S & S Associates vs. The State Tax Officer
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IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN THUR AY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944 WP(C) NO. 16160 OF 2018 PETITIONER: S & S ASSOCIATES IV/332,MUDICKAL P.O, PERUMBAVOOR-683 547 REPRESENTED BY ITS PROPRIETOR SRI.M. SREEKUMAR. BY ADV SRI.K.S.HARIHARAN NAIR RESPONDENTS: 1 THE STATE TAX OFFICER STATE GOODS AND SERVICES TAX DEPARTMENT,SECOND CIRCLE, PERUMBAVOOR-683542. 2 THE STATE OF KERALA REPRESENTED BY THE PRINCIPAL SECRETARY TO GOVERNMENT,TAXES DEPARTMENT, GOVERNMENT SECRETARIAT,THIRUVANANTHAPURAM-695 001. 3 UNION OF INDIA REPRESENTED BY ITS SECRETARY,DEPARTMENT OF REVENUE,MINISTRY OF FINANCE,ROOM NO. 46,NORTH BLOCK, NEW DELHI- 110 001. OTHER PRESENT: SMT. RESMITHA R. CHANDRAN - GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 23.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.16160 OF 2018 :-2-: JUDGMENT Counsel for the petitioner submits that the matter has become infructuous since the petitioner has already settled the amount due in Ext.P2 as per the Amnesty Scheme introduced by the Government of Kerala. Hence, the writ petition is closed as infructuous. SHOBA ANNAMMA EAPEN JUDGE MBS/
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.