Albarka Traders vs. The Assistant Commissioner
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE T.R.RAVI TUE AY, THE 21ST DAY OF MARCH 2023 / 30TH PHALGUNA, 1944 WP(C) NO. 9872 OF 2023 PETITIONER: M/s ALBARKA TRADERS KANJIRAPPALLY, KOTTAYAM DISTRICT, PIN - 686507 REPRESENTED BY ITS PROPRIETOR SRI. SANIF KHAN.
BY ADVS. K.S.HARIHARAN NAIR RAJATH R NATH HARIMA HARIHARAN MOHANA KUMAR B G.REMADEVI RESPONDENTS: 1 THE ASSISTANT COMMISSIONER KERALA STATE GOODS AND SERVICES TAX DEPARTMENT, PUNNAM PARAMBIL BUILDING, OPPOSITE POLICE STATION, PONKUNNAM, PIN – 686506. 2 JOINT COMMISSIONER (APPEALS) SGST DEPARTMENT, PUBLIC LIBRARY BUILDINGS, SASTHRI ROAD, KOTTAYAM, PIN – 686001. 3 DEPUTY TAHSILDAR (RR) KANJIRAPPILLY TALUK, 1ST FLOOR, MINI CIVIL STATION, KANJIRAPPILLY, PIN – 686555. DR. THUSHARA JAMES, SR.GP. THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 21.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 9872 OF 2023 2 T.R. RAVI, J. -------------------------------------------- W.P.(C) No.9872 of 2023 -------------------------------------------- Dated this the 21st day of March, 2023 JUDGMENT Admit. Senior Government Pleader takes notice for respondents.
The limited prayer in the writ petition is for a direction to the 2nd respondent to dispose of Ext.P2 appeal filed against Ext.P1 assessment order and Ext.P3 stay petition. In view of the limited prayer made in the writ petition, this writ petition is disposed of directing the 2nd respondent to take up Ext.P2 appeal and Ext.P3 stay petition and hear and dispose of the stay petition within two months. The coercive steps for recovery shall be kept in abeyance till then. T.R.RAVI JUDGE mpm
WP(C) NO. 9872 OF 2023 3 APPENDIX OF WP(C) 9872/2023 PETITIONER’S EXHIBITS Exhibit P1 COPY OF MODIFIED ASSESSMENT ORDER DATED 23-03-2021 ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2015-16. Exhibit-P2 COPY OF APPEAL MEMORANDUM DATED 01-02-2023 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT AGAINST EXT. P1. Exhibit-P3 COPY OF STAY PETITION DATED 01-02-2023 FILED BY THE PETITIONER IN EXT. P2 APPEAL. Exhibit-P4 COPY OF REVENUE RECOVERY NOTICE DATED 25-08-2022 ISSUED BY THE 3RD RESPONDENT FOR THE YEAR 2015-16
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.