Confident Projects INDIA LTD vs. The Assistant Commissioner (Wc)
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IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI & THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS WEDNE AY, THE 17TH DAY OF MARCH 2021 / 26TH PHALGUNA, 1942 WA.No.1095 OF 2019 AGAINST THE JUDGMENT IN WP(C) 480/2019(H) OF HIGH COURT OF KERALA APPELLANT/S: CONFIDENT PROJECTS INDIA LTD CONFIDENT BUILDING, JANATHA JUNCTION, KADAVANTHRA P.O., KOCHI-682019. REPRESENTED BY ITS POWER OF ATTORNEY HOLDER T.A.JOSEPH. BY ADVS. SRI.K.P.DANDAPANI (SR.) SRI.MILLU DANDAPANI SRI.K.J.ABRAHAM RESPONDENT/S: 1 THE ASSISTANT COMMISSIONER (WC) STATE GOODS AND SERVICES TAX DEPARTMENT, SGST COMPLEX, PERUMANOOR, KOCHI-682 015. 2 THE COMMISSIONER STATE GOODS AND SERVICES TAX DEPARTMENT, KARAMANA P.O., THIRUVANANTHAPURAM DISTRICT-695 001. 3 THE SECRETARY TAXES DEPARTMENT, GOVERNMENT OF KERALA, SECRETARIAT, THIRUVANANTHAPURAM DISTRICT-695 001. 4 CENTRAL BOARD OF EXCISE AND CUSTOMS DEPARTMENT OF REVENUE, MINISTRY OF FINANCE, GOVERNMENT OF INDIA,NEW DELHI-110 001. R1-3 BY SRI.K.K.RAVINDRANATH, ADDL.ADVOCATE GENERAL -2- OTHER PRESENT: SR GP SHAMSUDHEEN V K THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 17.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
-3- J U D G M E N T Dated this the 17th day of March 2021 S.V. Bhatti, J. Counsel for the appellant has filed memo dated 08.03.2021 seeking permission to withdraw the appeal as the assessee is availing the option to settle the tax arrears under the Amnesty scheme. Memo dated 08.03.2021 is accepted. The appeal is dismissed as withdrawn. S.V.BHATTI JUDGE BECHU KURIAN THOMAS JUDGE jjj
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