. 25 (1) OF THE ACT