The Highland Produce Company Limited vs. State Of Kerala
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE T.R.RAVI FRIDAY, THE 17TH DAY OF FEBRUARY 2023 / 28TH MAGHA, 1944 WP(C) NO. 38992 OF 2022 PETITIONER: THE HIGHLAND PRODUCE COMPANY LIMITED, HAVING ITS REGISTERED OFFICE AT W-21/674, BEACH ROAD, ALAPPUZHA- 688 012, REPRESENTED BY ITS CONSULTANT FINANCE HEAD -MR. MANU P. SAM, BY ADVS. KURYAN THOMAS M.GOPIKRISHNAN NAMBIAR K.JOHN MATHAI JOSON MANAVALAN PAULOSE C. ABRAHAM RAJA KANNAN KARUKAPADATH WAZIM BABU RESPONDENTS: 1 STATE OF KERALA REPRESENTED BY ITS SECRETARY TO GOVERNMENT, TAXES DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001 2 THE JOINT COMMISSIONER (APPEALS) KERALA STATE GOODS AND SERVICES TAX DEPARTMENT, ASRAMAM, KOLLAM, PIN - 691002 3 DEPUTY COMMISSIONER (ASSESSMENT) SPECIAL CIRCLE, STATE GOODS & SERVICES TAX DEPARTMENT, CIVIL STATION, ALAPPUZHA, PIN - 688001 4 DEPUTY COMMISSIONER STATE GOODS & SERVICES TAX DEPARTMENT, CIVIL STATION, ALAPPUZHA, PIN - 688001 BY ADV DR. THUSHARA JAMES, SR.GP. THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 17.02.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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T.R.RAVI, J. ---------------------------------------- WP(C) NO. 38992 OF 2022 ------------------------------------------- Dated this the 17th day of February, 2023 JUDGMENT See order dated 2.12.2022. This Court had stayed all further proceedings pursuant to Ext.P7, since it had been submitted that the appeal had been heard on 29-11-2022 and orders have been reserved.
When the case is taken up today, it is submitted that the orders have been issued in the appeal remanding the matter. In such circumstances, this writ petition is closed and all further proceedings pursuant to Ext.P7 shall be kept in abeyance till orders after the remand are issued. T.R.RAVI JUDGE mtk
3 APPENDIX OF WP(C) 38992/2022 PETITIONER EXHIBITS Exhibit P1 AOF THE ASSESSMENT ORDER DATED 21.06.2022 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER Exhibit P2 AOF THE APPEAL DATED 05.09.2022 (WITHOUT ANNEXURES) FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT Exhibit P3 AOF THE PETITION FOR CONDONATION OF DELAY DATED 05.09.2022 Exhibit P4 AOF THE PETITION FOR STAY DATED 05.09.2022 Exhibit P5 AOF THE POSTING NOTICE DATED 19.10.2022 ISSUED, BY THE OFFICE OF THE 2ND RESPONDENT. Exhibit P6 AOF THE POSTING NOTICE DATED 21.11.2022 ISSUED BY THE OFFICE OF THE 2ND RESPONDENT Exhibit P7 AOF THE REVENUE RECOVERY NOTICE DATED 25.11.2022 (ALONG WITH ITS ENGLISH TRANSLATION) ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER
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.