M/S. Al-Ain Homes vs The Commercial Tax Officer (Wc)
2024 Latest Caselaw 29307 Ker

Kerala High Court

M/S. Al-Ain Homes vs The Commercial Tax Officer (Wc) on 10 October, 2024

Author: P Gopinath

Bench: P Gopinath

                                                             2024:KER:75414

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                 THE HONOURABLE MR. JUSTICE GOPINATH P.

    THURSDAY, THE 10TH DAY OF OCTOBER 2024 / 18TH ASWINA, 1946

                          WP(C) NO. 10944 OF 2021

PETITIONER:

            M/S. AL-AIN HOMES,
            M.H.R. CENTRE, 10/259-11, COLLEGE ROAD, PALAKKAD,
            REPRESENTED BY ITS PARTNER, M.ISMAIL FAROUK.


            BY ADVS.
            N.MURALEEDHARAN NAIR
            S.JAFFERALI


RESPONDENTS:

    1       THE COMMERCIAL TAX OFFICER (WC),
            NOW CHANGED AS STATE TAX OFFICER (WORKS CONTRACT),
            STATE GOODS AND SERVICES TAX DEPARTMENT (KERALA),
            PALAKKAD-678 001.

    2       THE DEPUTY COMMISSIONER (APPEALS),
            (NOW CHANGED AS JOINT COMMISSIONER (APPEALS), STATE
            GOODS AND SERVICES TAX DEPARTMENT (KERALA), PALAKKAD-
            678 001.

    3       THE INSPECTING ASSISTANT COMMISSIONER,,
            (NOW CHANGED AS ASSISTANT COMMISSIONER), STATE GOODS
            AND SERVICES TAX DEPARTMENT (KERALA), PALAKKAD-678 001.


            BY SMT.THUSHARA JAMES, SR. GOVERNMENT PLEADER
     THIS     WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
10.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 10944 OF 2021

                                     2

                                                          2024:KER:75414
                               JUDGMENT

The learned counsel for the petitioner submits that the writ

petition is not pressed.

In the light of the submission made by the learned counsel for

the petitioner, the writ petition is dismissed as not pressed.

Sd/-

GOPINATH P. JUDGE DK