Krishnakumar And Associates vs. State Of Kerala
Original PDF →WP(C)/26287/2019HC KeralaGSTCNR KLHC01067144201903 October 2019Bench: HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR2 pages
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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
THURSDAY, THE 03RD DAY OF OCTOBER 2019 / 11TH ASWINA, 1941
WP(C).No.26287 OF 2019(I)
PETITIONER/S:
KRISHNAKUMAR AND ASSOCIATES
FIRST FLOOR, COURT ROAD, MANJERI-676 121 REPRESENTED
BY ITS MANAGING PARTNER, T.P.JAYARAJ AGED 48 YEARS,
S/O. RAJAGOPALAN NAIR.
BY ADVS.
SRI.M.A.ABDUL HAKHIM
SRI.JOSEPH GEORGE (KANNAMPUZHA)
RESPONDENT/S:
1
STATE OF KERALA
REPRESENTED BY ITS FINANCE SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN-695 001.
2
THE COMMISSIONER
KERALA STATE GOODS AND SERVICES TAX DEPARTMENT,
THIRUVANANTHAPURAM, PIN-695 001.
3
STATE TAX OFFICER
KERALA STATE GOODS AND SERVICES TAX DEPARTMENT,
MANJERI, PIN-676 121.
4
INTELLIGENCE INSPECTOR
COMMERCIAL TAXES SQUAD NO.V, MALAPPURAM
PIN-676 504.
5
STATE TAX OFFICER (INTELLIGENCE)
KERALA STATE GOODS AND SERVICES TAX DEPARTMENT,
MALAPPURAM, PIN-676 504.
GOVERNMENT PLEADER DR.THUSHARA JAMES
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.10.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.26287 OF 2019(I)
2
JUDGMENT The petitioner, after arguing the matter for some time, seeks permission to withdraw the writ petition without prejudice to his right to approach this court, if aggrieved by the adjudication order passed pursuant to Ext.P10 notice. Permission is granted and the writ petition is dismissed as withdrawn without prejudice to the right of the petitioner reserved above. A.K.JAYASANKARAN NAMBIAR
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.