Sneha Regency (Paray Village Country) vs. The Deputy Commissioner Of State Tax
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Cause title — parties, addresses and appearances
JUDGMENT Petitioner has preferred Ext.P2 appeal before the 2nd respondent against the order of assessment dated 06.03.2021 for the year 2018-19 under the Kerala Goods and Services Tax Act. It is submitted by the petitioner that the appeal was finally heard on 05.08.2021 and the orders are awaited. However, in the meantime, petitioner apprehends coercive steps to be taken and it is submitted that if coercive steps are carried out, the appeal itself will become infructuous.
I have heard the learned counsel for the petitioner as well as the learned Senior Government Pleader.
Having regard to the fact that the appeal has already been heard on 05.08.2021, it is only necessary in the interest of justice that no coercive proceedings are taken until order in appeal are passed. In view of the above, there will be a direction to the 2nd
WP(C) NO. 20574 OF 2021 3 respondent to keep in abeyance all coercive steps until a decision in Ext.P2 appeal (STA.No.9/2021) are ordered by the 2nd respondent.
The writ petition is disposed of as above. BECHU KURIAN THOMAS, JUDGE RKM
WP(C) NO. 20574 OF 2021 4 APPENDIX OF WP(C) 20574/2021 PETITIONER'S EXHIBITS : Exhibit P1 COPY OF ORDER ISSUED BY THE FIRST RESPONDENT FOR THE YEAR 2018-19 (KGST). Exhibit P2 COPY OF APPEAL FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT. Exhibit P3 COPY OF STAY PETITION FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT. Exhibit P4 COPY OF EARLY HEARING PETITION FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT. Exhibit P5 COPY OF NOTICE IN FORM NO. 1 AND 25 ISSUED BY THE 1ST RESPONDENT.
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.