K.K.Purushothaman vs. The Commercial Tax Officer-I
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IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT: THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR THUR AY, THE 12TH DAY OF APRIL 2018 / 22ND CHAITHRA, 1940 WP(C).No. 11176 of 2018 ------------------ PETITIONER -------------- K.K.PURUSHOTHAMAN, AGED 63 YEARS, S/O.KARUPPAKUTTY, GREEN POINT INTERIORS, ENGANDIYOOR-680615, THRISSUR DISTRICT. BY ADV.SRI.RAJIT RESPONDENTS: -----------------
THE COMMERCIAL TAX OFFICER-I, DEPARTMENT OF COMMERCIAL TAXES, CHAVAKKAD-680506. 2. THE DEPUTY COMMISSIONER (APPEALS), STATE GST DEPARTMENT, THRISSUR. 680 001
DEPUTY TAHSILDAR (RR), CHAVAKKAD TALUK, THRISSUR. 680 001 BY SPL. GOVERNMENT PLEADER SMT. THUSHARA JAMES, THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 12-04-2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: r/- 13.04.18
WP(C).No. 11176 of 2018 (V) ------------------------------ APPENDIX ------------- PETITIONER(S)' EXHIBITS --------------------------- EXHIBIT P1OF THE CERTIFICATES DATED 03.08.2006 ISSUED BY THE DISTRICT KHADI & VILLAGE INDUSTRIES BOARD FOR THE ASSESSMENT YEARS 2003-04. EXHIBIT P1(A)OF THE CERTIFICATES DATED 03.08.2006 ISSUED BY THE DISTRICT KHADI & VILLAGE INDUSTRIES BOARD FOR THE ASSESSMENT YEARS 2004-05. EXHIBIT P2OF THE ORDER OF THE JUDICIAL FIRST CLASS MAGISTRATE, CHAVAKKAD DATED 7.7.2007. EXHIBIT P3 TRUE COPIES OF THE ASSESSMENT ORDERS FOR THE YEAR 2003-04. EXHIBIT P4 TRUE COPIES OF THE ASSESSMENT ORDERS FOR THE YEAR 2004-05. EXHIBIT P5 TRUE COPIES OF THE ORDERS OF THE DEPUTY COMMISSIONER (APPEALS), ERNAKULAM IN THE STAY PETITIONS (ASSESSMENT YEARS 2003-04). EXHIBIT P6 TRUE COPIES OF THE ORDERS OF THE DEPUTY COMMISSIONER (APPEALS), ERNAKULAM IN THE STAY PETITIONS (ASSESSMENT YEARS 2004-05). EXHIBIT P7 THEOF THE JUDGMENT OF THIS HON'BLE COURT IN W.P.(C) 5021/2011 DATED 04.03.2011. EXHIBIT P8OF THE JUDGMENT OF THIS HON'BLE COURT IN W.A.751/2011 DATED 14.06.2011. EXHIBIT P9 TRUE COPIES OF THE ORDERS PASSED BY THE 2ND RESPONDENT IN THE APPEALS (ASSESSMENT YEARS 2003-04). EXHIBIT P10 TRUE COPIES OF THE ORDERS PASSED BY THE 2ND RESPONDENT IN THE APPEALS (ASSESSMENT YEARS 2004-05). EXHIBIT P11OF THE DEMAND NOTICE DATED 14.03.2018 ISSUED BY THE 3RD RESPONDENT. EXHIBIT P12OF FORM OF APPEAL FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT RESPONDENTS EXHIBITS NIL // PA TO JUDGE r/- 13.04.18
P.B. SURESH KUMAR, J. --------------------------------------- W.P.(C) No.11176 of 2018 --------------------------------------- Dated this the 12th day of April, 2018 JUDGMENT Exts.P9 and P10 are appealable under Section 60 of the Kerala Value Added Tax Act. In the light of the said alternative remedy available to the petitioner, the above writ petition is dismissed without prejudice to the right of the petitioner to challenge the impugned orders in appeal. P.B. SURESH KUMAR, JUDGE //// P.A. To Judge sp/13/04/18
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