Blr Logistics (I) Limited vs. The Assistant State Tax Officer
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IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI TUE AY, THE 30TH DAY OF JULY 2019 / 8TH SRAVANA, 1941 PETITIONER BLR LOGISTICS (I) LIMITED D-201/202, LOTUS CORPORATE PARK, JAY COACH NAKA, W.E. HIGHWAY, GOREGAON (EAST), MUMBAI-400 063 REPRESENTED BY ITS DIRECTOR MOHAN MENGHANI. BY ADVS. SRI.S.ANIL KUMAR (TRIVANDRUM) SRI.M.RAJAGOPAL RESPONDENTS: 1 THE ASSISTANT STATE TAX OFFICER MOBILE SQUAD NO.1, KASARAGOD-671 121. 2 THE STATE TAX OFFICER, MOBILE SQUAD NO.1, KASARAGOD-671 121. 3 THE DEPUTY COMMISSIONER (APPEALS) STATE GOODS AND SERVICES TAX DEPARTMENT, NIRMAL ARCADE, ERANHIPPALAM, KOZHIKODE-673 006 GP. DR. THUSHARA JAMES THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 30.07.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
-2- JUDGMENT The learned counsel for the petitioner does not press the writ prayer and seeks liberty to file a writ petition with correct details and comprehensive prayers. The writ petition is dismissed as withdrawn by granting the liberty as prayed for. S.V.BHATTI JUDGE JS
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.