BharatTaxGST

St.Josephs Hospital vs. State Tax Officer

Original PDF →
WP(C)/8271/2020HC KeralaGSTCNR KLHC01021495202017 March 2020Bench: HONOURABLE MR. JUSTICE AMIT RAWAL3 pages
For Respondent: GP DR THUSHARA JAMES

No AI summary yet for this judgment.

Cause title — parties, addresses and appearances
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE AMIT RAWAL TUESDAY, THE 17TH DAY OF MARCH 2020 / 27TH PHALGUNA, 1941 WP(C).No.8271 OF 2020(H) PETITIONER/S: ST.JOSEPHS HOSPITAL DHARMAGIRI, KOTHAMANGALAM-686 691, ERNAKULAM DISTRICT, REPRESENTED BY ITS ADMINISTRATOR, SR. ABHAYA. BY ADV. SRI.BEJOY CHERIYAN RESPONDENT/S: 1 STATE TAX OFFICER STATE GOODS AND SERVICES TAX DEPARTMENT, KOTHAMANGALAM-686 691. 2 STATE TAX OFFICER (ENQUIRY) OFFICE OF THE DEPUTY COMMISSIONER, STATE GOODS AND SERVICES TAX DEPARTMENT, PALAKKAD-695 001. 3 NEPHROCARE HEALTH SERVICES (P) LTD. 1ST FLOOR, WEST WING, PUNNAIAH PLAZA, ROAD NUMBER 2, NEAR JUBILEE HILLS CHECK POST, HYDERABAD-500 034. OTHER PRESENT: GP DR THUSHARA JAMES THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 17.03.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: WP(C).No.8271 OF 2020(H) 2

JUDGMENT Learned counsel for the petitioner seeks permission to withdraw the writ petition. Permission is granted. Accordingly, this writ petition is dismissed as withdrawn. AMIT RAWAL sab JUDGE

WP(C).No.8271 OF 2020(H) 3 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF CERTIFICATE OF LICENCE NO.KMC 448/2019-20 ISSUED BY KOTHAMANGALAM MUNICIPAL COUNCIL TO THE PETITIONER. EXHIBIT P2 COPY OF AGREEMENT DATED 19.5.2014 ENTERED INTO BETWEEN THE PETITIONER AND 3RD RESPONDENT. EXHIBIT P3 COPY OF ASSESSMENT ORDER DATED 31.12.2019 COMPLETED BY IST RESPONDENT U/S.25(1) READ WITH SECTION 25(AA) OF KVAT ACT FOR 2014-15. EXHIBIT P4 COPY OF PENALTY ORDER DATED 29.5.2017 ISSUED BY 2ND RESPONDENT U/C. 47(6) OF THE KVAT ACT PROPOSING PENALTY FOR 2014-

15.

EXHIBIT P4(A) COPY OF PENALTY ORDER DATED 29.4.2019 ISSUED BY 2ND RESPONDENT U/S. 47(6) OF THE KVAT ACT PROPOSING PENALTY FOR 2014-

15.

EXHIBIT P5 COPY OF APPLICATION FOR RECTIFICATION FILED U/S.66 BY PETITIONER BEFORE IST RESPONDENT AGAINST EXT P3 ORDER.

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.