Advanced Construction Technologies PVT. LTD vs. The Assistant Commissioner
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IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN & THE HONOURABLE MR. JUSTICE T.R.RAVI MONDAY, THE 19TH DAY OF OCTOBER 2020 / 27TH ASWINA, 1942 WA.No.1298 OF 2020 AGAINST THE ORDER/JUDGMENT IN WP(C) 10021/2020(C) OF HIGH COURT OF KERALA APPELLANT/PETITIONER: ADVANCED CONSTRUCTION TECHNOLOGIES PVT. LTD DOORNO.VII/267A, MALIKAMPEEDIKA, ALANGAD VILLAGE, KOTTAPURAM KARA, ALUVA - 683 511, ERNAKULAM DISTRICT, REPRESENTED BY MR.SUNIL KUMAR C.N. - AUTHORISED SIGNATORY. BY ADV. SRI.JOSEPH JERARD SAMSON RODRIGUES RESPONDENTS/RESPONDENTS: 1 THE ASSISTANT COMMISSIONER SPECIAL CIRCLE-III, STATE GOODS AND SERVICES TAX DEPARTMENT ERNAKULAM - 682 015. 2 THE COMMISSIONER OF STATE TAX STATE GOODS AND SERVICES TAX DEPARTMENT, 9TH FLOOR, TAX TOWERS, KARAMANA, THIRUVANANTHAPURAM - 695 002. SENIOR GOVERNMENT PLEADER SRI.C.E.UNNIKRISHNAN THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 19.10.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WA.No.1298 OF 2020 2 JUDGMENT Vinod Chandran, J. Learned Counsel for the petitioner seeks permission to withdraw the writ appeal. Permission is granted and the writ appeal is dismissed as withdrawn. K.VINOD CHANDRAN JUDGE T.R.RAVI JUDGE Pn 19/10
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.