BharatTaxGST

M/S.Travancore Club vs. The State Tax Officer(Lt)

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WP(C)/15437/2019HC KeralaGSTCNR KLHC01039390201906 June 2019Bench: HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE3 pages
For Petitioner: SRI.ANIL D. NAIR, SHRI.GOKULRAJ L., SHRI.VIPIN P., SMT. ARYA ANIL, SRI.SREEJITH R.NAIR

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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE THURSDAY, THE 06TH DAY OF JUNE 2019 / 16TH JYAISHTA, 1941 WP(C).No. 15437 of 2019 PETITIONER: M/S.TRAVANCORE CLUB, PERUMTHURUTHY, THIRUVALLA - 689 107, REPRESENTED BY ITS SECRETARY MR.V.S.VIJAYAKUMAR. BY ADVS. SRI.ANIL D. NAIR SHRI.GOKULRAJ L. SHRI.VIPIN P. SMT. ARYA ANIL SRI.SREEJITH R.NAIR RESPONDENTS: 1 THE STATE TAX OFFICER(LT), COMMERCIAL TAXES, PATHANAMTHITTA, PIN - 689 645. 2 THE DEPUTY COMMISSISONER (APPEALS), COMMERCIAL TAXES, KOLLAM, PIN - 601 021. 3 THE ASSISTANT COMMISSIONER, STATE GOODS AND SERVICES TAX DEPARTMENT, PATHANAMTHITTA, PIN - 699 645. 4 THE MANAGER, CANARA BANK LIMITED, MUTHOOR, THIRUVALLA, PIN- 689 101. GP. DR. THUSHARA JAMES.. SC SRI. PAULY MATHEW MURICKEN THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 06.06.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: WP(C).No. 15437 of 2019 2

JUDGMENT The petitioner's

appeals

and stay applications are pending before the 2nd respondent under the Kerala Tax of Luxury Act 1976. This was pertaining to the period 2014- 2015. There shall be a direction to the Appellate Authority to dispose the stay applications within a period of two months. Till then, recovery proceedings pursuant to the impugned orders in the appeals shall be deferred. The writ petition is disposed of as above. A.MUHAMED MUSTAQUE JUDGE

WP(C).No. 15437 of 2019 3 APPENDIX PETITIONER'S EXHIBITS: EXHIBIT P1OF THE ASSESSMENT ORDER ISSUED BY THE 1ST RESPONDENT. EXHIBIT P2OF THE PENALTY ORDER ISSUED BY THE 1ST RESPONDENT. EXHIBIT P3OF THE APPEAL MEMORANDUM DATED 14/01/2019 (KVATA-(PTA)-2/2019) FILED AGAINST P1 ASSESSMENT ORDER AND PENDING BEFORE THE 2ND RESPONDENT. EXHIBIT P4OF THE APPEAL MEMORANDUM DATED 14/01/2019 (KVATA-(PTA)-3/2019) FILED AGAINST P2 PENALTY ORDER AND PENDING BEFORE THE 2ND RESPONDENT. EXHIBIT P5OF THE STAY PETITIONS DATED 14/01/2019 FILED ALONG WITH P3 APPEAL BEFORE THE 2ND RESPONDENT. EXHIBIT P6OF THE STAY PETITIONS DATED 14/01/2019 FILED ALONG WITH P4 APPEAL BEFORE THE 2ND RESPONDENT. EXHIBIT P7OF THE NOTICE IN FORM NO.23B DATED 24/05/2019 ISSUED TO THE 4TH RESPONDENT BY THE 3RD RESPONDENT TO COLLECT THE DEMAND AS PER P1 & P2. SAS/06/06/2019 //// P..A 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.