Kerala High Court
M/S.Steel India vs Asst. Commissioner (Kvat) on 30 May, 2013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
MONDAY, THE 20TH DAYOF JULY2015/29TH ASHADHA, 1937
WP(C).No. 21799 of 2015 (Y)
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PETITIONER(S) :
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M/S.STEEL INDIA,
KOTTACHERRY, KANHANGAD,
REPRESENTED BY ITS MANAGING PARTNER,
K.KUNHABDULLA.
BY ADVS.SRI.RAJESH NAMBIAR
SMT.SINDHU K.NAMBIAR
RESPONDENT(S) :
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1. ASST. COMMISSIONER (KVAT)
SPECIAL CIRCLE, COMMERCIAL TAXES,
KASARAGOD, PIN- 682001.
2. DEPUTY COMMISSIONER (APPEALS)
COMMERCIAL TAXES, KOZHIKODE, PIN- 672 008.
3. KERALA VALUE ADDED TAX/AGRL INCOME TAX AND SALES TAX
APPELLATE TRIBUNAL, ADDL.BENCH, KOZHIKODE, PIN- 672 008,
REPRESENTED BY ITS SECRETARY.
4. INSPECTING ASSISTANT COMMISSIONER,
DEPARTMENT OF COMMERCIAL TAXES, KASARAGOD, PIN- 682 001.
BY SR. GOVERNMENT PLEADER SMT.SHOBA ANNAMM EAPEN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 20-07-2015, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Msd.
WP(C).No. 21799 of 2015 (Y)
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APPENDIX
PETITIONER(S)' EXHIBITS :
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EXHIBIT-P1: TRUE COPY OF THE ASSESSMENT ORDER FOR THE YEAR 2010-11
DATED 30.05.2013.
EXHIBIT-P2: TRUE COPY OF THE APPELLATE ORDER DATED 11.03.2015.
EXHIBIT-P3: TRUE COPY OF THE APPEAL FILED BEFORE
THE 3RD RESPONDENT AGAINST EXT P2 ORDER.
EXHIBIT-P4: TRUE COPY OF THE STAY PETITION FILED BEFORE
THE 3RD RESPONDENT.
EXHIBIT-P5: TRUE COPY OF THE NOTICE DATED 09.07.2015 ISSUED BY
THE 4TH RESPONDENT.
RESPONDENT(S)' EXHIBITS :
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NIL
//TRUE COPY//
P.A.TO JUDGE.
Msd.
A.MUHAMED MUSTAQUE, J.
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W.P.(C).No.21799 of 2015
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Dated this the 20th day of July, 2015
J U D G M E N T
The petitioner preferred Ext.P3 appeal along with Ext.P4 stay application before the appellate Tribunal.
2. Heard the learned counsel for the petitioner as well as the learned Government Pleader for the respondents.
3. In view of the pendency of the stay application, there shall be a direction to the 3rd respondent to consider the stay application and to pass appropriate orders, after notice to the petitioner, within a period of two months from the date of receipt of a copy of this judgment. Till disposal of the stay application, all recovery proceedings against the petitioner shall be deferred.
This writ petition is disposed of as above.
Sd/-
A.MUHAMED MUSTAQUE, JUDGE.
AV