Sri. Muhammed Kunju P.M. vs. The Intelligence Officer

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WP(C)/38954/2018HC KeralaGSTCNR KLHC01090458201821 January 2019Bench: HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU61 pages
For Petitioner: SRI.K.N.SREEKUMARAN, SRI.N.SANTHOSHKUMAR, SRI.P.J.ANILKUMAR (A-1768)For Respondent: S.ANILKUMAR M.RAJAGOPAL, SRI.M.RAJAGOPAL

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Cause title — parties, addresses and appearances
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 WP(C).No. 33977 of 2018 PETITIONER: OPPO MOBILES INDIA PRIVATE LIMITED, SWAPNIL ENCLAVE, SECOND FLOOR, HIGH COURT JUNCTION, ERNAKULAM, KOCHI-682 031, (REPRESENTED BY SRI. BIJU VARGHESE, POWER OF ATTORNEY) BY ADVS. SRI.K.N.SREEKUMARAN SRI.N.SANTHOSHKUMAR SRI.P.J.ANILKUMAR (A-1768) RESPONDENTS: 1 STATE TAX OFFICER, STATE GOODS AND SERVICE TAX DEPARTMENT, IST CIRCLE, KALAMASSERY AT KAKKANAD, KALAMASSERY-682 030. 2 COMMISSIONER OF STATE TAXES, TAX TOWER, KARAMANA, THIRUVANANTHAPURAM- 695 002. 3 STATE OF KERALA, REPRESENTED BY IT'S SECRETARY TO TAXES, SECRETARIAT, THIRUVANANTHAPURAM- 695 002. 4 INSPECTING ASSISTANT COMMISSIONER, STATE GOODS AND SERVICES TAX DEPARTMENT, KAKKANAD- 682 030. AAG SRI. K.K. RAVINDRANATH., SPL. G.P. SRI. C.E. UNNIKRISHNAN., GP DR. THUSHARA JAMES. THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 21.01.2019, ALONG WITH WP(C).33980/2018, WP(C).34178/2018, -2- WP(C).No. 33977 of 2018 & CONN. CASES WP(C).34180/2018, WP(C).34976/2018, WP(C).34978/2018, WP(C).36753/2018, WP(C).36754/2018, WP(C).37151/2018, WP(C).37351/2018, WP(C).37355/2018, WP(C).37953/2018, WP(C).38351/2018, WP(C).38954/2018, WP(C).39553/2018, WP(C).39753/2018, WP(C).40351/2018, WP(C).40955/2018, WP(C).41752/2018, WP(C).42353/2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: -3- WP(C).No. 33977 of 2018 & CONN. CASES 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 WP(C).No. 33980 of 2018 PETITIONERS: M/S.AISWARYA AGENCIES MURIKKUMMOODU JUNCTION, K.P ROAD, KAYAMKULAM, ALAPPUZHA DISTRICT, REPRESENTED BY ITS PROPRIETOR SALEEM.A. BY ADVS. S.ANILKUMAR M.RAJAGOPAL SRI.M.RAJAGOPAL RESPONDENTS: 1 THE ASSISTANT COMMISSIONER (ASSESSMENT), SPECIAL CIRCLE, SGST DEPARTMENT, ALAPPUZHA, PIN- 688 001. 2 THE STATE OF KERALA, REPRESENTED BY THE PRINCIPAL SECRETARY TO GOVERNMENT, TAXES DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM- 695 001. 3 UNION OF INDIA REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE, MINISTRY OF FINANCE, ROOM NO.46, NORTH BLOCK, NEW DELHI- 110 001. ADDL. AG K.K. RAVINDRANATH., SPL. G.P. SRI. C.E. UNNIKRISHNAN., GP DR. THUSHARA JAMES., ADDL. SOLICITOR GENERAL SRI.K.M. NATRAJ., CGC., JAISHANKAR V. NAIR THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 21.01.2019, ALONG WITH WP(C).39753/2018, WP(C).42353/2018, WP(C).41752/2018, WP(C).40955/2018, WP(C).40351/2018, -4- WP(C).No. 33977 of 2018 & CONN. CASES WP(C).39553/2018, WP(C).38954/2018, WP(C).38351/2018, WP(C).37953/2018, WP(C).37355/2018, WP(C).37351/2018, WP(C).37151/2018, WP(C).36754/2018, WP(C).36753/2018, WP(C).34978/2018, WP(C).34976/2018, WP(C).34180/2018, WP(C).34178/2018, WP(C).33977/2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: -5- WP(C).No. 33977 of 2018 & CONN. CASES 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 WP(C).No. 34178 of 2018 PETITIONER: PRADEEP AGENCY, TC/39/362-1, KOTHUVAL STREET, CHALAI, MANACAUD, THIRUVANANTHAPURAM - 695 036. REPRESENTED BY SRI RAJALINGAM, PROPRIETOR) BY ADVS. SRI.K.N.SREEKUMARAN SRI.N.SANTHOSHKUMAR SRI.P.J.ANILKUMAR (A-1768) RESPONDENTS: 1 STATE TAX OFFICER, STATE GOODS AND SERVICES TAX DEPARTMENT, 2ND CIRCLE, THIRUVANANTHAPURAM-695 002. 2 COMMISSIONER OF STATE TAXES, TAX TOWER, KARAMANA, THIRUVANANTHAPURAM-695 002. 3 STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO TAXES, SECRETARIAT, THIRUVANANTHAPURAM – 695 002. ADDL. AG K.K. RAVINDRANATH., SPL. G.P. SRI. C.E. UNNIKRISHNAN., GP DR. THUSHARA JAMES. THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 21.01.2019, ALONG WITH WP(C).39753/2018, WP(C).42353/2018, WP(C).41752/2018, WP(C).40955/2018, WP(C).40351/2018, -6- WP(C).No. 33977 of 2018 & CONN. CASES WP(C).39553/2018, WP(C).38954/2018, WP(C).38351/2018, WP(C).37953/2018, WP(C).37355/2018, WP(C).37351/2018, WP(C).37151/2018, WP(C).36754/2018, WP(C).36753/2018, WP(C).34978/2018, WP(C).34976/2018, WP(C).34180/2018, WP(C).33980/2018, WP(C).33977/2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: -7- WP(C).No. 33977 of 2018 & CONN. CASES 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 WP(C).No. 34180 of 2018 PETITIONER: AMUTHU TRADERS, AGED 43 YEARS KALADY, KARAMANA PO, THIRUVANANTHAPURAM 695 002 (REPRESENTED BY SRI A.M. RAJAN, PROPRIETOR) BY ADVS. SRI.K.N.SREEKUMARAN SRI.N.SANTHOSHKUMAR SRI.P.J.ANILKUMAR (A-1768) RESPONDENTS: 1 STATE TAX OFFICER, STATE GOODS AND SERVICES TAX DEPARTMENT, 2ND CIRCLE, THIRUVANANTHAPURAM-695 002. 2 COMMISSIONER OF STATE TAXES, TAX TOWER, KARAMANA, THIRUVANANTHAPURAM- 695 002. 3 STATE OF KERALA, REPRESENTED BY IT'S SECRETARY TO TAXES, SECRETARIAT, THIRUVANANTHAPURAM- 695 002. ADDL. AG K.K. RAVINDRANATH., SPL. G.P. SRI. C.E. UNNIKRISHNAN., GP DR. THUSHARA JAMES. THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 21.01.2019, ALONG WITH WP(C).39753/2018, WP(C).42353/2018, WP(C).41752/2018, WP(C).40955/2018, WP(C).40351/2018, WP(C).39553/2018, WP(C).38954/2018, WP(C).38351/2018, WP(C).37953/2018, WP(C).37355/2018, WP(C).37351/2018, -8- WP(C).No. 33977 of 2018 & CONN. CASES WP(C).37151/2018, WP(C).36754/2018, WP(C).36753/2018, WP(C).34978/2018, WP(C).34976/2018, WP(C).34178/2018, WP(C).33980/2018, WP(C).33977/2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: -9- WP(C).No. 33977 of 2018 & CONN. CASES 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 WP(C).No. 34976 of 2018 PETITIONER: WOOD BANK, AGED 50 YEARS 41/1029, VEEKSHANAM ROAD, KOCHI-682 032, REPRESENTED BY RASHEED KALARIKKAL, MANAGING PARTNER, WOOD BANK. BY ADVS. K.M. CHERIAN SRI.R.RAMAKRISHNAN POTTY RESPONDENTS: 1 THE STATE TAX OFFICER, DEPARTMENT OF STATE GOODS AND SERVICES TAX, 2ND CIRCLE, ERNAKULAM, CLASS TOWER, 2ND FLOOR, OLD RAILWAY STATION ROAD, KOCHI-682 018. 2 THE COMMISSIONER, DEPARTMENT OF STATE GOODS AND SERVICES TAX, THIRUVANANTHAPURAM-695 002. 3 THE STATE OF KERALA, REPRESENTED BY THE SECRETARY, DEPARTMENT OF TAXES, SECRETARIAT, THIRUVANANTHAPURAM-695 001. 4 CENTRAL BOARD OF EXCISE AND CUSTOMS, DEPARTMENT OF REVENUE, MINISTRY OF FINANCE, GOVERNMENT OF INDIA, NEW DELHI-110 001. ADDL. AG K.K. RAVINDRANATH., SPL. G.P. SRI. C.E. -10- WP(C).No. 33977 of 2018 & CONN. CASES UNNIKRISHNAN., GP DR. THUSHARA JAMES., SR. SC SRI SREELAL WARRIER, CENTRAL BOARD OF EXCISE AND CUSTOMS THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 21.01.2019, ALONG WITH WP(C).39753/2018, WP(C).42353/2018, WP(C).41752/2018, WP(C).40955/2018, WP(C).40351/2018, WP(C).39553/2018, WP(C).38954/2018, WP(C).38351/2018, WP(C).37953/2018, WP(C).37355/2018, WP(C).37351/2018, WP(C).37151/2018, WP(C).36754/2018, WP(C).36753/2018, WP(C).34978/2018, WP(C).34180/2018, WP(C).34178/2018, WP(C).33980/2018, WP(C).33977/2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: -11- WP(C).No. 33977 of 2018 & CONN. CASES 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 WP(C).No. 34978 of 2018 PETITIONER: THALUKANDATHIL JEWELLERS IRITTY, KANNUR DISTRICT, 670 703, REPRESENTED BY ITS PROPRIETOR, K.M.SCARIACHAN. BY ADVS. SRI.C.RAMACHANDRAN SMT.M.K.HAJARA RESPONDENTS: 1 STATE TAX OFFICER S.G.S.T DEPARTMENT, KOOTHUPARAMBA-670 643. 2 INSPECTING ASSISTANT COMMISSIONER COMMERCIAL TAX DEPARTMENT SGST, KANNUR - 670 703. 3 THE STATE OF KERALA REPRESENTED BY ITS SECRETARY TO TAXES, SECRETARIAT, THIRUVANANTHAPURAM - 695 001. 4 THE CENTRAL BOARD OF INDIRECT TAXES AND CUSTOMS REPRESENTED BY ITS CHAIRMAN, DEPARTMENT OF REVENUE, NORTH BLOCK, NEW DELHI - 110 001. 5 THE UNION OF INDIA REPRESENTED BY ITS PRINCIPAL SECRETARY, MINISTRY OF FINANCE, DEPARTMENT OF REVENUE, NORTH BLOCK, NEW DELHI - 110 001. ADDL. AG K.K. RAVINDRANATH., SPL. G.P. SRI. C.E. UNNIKRISHNAN., GP DR. THUSHARA JAMES., -12- WP(C).No. 33977 of 2018 & CONN. CASES ADDL. SOLICITOR GENERAL SRI.K.M. NATRAJ., CGC., JAISHANKAR V. NAIR., SR. SC SRI SREELAL WARRIER, CENTRAL BOARD OF EXCISE AND CUSTOMS THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 21.01.2019, ALONG WITH WP(C).39753/2018, WP(C).42353/2018, WP(C).41752/2018, WP(C).40955/2018, WP(C).40351/2018, WP(C).39553/2018, WP(C).38954/2018, WP(C).38351/2018, WP(C).37953/2018, WP(C).37355/2018, WP(C).37351/2018, WP(C).37151/2018, WP(C).36754/2018, WP(C).36753/2018, WP(C).34976/2018, WP(C).34180/2018, WP(C).34178/2018, WP(C).33980/2018, WP(C).33977/2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: -13- WP(C).No. 33977 of 2018 & CONN. CASES 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 WP(C).No. 36753 of 2018 PETITIONER: AVEDA RESORTS AND SPA PRIVATE LIMITED AMMANKARY ROAD, KUMARAKOM PO, KOTTAYAM 686 553 REPRESENTED BY ITS MANAGING DIRECTOR BY ADV. SRI.BLAZE K.JOSE RESPONDENTS: 1 THE SECRETARY TAXES DEPARTMENT, GOVERNMENT OF KERALA, SECRETARIAT, THIRUVANANTHAPURAM 695 001 2 CENTRAL BOARD OF EXCISE AND CUSTOMS DEPARTMENT OF REVENUE MINISTRY OF FINANCE,GOVERNMENT OF INDIA,NEW DELHI-110 001. 3 THE COMMISSIONER STATE GOODS AND SERVICE TAX DEPARTMENT,THIRUVANANTHAPURAM. 4 THE STATE TAX OFFICER,(LUXURY) STATE TAX OFFICE,SG AND ST DEPARTMENT OF KERALA,FIRST CIRCLE,KOTTAYAM-686 001. ADDL. AG K.K. RAVINDRANATH., SPL. G.P. SRI. C.E. UNNIKRISHNAN., GP DR. THUSHARA JAMES., SR. SC SRI SREELAL WARRIER, CENTRAL BOARD OF EXCISE AND CUSTOMS -14- WP(C).No. 33977 of 2018 & CONN. CASES THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 21.01.2019, ALONG WITH WP(C).39753/2018, WP(C).42353/2018, WP(C).41752/2018, WP(C).40955/2018, WP(C).40351/2018, WP(C).39553/2018, WP(C).38954/2018, WP(C).38351/2018, WP(C).37953/2018, WP(C).37355/2018, WP(C).37351/2018, WP(C).37151/2018, WP(C).36754/2018, WP(C).34978/2018, WP(C).34976/2018, WP(C).34180/2018, WP(C).34178/2018, WP(C).33980/2018, WP(C).33977/2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: -15- WP(C).No. 33977 of 2018 & CONN. CASES 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 WP(C).No. 36754 of 2018 PETITIONER: AVEDA RESORTS AND SPA PRIVATE LIMITED, AMMANKARY ROAD KUMARAKOM PO KOTTAYAM-686 553 REPRESENTED BY ITS MANAGING DIRECTOR. BY ADVS. SRI.BLAZE K.JOSE SMT.O.K.SANTHA RESPONDENTS: 1 THE SECRETARY,TAXES, GOVERNMENT OF KERALA SECRETARIAT THIRUVANANTHAPURAM-695 001. 2 CENTRAL BOARD OF EXCISE AND CUSTOMS, DEPARTMENT OF REVENUE MINISTRY OF FINANCE, GOVERNMENT OF INDIA, NEW DELHI-110 001. 3 THE COMMISSIONER, STATE GOODS AND SERVICE TAX DEPARTMENT, THIRUVANANTHAPURAM-695 001. 4 THE STATE TAX OFFICER, STATE TAX OFFICE, SG AND ST DEPARTMENT KERALA, FIRST CIRCLE, KOTTAYAM-686 001. ADDL. AG K.K. RAVINDRANATH., SPL. G.P. SRI. C.E. UNNIKRISHNAN., GP DR. THUSHARA JAMES., SR. SC SRI SREELAL WARRIER, CENTRAL BOARD OF EXCISE AND CUSTOMS -16- WP(C).No. 33977 of 2018 & CONN. CASES THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 21.01.2019, ALONG WITH WP(C).39753/2018, WP(C).42353/2018, WP(C).41752/2018, WP(C).40955/2018, WP(C).40351/2018, WP(C).39553/2018, WP(C).38954/2018, WP(C).38351/2018, WP(C).37953/2018, WP(C).37355/2018, WP(C).37351/2018, WP(C).37151/2018, WP(C).36753/2018, WP(C).34978/2018, WP(C).34976/2018, WP(C).34180/2018, WP(C).34178/2018, WP(C).33980/2018, WP(C).33977/2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: -17- WP(C).No. 33977 of 2018 & CONN. CASES 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 WP(C).No. 37151 of 2018 PETITIONER: BINIL ROY S.N., AGED 51 YEARS PROPRIETOR, S.N.OIL WORLD, T.C.9/2099, THAMARAKULAM LANE, SASTHAMANGALAM, THIRUVANANTHAPURAM, PIN- 695 010. BY ADVS. SRI.S.ANIL KUMAR (TRIVANDRUM) SRI.M.RAJAGOPAL RESPONDENTS: 1 THE STATE TAX OFFICER, (WORKS CONTRACT, OFFICE OF THE ASSISTANT COMMISSIONER (WORKS CONTRACT), SGST DEPARTMENT, RTAX TOWERS, 2ND FLOOR, KARAMANA, THIRUVANANTHAPURAM, PIN-695 002. 2 STATE OF KERALA, REPRESENTED BY THE PRINCIPAL SECRETARY TO GOVERNMENT, TAXES DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001. 3 UNION OF INDIA, REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE, MINISTRY OF FINANCE, ROOM NO.46, NORTH BLOCK, NEW DELHI-110 001. ADDL. AG K.K. RAVINDRANATH., SPL. G.P. SRI. C.E. UNNIKRISHNAN., GP DR. THUSHARA JAMES., ADDL. SOLICITOR GENERAL SRI.K.M. NATRAJ., CGC., -18- WP(C).No. 33977 of 2018 & CONN. CASES JAISHANKAR V. NAIR., THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 21.01.2019, ALONG WITH WP(C).39753/2018, WP(C).42353/2018, WP(C).41752/2018, WP(C).40955/2018, WP(C).40351/2018, WP(C).39553/2018, WP(C).38954/2018, WP(C).38351/2018, WP(C).37953/2018, WP(C).37355/2018, WP(C).37351/2018, WP(C).36754/2018, WP(C).36753/2018, WP(C).34978/2018, WP(C).34976/2018, WP(C).34180/2018, WP(C).34178/2018, WP(C).33980/2018, WP(C).33977/2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: -19- WP(C).No. 33977 of 2018 & CONN. CASES 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 WP(C).No. 37351 of 2018 PETITIONER: PRADEEPKUMAR J., AGED 50 YEARS MANAGING PARTNER, M/S.MEACHERRY STEELS, VALLANGHY, NEMMARA, PALAKKAD. BY ADVS. SRI.SAJAN VARGHEESE K. SRI.JOPHY POTHEN KANDANKARY SRI.LIJU. M.P RESPONDENTS: 1 THE STATE OF KERALA, REP. BY THE SECRETARY TO GOVERNMENT, DEPARTMENT OF TAXES, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM -695 001. 2 THE STATE TAX OFFICER, OFFICE OF THE STATE TAX OFFICER, CHITTUR, PALAKKAD. 3 THE CENTRAL BOARD OF EXCISE AND CUSTOMS, DEPARTMENT OF REVENUE, MINISTRY OF FINANCE, GOVERNMENT OF INDIA, NEW DELHI-110 001. ADDL. AG K.K. RAVINDRANATH., SPL. G.P. SRI. C.E. UNNIKRISHNAN., GP DR. THUSHARA JAMES., SR. SC SRI SREELAL WARRIER, CENTRAL BOARD OF EXCISE AND CUSTOMS -20- WP(C).No. 33977 of 2018 & CONN. CASES THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 21.01.2019, ALONG WITH WP(C).39753/2018, WP(C).42353/2018, WP(C).41752/2018, WP(C).40955/2018, WP(C).40351/2018, WP(C).39553/2018, WP(C).38954/2018, WP(C).38351/2018, WP(C).37953/2018, WP(C).37355/2018, WP(C).37151/2018, WP(C).36754/2018, WP(C).36753/2018, WP(C).34978/2018, WP(C).34976/2018, WP(C).34180/2018, WP(C).34178/2018, WP(C).33980/2018, WP(C).33977/2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: -21- WP(C).No. 33977 of 2018 & CONN. CASES 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 WP(C).No. 37355 of 2018 PETITIONER: M/S. SOUMYA FASHION JEWELLERY, SIVA BHAVAN, THATHANCODE,ANAD P.O, NEDUMANGAD – 695 541, REPRESENTED PROPRIETOR SRI. R.SIVARAJAN. BY ADV. SRI.SOJAN JAMES RESPONDENTS: 1 THE STATE TAX OFFICER, STATE GOODS AND SERVICE TAX DEPARTMENT, NEDUMANGAD – 695 541. 2 THE COMMISSIONER, STATE GOODS AND SERVICE TAX DEPARTMENT, THIRUVANANTHAPURAM-695 001. 3 THE SECRETARY, TAXES DEPARTMENT, GOVERNMENT OF KERALA, THIRUVANANTHAPURAM-695 001. 4 CENTRAL BOARD OF EXCISE AND CUSTOMS, DEPARTMENT OF REVENUE, MINISTRY OF FINANCE, GOVERNMENT OF INDIA, NEW DELHI-110 001. ADDL. AG K.K. RAVINDRANATH., SPL. G.P. SRI. C.E. UNNIKRISHNAN., GP DR. THUSHARA JAMES., SR. SC SRI SREELAL WARRIER, CENTRAL BOARD OF EXCISE AND CUSTOMS -22- WP(C).No. 33977 of 2018 & CONN. CASES THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 21.01.2019, ALONG WITH WP(C).39753/2018, WP(C).42353/2018, WP(C).41752/2018, WP(C).40955/2018, WP(C).40351/2018, WP(C).39553/2018, WP(C).38954/2018, WP(C).38351/2018, WP(C).37953/2018, WP(C).37351/2018, WP(C).37151/2018, WP(C).36754/2018, WP(C).36753/2018, WP(C).34978/2018, WP(C).34976/2018, WP(C).34180/2018, WP(C).34178/2018, WP(C).33980/2018, WP(C).33977/2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: -23- WP(C).No. 33977 of 2018 & CONN. CASES 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 WP(C).No. 37953 of 2018 PETITIONER: M/S. ASIAN COLORS MAIN ROAD, CHELAKKARA, THRISSUR DISTRICT - 680 586, REPRESENTED BY ITS PROPRIETOR, JAFAR U.M. BY ADVS. SRI.K.J.ABRAHAM C.N.BABU RAJ SRI.NIKHIL JOHN RESPONDENTS: 1 THE STATE TAX OFFICER-I STATE GOODS AND SERVICES TAX DEPARTMENT, WADAKKANCERY, THRISSUR DISTRICT - 680 582. 2 THE COMMISSIONER STATE GOODS AND SERVICE TAX DEPARTMENT, KARAMANA P.O., THIRUVANANTHAPURAM DISTRICT - 695 001. 3 THE SECRETARY TAXES DEPARTMENT, GOVERNMENT OF KERALA, SECRETARIAT, THIRUVANANTHAPURAM DISTRICT - 695 001. 4 CENTRAL BOARD OF EXCISE AND CUSTOMS DEPARTMENT OF REVENUE, MINISTRY OF FINANCE, GOVERNMENT OF INDIA, NEW DELHI - 110 001. ADDL. AG K.K. RAVINDRANATH., SPL. G.P. SRI. C.E. UNNIKRISHNAN., GP DR. THUSHARA JAMES., -24- WP(C).No. 33977 of 2018 & CONN. CASES SR. SC SRI SREELAL WARRIER, CENTRAL BOARD OF EXCISE AND CUSTOMS THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 21.01.2019, ALONG WITH WP(C).39753/2018, WP(C).42353/2018, WP(C).41752/2018, WP(C).40955/2018, WP(C).40351/2018, WP(C).39553/2018, WP(C).38954/2018, WP(C).38351/2018, WP(C).37355/2018, WP(C).37351/2018, WP(C).37151/2018, WP(C).36754/2018, WP(C).36753/2018, WP(C).34978/2018, WP(C).34976/2018, WP(C).34180/2018, WP(C).34178/2018, WP(C).33980/2018, WP(C).33977/2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: -25- WP(C).No. 33977 of 2018 & CONN. CASES 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 WP(C).No. 38351 of 2018 PETITIONER: P.R.RAVIMOHAN, AGED 60 YEARS PROPRIETOR, CLASSIC FURNISHING, DEVASWOM BUILDING, PALACE ROAD, THRISSUR- 680 020. BY ADVS. SMT.S.K.DEVI SRI.SANTHOSH P.ABRAHAM RESPONDENTS: 1 THE STATE TAX OFFICER, STATE GOODS AND SERVICE TAX DEPARTMENT, KERALA, I CIRCLE, THRISSUR- 680 004. 2 THE COMMISSIONER, STATE GOODS AND SERVICE TAX DEPARTMENT, THIRUVANANTHAPURAM-695 001. 3 THE SECRETARY, TAXES DEPARTMENT, GOVERNMENT OF KERALA, SECRETARIAT, THIRUVANANTHAPURAM-695 001. 4 UNION OF INDIA, REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE, MINISTRY OF FINANCE, ROOM NO.46, NORTH BLOCK, NEW DELHI-110 001. 5 THE ASSISTANT COMMISSIONER OF STATE TAX, STATE GOODS AND SERVICE TAX DEPARTMENT, -26- WP(C).No. 33977 of 2018 & CONN. CASES STATE TAX COMPLEX, POOTHOLE, THRISSUR-680 004. ADDL. AG K.K. RAVINDRANATH., SPL. G.P. SRI. C.E. UNNIKRISHNAN., GP DR. THUSHARA JAMES., ADDL. SOLICITOR GENERAL SRI.K.M. NATRAJ., CGC., JAISHANKAR V. NAIR. THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 21.01.2019, ALONG WITH WP(C).39753/2018, WP(C).42353/2018, WP(C).41752/2018, WP(C).40955/2018, WP(C).40351/2018, WP(C).39553/2018, WP(C).38954/2018, WP(C).37953/2018, WP(C).37355/2018, WP(C).37351/2018, WP(C).37151/2018, WP(C).36754/2018, WP(C).36753/2018, WP(C).34978/2018, WP(C).34976/2018, WP(C).34180/2018, WP(C).34178/2018, WP(C).33980/2018, WP(C).33977/2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: -27- WP(C).No. 33977 of 2018 & CONN. CASES 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 WP(C).No. 38954 of 2018 PETITIONER: SRI. MUHAMMED KUNJU P.M., AGED 60 YEARS PROPRIETOR, M/S. ROYAL GRANITES, PALLIRMANGALAM, MADIYOOR, KOTHAMANGALAM – 686 693. BY ADVS. SRI.P.N.DAMODARAN NAMBOODIRI SRI.P.UNNIKRISHNAN (THRISSUR) RESPONDENTS: 1 THE INTELLIGENCE OFFICER, SQUAD NO.IV, MINI CIVIL STATION, MATTANCHERRY AT ALUVA -683 101. 2 THE COMMISSIONER OF STATE TAXES, TAX TOWER, KILLIPALAM, KARAMANA P.O., THIRUVANANTHAPURAM -695 002. 3 THE SECRETARY, TAXES DEPARTMENT, GOVERNMENT OF KERALA, SECRETARIAT, THIRUVANANTHAPURAM-695 001. 4 THE CENTRAL BOARD OF EXCISE AND CUSTOMS, DEPARTMENT OF REVENUE, MINISTRY OF FINANCE, GOVERNMENT OF INDIA, NEW DELHI-110 001. ADDL. AG K.K. RAVINDRANATH., SPL. G.P. SRI. C.E. UNNIKRISHNAN., GP DR. THUSHARA JAMES., -28- WP(C).No. 33977 of 2018 & CONN. CASES SR. SC SRI SREELAL WARRIER, CENTRAL BOARD OF EXCISE AND CUSTOMS THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 21.01.2019, ALONG WITH WP(C).39753/2018, WP(C).42353/2018, WP(C).41752/2018, WP(C).40955/2018, WP(C).40351/2018, WP(C).39553/2018, WP(C).38351/2018, WP(C).37953/2018, WP(C).37355/2018, WP(C).37351/2018, WP(C).37151/2018, WP(C).36754/2018, WP(C).36753/2018, WP(C).34978/2018, WP(C).34976/2018, WP(C).34180/2018, WP(C).34178/2018, WP(C).33980/2018, WP(C).33977/2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: -29- WP(C).No. 33977 of 2018 & CONN. CASES 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 WP(C).No. 39553 of 2018 PETITIONER: TULASI DEVELOPERS INDIA PVT. LTD VIII/522B,129,. MAVELIPURAM, KAKKANAD, KOCHI-682 030, REPRESENTED BY ITS MANAGING DIRECTOR MR. THULASI DAS G., BY ADVS. SRI.SOJAN MATHEW SMT.K.J.VALSALA KUMARI SRI.V.C.CHARLY RESPONDENTS: 1 THE STATE OF KERALA REPRESENTED BY THE PRINCIPAL SECRETARY TO GOVERNMENT,T AXES DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001 2 STATE TAX OFFICER (WORKS CONTRACT), (COMMERCIAL TAX OFFICER), OFFICE OF THE DEPUTY COMMISSIONER, COMMERCIAL TAXES, ERNAKULAM,PIN-682 015 3 UNION OF INDIA REPRESENTED BY TH E SECRETARY, DEPARTMENT OF REVENUE, MINISTRY OF FINANCE, ROOM NO.46, NORTH BLOCK, NEW DELHI-110 001 ADDL. AG K.K. RAVINDRANATH., SPL. G.P. SRI. C.E. -30- WP(C).No. 33977 of 2018 & CONN. CASES UNNIKRISHNAN., GP DR. THUSHARA JAMES., ADDL. SOLICITOR GENERAL SRI.K.M. NATRAJ., CGC., JAISHANKAR V. NAIR. THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 21.01.2019, ALONG WITH WP(C).39753/2018, WP(C).42353/2018, WP(C).41752/2018, WP(C).40955/2018, WP(C).40351/2018, WP(C).38954/2018, WP(C).38351/2018, WP(C).37953/2018, WP(C).37355/2018, WP(C).37351/2018, WP(C).37151/2018, WP(C).36754/2018, WP(C).36753/2018, WP(C).34978/2018, WP(C).34976/2018, WP(C).34180/2018, WP(C).34178/2018, WP(C).33980/2018, WP(C).33977/2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: -31- WP(C).No. 33977 of 2018 & CONN. CASES 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 WP(C).No. 39753 of 2018 PETITIONER: GLAMOUR GENTS SHOP (DEFUNCT), CENTURY COMPLEX 3RD FLOOR, NEAR NEW BUS STAND, KOZHIKODE-673004, REPRESENTED BY ITS MANAGING PARTNER ABOOBACKER SIDHIQ T.O. BY ADVS. SRI.C.S.ARUN SHANKAR SRI.S.SHYAM KUMAR SRI.T.G.MADHAVANUNNI RESPONDENTS: 1 THE COMMISSIONER OF COMMERCIAL TAXES, THIRUVANANTHAPURAM-695 033. 2 THE STATE TAX OFFICER, 3RD CIRCLE, SGST DEPARTMENT, KOZHIKODE-673 006. 3 CENTRAL BOARD OF INDIRECT TAXES AND CUSTOMS, DEPARTMENT OF REVENUE, MINISTRY OF FINANCE, UNION OF INDIA, NEW DELHI-110 001. 4 THE DEPUTY TAHSILDAR (RR), KOZHIKODE TALUK, KOZHIKODE-673 020. ADDL. AG K.K. RAVINDRANATH., SPL. G.P. SRI. C.E. UNNIKRISHNAN., GP DR. THUSHARA JAMES. SR. SC SRI SREELAL WARRIER, CENTRAL BOARD OF EXCISE AND CUSTOMS -32- WP(C).No. 33977 of 2018 & CONN. CASES THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 21.01.2019, ALONG WITH WP(C).42353/2018, WP(C).41752/2018, WP(C).40955/2018, WP(C).40351/2018, WP(C).39553/2018, WP(C).38954/2018, WP(C).38351/2018, WP(C).37953/2018, WP(C).37355/2018, WP(C).37351/2018, WP(C).37151/2018, WP(C).36754/2018, WP(C).36753/2018, WP(C).34978/2018, WP(C).34976/2018, WP(C).34180/2018, WP(C).34178/2018, WP(C).33980/2018, WP(C).33977/2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: -33- WP(C).No. 33977 of 2018 & CONN. CASES 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 WP(C).No. 40351 of 2018 PETITIONER: WILSON R AGED 46 YEARS S/O RAJAN, THEKKU HOUSE, ARAMPADAM, THATHAMANGALAM, PALAKKAD. BY ADV. SRI.C.K.SREEJITH RESPONDENTS: 1 THE STATE TAX OFFICER (WORKS CONTRACT) STATE GOODS AND SERVICES TAX DEPARTMENT, PALAKKAD-678 001. 2 INSPECTING ASSISTANT COMMISSIONER STATE GOODS AND SERVICES TAX DEPARTMENT, PALAKKAD-678 001. 3 THE COMMISSIONER STATE GOODS AND SERVICES TAX DEPARTMENT, PALAKKAD-678 001. 4 STATE OF KERALA REPRESENTED BY GOODS AND SERVICE TAX DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001. 5 UNION OF INDIA REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE, MINISTRY OF FINANCE, ROOM NO.46, NORTH BLOCK, NEW DELHI-110 001. ADDL. AG K.K. RAVINDRANATH., SPL. G.P. SRI. C.E. -34- WP(C).No. 33977 of 2018 & CONN. CASES UNNIKRISHNAN., GP DR. THUSHARA JAMES., ADDL. SOLICITOR GENERAL SRI.K.M. NATRAJ., CGC., JAISHANKAR V. NAIR. THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 21.01.2019, ALONG WITH WP(C).39753/2018, WP(C).42353/2018, WP(C).41752/2018, WP(C).40955/2018, WP(C).39553/2018, WP(C).38954/2018, WP(C).38351/2018, WP(C).37953/2018, WP(C).37355/2018, WP(C).37351/2018, WP(C).37151/2018, WP(C).36754/2018, WP(C).36753/2018, WP(C).34978/2018, WP(C).34976/2018, WP(C).34180/2018, WP(C).34178/2018, WP(C).33980/2018, WP(C).33977/2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: -35- WP(C).No. 33977 of 2018 & CONN. CASES 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 WP(C).No. 40955 of 2018 PETITIONERS: M/S. VEDANTA LTD, SESA IRON,GOA,REP.BY AUTHORIZED PERSON SRI.RAJU NAIK.S/O GOPAL,AGED 52 YEARS. BY ADV. SRI.C.K.SREEJITH RESPONDENTS: 1 THE STATE TAX OFFICER (ENQUIRY) STATE GOODS AND SERVICES TAX DEPARTMENT, KASARAGOD 671 121. 2 THE DEPUTY COMMISSIONER, STATE GOODS AND SERVICES TAX DEPARTMENT, KASARAGOD 671 121. 3 THE COMMISSIONER, STATE GOODS AND SERVICES TAX DEPARTMENT, KASARAGOD 671 121. 4 STATE OF KERALA, REPRESENTED BY GOODS AND SERVICE TAX DEPARTMENT, GOVT.SECRETARIAT,THIRUVANANTHAPURAM 695 001. 5 UNION OF INDIA, REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE MINISTRY OF FINANCE, ROOM NO 46, NORTH BLOCK, NEW DELHI 110 001. ADDL. AG K.K. RAVINDRANATH., SPL. G.P. SRI. C.E. UNNIKRISHNAN., GP DR. THUSHARA JAMES., -36- WP(C).No. 33977 of 2018 & CONN. CASES ADDL. SOLICITOR GENERAL SRI.K.M. NATRAJ., CGC., JAISHANKAR V. NAIR. THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 21.01.2019, ALONG WITH WP(C).39753/2018, WP(C).42353/2018, WP(C).41752/2018, WP(C).40351/2018, WP(C).39553/2018, WP(C).38954/2018, WP(C).38351/2018, WP(C).37953/2018, WP(C).37355/2018, WP(C).37351/2018, WP(C).37151/2018, WP(C).36754/2018, WP(C).36753/2018, WP(C).34978/2018, WP(C).34976/2018, WP(C).34180/2018, WP(C).34178/2018, WP(C).33980/2018, WP(C).33977/2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: -37- WP(C).No. 33977 of 2018 & CONN. CASES 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 WP(C).No. 41752 of 2018 PETITIONER: M.S.SOAPS PUNCHIRI MILL, CHORODE, VATAKARA-673 106, REPRESENTED BY NISHAD.M.S., PROPRIETOR, M.S.SOAPS. BY ADVS. SRI.K.M.CHERIAN SRI.R.RAMAKRISHNAN POTTY RESPONDENTS: 1 THE STATE TAX OFFICER DEPARTMENT OF STATE GOODS AND SERVICE TAX, MINI CIVIL STATION, VATAKARA-673 101. 2 THE COMMISSIONER DEPARTMENT OF STATE GOODS AND SERVICE TAX, THIRUVANANTHAPURAM-695 002. 3 THE STATE OF KERALA REPRESENTED BY THE SECRETARY, DEPARTMENT OF TAXES, SECRETARIAT, THIRUVANANTHAPURAM-695 001. 4 CENTAL BOARD OF EXCISE CUSTOMS, DEPARTMENT OF REVENUE, MINISTRY OF FINANCE, GOVERNMENT OF INDIA, NEW DELHI-110 001. ADDL. AG K.K. RAVINDRANATH., SPL. G.P. SRI. C.E. UNNIKRISHNAN., GP DR. THUSHARA JAMES. SR. SC SRI SREELAL WARRIER, CENTRAL BOARD OF EXCISE AND CUSTOMS -38- WP(C).No. 33977 of 2018 & CONN. CASES BY ADV. SRI.R.HARISHANKAR, SC, CENTRAL BOARD OF EXCISE & CUSTOMS THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 21.01.2019, ALONG WITH WP(C).39753/2018, WP(C).42353/2018, WP(C).40955/2018, WP(C).40351/2018, WP(C).39553/2018, WP(C).38954/2018, WP(C).38351/2018, WP(C).37953/2018, WP(C).37355/2018, WP(C).37351/2018, WP(C).37151/2018, WP(C).36754/2018, WP(C).36753/2018, WP(C).34978/2018, WP(C).34976/2018, WP(C).34180/2018, WP(C).34178/2018, WP(C).33980/2018, WP(C).33977/2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: -39- WP(C).No. 33977 of 2018 & CONN. CASES 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 WP(C).No. 42353 of 2018 PETITIONER: PREMIUM FOODS KALLINGAL, PALAKKAD, REPRESENTED BY ITS MANAGING PARTNER, SRI.PADMANABHAN.K.R. BY ADVS. SRI.N.MURALEEDHARAN NAIR SRI.S.JAFFERALI RESPONDENTS: 1 THE STATE TAX OFFICER STATE GOODS SERVICE TAX DEPARTMENT, KERALA, IIND CIRCLE, PALAKKAD - 678 001. 2 THE COMMISSIONER OF STATE TAXES TAX TOWER, KILIPALAM, KARAMANA P.O., THIRUVANANTHAPURAM - 695 002. 3 SECRETARY, TAXES DEPARTMENT, GOVERNMENT OF KERALA, SECRETARIAT, THIRUVANANTHAPURAM - 695 001. ADDL. AG K.K. RAVINDRANATH., SPL. G.P. SRI. C.E. UNNIKRISHNAN., GP DR. THUSHARA JAMES., THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 21.01.2019, ALONG WITH WP(C).39753/2018, WP(C).41752/2018, WP(C).40955/2018, WP(C).40351/2018, WP(C).39553/2018, WP(C).38954/2018, WP(C).38351/2018, WP(C).37953/2018, WP(C).37355/2018, WP(C).37351/2018, WP(C).37151/2018, WP(C).36754/2018, WP(C).36753/2018, WP(C).34978/2018, -40- WP(C).No. 33977 of 2018 & CONN. CASES WP(C).34976/2018, WP(C).34180/2018, WP(C).34178/2018, WP(C).33980/2018, WP(C).33977/2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: -41- WP(C).No. 33977 of 2018 & CONN. CASES

JUDGMENT [ WP(C) 33977/2018,WP(C).33980/2018 ,WP(C).34178/2018,WP(C).34180/2018 ,WP(C).34976/2018 ,WP(C).34978/2018,WP(C).36753/2018 ,WP(C).36754/2018 ,WP(C).37151/2018,WP(C).37351/2018 ,WP(C).37355/2018 ,WP(C).37953/2018,WP(C).38351/2018 ,WP(C).38954/2018 ,WP(C).39553/2018,WP(C).39753/2018 ,WP(C).40351/2018 ,WP(C).40955/2018 ,WP(C).41752/2018 ,WP(C).42353/2018 ] In this batch of writ petitions the petitioners have laid challenge, amongst others, on the ground that Section 174 of the KSGST Act is ultra vires of the state's legislative power or on the ground that the demand is barred by limitation under Section 25(1) of the KVAT Act. In some cases, both the grounds have been taken.

2.

All counsel agree that the issues stand squarely covered against the petitioners by judgment dated 11th January 2019 in W.P (C)NO.11335 of 2018 and connected cases.

I, therefore, dismiss the writ petitions applying the ratio of the judgment referred to above. DAMA SESHADRI NAIDU JUDGE JS

-42- APPENDIX OF WP(C) 33977/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE ASSESSMENT ORDER NO.32071289319/2014-15 DATED 27.04.2018 ISSUED BY THE 1ST RESPONDENT. EXHIBIT P2OF THE ABOVE DEMAND NOTICE IN FORM 1 BEARING NO.A5-3585/18 DATED 06.08.2018 ISSUED BY THE 4TH RESPONDENT.

-43- APPENDIX OF WP(C) 33980/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF ORDER DATED 03.08.2018 ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2016-17. EXHIBIT P2 COPY OF INTERIM ORDER DATED 13.04.2018 ISSUED BY THIS HON'BLE COURT IN W.P. (C)NO.13552 OF 2018. -44- APPENDIX OF WP(C) 34178/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE ASSESSMENT ORDER NO.32010718509/2016-17 DATED 22.5.2018 ISSUED BY THE 1ST RESPONDENT.

-45- APPENDIX OF WP(C) 34180/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE ASSESSMENT ORDER NO.32010766481/2014-15 DATED 17.10.2017 ISSUED BY THE 1ST RESPONDENT. EXHIBIT P2OF THE ASSESSMENT ORDER NO.32010766481/2014-15 DATED 20.04.2018 ISSUED BY THE 1ST RESPONDENT.

-46- APPENDIX OF WP(C) 34976/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE ASSESSMENT ORDER NO.32071523962/2013-14 DATED 31.07.2018. -47- APPENDIX OF WP(C) 34978/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1 AOF THE ASSESSMENT ORDER ISSUED FOR THE YEAR 2013-14 DATED 30/06/2018. EXHIBIT P2 AOF THE REVENUE RECOVERY NOTICE FOR THE YEAR 2013-14 DATED 05/10/2018. EXHIBIT P3 AOF INTERIM ORDER IN WP(C) NO.13930/18 DATED 13/04/2018. -48- APPENDIX OF WP(C) 36753/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1 THE PHOTOCOPY OF ORDER NO.320532 45489/2014-2015 DATED 31.05.2018 OF THE 4TH RESPONDENT. EXHIBIT P2 THE NOTICE OF DEMAND NO.320532 45489/2014- 2015 DATED 31.05.2018 ISSUED TO THE PETITIONER BY THE 4TH RESPONDENT.

-49- APPENDIX OF WP(C) 36754/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF ORDER NO.32050563634/2014-2015 DATED 8.10.2018 ISSUED TO THE PETITIONER BY THE 4TH RESPONDENT EXHIBIT P2 THE NOTICE OF DEMAND NO.32050563634 DATED 8.10.2018 ISSUED TO THE PETITIONER BY THE 4TH RESPONDENT

-50- APPENDIX OF WP(C) 37151/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF NOTICE DATED 22.10.2018 ISSUED BY THE 1ST RESPONDENT EXHIBIT P2 COPY OF INTERIM ORDER DATED 13.4.2018 ISSUED BY THIS HON'BLE COURT IN WPC.13552/2018

-51- APPENDIX OF WP(C) 37351/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE NOTICE NO.32090934014/2015-16 DATED 16.10.18 ISSUED BY THE 2ND RESPONDENT EXHIBIT P2OF THE INTERIM ORDER DATED 4.4.2018 PASSED IN WPC. NO.11335/2018 ON TH EFILE OF THIS HON'BLE COURT EXHIBIT P3OF THE INTERIM ORDER DATED 4.5.2018 PASSED IN WPC.15084/2018

-52- APPENDIX OF WP(C) 37355/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE ASSESSMENT ORDER FOR THE YEAR 2011-12 DATED 29/09/2018. EXHIBIT P2OF THE ASSESSMENT ORDER FOR THE YEAR 2012-13 DATED 29/09/2018. EXHIBIT P3OF THE ASSESSMENT ORDER FOR THE YEAR 2014-15 DATED 29/09/2018. EXHIBIT P4OF THE ASSESSMENT ORDER FOR THE YEAR 2016-17 DATED 29/09/2018. -53- APPENDIX OF WP(C) 37953/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE ASSESSMENT ORDER NO.32081343535/2013-14 DATED 26/10/2018. -54- APPENDIX OF WP(C) 38351/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE ORDER NO.32080555304/12-14 DATED 23.10.2018. EXHIBIT P2OF THE DEMAND NOTICE NO.A7/3526/2018 DATED 16.11.2018. -55- APPENDIX OF WP(C) 38954/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE PENALTY ORDER NO. ISM/IV/4/2016-17 DATED 31/07/2018 FOR THE YEAR 2016-17 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER. EXHIBIT P2OF THE CONSTITUTIONAL (101ST AMENDMENT) ACT, 2016. EXHIBIT P3OF THE UNION LIST (LIST I) TO THE SEVENTH SCHEDULE TO THE CONSTITUTION OF INDIA. EXHIBIT P4OF THE STATE LIST (LIST II) TO THE SEVENTH SCHEDULE TO THE CONSTITUTION OF INDIA. EXHIBIT P5OF THE NOTIFICATION NO.SO 2986(E) DATED 16/09/2016 ISSUED BY THE DEPARTMENT OF REVENUE, GOVERNMENT OF INDIA. EXHIBIT P6OF THE INTERIM ORDER ISSUED BY THE HON'BLE COURT OF KERALA IN WPC NO.11335 DATED 04/04/2018. -56- APPENDIX OF WP(C) 39553/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF NOTICE NO.32072020817/2012-13 DATED 22.11.2018, ISSUED BY THE 2ND RESPONDENT

-57- APPENDIX OF WP(C) 39753/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE ASSESSMENT ORDER DATED 30.3.2018 ISSUED U/S 15(1) OF THE KVAT ACT, 2003 BY THE 2ND RESPONDENT FOR THE YEAR 2011-12 EXHIBIT P2 AOF THE REVENUE RECOVERY NOTICE ISSUED BY THE 4TH RESPONDENT DATED 23.10.2018 WITH ENGLISH TRANSLATION EXHIBIT P2 BOF THE REVENUE RECOVERY NOTICE ISSUED BY THE 4TH RESPONDENT DATED 22.11.2018 WITH ENGLISH TRANSLATION EXHIBIT P2 COF THE REVENUE RECOVERY NOTICE ISSUED BY THE 4TH RESPONDENT DATED 23.10.2018 WITH ENGLISH TRANSLATION EXHIBIT P2 DOF THE REVENUE RECOVERY NOTICE ISSUED BY THE 4TH RESPONDENT DATED 22.11.2018 WITH ENGLISH TRANSLATION EXHIBIT P3OF THE ORDER DATED 4.4.2018 OF THE HON'BLE HIGH COURT IN WPC.11335 OF 2018

-58- APPENDIX OF WP(C) 40351/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1 THEOF THE ORDER NO.32407570916/2014-15 DATED 17.10.2018. EXHIBIT P2 THEOF THE DEMAND NOTICE IN FORM NO.12 DATED 17.10.2018. -59- APPENDIX OF WP(C) 40955/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1 THEOF THE ORDER DATED 7.8.2018 EXHIBIT P2 THEOF THE DEMAND NOTICE DATED 1.11.2018 DEMANDING AN AMOUNT OF RS 2,67,057/-

-60- APPENDIX OF WP(C) 41752/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE ASSESSMENT ORDER NO.32111243998/2011-12 DATED 29/11/2018 EXHIBIT P2OF THE ASSESSMENT ORDER NO.32111243998/2012-13 DATED 29/11/2018 EXHIBIT P3OF THE ASSESSMENT ORDER NO.32111243998/2013-14 DATED 29/11/2018 EXHIBIT P4OF THE ASSESSMENT ORDER NO.32111243998/2014-15 DATED 29/11/2018 EXHIBIT P5OF THE ASSESSMENT ORDER NO.32111243998/2015-16 DATED 29/11/2018

-61- APPENDIX OF WP(C) 42353/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE NOTICE ISSUED BY 1ST RESPONDENT FOR THE YEAR 2012-13 DATED 07/12/2018.

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.