Kerala High Court
M/S.Alappat Exports (Pvt) Ltd vs The Addl.Sales Tax Officer-Ii on 7 March, 2008
Author: Kurian Joseph
Bench: Kurian Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
OP No. 2103 of 2001(A)
1. M/S.ALAPPAT EXPORTS (PVT) LTD, EKM
... Petitioner
Vs
1. THE ADDL.SALES TAX OFFICER-II
... Respondent
For Petitioner :SRI.V.P.SUKUMAR
For Respondent : No Appearance
The Hon'ble MR. Justice KURIAN JOSEPH
Dated :07/03/2008
O R D E R
KURIAN JOSEPH, J.
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O.P. No. 2103 OF 2001
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Dated this the 7th day of March, 2008.
J U D G M E N T
Ext.P4 demand notice is under challenge. It is submitted that in the mean while regular assessment order was passed by order dated 2.2.2001. Hence, Ext.P4 is quashed without prejudice to the liberty to the respondent to take appropriate action in accordance with law based on the assessment order referred to above.
The original petition is disposed of as above.
KURIAN JOSEPH, JUDGE.
ps KURIAN JOSEPH, J.
O.P. No. 2103 OF 2001 J U D G M E N T 07.03.2008