BharatTaxGST

Sunil Mathew Abraham vs. State Of Kerala

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WP(C)/37565/2022HC KeralaGSTCNR KLHC01080896202218 January 2023Bench: HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS3 pages
For Petitioner: KURYAN THOMAS, K.JOHN MATHAI, JOSON MANAVALAN, PAULOSE C. ABRAHAM, RAJA KANNAN, KARUKAPADATH WAZIM BABUFor Respondent: SMT. RESHMITHA. R. CHANDRAN - GP

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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS WEDNESDAY, THE 18TH DAY OF JANUARY 2023 / 28TH POUSHA, 1944 WP(C) NO. 37565 OF 2022 PETITIONERS: 1 SUNIL MATHEW ABRAHAM MANALEL HOUSE, OPPOSITE BOAT JETTY, ALAPPUZHA- 688 013 , PIN - 688013 2 SETHU PHILOPSE MANKOTH, CULLEN BRIDGE, ALAPPUZHA- 688 012, PIN - 688012 3 LEELAMMA ABRAHAM MANALEL HOUSE, OPPOSITE BOAT JETTY, ALAPPUZHA- 688 013, PIN - 688013 BY ADVS. KURYAN THOMAS 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 695 001, PIN - 695001 2 THE STATE TAX OFFICER, FIRST CIRCLE, STATE GOODS AND SERVICES TAX DEPARTMENT, FIRST CIRCLE, ALAPPUZHA 688 001 , PIN - 688001 OTHER PRESENT: SMT. RESHMITHA. R. CHANDRAN - GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 18.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: WP(C) NO. 37565 OF 2022 2 BECHU KURIAN THOMAS, J. ----------------------------------------- W.P.(C) No. 37565 of 2022 ---------------------------------------- Dated this the 18th day of January, 2023

JUDGMENT The learned counsel for the petitioner seeks permission to withdraw this writ petition with liberty to file a fresh writ petition. Permission is granted. Reserving the aforesaid liberty, this writ petition is dismissed as withdrawn.

BECHU KURIAN THOMAS JUDGE AJM/19/1/23

WP(C) NO. 37565 OF 2022 3 APPENDIX OF WP(C) 37565/2022 PETITIONER EXHIBITS Exhibit-P1 AOF THE NOTICE DATED 04.08.2018 (ALONG WITH TYPED COPY) ISSUED BY THE 2ND RESPONDENT FOR THE YEAR 2011-12 Exhibit-P2 AOF THE NOTICE DATED 04.08.2018 (ALONG WITH TYPED COPY) ISSUED BY THE 2ND RESPONDENT FOR THE YEAR 2012-13 Exhibit-P3 AOF THE JUDGMENT DATED 18.01.2019 IN WP(C) NO.30469 OF 2018 Exhibit P4 AOF THE JUDGMENT DATED 31.01.2019 IN WP(C) NO.30383 OF 2018 Exhibit P5 AOF THE ORDER DATED 28.02.2019 ISSUED BY THE 2ND RESPONDENT FOR THE YEAR 2011-12 Exhibit P6 AOF THE ORDER DATED 28.02.2019 ISSUED BY THE 2ND RESPONDENT FOR THE YEAR 2012-13 Exhibit-P7 AOF THE RECTIFICATION PETITION DATED 18.03.2019 SUBMITTED BY THE 1ST PETITIONER BEFORE THE 2ND RESPONDENT Exhibit-P8 AOF THE ARREAR NOTICE IN VAT DATED NIL RECEIVED BY THE 1ST PETITIONER ON 19.10.2022 Exhibit-P9 AOF THE REPLY DATED 28.10.2022 FILED BY THE 1ST PETITIONER BEFORE THE 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.