Kerala High Court
G.V.J.Properties Private Limited vs The Income Tax Officer on 17 November, 2014
Author: A.K.Jayasankaran Nambiar
Bench: A.K.Jayasankaran Nambiar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
MONDAY, THE 17TH DAY OF NOVEMBER 2014/26TH KARTHIKA, 1936
WP(C).No. 8466 of 2007 (G)
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PETITIONER:
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G.V.J.PROPERTIES PRIVATE LIMITED,
G.V.J.HOUSE,39/2079,KUNNAMPILLYLANE,
KOCHI- 682 016, REPRESENTED BY
MANAGING DIRECTOR MOHAN VETTATH.
BY ADVS.SRI.N.J.MATHEWS
SRI.GEORGE VARGHESE KIZHAKKAMBALAM
RESPONDENT:
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THE INCOME TAX OFFICER,WARD I(1),
CENTRAL REVENUE BUILDING,I.S.PRESS ROAD,
ERNAKULAM,KOCHI- 682 018.
BY SRI.P.K.RAVINDRANATHA MENON,(SENIOR ADVOCATE)
COUNSEL,GOI(TAXES)
BY SRI.GEORGE K.GEORGE, SC FOR IT
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 17-11-2014, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
pk
A.K.JAYASANKARAN NAMBIAR, J.
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W.P.(C).NO.8466 OF 2007 (G)
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Dated this the 17th day of November, 2014
J U D G M E N T
It is submitted by counsel for the petitioner that the matter has become infructuous. Accordingly, the writ petition is dismissed as infructuous.
A.K.JAYASANKARAN NAMBIAR JUDGE prp