M/S.Aditya Infotech Limited vs. The Assistant Commissioner
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IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI & THE HONOURABLE MR.JUSTICE BASANT BALAJI MONDAY, THE 21ST DAY OF FEBRUARY 2022 / 2ND PHALGUNA, 1943 WA NO. 1690 OF 2019 AGAINST THE ORDER/JUDGMENT IN WP(C) 20411/2018 OF HIGH COURT OF KERALA APPELLANT/S: M/S.ADITYA INFOTECH LIMITED CC NO 39/5552A, THOUDAYIL LANE, PANAMPILLY NAGAR, COCHIN-682 036, REPRESENTED BY ITS ACCOUNTS EXECUTIVE AND AUTHORIZED SIGNATORY. SRI.LELBY C.P. BY ADV TOMSON T.EMMANUEL RESPONDENT/S: 1 THE ASSISTANT COMMISSIONER STATE GOODS AND SERVICES TAX DEPARTMENT, SPECIAL CIRLCE-111, ERNAKULAM, COCHIN-682 015. 2 THE COMMISSINOER, STATE GOODS AND SERVICE TAX DEPARTMENT, TAX TOWER, KARAMANA P.O.THIRUVANANTHAPURAM-695 022. 3 STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT, TAXES DEPARTMENT,SECRETARIAT, THIRUVANANTHAPURAM-695 001. 4 CENTRAL BOARD OF EXCISE AND CUSTOMS, DEPARTMENT OF REVENUE, MINISTRY OF FINANCE, GOVERNMENT OF INDIA, NEW DELHI-110001. 5 ASSISTANT COMMISSIONER, STATE GOODS AND SERVICES TAX DEPARTMENT, CIVIL STATION, COCHIN-682 030 BY ADVS. GOVT.PLEADER(B/O) SRI.T.K.RAJESHKUMAR
WA NO. 1690 OF 2019 -2- OTHER PRESENT: SR GP V.K. SHAMSUDHEEN THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 21.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WA NO. 1690 OF 2019 -3- JUDGMENT S.V.Bhatti,J. The memo dated 25.01.2022 is placed on record and accepted. Writ Appeal is accordingly dismissed as not pressed. S.V.BHATTI JUDGE BASANT BALAJI JUDGE JS
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