S.Anilkumar vs. The State Commissioner Of State Goods & Service Tax Department
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IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT: THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE FRIDAY, THE 1ST DAY OF JUNE 2018 / 11TH JYAISHTA, 1940 WP(C).No. 17970 of 2018 ------------------ PETITIONER(S) --------------
S. ANILKUMAR,
SREE NILAYAM, NEAR KGC, KUNDARA P.O., KOLLAM DISTRICT.
BY ADV.SRI.BOBBY JOHN. RESPONDENT(S): --------------
THE STATE COMMISSIONER OF STATE GOODS & SERVICE TAX DEPARTMENT, KERALA, TAX TOWER, KILLIPPALAM, KARAMANA, THIRUVANANTHAPURAM - 695 002. 2. THE DEPUTY COMMISSIONER (APPEALS),
COMMERCIAL TAXES DEPARTMENT,
(NOW STATE GOODS AND SERVICES TAX DEPARTMENT), KOLLAM - 691 002. 3. THE COMMERCIAL TAX OFFICER - II (WORK CONTRACT),
COMMERCIAL TAXES DEPARTMENT,
(NOW STATE GOODS AND SERVICES TAX DEPARTMENT),
KOLLAM, PIN- 691 002. 4. KERALA STATE VALUE ADDED TAX APPELLATE TRIBUNAL,
THIRUVANANTHAPURAM - 695 001. 5. THE TAHSILDAR (RR), KOLLAM, PIN-691 013. BY SR. GOVT. PLEADER SRI.V.K. SHAMSUDHEEN.
HIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 01-06-2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: rs. 04/06/2018. WP(C).No. 17970 of 2018 (U) APPENDIX PETITIONER'S EXHIBITS: EXT.P1: COPY OF THE ASSESSMENT ORDER FOR THE YEAR 2012-13, DATED 13/07/2016, PASSED BY THE 3RD RESPONDENT. EXT.P1(A): COPY OF THE ASSESSMENT ORDER FOR THE YEAR 2014-15, DATED 07/11/2016, PASSED BY THE 3RD RESPONDENT. EXT.P2: COPY OF THE FIRST APPELLATE ORDER FOR THE YEAR 2012-13, DATED 28/03/2018, PASSED BY THE 2ND RESPONDENT. EXT.P2(A): COPY OF THE FIRST APPELLATE ORDER FOR THE YEAR 2014-15, DATED 24/03/2018, PASSED BY THE 2ND RESPONDENT. EXT.P3: COPY OF THE SECOND APPEAL FOR THE YEAR 2012-13, DATED 21/05/2018, FILED BY THE PETITIONER BEFORE THE 4TH RESPONDENT. EXT.P3(A): COPY OF THE SECOND APPEAL FOR THE YEAR 2014-15, DATED 21.05.2018, FILED BY THE PETITIONER BEFORE THE 4TH RESPONDENT. EXT.P4: COPY OF THE STAY APPLICATION FOR THE YEAR 2012-13, DATED 21/05/2018, FILED BY THE PETITIONER BEFORE THE 4TH RESPONDENT. EXTP4(A): COPY OF THE STAY APPLICATION FOR THE YEAR 2014-15, DATED 21/05/2018, FILED BY THE PETITIONER BEFORE THE 4TH RESPONDENT. RESPONDENT'S EXHIBITS: NIL. //// P.S. TO JUDGE rs. 04/06/2018. A.MUHAMED MUSTAQUE, J. ******************************************************************************* W.P.(C) No.17970 of 2018 ******************************************************************************* Dated this the 1st day of June, 2018 JUDGMENT The petitioner, as against the order in appeals, preferred second appeals before the Tribunal. The petitioner also filed stay applications.
In view of the above, there will be a direction to the Tribunal to dispose the stay applications within two months. Till the disposal of the stay applications, recovery proceedings based on the impugned orders in appeals shall be deferred. The writ petition is disposed of as above. A.MUHAMED MUSTAQUE, JUDGE ln
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.