Melethil Mohamed Shameer vs. The State Tax Officer
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR & THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH TUE AY, THE 31ST DAY OF OCTOBER 2023 / 9TH KARTHIKA, 1945 WA NO. 1769 OF 2023 AGAINST THE JUDGMENT DATED 05.07.2023 IN WP(C) 29782/2022 OF HIGH COURT OF KERALA APPELLANT/PETITIONER: MELETHIL MOHAMED SHAMEER, AGED 45 YEARS PROPRIETOR, M/S. SALMAN AGENCY, IX/174, PENGATTIRI, NELLAYA, PALAKKAD, PIN – 679335 BY ADV SHABU SREEDHARAN RESPONDENT/RESPONDENT: THE STATE TAX OFFICER, MOBILE SQUAD NO.III, STATE GOODS AND SERVICES TAX DEPARTMENT, KARUNAGAPPALLY, KOLLAM, PIN - 690518 BY SR. GOVT. PLEADER SRI.V K SHAMSUDHEEN THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 31.10.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
:2: WA No.1769 of 2023 JUDGMENT Dr. A.K.Jayasankaran Nambiar, J. After arguing the matter for some time, the learned counsel for the appellant seeks permission to withdraw the Writ Appeal. Permission is granted, and the Writ Appeal is dismissed as withdrawn. DR. A.K.JAYASANKARAN NAMBIAR JUDGE DR. KAUSER EDAPPAGATH JUDGE mns
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.