Confident Projects India Ltd vs The Assistant Commissioner (Wc)
2021 Latest Caselaw 8976 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                  THE HONOURABLE MR.JUSTICE S.V.BHATTI

                                     &

          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

    WEDNESDAY, THE 17TH DAY OF MARCH 2021 / 26TH PHALGUNA, 1942

                             WA.No.1095 OF 2019

  AGAINST THE JUDGMENT IN WP(C) 480/2019(H) OF HIGH COURT OF KERALA


APPELLANT/S:

                CONFIDENT PROJECTS INDIA LTD
                CONFIDENT BUILDING, JANATHA JUNCTION, KADAVANTHRA P.O.,
                KOCHI-682019. REPRESENTED BY ITS POWER OF ATTORNEY
                HOLDER T.A.JOSEPH.

                BY ADVS.
                SRI.K.P.DANDAPANI (SR.)
                SRI.MILLU DANDAPANI
                SRI.K.J.ABRAHAM

RESPONDENT/S:

      1         THE ASSISTANT COMMISSIONER (WC)
                STATE GOODS AND SERVICES TAX DEPARTMENT, SGST COMPLEX,
                PERUMANOOR, KOCHI-682 015.

      2         THE COMMISSIONER
                STATE GOODS AND SERVICES TAX DEPARTMENT, KARAMANA
                P.O., THIRUVANANTHAPURAM DISTRICT-695 001.

      3         THE SECRETARY
                TAXES DEPARTMENT, GOVERNMENT OF KERALA, SECRETARIAT,
                THIRUVANANTHAPURAM DISTRICT-695 001.

      4         CENTRAL BOARD OF EXCISE AND CUSTOMS
                DEPARTMENT OF REVENUE, MINISTRY OF FINANCE,
                GOVERNMENT OF INDIA,NEW DELHI-110 001.

                R1-3 BY SRI.K.K.RAVINDRANATH, ADDL.ADVOCATE GENERAL
 W.A. No.1095/2019
                                    -2-




OTHER PRESENT:

                 SR GP SHAMSUDHEEN V K

     THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 17.03.2021, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.A. No.1095/2019
                                     -3-




                             JUDGMENT

Dated this the 17th day of March 2021

S.V. Bhatti, J.

Counsel for the appellant has filed memo dated 08.03.2021

seeking permission to withdraw the appeal as the assessee is

availing the option to settle the tax arrears under the Amnesty

scheme.

Memo dated 08.03.2021 is accepted. The appeal is

dismissed as withdrawn.

Sd/-

S.V.BHATTI

JUDGE

Sd/-

BECHU KURIAN THOMAS

JUDGE

jjj