Hawking Technologies INDIA LLP vs. The Assistant State Tax Officer
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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 THUR AY, THE 20TH DAY OF JANUARY 2022 / 30TH POUSHA, 1943 WA NO. 36 OF 2022 AGAINST THE ORDER/JUDGMENT IN WP(C) 25636/2021 OF HIGH COURT OF KERALA APPELLANT/S: HAWKING TECHNOLOGIES INDIA LLP NEAR ANUPAMA THEATRE, P. O. AVANUR, THRISSUR - 680 541, REPRESENTED BY ITS DESIGNATED PARTNER, JINTO A. J. BY ADVS. HARISANKAR V. MENON MEERA V.MENON RESPONDENT/S: 1 THE ASSISTANT STATE TAX OFFICER SQUAD NO.V, STATE GOODS AND SERVICES TAX DEPARTMENT, PALAKKAD - 678 001. 2 STATE OF KERALA REPRESENTED BY ITS SECRETARY, TAXES DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001. 3 UNION OF INDIA REPRESENTED BY SECRETARY TO GOVERNMENT, MINISTRY OF FINANCE (DEPARTMENT OF REVENUE), NORTH BLOCK, NEW DELHI - 110 001. BY ADV S.MANU OTHER PRESENT: SR GP V.K. SHAMSUDHEEN THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 20.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WA NO. 36 OF 2022 2 J U D G M E N T Dated this the 20th day of January, 2022 S.V. BHATTI, JUDGE Order under appeal confirmed. However the time stipulated by the learned Single Judge in the order under appeal stands extended till 25.02.2022. The writ appeal stands disposed of as indicated above. S.V. BHATTI BASANT BALAJI JUDGE JUDGE LU
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.