Technoline Systems And Services vs. The Asst. State Tax Officer
Original PDF →The review petition has been filed since this Court has in the interim order dated 24.02.2023 directed the petitioner to remit 20% of the disputed demand within one month as a condition for granting stay. There is an apparent mistake in the above direction, since what is intended was only that conditions in Section 112(8)(b) of the CGST Act, 2007 be satisfied, which only requires a payment of sum equivalent to 20% of the remaining amount of tax in dispute in addition to amount paid under sub-section 6 of Section 117. The order requires to be recalled. The review petition is hence allowed and the order dated 24.02.2023 is recalled. T.R.RAVI JUDGE SKP/11-04
RP No.352 of 2023 3 PETITIONER'S EXHIBITS:NIL RESPONDENTS' EXHIBITS:NILP.A. TO JUDGE
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.