Sakthi Metal Crafts vs. The Joint Commissioner
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IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE T.R.RAVI FRIDAY, THE 17TH DAY OF MAY 2024 / 27TH VAISAKHA, 1946 WP(C) NO. 17803 OF 2024 PETITIONER: SAKTHI METAL CRAFTS 17/41, MULLARINGADU, VANNAPPURAM, KERALA. REPRESENTED BY IT'S PROPRIETOR SRI.IRFAN IBRAHIM, PIN – 685 607 BY ADVS. AJI V.DEV ALAN PRIYADARSHI DEV S.SAJEEVAN RESPONDENTS: 1 THE JOINT COMMISSIONER, STATE GOODS AND SERVICES TAX DEPARTMENT 2ND FLOOR, TAX COMPLEX, PALLIKKAVALA, KATTAPPANA SOUTH P.O, IDUKKI, PIN – 685 515 2 THE STATE TAX OFFICER, TAXPAYER SERVICES CIRCLE, STATE GOODS AND SERVICES TAX DEPARTMENT, THODUPUZHA, PIN – 685 584 3 THE STATE OF KERALA REPRESENTED BY ITS SECRETARY TO TAXES, SECRETARIAT, THIRUVANANTHAPURAM, PIN – 695 001 BY ADV. B S SYAMANTHAK, GOVERNMENT PLEADER THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 17.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) No. 17803 of 2024 : 2 : T.R.RAVI, J. ------------------------------------------------ W.P.(C) No.17803 2024 ------------------------------------------------ Dated this the 17th day of May, 2024 JUDGMENT The learned Counsel for the petitioner seeks permission to withdraw the writ petition. This writ petition is dismissed as withdrawn. T.R.RAVI
JUDGE SSG
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.