BharatTaxGST

Fil Industries Private Limited vs. Commissioner Of State Goods And Services Tax Department

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WP(C)/7355/2021HC KeralaGSTCNR KLHC01019332202101 July 2021Bench: HONOURABLE MR. JUSTICE A.M.BADAR3 pages
For Respondent: SPLGP.SMT.THUSHARA JAMES

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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A.M.BADAR THURSDAY, THE 1ST DAY OF JULY 2021 / 10TH ASHADHA, 1943 WP(C) NO. 7355 OF 2021 PETITIONER/S: FIL INDUSTRIES PRIVATE LIMITED (FORMERLY KNOWN AS FIL INDUSTRIES LTD), REGISTERED OFFICE SITUATED AT. KOHINOOR HOUSE, 7, SHEIKH BAGH, SRINAGAR, JAMMU AND KASHMIR-190001, REPRESENTED BY ITS AUTHORIZED REPRESENTATIVE (PRESIDENT-FINANCE), MR. NAVEEN PROTHI. DELHI OFFICE SITUATED AT. PLOT NO.I, KEHAR SINGH, ESTATE LANE NO.2, WESTEND MARG SAIDULAJAB, DELHI-110030. BY ADVS. MATHEWS K.UTHUPPACHAN SHRI.TERRY V.JAMES RESPONDENT/S: 1 COMMISSIONER OF STATE GOODS AND SERVICES TAX DEPARTMENT GOVERNMENT OF KERALA, TAX OFFICER, KILLIPPALAM, KARAMAN P.O, THIRUVANANTHAPURAM-695002. 2 THE STATE TAX OFFICER, STATE GOODS AND SERVICES TAX DEPARTMENT, MUVATTUPUZHA- 685553. 3 THE JOINT COMMISSIONER OF STATE TAX, 1ST FLOOR, BAZAR ROAD, MATTANCHERRY, KOCHI-680220. OTHER PRESENT: SPLGP.SMT.THUSHARA JAMES THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 01.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: WP(C) NO. 7355 OF 2021 2

JUDGMENT Learned counsel for the petitioner points out that withdrawal memo has been filed and submits that the petitioner had opted for Amnesty scheme. The petition is accordingly disposed of in view of the withdrawal memo. N A.M.BADAR JUDGE

WP(C) NO. 7355 OF 2021 3 APPENDIX OF WP(C) 7355/2021 PETITIONER ANNEXURE EXHIBIT P1OF CIRCULAR NO.2/20 DATED 04.04.2020 ISSUED BY THE 1ST RESPONDENT. EXHIBIT P2OF NOTICE DATED 22.07.2020 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER. EXHIBIT P3OF REQUEST FORM FILED BY THE PETITIONER ON 7/9/2020, ON THE WEBPORTAL OF GOVERNMENT OF KERALA. EXHIBIT P4OF APPROVAL FORM DATED 14.09.2020 ISSUED BY THE 2ND RESPONDENT. EXHIBIT P5OF PAYMENT ACKNOWLEDGMENT/E-CHALLAN DATED 16/09.2020 ISSUED BY THE GOVERNMENT OF KERALA. EXHIBIT P6OF NOTICE DATED 2.2.2021 ISSUED BY 2ND RESPONDENT TO PETITIONER. EXHIBIT P7OF LETTER DARTED 11.2.2021 SENT BY THE PETITIONER TO THE 2ND RESPONDENT. EXHIBIT P8OF ORDER DATED 16.04.2011 ISSUED BY THE COMMERCIAL TAX OFFICER. EXHIBIT P9OF E-MAIL DATED 03.03.2021 SENT BY THE PETITIONER TO THE 2ND RESPONDENT. EXHIBIT P10OF REMINDER EMAIL DATED MARCH-08, 2021 SENT BY THE PETITIONER TO RESPONDENT NO.2. //// PA to Judge

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.