M/S. Bhima Traders vs. State Of Kerala
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN MONDAY, THE 19TH DAY OF SEPTEMBER 2022 / 28TH BHADRA, 1944 WP(C) NO. 32744 OF 2017 PETITIONER/S: M/S. BHIMA TRADERS T.B.ROAD, PERAMBRA, REPRESENTED BY IT'S PROPRIETRESS SMT.DEVI AMMA. BY ADVS. SMT.K.LATHA SMT.M.K.HAJARA SRI.C.RAMACHANDRAN RESPONDENT/S: 1 STATE OF KERALA REPRESENTED BY CHIEF SECRETARY TO THE GOVERNMENT OF KERALA, SECRETARIAT, THIRUVANANTHAPURAM- 695001 2 ASSISTANT COMMISSIONER II SPECIAL CIRCLE -I, DEPARTMENT OF COMMERCIAL TAXES, KOZHIKODE-673005 3 THE COMMERCIAL TAX OFFICER OFFICE OF THE GOODS AND SERVICES TAX OFFICE, DEPARTMENT OF COMMERCIAL TAXES, PERAMBRA-673018 BY GOVERNMENT PLEADER SMT.JASMINE M.M. THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 19.09.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) No.32744/2017 ..2.. JUDGMENT The learned counsel for the petitioner submits that the matter has become infructuous since the petitioner has already settled the entire amount due under the Amnesty Scheme introduced by the Government of Kerala. Recording the above submission, the writ petition is dismissed as infructuous. SHOBA ANNAMMA EAPEN JUDGE bka/-
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.