(1.) APPELLANTS are the Writ Petitioners. They approached this Court under Article 226 of the Constitution seeking to quash the orders passed by the sixth respondent [Intelligence Officer (Investigation Branch), Thrissur] against them under the provisions of the Kerala Value Added Tax Act, 2005 (hereinafter referred to as the Act). The further prayer sought by them was to quash the orders passed by the fourth respondent (Commissioner of Commercial Taxes) to the extent empowering the special team for disposal and to initiate penal and prosecution steps against the appellants. Yet another relief sought is to direct the respondents to properly adjudicate the penalty proceedings based on the materials on record and other evidence. There are other reliefs sought with which we are not to be detained.
(2.) BY Ext. P-1 order dated 5-7-2011, the Commissioner of Commercial Taxes ordered as follows:
(3.) WE heard Shri K. Sreekumar, learned senior counsel appearing for the appellant in W.A. No. 2266/12, Shri G Shrikumar, learned senior counsel appearing for the appellant in W.A. No. 39/13, Shri K. P. Mayankutty Mather, learned counsel appearing for the appellant in W.A. No. 40/13 and also Shri Sojan James, learned senior Government Pleader for Taxes.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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