BharatTaxGST

M/S.Sunny Diamonds (P) Limited vs. The Assistant Commissioner-Ii

Original PDF →
WP(C)/17044/2019HC KeralaGSTCNR KLHC01043807201925 July 2019Bench: HONOURABLE MR.JUSTICE S.V.BHATTI7 pages
For Petitioner: SRI.HARISANKAR V. MENON, SMT.MEERA V.MENONFor Respondent: SRI.HARISANKAR V. MENON, SMT.K.KRISHNA, SMT.MEERA V.MENON

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 S.V.BHATTI THURSDAY, THE 25TH DAY OF JULY 2019 / 3RD SRAVANA, 1941 WP(C).No.17044 of 2019 PETITIONER: M/S.SUNNY DIAMONDS (P) LIMITED PATTOM, THIRUVANANTHAPURAM, REPRESENTED BY ITS MANAGING DIRECTOR, P.P.SUNNY BY ADVS. SRI.HARISANKAR V. MENON SMT.MEERA V.MENON RESPONDENTS: 1 THE ASSISTANT COMMISSIONER-II (ASSESSMENT),SPECIAL CIRCLE, STATE GOODS AND SERVICE TAX DEPARTMENT, THIRUVANANTHAPURAM-695 002 2 THE DY.COMMISSIONER (APPEALS), DEPARTMENT OF COMEMRCIAL TAXES, THIRUVANANTHAPURAM-695 002 3 THE ASST.COMMISSIONER OF STATE TAX, STATE GOODS AND SERVICE TAX DEPARTMENT, THIRUVANANTHAPURAM-695 002 GP. DR. THUSHARA JAMES THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 25.07.2019, ALONG WITH WP(C).17045/2019, WP(C).17078/2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: -2- WP(C).No.17044 of 2019 & CONN. CASES IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI THURSDAY, THE 25TH DAY OF JULY 2019 / 3RD SRAVANA, 1941 WP(C).No.17045 of 2019 PETITIONER: SUNNY DIAMONDS (P) LTD., PATTOM, THIRUVANANTHAPURAM, REPRESENTED BY ITS MANAGING DIRECTOR, P.P.SUNNY. BY ADVS. SRI.HARISANKAR V. MENON SMT.K.KRISHNA SMT.MEERA V.MENON RESPONDENTS: 1 THE ASST. COMMISSIONER - II (ASSESSMENT), SPECIAL CIRCLE, STATE GOODS AND SERVICES TAX DEPARTMENT, THIRUVANANTHAPURAM- 695 032. 2 THE DY.COMMISSIONER (APPEALS), DEPARTMENT OF COMMERCIAL TAXES, THIRUVANANTHAPURAM- 695 002. 3 THE ASST.COMMISSIONER OF STATE TAX, STATE GOODS AND SERVICES TAX DEPARTMENT, THIRUVANANTHAPURAM- 695 002. THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 25.07.2019, ALONG WITH WP(C).17078/2019, WP(C).17044/2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: -3- WP(C).No.17044 of 2019 & CONN. CASES IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI THURSDAY, THE 25TH DAY OF JULY 2019 / 3RD SRAVANA, 1941 WP(C).No.17078 of 2019 PETITIONER: SUNNY DIAMONDS (P) LTD. PATTOM, THIRUVANANTHAPURAM, REPRESENTED BY ITS MANAGING DIRECTOR, P. P. SUNNY BY ADVS. SRI.HARISANKAR V. MENON SMT.K.KRISHNA SMT.MEERA V.MENON RESPONDENTS: 1 THE ASST. COMMISSIONER -II (ASSESSMENT) SPECIAL CIRCLE, STATE GOODS AND SERVICES TAX DEPARTMENT, THIRUVANANTHAPURAM - 695 002 2 THE DY. COMMISSIONER (APPEALS) DEPARTMENT OF COMMERCIAL TAXES, THIRUVANANTHAPURAM - 695 002 3 THE ASSISTANT COMMISSIONER OF STATE TAX STATE GOODS AND SERVICES TAX DEPARTMENT, THIRUVANANTHAPURAM - 695 002 GP. DR. THUSHARA JAMES THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 25.07.2019, ALONG WITH WP(C).17044/2019, WP(C).17045/2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: -4- WP(C).No.17044 of 2019 & CONN. CASES

JUDGMENT [ WP(C) 17044/2019, WP(C).17045/2019 ,WP(C).17078/2019 ] Sri. Harisankar V. Menon, appearing for petitioner states that, orders passed by the appellate authority are received by the petitioner. The cause of action in the writ petition does not survive. The counsel seeks liberty of the Court to preserve all the contentions available in this behalf against the order now received. The writ petitions are closed by preserving all the contentions available against the orders passed by the appellate authority. S.V.BHATTI JUDGE JS

-5- APPENDIX OF WP(C) 17044/2019 PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF ASSESSMENT ORDER ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2013-14 EXHIBIT P2 COPY OF APPEAL FILE D BY THE PETITIONER BEFORE THE 2ND RESPONDENT FOR 2013-14 EXHIBIT P3 COPY OF STAY PETITION FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT FOR 2013-14 EXHIBIT P4 COPY OF JUDGMENT IN WPC 21961/2018 OF THIS HON'BLE COURT EXHIBIT P5 COPY OF NOTICE ISSUED BY THE 2ND RESPONDNET

-6- APPENDIX OF WP(C) 17045/2019 PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF ASSESSMENT ORDER ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2014-15 DATED 31.05.2018. EXHIBIT P2 COPY OF APPEAL FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT FOR 2014-15 DATED 08.06.2018. EXHIBIT P3 COPY OF STAY PETITION FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT FOR 2014-15, DATED 06.06.2018. EXHIBIT P4 COPY OF NOTICE IN FORM NO.1 ISSUED BY THE 3RD RESPONDENT DATED 05.09.2018. EXHIBIT P5 COPY OF JUDGMENT IN W.P. (C)NO.30328/2018 OF THIS HON'BLE COURT DATED 24.09.2018. EXHIBIT P6 COPY OF NOTICE ISSUED BY THE 2ND RESPONDENT DATED 24.04.2019. -7- APPENDIX OF WP(C) 17078/2019 PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF ASSESSMENT ORDER ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2015-16 EXHIBIT P2 COPY OF APPEAL FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT FOR 2015-16 EXHIBIT P3 COPY OF STAY PETITION FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT FOR 2015-16 EXHIBIT P4 COPY OF NOTICE IN FORM NO.1 ISSUED BY THE 3RD RESPONDENT EXHIBIT P5 COPY OF JUDGMENT IN W.P.(C) NO.30344/2018 OF THIS HON'BLE COURT EXHIBIT P6 COPY OF NOTICE ISSUED BY THE 2ND RESPONDENT

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.