K. Jaleel vs. The Secretary, Taxes, Govt. Of Kerala
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IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT: THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU MONDAY, THE 2ND DAY OF JULY 2018 / 11TH ASHADHA, 1940 WP(C).No. 17952 of 2018 PETITIONER K. JALEEL, AGED 54 YEARS S/O. ABDULLAKUTTY, RESIDING AT NTK HOUSE MADANGODE, MANJERI P.O, MALAPPURAM DISTRICT 676 122. (MANAGING PARNER N.T.K. JEWELLERY) BY ADVS.SRI.K.SHAJ SRI.RENJIT GEORGE RESPONDENTS
THE SECRETARY, TAXES, GOVERNMENT OF KERALA, SECRETARIAT, THIRUVANANTHAPURAM 695 001. 2. CENTRAL BOARD OF EXCISE & CUSTOMS, DEPARTMENT OF REVENUE, MINISTRY OF FINANCE, GOVERNMENT OF INDIA, NEW DELHI 110 001. 3. THE COMMISSIONER, STATE GOODS AND SERVICES TAX DEPARTMENT, MINI CIVIL STATION, KACHERIPADI, MANJERI, MALAPPURAM DISTRICT 676 121. R2 BY ADV. SMT.SHEELA DEVI.I., SC, CENTRAL BOARD OF EXCISE AND CUSTOMS BY GOVERNMENT PLEADER SRI.SHAMSUDHEEN V.K. BY SREELAL N. WARRIER, SC, CENTRAL BOARD OF EXCISE & CUSTOMS THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 02-07-2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: DAMA SESHADRI NAIDU J. --------------------------------------- W.P.(C)No.17952 of 2018 ----------------------------------------- Dated this the 2nd day of July, 2018 JUDGMENT The learned counsel for the petitioner submits that the petitioner is not pressing the matter. The submission is recorded and the Writ Petition is dismissed as not pressed. 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.