Indsil Hydro Power And Manganese LTD. vs. The State Tax Officer
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IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS FRIDAY, THE 11TH DAY OF FEBRUARY 2022 / 22ND MAGHA, 1943 WP(C) NO. 2421 OF 2021 PETITIONER: INDSIL HYDRO POWER AND MANGANESE LTD., VI/679,PALLATHERI,ELAPULLY,PALAKKAD, REPRESENTED BY ITS CHIEF FINANCIAL OFFICER, MURALI RAMAMURTHY. BY ADVS. HARISANKAR V. MENON SMT.MEERA V.MENON RESPONDENTS: 1 THE STATE TAX OFFICER STATE GOODS AND SERVICE TAX DEPARTMENT, PALAKKAD-678001. 2 THE DEPUTY COMMISSIONER OF STATE TAX, SPECIAL CIRCLE,STATE GOODS AND SERVICES TAX DEPARTMENT, PALAKKAD-678001. 3 THE JOINT COMMISSIONER OF STATE TAX, STATE GOODS AND SERVICES TAX DEPARTMENT, PALAKKAD-678001. BY DR.THUSHARA JAMES,SR.GOVERNMENT PLEADER THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 11.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 2421 OF 2021 2 BECHU KURIAN THOMAS, J …......….................................. W.P.(C) No.2421 of 2021 ….................................. Dated this the 11th day of February, 2022 JUDGMENT The learned counsel for the petitioner submitted that petitioner is not interested in pursuing this writ petition and has filed a not press memo. Accordingly, the writ petition is dismissed as not pressed. BECHU KURIAN THOMAS, JUDGE AMV/14/02//2022
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.