Outlook Signage Pvt. Ltd. Vs Commercial Tax Officer (WC), Deputy Commissioner (Appeals), Commercial Taxes, Inspecting Assistant Commissioner, Commercial Taxes and State of Kerala

High Court Of Kerala 28 Nov 2012 Writ Petition (C) No. 28292 of 2012 (J)
Bench: Single Bench
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition (C) No. 28292 of 2012 (J)

Hon'ble Bench

Antony Dominic, J

Advocates

Vijayan. K.U. and Sri K.N. Sreekumaran, for the Appellant; Shoba Annamma Eappen, Sr. Government Pleader, for the Respondent

Acts Referred

Kerala Value Added Tax Act, 2003 — Section 25(1)

Judgement Text

Translate:

Justice Antony Dominic

1. Ext.P1 order of assessment passed against the petitioner for the assessment year 2009-2010 u/s 25(1) of the Kerala Value Added Tax Act is

challenged in Ext.P2 appeal filed before the second respondent. Along with the appeal petitioner has also filed Ext.P2(b) stay petition. Appeal and

the stay petition are pending. In the meanwhile apprehending recovery proceedings Writ Petition is filed. Taking note of the appeal and the stay

petition, I direct the second respondent to consider and pass orders on Ext.P2(b). This shall be done at any rate within four weeks from today and

in the meanwhile further proceedings for recovery of amount due under Ext.P1 will be kept in abeyance. The petitioner will produce copy of this

judgment and copy of the Writ Petition before the second respondent for compliance.

Writ Petition is disposed of as above.

Quick Actions
Download CourtKutchehry PDF Open PDF in New Tab
Case Metadata
  • Coram: Antony Dominic, J
  • Bench: Single Bench
  • Advocates: Vijayan. K.U. and Sri K.N. Sreekumaran, for the Appellant; Shoba Annamma Eappen, Sr. Government Pleader, for the Respondent
Referenced Acts & Sections

Kerala Value Added Tax Act, 2003 — Section 25(1)