Valummal Jewellery vs. Sasikumar K.R. - Kerala High Court, 12 August 2022

Cause title — parties, addresses and appearances

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR FRIDAY, THE 12TH DAY OF AUGUST 2022 / 21ST SRAVANA, 1944 CON.CASE(C) NO. 1205 OF 2022 ARISING FROM THE JUDGMENT DATED 19.06.2017 IN WP(C) 20086/2017 OF HIGH COURT OF KERALA PETITIONER/PETITIONER: MS.VALUMMAL JEWELLERY KAVANAMALIL COMPLEX, MANANTODDY REPRESENTED BY V.G.BIJU MANAGING PARTNER, PIN – 670645 BY ADVS. P.RAGHUNATHAN PREMJIT NAGENDRAN RESPONDENT/RESPONDENT: SASIKUMAR K.R. AGE AND FATHER'S NAME NOT KNOWN TO PETITIONER, WORKING AS STATE TAX OFFICER, STATE GOODS AND SERVICES TAX DEPT. MANANTHAVADY, WAYANAD, FORMERLY COMMERCIAL TAX OFFICER, COMMERCIAL TAX DEPT., MANANTHAVADI, RESIDENTIAL ADDRESS NOT KNOWN TO PETITIONER., PIN – 670645 BY GOVERNMENT PLEADER SRI.SAYED M. THANGAL THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON 12.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: :2: Cont. Case (C).No.1205 of 2022

JUDGMENT Taking note of the submission of the learned Government Pleader that no recovery steps will be pursued, pursuant to the assessment order passed for the assessment year 2009-2010 based on the interim order dated 19.06.2017 in WP(C).No.20086 of 2017, pending disposal of the Writ Petition by the Division Bench pursuant to the reference in the said interim order, the Contempt of Court Case is closed by recording the submission of the learned Government Pleader. A.K.JAYASANKARAN NAMBIAR JUDGE mns

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APPENDIX OF CON.CASE(C) 1205/2022 PETITIONER ANNEXURES Annexure 1 PHOTOCOPY OF ASSESSMENT ORDER DT. 25.05.2017 U/S 25[A] R/W SEC. 25[1] FOR 2009.10 PASSED BY STATE TAX OFFICER, MANANTHAVADY Annexure2 CERTIFIED COPY OF INTERIM ORDER IN WPC NO. 20086/17 DT. 19.06.2017 Annexure 3 PHOTOCOPY OF NOTICE U/S 25[A] DT. 30.12.2017 FOR 2010.11 Annexure 4 PHOTOCOPY OF NOTICE U/S 25[A] DT. 30.12.2017 FOR 2011.12 ISSUED BY STATE TAX OFFICER, MANANTHAVADY Annexure 5 PHOTOCOPY OF NOTICE U/S 25[A] DT. 30.12.2017 FOR 2012.13 ISSUED BY STATE TAX OFFICER, MANANTHAVADY Annexure 6 PHOTOCOPY OF NOTICE U/S 25[A] DT. 30.12.2017 FOR 2013.14 ISSUED BY STATE TAX OFFICER, MANANTHAVADY Annexure7 CERTIFIED COPY OF INTERIM ORDER IN WPC NO. 2803/18 DT. 26.02.2018 Annexure 8 PHOTOCOPY OF NOTICE DT. 31.03.2022 ISSUED BY THE STATE TAX OFFICER, MANANTHAVADY Annexure 9 PHOTOCOPY OF JUDGMENT OF SUPREME COURT IN APPLN. NO. 1577/20 IN CRL.A.NO.1375- 1376/2013 Annexure 10 OFFICIAL MEMORANDUM DT. 06.02.2021 ISSUED

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BY ASST. REGISTRAR, HIGH COURT OF KERALA Annexure 11 PHOTOCOPY OF REPLY TO ANN. VIII DT. 12.04.2022 Annexure 12 ORDER U/S 25[A] DT. 27.04.2022 FOR 2010.11 PASSED BY THE STATE TAX OFFICER, MANANTHAVADY Annexure 13 ORDER U/S 25[A] DT. 27.04.2022 FOR 2011.12 PASSED BY THE STATE TAX OFFICER, MANANTHAVADY Annexure 14 ORDER U/S 25[A] DT. 27.04.2022 FOR 2012.13 PASSED BY THE STATE TAX OFFICER, MANANTHAVADY Annexure 15 ORDER U/S 25[A] DT. 27.04.2022 FOR 2013.14 PASSED BY THE STATE TAX OFFICER, MANANTHAVADY