Prime Land Holdings PVT. LTD vs. State Of Kerala
Held
The High Court of Kerala considered the writ petition filed by the petitioner. The court's decision or specific ruling is not detailed in the provided text.
Facts
The petitioner, Prime Land Holdings Pvt. Ltd. (Vythiri Resort), filed a writ petition challenging certain proceedings. The specific details of the proceedings are not fully elaborated in the provided text.
Key Issues
The core legal issue revolves around a challenge to certain actions or decisions by the GST authorities. The exact nature of the dispute is not clear from the excerpt.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT: THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN TUESDAY, THE 21ST DAY OF NOVEMBER 2017/30TH KARTHIKA, 1939 WP(C).No. 37309 of 2017 (K) ---------------------------- PETITIONER: ---------- PRIME LAND HOLDINGS PVT. LTD,(VYTHIRI RESORT) LAKKIDI P.O, WAYANAD 673576, REPRESENTED BY ITS DIRECTOR MR.P.T.LUCKOSE.
BY ADVS.SRI.M.GOPIKRISHNAN NAMBIAR SRI.P.GOPINATH SRI.K.JOHN MATHAI SRI.JOSON MANAVALAN SRI.KURYAN THOMAS SRI.PAULOSE C. ABRAHAM SRI.RAJA KANNAN RESPONDENT(S): --------------
STATE OF KERALA, REPRESENTED BY THE SECRETARY (TAXES) GOVERNMENT OF KERALA,SECRETARIAT, THIRUVANANTHAPURAM 695001. 2. THE DEPUTY COMMISSIONER (APPEALS), STATE GOODS AND SERVICES TAX DEPARTMENT, NIRMAL ARCADE, ERANJIPALAM, KOZHIKODE 673 006. 3. THE STATE TAX OFFICER(LUXURY TAX), STATE GOODS AND SERVICES TAX DEPARTMENT WAYANAD AT KALPETTA-673121. 4. THE INSPECTING ASSISTANT COMMISSIONER, STATE GOODS AND SERVICES TAX DEPARTMENT VYTHIRI TALUK,
The judgment continues below.
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