Skaria.P.Thomas vs. The State Tax Officer (Intelligence)
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IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU MONDAY ,THE 21ST DAY OF JANUARY 2019 / 1ST MAGHA, 1940 PETITIONER: SKARIA.P.THOMAS,AGED 58 YEARS S/O P.J. SKARIA, PUNNATHANATH HOUSE KOOTHATTUKULAM PO, ERNAKULAM DISTRICT-686662. BY ADVS. SRI.G.HARIHARAN SMT.K.S.SMITHA SMT.T.T.SHANIBA SRI.M.V.VIPINDAS SRI.PRAVEEN.H. RESPONDENTS: 1 THE STATE TAX OFFICER (INTELLIGENCE) KERALA GOODS AND SERVICES TAX DEPARTMENT, SQUAD NO.II, MATTANCHERRY AT KARUKUTTY, ERNAKULAM DISTRICT-682 002. 2 THE INTELLIGENCE OFFICER DEPARTMENT OF COMMERCIAL TAXES, SQUAD NO.II, MATTANCHERRY AT KARUKUTTY, ERNAKULAM DISTRICT-682002. 3 THE COMMISSIONER STATE GOODS AND SERVICE TAX DEPARTMENT, THIRUVANANTHAPURAM- 695 001. 4 THE SECRETARY TAXES DEPARTMENT, GOVERNMENT OF KERALA, SECRETARIAT, THIRUVANANTHAPURAM-695 001. 5 THE CENTRAL BOARD OF EXCISE AND CUSTOMS DEPARTMENT OF REVENUE, MINISTRY OF FINANCE, GOVERNMENT OF INDIA, NEW DELHI-110 001. GP DR.THUSHARA JAMES SR. SRI. SREELAL WARRIER. THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 21.01.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
JUDGMENT Learned counsel for the petitioner seeks permission to withdraw the Writ Petition. Permission is granted. Accordingly, the Writ Petition is dismissed as withdrawn. DAMA SESHADRI NAIDU 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.