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Malabar Medical College Hospital And Research Centre vs. State Of Kerala

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WP(C)/28359/2018HC KeralaGSTCNR KLHC01062733201808 July 2019Bench: HONOURABLE MR.JUSTICE S.V.BHATTI3 pages

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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI MONDAY, THE 08TH DAY OF JULY 2019 / 17TH ASHADHA, 1941 WP(C).No.28359 of 2018 PETITIONER/S: MALABAR MEDICAL COLLEGE HOSPITAL AND RESEARCH CENTRE MODAKKALLUR, ATHOLI, KOZHIKODE, REPRESENTED BY ITS CHAIRMAN V.ANILKUMAR BY ADV. JOSEPH SEBASTIAN PURAYIDAM RESPONDENT/S: 1 STATE OF KERALA REP BY ITS CHIEF SECRATARY,GOVERNMENT SECRETARIAT THIRUVANANTHAPURAM-695 001 2 THE STATE TAX OFFICER, KOYILANDY, OFFICE OF THE STATE TAX OFFICER, DEPARTMENT OF STATE GOODS AND SERVICES TAX, KOYILANDY. 673305 3 THE SALES TAX OFFICER(RECOVERY) O/O.DEPUTY COMMISSIONER, COMMERCIAL TAXES DEPARTMENT, SALES TAX COMPLEX, JAWAHAR NAGAR, KOZHIKODE. 673006 4 THE DEPUTY COMMISSIONER(APPEALS) SALES TAX COMPLEX, JAWAHAR NAGAR, KOZHIKODE.673006 5 THE COMMISSIONER, STATE GOODS AND SERVICE TAX DEPARTMENT, THIRUVANANTHAPURAM. 695001 6 THE SECRETARY, TAXES DEPARTMENT, GOVERNMENT OF KERALA, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM.695001 7 CENTRAL BOARD OF EXCISE AND CUSTOMS, DEPARTMENT OF REVENUE, MINISTRY OF FINANCE, GOVERNMENT OF INDIA, NEW DELHI. 410001 BY ADVS. GOVERNMENT PLEADER-SPL.GP-C.E.UNNIKRISHNAN SREELAL N. WARRIER, SC, CENTRAL BOARD OF EXCISE & CUSTOMS THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 08.07.2019, WP(C).No.28359/2018 -2-

J U D G M E N T Sri.Joseph Sebastian Purayidam, the learned counsel for the petitioner requests the court to permit the petitioner to withdraw the writ petition. The submission is placed on record. The writ petition is dismissed as withdrawn. S.V.BHATTI JUDGE Ac

WP(C).No.28359/2018 -3- APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE NOTICE DATED 17.4.2018 BY THE 2ND RESPONDENT. EXHIBIT P2OF THE ASSESSMENT ORDER NO.32111164585 /13-14 DATED 29.6.2018 PASSED BY THE 2ND RESPONDENT. EXHIBIT P3OF THE DEMAND NOTICE DATED 29.6.2018 ISSUED BY THE 2ND RESPONDENT. EXHIBIT P4OF THE REVENUE RECOVERY NOTICE DATED 6.8.2018 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER. EXHIBIT P5OF THE APPEAL DATED 10.8.2018 FILED BY THE PETITIONER BEFORE THE 4TH RESPONDENT. EXHIBIT P6OF THE INTERLOCUTORY APPLICATION DATED 10.8.2018 SEEKING STAY FILED BY TE PETITIONER BEFORE THE 4TH RESPONDENT. EXHIBIT P7OF THE INTERLOCUTORY APPLICATION DATED 10.8.2018 SEEKING CONDONATION OF DELAY FILED BY THE PETITIONER BEFORE THE 4TH RESPONDENT. EXHIBIT P8OF THE INTERLOCUTORY APPLICATION DATED 10.8.2018 SEEKING EARLY HEARING FILED BY THE PETITIONER BEFORE THE 4TH RESPONDENT. EXHIBIT P9OF THE INTERIM ORDER DATED 4.4.2018 IN WPC.NO.11335/2018 OF THIS HON'BLE COURT. EXHIBIT P10OF THE INTERIM ORDER PASSED BY THIS HON'BLE COURT IN WPC.NO.15274/2018 DATED 4.5.2018 RESPONDENTS'S EXHIBITS: NIL //// PA TO 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.