Acc Ltd vs The State Of Karnataka
2021 Latest Caselaw 7078 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 09TH DAY OF JUNE, 2016

                       PRESENT

      THE HON' BLE MR. JUSTICE JAYANT PATEL

                          AND

  THE HON' BLE MR. JUSTICE B.SREENIVASE GOWDA

  SALES TAX REVISION PETITION NOS. 219-230 OF 2015


BETWEEN

ACC LTD.
(FORMERLY KNOWN AS THE ASSOCIATED
CEMENT COMPANIES LTD.), # 003A,
GROUND FLOOR,NO.121,
DICKENSON ROAD,
BENGALURU - 560 027.
(REP BY SALES HEAD
MR SATISH M CHANDRAN)
                                           ... PETITIONER

(By Sri.: SRIRANGA S, M/S JUST LAW, ADVOCATES)


AND

THE STATE OF KARNATAKA REP. BY
THE COMMISSIONER OF COMMERCIAL TAXES,
                                                      ...2
                                   2         STRP NOS. 219-230/2015



COMMERCIAL TAX DEPARTMENT,
GANDHI NAGAR,
KAVI KALIDASA ROAD,
BENGALURU - 560 009.


                                                   ... RESPONDENT



      STRP FILED UNDER SEC.65(1) OF THE KARNATAKA

VALUE ADDED TAX ACT, 2003, AGAINST THE JUDGMENT

AND DECREE DATED 30.01.2015 PASSED IN STA NOS. 2641 TO

2652/2012 ON THE FILE OF THE KARNATAKA APPELLATE

TRIBUNAL, COMMERCIAL TAXES MEMBER, DISTRICT JUDGE

MEMBER, BENGALURU, PARTLY ALLOWING THE APPEAL

FILED UNDER SEC.63 OF THE KARNATAKA VALUE ADDED

TAX ACT, 2003.



      These Sales Tax Revision Petitions coming on for Orders this day,

the Court made the following Order.



                                                                   ...3
                                  3        STRP NOS. 219-230/2015

                                ORDER

Two weeks time is granted to remove office objections, failing

which, the matter shall stand automatically dismissed for want of

prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

COPY

Sd/-

ASSISTANT REGISTRAR T By : VS R By : BSL C By : PKSG

Ty Dt : 07.01.2017 C.Dt : 12.1.2017