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Keechery Engineering Company vs. State Tax Officer (Works Contract)

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WP(C)/8212/2019HC KeralaGSTCNR KLHC01020979201919 March 2019Bench: HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE3 pages

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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 TUESDAY ,THE 19TH DAY OF MARCH 2019 / 28TH PHALGUNA, 1940 WP(C).No. 8212 of 2019 PETITIONER/S: KEECHERY ENGINEERING COMPANY B5, 2ND FLOOR, 10/520, BLUE MOUNT TOWER, NILAMPATHINJI ROAD, KUZHIKKATTUMOOLA JN., KAKKANADU, ERNAKULAM- 682030, REPRESENTED BY ITS AUTHORISED SIGNATORY UNNIKRISHNAN K.R. BY ADVS. SRI.S.ANIL KUMAR (TRIVANDRUM) SRI.M.RAJAGOPAL RESPONDENT/S: 1 STATE TAX OFFICER (WORKS CONTRACT), STATE GOODS AND SERVICES TAX, TAX TOWER, II FLOOR, KARAMANA, THIRUVANANTHAPURAM- 695002. 2 THE DEPUTY COMMISSIONER (APPEALS), TAX TOWERS, KARAMANA, THIRUVANANTHAPURAM- 695002. SMT.THUSHARA JAMES GOVERNMENT PLEADER THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 19.03.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: WP(C).No. 8212 of 2019 2

JUDGMENT The petitioner, as against Exts.P1, P1(a), P1(b) and P1(c) assessment orders, filed Exts.P2, P2(a), P2(b) and P2(c) appeals along with Ext.P3, P3(a), P3(b) and P3(c) stay petitions before the 2nd respondent. In the light of the above, there shall be a direction to the 2nd respondent to dispose of the stay petitions within a period of two months, after issuing notice to the petitioner. Till the disposal of stay petition recovery based on the assessment order shall be kept in abeyance. This writ petition is disposed of as above. A.MUHAMED MUSTAQUE JUDGE SMA

WP(C).No. 8212 of 2019 3 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF ASSESSMENT ORDER DATED 30.08.2018 ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2013-14. EXHIBIT P1 (a) COPY OF ASSESSMENT ORDER DATED 30.08.2018 ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2014-15. EXHIBIT P1 (b) COPY OF ASSESSMENT ORDER DATED 30.08.2018 ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2015-16. EXHIBIT P1 (c) COPY OF ASSESSMENT ORDER DATED 30.08.2018 ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2016-17. EXHIBIT P2 COPY OF APPEAL MEMORANDUM AGAINST EXT.P1 FILED BEFORE THE 2ND RESPONDENT. EXHIBIT P2 (a) COPY OF APPEAL MEMORANDUM AGAINST EXT.P1(A)

FILED

BEFORE

THE 2ND RESPONDENT. EXHIBIT P2 (b) COPY OF APPEAL MEMORANDUM AGAINST EXT.P1(B)

FILED

BEFORE

THE 2ND RESPONDENT. EXHIBIT P2 (c) COPY OF APPEAL MEMORANDUM AGAINST EXT.P1(C)

FILED

BEFORE

THE 2ND RESPONDENT. EXHIBIT P3 COPY OF PETITION FOR STAY FILED IN EXT.P2 APPEAL. EXHIBIT P3 (a) COPY OF PETITION FOR STAY FILED IN EXT.P2(A) APPEAL. EXHIBIT P3 (b) COPY OF PETITION FOR STAY FILED IN EXT.P2(B) APPEAL. EXHIBIT P3 (c) COPY OF PETITION FOR STAY FILED IN EXT.P2(C) APPEAL. RESPONDENT(S)' EXHIBITS :- NIL SMA

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.