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State Of Kerala vs Modicare Ltd
2024 Latest Caselaw 28727 Ker

Citation : 2024 Latest Caselaw 28727 Ker
Judgement Date : 3 October, 2024

Kerala High Court

State Of Kerala vs Modicare Ltd on 3 October, 2024

Author: A.K.Jayasankaran Nambiar

Bench: A.K.Jayasankaran Nambiar

OT.REV Nos.4, 13, 15, 17 & 19 OF 2021           1                      2024:KER:73593


                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                            PRESENT

           THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

                                                    &

                   THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.

       THURSDAY, THE 3RD DAY OF OCTOBER 2024 / 11TH ASWINA, 1946

                                   OT.REV NO. 4 OF 2021

      AGAINST THE ORDER DATED 12.11.2019 IN TA(VAT) NO.121 OF 2019
OF KERALA VALUE ADDED TAX APPELLATE TRIBUNAL, ERNAKULAM
REVISION PETITIONER/RESPONDENT/RESPONDENT/REVENUE:

                  STATE OF KERALA
                  REP. BY JOINT COMMISSIONER (LAW), KERALA, GST
                  DEPARTMENT, ERNAKULAM.


                  BY ADV GOVERNMENT PLEADER


RESPONDENT/APPELLANT/APPELLANT/ASSESSEE:

                  M/S MODICARE LTD.
                  S. A. ROAD, VYTTILA, KOCHI - 682018.



       THIS       OTHER    TAX     REVISION     (VAT)         HAVING   COME   UP   FOR    FINAL
HEARING      ON    03.10.2024,          ALONG   WITH      OT.Rev.15/2021,       17/2021     AND
CONNECTED         CASES,     THE    COURT       ON      THE    SAME    DAY    DELIVERED     THE
FOLLOWING:
 OT.REV Nos.4, 13, 15, 17 & 19 OF 2021           2                 2024:KER:73593

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                            PRESENT

           THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

                                                    &

                   THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.

       THURSDAY, THE 3RD DAY OF OCTOBER 2024 / 11TH ASWINA, 1946

                                  OT.REV NO. 13 OF 2021

      AGAINST THE ORDER DATED 12.11.2019 IN TA(VAT) NO.124 OF 2019
OF KERALA VALUE ADDED TAX APPELLATE TRIBUNAL, ERNAKULAM
REVISION PETITIONER/RESPONDENT/RESPONDENT/REVENUE:

                  STATE OF KERALA
                  REP. BY THE JOINT COMMISSIONER (LAW), KERALA, GST
                  DEPARTMENT, ERNAKULAM.


                  BY SR. GOVERNMENT PLEADER SRI.V.K.SHAMSUDHEEN


RESPONDENT/APPELLANT/APPELLANT/ASSESSEE:

                  M/S. MODICARE LTD.
                  S. A. ROAD, VYTTILA, KOCHI - 682018.



       THIS       OTHER   TAX     REVISION      (VAT)    HAVING   COME   UP    FOR   FINAL
HEARING      ON    03.10.2024,          ALONG   WITH    OT.Rev.4/2021    AND   CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OT.REV Nos.4, 13, 15, 17 & 19 OF 2021           3                 2024:KER:73593

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                            PRESENT

           THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

                                                    &

                   THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.

       THURSDAY, THE 3RD DAY OF OCTOBER 2024 / 11TH ASWINA, 1946

                                  OT.REV NO. 15 OF 2021

      AGAINST THE ORDER DATED 12.11.2019 IN TA(VAT) NO.123 OF 2019
OF KERALA VALUE ADDED TAX APPELLATE TRIBUNAL, ERNAKULAM
REVISION PETITIONER/RESPONDENT/RESPONDENT/REVENUE:

                  STATE OF KERALA
                  REPRESENTED BY THE JOINT COMMISSIONER (LAW), KERALA GST
                  DEPARTMENT, ERNAKULAM.


                  BY SR. GOVERNMENT PLEADER SRI.V.K.SHAMSUDHEEN


RESPONDENT/APPELLANT/APPELLANT/ASSESSEE:

                  M/S.MODICARE LTD.
                  S.A.ROAD, VTTILA, KOCHI-682 018.



       THIS       OTHER   TAX     REVISION      (VAT)    HAVING   COME   UP    FOR   FINAL
HEARING      ON    03.10.2024,          ALONG   WITH    OT.Rev.4/2021    AND   CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OT.REV Nos.4, 13, 15, 17 & 19 OF 2021           4                 2024:KER:73593

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                            PRESENT

           THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

                                                    &

                   THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.

       THURSDAY, THE 3RD DAY OF OCTOBER 2024 / 11TH ASWINA, 1946

                                  OT.REV NO. 17 OF 2021

      AGAINST THE ORDER DATED 12.11.2019 IN TA(VAT) NO.122 OF 2019
OF KERALA VALUE ADDED TAX APPELLATE TRIBUNAL, ERNAKULAM
REVISION PETITIONER/RESPONDENT/RESPONDENT/REVENUE:

                  STATE OF KERALA
                  REP. BY THE JOINT COMMISSIONER (LAW), KERALA GST
                  DEPARTMENT, ERNAKULAM.


                  BY SR. GOVERNMENT PLEADER SRI.V.K.SHAMSUDHEEN


RESPONDENT/APPELLANT/APPELLANT/ASSESSEE:

                  M/S.MODICARE LTD.,
                  S.A.ROAD, VYTTILA, KOCHI-682018.



       THIS       OTHER   TAX     REVISION      (VAT)    HAVING   COME   UP    FOR   FINAL
HEARING      ON    03.10.2024,          ALONG   WITH    OT.Rev.4/2021    AND   CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OT.REV Nos.4, 13, 15, 17 & 19 OF 2021           5                 2024:KER:73593



                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                            PRESENT

           THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

                                                    &

                   THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.

       THURSDAY, THE 3RD DAY OF OCTOBER 2024 / 11TH ASWINA, 1946

                                  OT.REV NO. 19 OF 2021

      AGAINST THE ORDER DATED 12.11.2019 IN TA(VAT) NO.125 OF 2019
OF KERALA VALUE ADDED TAX APPELLATE TRIBUNAL, ERNAKULAM
REVISION PETITIONER/RESPONDENT/RESPONDENT/REVENUE:

                  STATE OF KERALA
                  REPRESENTED BY THE JOINT COMMISSIONER(LAW), KERALA GST
                  DEPARTMENT, ERNAKULAM.


                  BY SR. GOVERNMENT PLEADER SRI.V.K.SHAMSUDHEEN


RESPONDENT/APPELLANT/APPELLANT/ASSESSEE:

                  M/S.MODICARE LTD.
                  S.A ROAD, VYTTILA, KOCHI - 682018.



       THIS       OTHER   TAX     REVISION      (VAT)    HAVING   COME   UP    FOR   FINAL
HEARING      ON    03.10.2024,          ALONG   WITH    OT.Rev.4/2021    AND   CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OT.REV Nos.4, 13, 15, 17 & 19 OF 2021    6                  2024:KER:73593

                                        ORDER

Dr. A.K.Jayasankaran Nambiar, J.

The learned Government Pleader submits that the issue involved

in these O.T. Revisions is covered against the Revenue by the judgment

dated 19.02.2020 of a Division Bench of this Court in WA No.1923 of 2018.

Taking note of the said submission, these O.T. Revisions are closed, by

answering the questions of law raised therein against the Revenue and in

favour of the assessee.

Sd/-

DR. A.K.JAYASANKARAN NAMBIAR JUDGE Sd/-

SYAM KUMAR V.M. JUDGE mns OT.REV Nos.4, 13, 15, 17 & 19 OF 2021 7 2024:KER:73593

PETITIONER ANNEXURES

ANNEXURE A A TRUE COPY OF ASSESSMENT ORDER UNDER SECTION 3(1A) OF THE KERALA SURCHARGE ON TAXES ACT, 1957 BEARING NO.32070298972/2013-14 PASSED BY THE ASSISTANT COMMISSIONER, SPECIAL CIRCLE 1, COMMERCIAL TAXES, ERNAKULAM.

ANNEXURE B A TRUE COPY OF THE COMMON ORDER DATED 17.10.2018 IN KVATA NO.1056A OF 2017.

ANNEXURE C TRUE PHOTOCOPY OF THE COMMON ORDER OF THE TRIBUNAL IN TA (VAT) NO.123 OF 2019 DATED 12.11.2019.

OT.REV Nos.4, 13, 15, 17 & 19 OF 2021 8 2024:KER:73593

PETITIONER ANNEXURES

ANNEXURE A A TRUE COPY OF ASSESSMENT ORDER UNDER SECTION 3(1A) OF THE KERALA SURCHARGE ON TAXES ACT, 1957 BEARING NO.32070298972/2012-13 PASSED BY THE ASSISTANT COMMISSIONER, SPECIAL CIRCLE-1, COMMERCIAL TAXES, ERNAKULAMDATED 31.01.2017

ANNEXURE B A TRUE COPY OF THE COMMON ORDER DATED 17.10.2018 IN KVATA NO.1056 OF 2017.

ANNEXURE C TRUE PHOTO COPY OF THE COMMON ORDER OF THE TRIBUNAL IN T.A.(VAT)NO.122 OF 2019 DATED 12.11.2019.

OT.REV Nos.4, 13, 15, 17 & 19 OF 2021 9 2024:KER:73593

PETITIONER ANNEXURES

ANNEXURE A A TRUE COPY OF ASSESSMENT ORDER UNDER SECTION 3(1A) OF THE KERALA SURCHARGE ON TAXES ACT, 1957 BEARING NO.32070298972/2014-15 PASSED BY THE ASSISTANT COMMISSIONER, SPECIAL CIRCLE

-I, COMMERCIAL TAXES, ERNAKULAM.

ANNEXURE B A TRUE COPY OF THE COMMON ORDER DATED 17.10.2018 IN KVATA NO.1057 OF 2017.

ANNEXURE C TRUE PHOTO COPY OF THE COMMON ORDER OF THE TRIBUNAL IN TA(VAT) NO.124 OF 2019 DATED 12.11.2019.

OT.REV Nos.4, 13, 15, 17 & 19 OF 2021 10 2024:KER:73593

PETITIONER ANNEXURES

ANNEXURE A A TRUE COPY OF ASSESSMENT ORDER UNDER SECTION(1A) OF THE KERALA SURCHARGE ON TAXES ACT, 1957 BEARING NO.32070298972/2015-16 PASSED BY THE ASSISTANT COMMISSIONER, SPECIAL CIRCLE -1, COMMERCIAL TAXES, ERNAKULAM.

ANNEXURE B A TRUE COPY OF THE COMMON ORDER DATED 17.10.2018 IN KVATA NO. 1395 OF 2017.

ANNEXURE C TRUE PHOTO COPY OF THE COMMON ORDER OF THE TRIBUNAL IN T.A(VAT) NO.125 OF 2019 DATED 12.11.2019.

OT.REV Nos.4, 13, 15, 17 & 19 OF 2021 11 2024:KER:73593

PETITIONER ANNEXURES

ANNEXURE A A TRUE COPY OF ASSESSMENT ORDER UNDER SECTION 3(1A) OF THE KERALA SURCHARGE ON TAXES ACT, 1957 BEARING NO.32070298972/2011-12 PASSED BY THE ASSISTANT COMMISSIONER, SPECIAL CIRCLE - 1, COMMERCIAL TAXES, ERNAKULAM.

ANNEXURE B A TRUE COPY OF THE COMMON ORDER UNDER DATED 17.10.2018 IN KVATA NO.1055 OF 2017.

ANNEXURE C CERTIFIED COPY OF THE COMMON ORDER OF THE TRIBUNAL IN TA(VAT) NO.121 OF 2018 DATED 12.11.2019.

 
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