BharatTaxGST

S.Vaheed Kutty vs. The Asst.Commissioner (Assessment)

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WP(C)/11370/2019HC KeralaGSTCNR KLHC01028378201910 April 2019Bench: HONOURABLE MR.JUSTICE S.V.BHATTI3 pages
For Respondent: SR. GP. SRI. C.K. GOVINDAN

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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 WEDNESDAY, THE 10TH DAY OF APRIL 2019 / 20TH CHAITHRA, 1941 WP(C).No. 11370 of 2019 PETITIONER: S.VAHEED KUTTY, AGED 50 YEARS, S/O SULAIMANKUNJU, M/S MUKHATHALA CASHEW PROCESSING, E.S.I.JUNCTION, MUKHATHAL P.O.KOLLAM DISTRICT. BY ADVS.SRI.HARISANKAR V. MENON SMT.K.KRISHNA SMT.MEERA V.MENON RESPONDENTS: 1 THE ASST. COMMISSIONER (ASSESSMENT) SPECIAL CIRCLE, STATE GOODS AND SERVICES TAX DEPARTMENT, ASRAMOM, KOLLAM-691 002. 2 THE TAHSILDAR (REVENUE RECOVERY), STATE GOODS AND SERVICES TAX DEPARTMENT, KOLLAM-691 002. OTHER PRESENT: SR. GP. SRI. C.K. GOVINDAN THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 10.04.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: WP(C).No.11370 of 2019 -:2:-

J U D G M E N T Heard Sri. Harisankar V. Menon, the petitioner's counsel and Sri. C.K. Govindan, the learned senior Government Pleader.

2.

The petitioner prays for consideration of Ext.P3 application made for rectification of mistakes noted and pointed out in the assessment order. The mistakes pointed out in Ext.P3 are noticed by this Court. Keeping in view the nature of mistakes pointed out by the petitioner in two cases, the fitness of things that the 1st respondent considers and passes orders on Ext.P3 application, within six weeks from today. This writ petition, hence, is disposed of by this judgment. The 1st respondent considers and passes orders on Ext.P3, after affording opportunity to the petitioner within six weeks from today. The respondents are directed to maintain status quo as on today, as regards recovery of tax determined for the year 2012-13 for six weeks. This writ petition is disposed of accordingly. S.V.BHATTI JUDGE DST

WP(C).No.11370 of 2019 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF NOTICE ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2012-13 DATED 19.2.2019 EXHIBIT P2 COPY OF ORDER ISSUED BY THE 1ST RESPONDENT FOR 2012-13 DATED 14.3.2019 EXHIBIT P3 COPY OF PETITION FILED BEFORE THE 3RD RESPONDENT DATED 8.4.2019 RESPONDENT'S EXHIBITS: NIL //// 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.