Hotel Raj Residency (Rotana Inn (P) LTD. vs. Assistant Commissioner
Original PDF →WP(C)/9960/2018HC KeralaGSTCNR KLHC01041550201822 March 20183 pages
No AI summary yet for this judgment.
Cause title — parties, addresses and appearances
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
THURSDAY, THE 22ND DAY OF MARCH 2018 / 1ST CHAITHRA, 1940
WP(C).No. 9960 of 2018
PETITIONER:
HOTEL RAJ RESIDENCY (ROTANA INN (P) LTD).
N H 47, KALLUVATHUKKAL,KOLLAM, PIN.691 578,
REPRESENTED BY ITS MG. DIRECTOR SRI.THYAGARAJAN D.
BY ADVS.SRI.U.BALAGANGADHARAN
SRI.V.JAYANANDAKUMAR
RESPONDENT(S):
1. ASST COMMISSIONER,
SPECIAL CIRCLE, STATE GST DEPARTMENT,
KOLLAM, PIN-691 002.
2. THA ASST.SECRETARY,
AIT & ST APPELLATE TRIBUNAL, ADDL.BENCH,
THIRUVANANTHAPURAM. PIN.695 010.
3. TAHASILDAR (REVENUE RECOVERY),
KOLLAM, PIN.691 013.
4. STATE OF KERALA,
REPRESENTED BY SECRETARY (TAXES),
THIRUVANANTHAPURAM. PIN.695 001.
BY GOVERNMENT PLEADER SRI.V.K.SHAMSUDHEEN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 22-03-2018, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
sts
23/3/2018
WP(C).No. 9960 of 2018 (T)
APPENDIX
PETITIONER(S)' EXHIBITS
EXHIBIT P1 COPY OF THE ASSESSMENT ORDER DATED 31.01.2014
ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P2 COPY OF THE NOTICE 2014/40606/2 DATED 22.9.2014
ISSUED BY THE 3RD RESPONDENT.
EXHIBIT P3 COPY OF MODIFIED ASSESSMENT ORDER DATED 21.11.2017
ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P4 COPY OF ORDER NO.STA 447/2014 DATED 4.3.2016 OF
DY.COMMISSIONER (APPEALS), KOLLAM.
EXHIBIT P5 COPY OF THE APPEAL MEMORANDUM DATED 19.3.2018
FILED BY THE PETITIONER BEFORE THE 2ND
RESPONDENT AGAINST EXT.P5 ORDER.
EXHIBIT P6 COPY OF THE PETITION DATED 19.3.2018 FOR
CONDONATION OF DELAY FILED IN EXT.P5 APPEAL BY
THE PETITIONER BEFORE THE 2ND RESPONDENT.
EXHIBIT P7 COPY OF THE PETITION DATED 19.3.2018 FOR STAY
FILED IN EXT.P5 APPEAL BY THE PETITIONER BEFORE
THE 2ND RESPONDENT.
RESPONDENT'S EXHIBITS:
NIL
/TRUE COPY/
P.S.TO JUDGE
sts
23/3/2018
A. MUHAMED MUSTAQUE, J.
.........................................
W.P.(C).No.9960 of 2018
..........................................
Dated this the 22nd day of March, 2018.
JUDGMENT The petitioner as against the assessment orders filed an appeal along with delay application before the Appellate Tribunal, Thiruvananthapuram. The petitioner also filed a stay application.
2.
There shall be a direction to the 2nd respondent to dispose of the delay application and stay application within two months. Till the disposal of the stay application, recovery proceedings pursuant to the assessment orders shall be kept in abeyance. The writ petition is disposed of as above. A. MUHAMED MUSTAQUE, JUDGE. cl
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.