M/S Ashshay Enterprises vs The State Of Kerala
2024 Latest Caselaw 28030 Ker

Kerala High Court

M/S Ashshay Enterprises vs The State Of Kerala on 23 September, 2024

Author: A.K.Jayasankaran Nambiar

Bench: A.K.Jayasankaran Nambiar

                                                           2024:KER:70712



             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.

    MONDAY, THE 23RD DAY OF SEPTEMBER 2024/1ST ASWINA, 1946

                         O.T.REV.NO.58 OF 2024
              AGAINST THE ORDER DATED 02.09.2014 IN T.A.NO.459 OF 2013
  OF KERALA VALUE ADDED TAX APPELLATE TRIBUNAL, ADDITIONAL BENCH, PALAKKAD

REVISION PETITIONER/APPELLANT/ASSESSEE:

           M/S.ASHSHAY ENTERPRISES
           FOCUS MALL, RAJAJI ROAD, KOZHIKODE, REPRESENTED
           BY ITS MANAGING PARTNER, MOHANDAS GANDHI SUNDARAM,
           S/O.P.SUNDARAM, AGED 50

           BY ADV.SRI.DIPU JAMES


RESPONDENT/RESPONDENT/REVENUE:

           THE STATE OF KERALA
           REPRESENTED BY THE SECRETARY TO GOVERNMENT,
           TAXES DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM

            BY SRI.V.K.SHAMSUDHEEN, SENIOR GOVERNMENT PLEADER

         THIS OTHER TAX REVISION (VAT) HAVING COME UP FOR
   ADMISSION ON 23.09.2024, THE COURT ON THE SAME DAY
   DELIVERED THE FOLLOWING:
 O.T.Rev.No.58/2024                 :: 2 ::


                                                          2024:KER:70712




                            JUDGMENT

Dr. A.K. Jayasankaran Nambiar, J.

Taking note of the memo filed by the revision petitioner, who

intends to seek the benefit of the Amnesty Scheme, the O.T. Revision is

dismissed as withdrawn for the purposes of enabling the petitioner to

avail the benefit of the Amnesty Scheme.

Sd/-

DR. A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

SYAM KUMAR V.M. JUDGE prp/23/9/24