Cube India Trading Private Limited vs Deputy Commissioner Of State Tax
2024 Latest Caselaw 18901 Ker

Kerala High Court

Cube India Trading Private Limited vs Deputy Commissioner Of State Tax on 28 June, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

WP(C) No.16031/2024                            1/3                        Order Date : 28-06-2024

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                         THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
                      Friday, the 28th day of June 2024 / 7th Ashadha, 1946
                                     WP(C) NO. 16031 OF 2024
   PETITIONER:

          CUBE INDIA TRADING PRIVATE LIMITED, TEAM THAI, NEAR CYBER PARK,
          THONDAYAD, BYPASS, NELLIKODE, CALICUT, REP. BY MANAGING PARTNER P.C
          THAHIR, PIN-673016

   RESPONDENT:

          DEPUTY COMMISSIONER OF STATE TAX, TAX PAYERS SERVICES DIVISION,
          KOZHIKODE NORTH SGST DEPARTMENT, KOZHIKODE, PIN-673006


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to pass interim orders staying all further proceedings pursuant to
   Ext. P1 order pending disposal of this Writ Petition.


        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S.P.RAGHUNATHAN, PREMJIT NAGENDRAN & RISHAL.K Advocates for the
   petitioner, the court passed the following:
 WP(C) No.16031/2024                        2/3                      Order Date : 28-06-2024




                             MURALI PURUSHOTHAMAN, J.
                        ---------------------------------------------
                              W.P.(C) No. 16031 OF 2024
                      -------------------------------------------------
                           Dated this the 28th day of June, 2024


                                        ORDER

A counter affidavit has been placed on record by the

learned Government Pleader.

Post on 11.07.2024.

In the meantime, there shall not be any coercive steps

against the petitioner.

Sd/-

MURALI PURUSHOTHAMAN JUDGE al/-.

WP(C) No.16031/2024 3/3 Order Date : 28-06-2024

APPENDIX OF WP(C) 16031/2024 Exhibit-P1 TRUE COPY OF ADJUDICATION ORDER U/S 73 OF GST ACT DTD 28.12.2023 F.Y 2017.18 Exhibit-P2 TRUE COPY OF RELEVANT PAGES OF "ELECTRONIC CASH LEDGER"

FOR THE PERIOD OF 2018.19 TO 2022.23 Exhibit-P3 TRUECOPY OF JUDGMENT- EICHER MOTORS LIMITED VS THE SUPERINTENDENT OF GST AND CENTRAL EXCISE AND ORS Exhibit-P4 TRUE COPY OF REPLY DT 26.04.2021 Exhibit-P5 TRUE COPY OF SHOW CAUSE NOTICE DTD 09.06.2022 Exhibit-P6 TRUE COPY OF REPLY DTD 03.07.2022 Exhibit R1(a) True copy of the judgement in civil jurisdiction case No.11621/2023 dated 19.04.2024 of the honorable high court of judicature at patna