Kerala High Court
M/S. Sky Enterprises vs State Of Kerala on 23 June, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE S.V.BHATTI
&
THE HONOURABLE MR.JUSTICE BASANT BALAJI
THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
OT.REV NO. 119 OF 2019
AGAINST THE ORDER/JUDGMENT IN TAVAT 348/2017 OF KERALA VALUE ADDED
TAX APPELLATE TRIBUNAL, ADDL.BENCH, ERNAKULAM
REVISION PETITIONER/S:
M/S. SKY ENTERPRISES,
CHERUKALLAYAI, MAHE
BY ADV K.LATHA
RESPONDENT/S:
STATE OF KERALA
BY ADV GOVERNMENT PLEADER
THIS OTHER TAX REVISION (VAT) HAVING COME UP FOR ADMISSION ON
23.06.2022, ALONG WITH OT.Rev.63/2019, 134/2019 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OT.Rev Nos.119/2019 and Con.cases
-2-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE S.V.BHATTI
&
THE HONOURABLE MR.JUSTICE BASANT BALAJI
THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
OT.REV NO. 63 OF 2019
AGAINST THE ORDER/JUDGMENT IN TAVAT 347/2017 OF KERALA VALUE ADDED
TAX APPELLATE TRIBUNAL,ADDITIONAL BENCH, ERNAKULAM
REVISION PETITIONER/S:
M/S.SKY ENTERPRISES,
CHERUKALLAYAI, MAHE.
BY ADV K.LATHA
RESPONDENT/S:
STATE OF KERALA
BY ADV GOVERNMENT PLEADER
THIS OTHER TAX REVISION (VAT) HAVING COME UP FOR ADMISSION ON
23.06.2022, ALONG WITH OT.Rev.119/2019 AND CONNECTED CASES, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
OT.Rev Nos.119/2019 and Con.cases
-3-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE S.V.BHATTI
&
THE HONOURABLE MR.JUSTICE BASANT BALAJI
THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
OT.REV NO. 134 OF 2019
AGAINST THE ORDER/JUDGMENT IN TAVAT 349/2017 OF KERALA VAT
APPELLATE TRIBUNAL, ADDITIONAL BENCH, ERNAKULAM
REVISION PETITIONER/S:
SKY ENTERPRISES,
CHERUKALLAYAI, MAHE - 670 311.
BY ADV K.LATHA
RESPONDENT/S:
STATE OF KERALA
BY ADV GOVERNMENT PLEADER
THIS OTHER TAX REVISION (VAT) HAVING COME UP FOR ADMISSION ON
23.06.2022, ALONG WITH OT.Rev.119/2019 AND CONNECTED CASES, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
OT.Rev Nos.119/2019 and Con.cases
-4-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE S.V.BHATTI
&
THE HONOURABLE MR.JUSTICE BASANT BALAJI
THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
OT.REV NO. 150 OF 2019
AGAINST THE ORDER/JUDGMENT IN TAVAT 351/2017 OF KERALA VAT
APPELLATE TRIBUNAL, ADDITIONAL BENCH, ERNAKULAM
REVISION PETITIONER/S:
SKY ENTERPRISES
CHERUKALLAYAI, MAHE, PIN- 670311.
BY ADV K.LATHA
RESPONDENT/S:
STATE OF KERALA
THIS OTHER TAX REVISION (VAT) HAVING COME UP FOR ADMISSION ON
23.06.2022, ALONG WITH OT.Rev.119/2019 AND CONNECTED CASES, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
OT.Rev Nos.119/2019 and Con.cases
-5-
ORDER
[OT.Rev Nos.119/2019, 63/2019, 134/2019, 150/2019]
S.V.Bhatti,J.
Adv.Latha K. appearing for the petitioner seeks indulgence of the
Court to withdraw the Revisions and grant liberty to avail the benefit
under the Amnesty Scheme.
O.T. Revisions are dismissed as withdrawn by granting the liberty as
prayed for.
Sd/-
S.V.BHATTI
JUDGE
Sd/-
BASANT BALAJI
JUDGE
JS
