Chukkath Krishnan Praveen vs. State Of Kerala
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH FRIDAY, THE 22ND DAY OF MARCH 2024 / 2ND CHAITHRA, 1946 WP(C) NO. 9327 OF 2024 PETITIONER: CHUKKATH KRISHNAN PRAVEEN, PROPRIETOR, HI RANGE IRRIGATIONS, 6/233, VALAKKAVU ROAD, MULAYAM, THRISSUR, PIN-680 751. BY ADVS.LINDONS C.DAVIS E.U.DHANYA RAJITH DAVIS N.S.SHAMILA CHINJU P. JOYIES RESPONDENTS: 1 STATE OF KERALA, REPRESENTED BY PRINCIPAL SECRETARY TO GOVERNMENT, FINANCE DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN-695 001. 2 DEPUTY COMMISSIONER, OFFICE OF THE DEPUTY COMMISSIONER, TAX PAYER SERVICES DIVISION - WADAKKANCHERY, STATE GOODS AND SERVICE TAX DEPARTMENT, POOTHOLE, THRISSUR, PIN-680 004. 3 STATE TAX OFFICER, OFFICE OF THE STATE TAX OFFICER, TAX PAYER SERVICES CIRCLE, MANNUTHY, KERALA STATE GOODS AND SERVICES TAX DEPARTMENT, STATE GOODS AND SERVICES DEPARTMENT, POOTHOLE, THRISSUR, PIN-680 004. 4 ASSISTANT STATE TAX OFFICER, OFFICE OF THE STATE TAX OFFICER, TAX PAYER SERVICES CIRCLE, MANNUTHY, KERALA STATE GOODS AND SERVICES TAX DEPARTMENT, STATE GOODS AND SERVICES DEPARTMENT, POOTHOLE, THRISSUR, PIN-680 004. -2- W.P.(C) NO.9327 OF 2024 5 CENTRAL BOARD OF INDIRECT TAXES AND CUSTOMS, REPRESENTED BY COMMISSIONER, CENTRAL TAX, CENTRAL EXCISE AND CUSTOMS, CENTRAL REVENUE BUILDING, I.S.PRESS ROAD, KOCHI, PIN-682 018. BY ADV. M.S.AMAL DHARSAN SMT. JASMIN M.M., GOVERNMENT PLEADER THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 22.03.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
-3- W.P.(C) NO.9327 OF 2024 JUDGMENT Dated this the 22nd day of March, 2024 After some arguments, the learned counsel for the petitioner submits that the petitioner would like to withdraw this writ petition to approach the appellate authority under Section 107 of the CGST/SGST Act, 2017. In view of the aforesaid submission, the present writ petition is dismissed as withdrawn with liberty as aforesaid. If the petitioner files the appeal, the same shall be considered on merits in accordance with law, expeditiously. DINESH KUMAR SINGH JUDGE bpr
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.