Innovate Designers & Amp Builders Private Limited Vs Union Of India
.... pending disposal of Ext.P6 application for stay. It is also submitted that the petitioner will file a suitable reply to the proposal for imposition of penalty. 3. Heard the learned Standing Counsel also. 4. Having heard the learned counsel appearing for the petitioner and the learned ...
High Court Of Kerala
Naduvathettu Joseph Sunny Vs State Tax Officer
.... CGST/SGST Act as the dispute is only regarding interest and penalty. 3. Heard the learned Senior Government Pleader for respondents 1 to 4 and the learned Standing counsel for respondents 6 and 7. 4. Having heard the learned counsel for the petitioner, learned Senior Government Plead ...
High Court Of Kerala
Anil Thankan Vs State Represented By The Public Prosecutor
.... mitted by the accused and the defacto complainant is none other than the wife of the accused. 4. An affidavit sworn by the defacto complainant has been placed stating that the matter has been settled in between them and she has no grievance in the matter of quashing the proceedings. 5. ...
High Court Of Kerala
Dasan Vs State Of Kerala
.... n in the case so far the petitioner is concerned, is practically complete and recovery has been effected. Furthermore, the petitioner does not have any criminal antecedents. 7. In Sanjay Chandra v. CBI, [2012 1 SCC 40], the Honourable Supreme Court has categorically held that the fundament ...
High Court Of Kerala
Payyampalli Georgekutty Vs State Of Kerala
.... 26.06.2024, that the contraband involved in the case is of a small quantity, that the investigation in the case is practically complete, and recovery has been effected, I am of the view that the petitioner's further detention is unnecessary. Hence, the petitioner is entitled to be released on b ...
High Court Of Kerala
K P Namboodiri's Ayurvedics Vs Kalan
.... vations contained in the impugned order. 3. This Court called for a report from the learned District Judge, Thrissur as regards the status of Original Suit, O.S. No.4 of 2022. Report dated 22.07.2024 is filed, which seeks three months’ time to dispose of the suit, once the pre-trial steps ...
High Court Of Kerala
Abdul Asees Vs Gopinadhan
.... with the assistance of Taluk Surveyor. Hence there is absolutely no reason for the plaintiff to be over-apprehensive about the mode of measurement of the properties since the Taluk Surveyor deputed to assist the Advocate Commissioner, is expected to conduct the measurement in accordance with th ...
High Court Of Kerala
Radhakrishnan Vs Jayho Kuries Pvt.Ltd
.... II, Thrissur has jurisdiction to entertain Exhibit.P6 petition and to grant time to the petitioner to deposit 20% of the fine amount in the trial court and permit the petitioner to remit the amount. iii) Award cost of this petition iv) Grant such other and further reliefs which this H ...
High Court Of Kerala
Sunitha Vs Revenue Divisional Officer
.... les) seeking deletion of the property from the databank. 2. The learned counsel for the petitioner submits that no orders have been passed on the statutory application so far. 3. Accordingly, there will be a direction to the 2nd respondent Village Officer to give sufficient inputs req ...
High Court Of Kerala
Omana.P Vs State Of Kerala
.... feesa v. Chavakkad Municipality [2018 (3) KLT 1] and Panjal Grama Panchayat v. Aneesh P. [2022 (2) KLT 653]. 3. Accordingly, the Ext.P5 is quashed and there will be a direction to respondents 1 and 2 to reconsider the application for a building permit submitted by the petitioner, if it is o ...
High Court Of Kerala
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