M/S. Cochin Suburban Club vs. State Tax Officer
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH MONDAY, THE 16TH DAY OF OCTOBER 2023 / 24TH ASWINA, 1945 WP(C) NO. 32953 OF 2023 PETITIONER: M/S. COCHIN SUBURBAN CLUB VALLATHOL PADI, THRIKKAKARA , B.M.C. P.O., KOCHI , REPRESENTED BY ITS SECRETARY, ANAND J. PAYYAPPILLY., PIN - 682021 BY ADVS. HARISANKAR V. MENON MEERA V.MENON R.SREEJITH K.KRISHNA PARVATHY MENON RESPONDENTS: 1 STATE TAX OFFICER STATE GOODS AND SERVICES TAX DEPARTMENT, TAX PAYER SERVICES DIVISION, SECOND FLOOR, KAKKANAD, ERNAKULAM, PIN - 682030 2 THE COMMISSIIONER OF COMMERCIAL TAXES STATE GOODS & SERVICES TAX DEPARTMENT, TAX TOWERS, KILLIPPALAM, KARAMANA, THIRUVANANTHAPURAM, PIN - 695002 3 STATE OF KERALA REPRESENTED BY ITS SECRETARY, TAXES DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001 ADV.JASMINE M.M.-GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 16.10.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WPC No.32953 of 2023 2 JUDGMENT Dated this the 16th day of October, 2023
After some arguments, Sri.Harisankar V.Menon, learned counsel for the petitioner wants to withdraw this writ petition with liberty to file afresh as and when opportunity comes for filing the writ petition.
Considering the aforesaid submission, the present writ petition is dismissed as withdrawn with the liberty as prayed for. DINESH KUMAR SINGH JUDGE AP
WPC No.32953 of 2023 3 APPENDIX OF WP(C) 32953/2023 PETITIONER EXHIBITS Exhibit P1 COPY OF LERTTER SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DTD. 06-03-2023
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.