Kerala High Court
Allianz Cornhill Information Services ... vs Union Of India
Author: K. Vinod Chandran
Bench: K.Vinod Chandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
FRIDAY, THE 10TH DAY OF APRIL 2015/20TH CHAITHRA, 1937
WP(C).No. 11397 of 2015 (Y)
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PETITIONER(S):
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ALLIANZ CORNHILL INFORMATION SERVICES PRIVATE LIMITED
CHANDRAGIRI, TECHNOPARK, THIRUVANANTHAPURAM - 695 581
REPRESENTED BY ITS MANAGING DIRECTOR
MR. RAKESH KUMAR GUPTA
BY ADVS.SRI.M.GOPIKRISHNAN NAMBIAR
SRI.P.GOPINATH
SRI.P.BENNY THOMAS
SRI.K.JOHN MATHAI
SRI.JOSON MANAVALAN
SRI.KURYAN THOMAS
RESPONDENT(S):
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1. UNION OF INDIA
REPRESENTED BY ITS SECRETARY
MINISTRY OF FINANCE
DEPARTMENT OF ECONOMIC AFFAIRS
NORTH BLOCK, NEW DELHI - 110 001
2. THE COMMISSIONER, COMMISSIONER OF CENTRAL EXCISE
CUSTOM & SERVICE TAX
ICE BHAVAN, PRESS CLUB ROAD
THIRUVANANTHAPURAM - 695 001
3. THE ASSISTANT COMMISSIONER OF SERVICE TAX
OFFICE OF THE ASSISTANT COMMISSIONER
SERVICE TAX DIVISION, TRIVANDRUM, ICE BHAVAN
THIRUVANANTHAPURAM - 695 001
R1 -R 3 BY ADV. SRI.JOHN VARGHESE,SC,CEN.BOARD OF EXCIS
R BY SRI.THOMAS MATHEW NELLIMOOTTIL,SC,CB EX
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 10-04-2015, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C).No. 11397 of 2015 (Y)
APPENDIX
PETITIONERS EXHIBITS:
EXT.P1 COPY OF THE SHOW CAUSE NOTICE NO.10/ST-2012, DATED 17.5.12
ISSUED TO THE PETITIONER.
EXT.P2 COPY OF THE REPLYTO THE SHOW CAUSE NOTICE, DATED
29.6.12, SUBMITTED BY THE PETITIONER.
EXT.P3 COPY OF ORDER NO.28/ST/2012, DATED 28.8.12 PASSED BY THE
ASSISTANT COMMISSIONER, SERVICE TAX DIVISION,
TRIVANDRUM.
EXT.P4 COPY OF THE APPEAL MEMORANDUM IN APPEAL
NO.19/ST/TVM/2013, DATD 15.2.13 FILED BEFORE THE
COMMISSIONER (APPEALS)
EXT.P5 COPY OF THE ORDER DATED 30.5.13 IN APPEAL NO.22/13 PASSED
BY THE COMMISSIONER OF CENTRAL EXCISE, CUSTOMS AND
SERVICE TAX (APPEALS).
EXT.P6 COPY OF THE ORDER IN APPEAL NO. 521-527 OF 2014, DATED
9.7.14 PASSED BY THE COMMISSIONER (APPEALS) OF CENTRAL
EXCISE, CUSTOMS & SERVICE TAX (APPEALS).
EXT.P7 COPY OF THE PETITION FOR RECTIFICATION DATED 27.8.14 FILED
BY THE PETITIONER BEFORE THE ASSISTANT COMMISSIONER,
TRIVANDRUM.
EXT.P8 COPY OF THE JUDGMENT DATED 23.2.15 IN W.P.(C) NO. 5093/2015.
RESPONDENTS EXHIBITS: NIL
// TRUE COPY //
P.A to Judge
SB
K. VINOD CHANDRAN, J.
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W.P.(C) No.11397 of 2015 - Y
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Dated this the 10th day of April, 2015
J U D G M E N T
The petitioner has filed an application for rectification produced at Ext.P7 which according to him is not considered.
2. I have heard the counsel for the petitioner and the learned Standing Counsel appearing for the official respondents.
3. In the circumstance of the confined prayer made, there shall be a direction to consider the rectification application, within a period of two months from the date of receipt of a certified copy of this judgment.
The writ petition is disposed of. No costs.
Sd/-
K. VINOD CHANDRAN, JUDGE SB // true copy // P.A to Judge