St.Marys Arcade vs. The State Tax Officer
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IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A.M.BADAR TUE AY, THE 30TH DAY OF MARCH 2021 / 9TH CHAITHRA, 1943 WP(C).No.6204 OF 2021(A) PETITIONER/S: ST.MARYS ARCADE TCS ION CENTRE, KUTTAMASSERY, KEEZHMADU, ALUVA 683 105, REPRESENTED BY ITS MANGING PARTNER , SRI. ASHISH STEPHEN. BY ADVS. SRI.AJI V.DEV SRI.ALAN PRIYADARSHI DEV SHRI.KIRAN RAMACHANDRAN NAIR RESPONDENT/S: 1 THE STATE TAX OFFICER STATE GOODS AND SERVICES TAX DEPARTMENT, KAP COMPLEX, ALUVA 683 101. 2 THE JOINT COMMISSIONER, STATE GOODS AND SERVICES TAX DEPARTMENT, STATE TAX COMPLEX, BAZAR ROAD, MATTANCHERRY 682 002. 3 THE COMMISSIONER OF STATE TAXES, TAX TOWER, KILLIPPALAM, KARAMANA P.O. THIRUVANANTHAPURAM 695 002. 4 THE DEPUTY TAHSILDAR, MINI CIVIL STATION, ALAUVA 683 101. SMT. THUSHARA JAMES, GOVERNMENT PLEADER THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 30.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.6204 OF 2021 2 JUDGMENT Dated this the 30th day of March 2021
Learned counsel appearing for the petitioner submits that the application for availing benefits of the amnesty scheme filed by the petitioner has been accepted and the said amount has been deposited. Therefore, the instant petition is rendered infructuous. Accepting the statement so made, the writ petition is closed. A.M.BADAR ajt JUDGE
WP(C).No.6204 OF 2021 3 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 AOF THE ORDER OF PENALTY PASSED FOR THE FY 2017-18 DATED 11.12.2017. EXHIBIT P2 AOF THE ASSESSMENT ORDER FOR THE YEAR 2017-18 DATED 13.11.2020. EXHIBIT P3 AOF THE RELEVANT PORTION OF THE FINANCE ACT, 2020. EXHIBIT P4 AOF THE CIRCULAR NO. 02/2020 DATED 04.04.2020. EXHIBIT P4 (a) AOF THE CIRCULAR NO. 09/2020 DATED 15.09.2020. EXHIBIT P5 AOF THE SCREEN SHOT SHOWING REJECTION OF ONLINE APPLICATION FOR AMNESTY SCHEME. EXHIBIT P6 AOF THE APPLICATION FOR AMNESTY SCHEME FILED MANUALLY DATED 27.01.2021. EXHIBIT P7 AOF THE RECOVERY NOTICE ISSUED IN FORM I DATED 08.01.2021 ALONG WITH ENGLISH TRANSLATION. EXHIBIT P7 (a) AOF THE RECOVERY NOTICE ISEUD IN FORM 10 DATED 13.01.2201 ALONG WITH ENGLISH TRANSLATION.
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.