Hindustan Petroleum Corporation ... vs Assistant ...
2021 Latest Caselaw 2012 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                  THE HONOURABLE MR. JUSTICE A.M.BADAR

    TUESDAY, THE 19TH DAY OF JANUARY 2021 / 29TH POUSHA, 1942

                       WP(C).No.24642 OF 2016(E)


PETITIONER/S:

                HINDUSTAN PETROLEUM CORPORATION LTD
                COCHIN REGIONAL OFFICE, KARSHAKA ROAD, ERNAKULAM,
                REPRESENTED BY ITS CHIEF REGIONAL MANAGER
                VINOD KUMAR D.S

                BY ADVS.
                SRI.K.I.MAYANKUTTY MATHER
                SRI.R.JAIKRISHNA

RESPONDENT/S:

      1         ASSISTANT COMMISSIONER(ASSESSMENT)
                COMMERCIAL TAXES, SPECIAL CIRCLE-II, ERNAKULAM-682015

      2         DEPUTY COMMISSIONER
                DEPARTMENT OF COMMERCIAL TAXES, ERNAKULAM-682015

      3         INSPECTING ASSISTANT COMMISSIONER (RECOVERY)
                COMMERCIAL TAXES, KAKKANAD-682030

      4         STATE OF KERALA
                REPRESENTED BY SECRETARY (TAXES), SECRETARIAT,
                THIRUVANANTHAPURAM-695001

                R1 BY GOVERNMENT PLEADER


                SMT. THUSHARA JAMES, GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD           ON
19.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.24642 OF 2016             2



                              JUDGMENT

Dated this the 19th day of January 2021

Learned counsel appearing for the petitioner submits that

the petitioner does not want to prosecute the instant petition and

he wants to withdrawn the same. Said submission is recorded

and the writ petition is dismissed as withdrawn.

Sd/-

                                               A.M.BADAR
ajt                                               JUDGE





                           APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1:          TREU COPY OF THE PRE-ASSESSMENT NOTICE

ISSUED UNBDER SECTION 25 OF THE KERALA VALUE ADDED TAX ACT (AY-2008-09) DT. 20/6/14

EXHIBIT P1(a): TRUE COPY OF THE REVISED PRE- ASSESSMENT NOTICE ISSUED UNDER SECTION 25 OF THE KERALA VALUE ADDED TAX ACT (AY-2008-09) DT. 30/6/14

EXHIBIT P2: TRUE COPY OF THE REPLY FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DT. 15/7/14

EXHIBIT P2(a) TRUE COPY OF HE REPLY FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DT. 13/8/14

EXHIBIT P2(b): TRUE COPY OF HE REPLY FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DT. 11/9/14

EXHIBIT P2(C): TRUE COPY OF HE REPLY FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DT.19/9/14

EXHIBIT P3: TRUE COPY OF THE ASSESSMENT ORDER ISSUED BY THE 1ST RESPONDENT FOR THE ASSESSMENT YEAR 2008-09 KVAT DT. 23/9/14

EXHIBIT P4: TRUE COPY OF THE COMMON JUDGMENT OF THIS HON'BLE COURT IN WPC NOS. 25924 /14, AND CONNECTED CASES (WPC 28111/14) DT. 20/1/16

EXHIBIT P5: TRUE COPY OF THE PRE-ASSESSMENT NOTICE ISSUED BY THE 1ST RESPONDENT FOR THE ASSESSMENT YEAR 08-09 DT. 2/5/16

EXHIBIT P6: TRUE COPY OF THE REPLY FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT FOR THE ASSESSMENT YEAR2008-09 DT. 2/5/16

EXHIBIT P6(a): TRUE COPY OF THE REPLY FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT FOR THE ASSESSMENT YEAR2008-09 DT. 13/5/16

EXHIBIT P6(b): TRUE COPY OF THE REPLY FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT FOR THE ASSESSMENT YEAR2008-09 DT. 27/5/16

EXHIBIT P6(c): TRUE COPY OF THE REPLY FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT FOR THE ASSESSMENT YEAR2008-09 DT. 30/5/16

EXHIBIT P6(d): TRUE COPY OF THE REPLY FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT FOR THE ASSESSMENT YEAR2008-09 DT. 1/6/16

EXHIBIT P6(e): TRUE COPY OF THE REPLY FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT FOR THE ASSESSMENT YEAR2008-09 DT. 28/6/16

EXHIBIT P7: TRUE COPY OF THE ASSESSMENT ORDER ISSUED BY THE 1ST RESPONDENT FOR THE ASSESSMENT YEAR 2008-09 KVAT DT. 15/7/16

EXHIBIT P8: TRUE COPY OF THE ORDER ISSUED BY THE 2ND RESPONDENT DT. 17/3/14

EXHIBIT P8(a): TRUE COPY OF THE ORDER ISSUED BY THE 2ND RESPONDENT DT. 19/3/14

EXHIBIT P9: TRUE COPY OF THE BALANCE SHEET AND PROFIT AND LOSS ACCOUNT FOR THE YEAR ENDING 31/3/09 DT 2/6/09

EXHIBIT P10: TRUE COPY OF THE INSTRUCTION ISSUED BY PETROLEUM PLANNING AND ANALYSIS CELL TO OIL MARKETING COMPANIES DT. 23/7/08

EXHIBIT P10(A): TRUE COPY OF THE INSTRUCTION ISSUED BY PETROLEUM PLANNING AND ANALYSIS CELL TO OIL MARKETING COMPANIES DT. 20/5/09

EXHIBIT P11: TRUE COPY OF THE INTERIM ORDER ISSUED BY THIS HON'BLE COURT IN WPC8272/15 DT. 2/7/15

EXHIBIT P12 TRUE COPY OF THE INTERIM ORDER ISSUED BY THIS HON'BLE COURT IN WPC 20521/15 DT. 16/6/16