M/S. Seethu Granites PVT. LTD vs. The Commercial Tax Officer
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IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT: THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU WEDNE AY, THE 4TH DAY OF JULY 2018 / 13TH ASHADHA, 1940 WP(C).No. 11405 of 2018 PETITIONER M/S. SEETHU GRANITES PVT. LTD 6-518A, KACHERIPADAM, VITHANASSERY, NEMMARA, PALAKKAD DISTRICT, REPRESENTED BY ITS MANAGING DIRECTOR - K.SANTHAKUMAR. BY ADVS.SRI.K.I.MAYANKUTTY MATHER SRI.R.JAIKRISHNA KUM.NARAYANI HARIKRISHNAN RESPONDENTS:
THE COMMERCIAL TAX OFFICER NOW DESIGNATED AS STATE TAX OFFICER, STATE GST DEPARTMENT, CHITTUR,PALAKKAD-678101. 2. INSPECTING ASSISTANT COMMISSIONER, DEPARTMENT OF COMMERCIAL TAXES, CHITTUR, PALAKKAD-678101. 3. THE DEPUTY TAHSILDAR (REVENUE RECOVERY), TALUK OFFICE, CHITTUR, PALAKKAD-678101. BY GOVERNMENT PLEADER SRI SHAMSUDHEEN V K THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 04-07-2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: JJJ
DAMA SESHADRI NAIDU, J. ------------------------------------------ W.P.(C) No. 11405 of 2018 (A) ------------------------------------------ Dated: 04th July, 2018 J U D G M E N T The learned Counsel for the petitioner seeks permission to withdraw the writ petition with liberty to file afresh. Permission granted. The writ petition is dismissed as withdrawn with liberty. DAMA SESHADRI NAIDU JUDGE jjj 04/07/2018
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.