Sultan Gold Classic Private Limited vs. Assistant Commissioner
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IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT: THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU WEDNE AY, THE 18TH DAY OF JULY 2018 / 27TH ASHADHA, 1940 WP(C).No. 20486 of 2018 PETITIONER SULTAN GOLD CLASSIC PRIVATE LIMITED KOTTACHERY, KANHANGAD, KASARAGOD 671316, REPRESENTED BY ITS AUTHORISED SIGNATORY SRI. T.M. ABDUL RAHOOF BY ADV.SRI.K.S.HARIHARAN NAIR RESPONDENTS:
ASSISTANT COMMISSIONER STATE GOODS AND SERVICES TAX DEPARTMENT, KASARAGOD 671121
THE STATE OF KERALA REPRESENTED BY THE PRINCIPAL SECRETARY TO GOVERNMENT, TAXES DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, 695001
UNION OF INDIA REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE, MINISTRY OF FINANCE, ROOM NO. 46, NORTH BLOCK, NEW DELHI 110001 R3 BY ADV. SRI. L.RAM MOHAN, CGC R BY SRI.N.NAGARESH, ASSISTANT SOLICITOR GENERAL R BY GOVERNMENT PLEADER DR.THUSHARA JAMES THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 18-07-2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 20486 of 2018 (I) APPENDIX PETITIONER'S EXHIBITS EXHIBIT P1 COPY OF COMPOUNDING ORDER DATED 26.056.2013 ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2013-14 EXHIBIT P1 A COPY OF COMPOUNDING ORDER DATED 16.07.2014 ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2014-15 EXHIBIT P1 C COPY OF COMPOUNDING ORDER DATED 02.06.2015 ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2015-16 EXHIBIT P2 COPY OF THE ANNUAL RETURN FOR THE YEAR 2013-14 EXHIBIT P2 A COPY OF THE ANNUAL RETURN FOR THE YEAR 2014-15 EXHIBIT 2 B COPY OF THE ANNUAL RETURN FOR THE YEAR 2015-16 EXHIBIT P2 C COPY OF THE ANNUAL RETURN FOR THE YEAR 2016-17 EXHIBIT P3 COPY OF NOTICE DATED 30.10.2017 ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2013-14 EXHIBIT P3 A COPY OF NOTICE DATED 31.10.2017 ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2014-15 EXHIBIT P3 B COPY OF NOTICE DATED 01.11.2017 ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2015-16 EXHIBIT P3 C COPY OF NOTICE DATED 07.11.2017 ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2016-17 EXHIBIT P4 COPY OF THE ADJOURNMENT REQUEST FILED BY THE PETR.DTD.14.11.2017. EXHIBIT P4 A COPY OF THE REPLY FOR EXT P3 C BY PETITIONER DATED 29.11.2017 EXHIBIT P4 B COPY OF THE REPLY FOR EXT P3 C BY PETITIONER DATED 15.12.2017 EXHIBIT P4 C COPY OF THE REPLY FOR EXT P3 TO EXT P3 C BY PETITIONER DATED 27.12.2017 EXHIBIT P5 COPY OF THE ASSESSMENT ORDER DATED 27.01.2018 ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2013-14 EXHIBIT P5 A COPY OF THE ASSESSMENT ORDER DATED 29.01.2018 ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2014-15 EXHIBIT P5 B COPY OF THE ASSESSMENT ORDER DATED 30.01.2018 ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2015-16 EXHIBIT P5 C COPY OF THE ASSESSMENT ORDER DATED 30.04.2018 ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2016-17 EXHIBIT P6 COPY OF INTERIM ORDER DATED 13.04.2018 ISSUED BY THIS HON'BLE COURT IN WPC.NO. 13552/2018 CSS/
DAMA SESHADRI NAIDU, J. =========================================== W.P.(C). No.20486 of 2018 ============================================ Dated this the 18th day of July, 2018 JUDGMENT
The learned counsel for the petitioner seeks permission to withdraw this writ petition with liberty to file a fresh writ petition. Permission granted. The writ petition is dismissed as withdrawn with liberty to the petitioner to file a fresh writ petition if cause of action survives. DAMA SESHADRI NAIDU JUDGE css/
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