Kerala High Court
M/S.Yamuna Roller Flour Mills (P) Ltd vs Asst.Commissioner (Assessment) on 10 October, 2013
Author: V. Chitambaresh
Bench: V.Chitambaresh
IN THE HIGH COURT OF KERALAAT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
THURSDAY, THE 10TH DAY OF OCTOBER 2013/18TH ASWINA, 1935
WP(C).No. 24908 of 2013 (K)
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PETITIONER(S):
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M/S.YAMUNA ROLLER FLOUR MILLS (P) LTD.
22-A, DEVELOPMENT PLOT
PERINGANDOOR, THRISSUR DISTRICT
REPRESENTED BY C.G. PRATHIBASMIDAN
CHIEF EXECUTIVE OFFICER.
BY ADVS.SRI.HARISANKAR V. MENON
SMT.MEERA V.MENON
RESPONDENT(S):
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1. ASST.COMMISSIONER (ASSESSMENT)
COMMERCIAL TAXES, SPECIAL CIRCLE
THRISSUR 680 001.
2. KERALA VALUE ADDED TAXAPPELLATE TRIBUNAL
SALES TAX COMPLEX, THEVARA
ERNAKULAM 682 015.
3. INSPECTING ASST. COMMISSIONER
DEPARTMENT OF COMMERCIAL TAXES
THRISSUR 680 001.
BY GOVERNMENT PLEADER SMT.SHOBA ANNAMMA EAPEN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 10-10-2013, THE COURT ON THE SAME DAYDELIVERED THE FOLLOWING:
WP(C) NO.24908/2013
APPENDIX
PETITIONER(S) EXHIBITS
EXHIBIT P1 : COPYT OF ORDER FOR THE YEAR 2006-07 ISSUED BY THE 1ST
RESPONDENT
EXHIBIT P1(a) : COPY OF ORDER FOR THE YEAR 2006-07 CSTR ISSUED BY THE
1ST RESPONDENT
EXHIBIT P2 : COPY OF ORDER FOR THE YEAR 2009-10 ISSUED BY THE 1ST
RESPONDENT
EXHIBIT P2(a) : COPY OF ORDER FOR THE YEAR 2009-10 ISSUED BY THE 1ST
RESPONDENT
EXHIBIT P3 : COPY OF ORDER FOR THE YEAR 2006-07 ISSUED BY THE DY.
COMMISSIONER, ERNAKULAM
EXHIBIT P3(a) : COPY OF ORDER FOR THE YEAR 2006-07 CST ISSUED BY THE DY.
COMMISSIONER, ERNAKULAM
EXHIBIT P4 : COPY OF ORDER FOR THE YEAR 2009-10 ISSUED BY THE DY.
COMMISSIONER, ERNAKULAM
EXHIBIT P4(a) : COPY OF ORDER FOR THE YEAR 2009-10 CST ISSUED BY THE DY.
COMMISSIONER, ERNAKULAM
EXHIBIT P5 : COPY OF APPEAL FILED BY THE PETITIONER.
EXHIBIT P5(a) : COPY OF APPEAL FILED BY THE PETITIONER.
EXHIBIT P6 : COPY OF APPEAL FILED BY THE PETITIONER.
EXHIBIT P6(a) : COPY OF APPEAL FILED BY THE PETITIONER.
EXHIBIT P7 : COPY OF STAYPETITION FILED BY THE PETITIONER
EXHIBIT P7(a) : COPY OF STAYPETITION FILED BY THE PETITIONER.
EXHIBIT P8 : COPY OF STAYPETITION FILED BY THE PETITIONER.
EXHIBIT P8(a) : COPY OF STAYPETITION FILED BY THE PETITIONER.
RESPONDENT(S) EXHIBITS : NIL
/TRUE COPY/
P.A. TO JUDGE.
V. CHITAMBARESH, J
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WP(C) NO. 24908 OF 2013
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Dated this the 10th day of October, 2013
JUDGMENT
The petitioner has filed Ext.P5 series appeals against Exts. P3 and P4 series appellate orders. The appeals are accompanied by Exts.P7 and P8 series petitions for stay of recovery of the disputed amounts. The petitioner is apprehensive of coercive steps even before the disposal of the appeals and petitions for stay.
2. I direct the second respondent to consider Exts.P7 series and P8 series petitions with notice to the petitioner within a period of one month. The coercive steps for realisation of the amount due from the petitioner shall be put on hold in the meanwhile.
3. The petitioner shall produce a copy of the Writ Petition with the judgment before the second respondent for compliance.
The Writ Petition is disposed of.
V. CHITAMBARESH JUDGE ncd