COOKING SYSTEMS Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) The petitioner in WP(C) No. 33424/2018 is in appeal against dismissal of the writ petition, through the judgment dated 24.01.2019. The respondents herein are the respondents in the writ petition.

(2.) Ext.P1 order of assessment with respect to the year 2011- 12 was under challenge in the writ petition, mainly contending that the order is unsustainable because the proceedings was initiated beyond the time limit stipulated in Section 25(1) of the Kerala Value Added Tax Act ('KVAT Act' for short). Inter alia, the appellant challenged the constitutional validity of Section 174 of the Kerala State Goods and Service Tax Act ('KSGST Act'). The writ petition was dismissed along with a batch of other cases by holding that the issue involved stands squarely covered against the petitioner through the judgment in WP(C) No. 11335/2018 and connected cases, dated 11.01.2019.

(3.) Learned counsel for the appellant contended that the judgment in WP(C) No. 11335/2018 and connected cases only deals with validity of Section 174 of the KSGST Act and that the learned Single Judge had omitted to consider the other grounds raised, including the question of limitation under Section 25(1) of the KVAT Act. Learned Government Pleader appearing for the respondents fairly conceded that the judgment in WP(C) No. 11335/2018 deals only with the question regarding validity of Section 174. It is also conceded that a large number of writ appeals arising from the said judgment is pending disposal before this Court.