Hotel Chembarathi Garden vs. State Of Kerala
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE T.R.RAVI FRIDAY, THE 3RD DAY OF MARCH 2023 / 12TH PHALGUNA, 1944 WP(C) NO. 3559 OF 2023 PETITIONER: HOTEL CHEMBARATHI GARDEN AGED 69 YEARS KUTTIKKOL P.O., NATIONAL HIGHWAY -17, THALIPARAMBA, KANNUR - 670 562, REP. BY ITS MANAGING PARTNER, N.M. MANI, AGED 69 YEARS, S/O. MANI KURIAN, CHEMBARATHY NJARALAKKATTU HOUSE, THODUPUZHA EAST P.O., IDUKKI DISTRICT, PIN - 685584 BY ADVS. GEORGE MATHEW M.D.SASIKUMARAN SUNIL KUMAR A.G MATHEW K.T. GEORGE K.V. STEPHY K REGI ADARSH KURIAN RESPONDENTS: 1 STATE OF KERALA REP. BY ITS SECRETARY, SALES TAX DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001 2 THE DEPUTY COMMISSIONER OF TAX STATE GOODS AND SERVICES TAX DEPARTMENT, KERALA, SPECIAL CIRCLE, KANNUR, PIN - 670002 OTHER PRESENT: DR. THUSHARA JAMES, SR.GP.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 03.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C)No.3559 of 2023 -:2:- T.R.RAVI, J --------------------------------------------- W.P.(C) No. 3559 of 2023 ---------------------------------------------- Dated this the 3rd day of March, 2023 JUDGMENT The prayer in the writ petition is for disposal of Ext.P5 application filed before the assessing authority – the Deputy Commissioner, SGSTD, Special Circle, Kannur, praying for permission to pay the outstanding amounts in instalments.
In view of the limited prayer made by the petitioner, this writ petition is disposed of directing the 2nd respondent to consider and pass orders on Ext.P5, after hearing the petitioner at the earliest at any rate within three weeks from the date of receipt of a copy of this judgment. T.R.RAVI JUDGE TR
W.P.(C)No.3559 of 2023 -:3:- APPENDIX OF WP(C) 3559/2023 PETITIONER EXHIBITS Exhibit P1OF NOTICE OF FINAL ASSESSMENT AND DEMAND FOR PAYMENT OF TAX DTD. 31.08.2021 ISSUED BY 2ND RESPONDENT Exhibit P2OF ORDER NO. 32120413604/2016- 17 DTD. 31.08.2021 ISSUED BY 2ND RESPONDENT Exhibit P3OF NOTICE NO. B4-1902/21 DTD. 16.10.2021 ISSUED BY 2ND RESPONDENT IS PRODUCED HEREWITH AND MARKED AS EXHIBIT P3. Exhibit P4OF RECEIPT GRN KL02722629720223E DTD. 31.01.2023 WITH TYPED COPY ISSUED BY 2ND RESPONDENT Exhibit P5OF APPLICATION DTD. 23.02.2023 SUBMITTED BY PETITIONER WITH 2ND RESPONDENT
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.