N.C. Varghese vs. The State Farming Corporation Of Kerala LTD.
Original PDF →WP(C)/5161/2018HC KeralaGSTCNR KLHC01036751201830 May 2018Bench: HONOURABLE MR. JUSTICE SHAJI P.CHALY3 pages
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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
WEDNESDAY, THE 30TH DAY OF MAY 2018 / 9TH JYAISHTA, 1940
WP(C).No. 5161 of 2018
PETITIONER(S)
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N.C. VARGHESE,
AGED 69 YEARS,
S/O. N.K CHACKO, NETTIKKADAN HOUSE,
MELOOR P.O ,680 311,
THRISSUR DISTRICT.
BY ADV.SRI.T.O.XAVIER
RESPONDENT(S):
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1. THE STATE FARMING CORPORATION OF KERALA LTD.,
FARM HOUSE, VETTITHITTA P.O, 689 696,
PUNALOOR , KOLLAM DISTRICT.
2. STATE OF KERALA,
TAXES DEPARTMENT,
GOVERNMENT SECRETARIAT, TRIVANDRUM 695 001,
REPRESENTED BY ITS SECRETARY.
3. UNION OF INDIA,
GST COUNCIL SECRETARIAT,
5TH FLOOR, TOWER-II,
JEEVAN BHARATHI BUILDING,
JANPATH ROAD, CONNAUGHT PLACE,
NEW DELHI 110 001,
REPRESENTED BY ITS SECRETARY.
R1 BY ADV. SRI.DENIZEN KOMATH, SC
R2 BY SENIOR GOVERNMENT PLEADER SRI.P.M.MANOJ
R3 BY ADV. SRI.N.NAGARESH, ASSISTANT SOLICITOR GENERAL OF INDIA
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 30-05-2018,
ALONG WITH WPC.NO.7695/2018,THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
TS
02.06.2018
SHAJI P. CHALY, J.
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W.P.(C) Nos.5161 & 7695 of 2018
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Dated this the 30th day of May, 2018
J U D G M E N T These writ petitions are filed by one and the same petitioner in respect of a contract awarded vis-a-vis the imposition of goods and service tax.
2.
Today when the matter is taken up, a not press memo is filed by learned counsel for the petitioner. Therefore, the writ petitions are dismissed as not pressed. SHAJI P. CHALY JUDGE smv 30.5.2018
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.