BALAJI SALES SYNDICATE, REP. BY RAMESH KUMAR BAJAJ Vs. STATE OF KARNATAKA, REP. BY THE COMMISSIONER OF COMMERCIAL TAXES

JUDGEMENT

(1.) THE Assessee is in revision questioning the correctness of the order passed by the Karnataka Appellate Tribunal dated 29.4.2008 in STA No. 587/2003 where under appeal filed by the Assessee questioning the order of the Joint Commissioner of Commercial Taxes (Appeals) City Division III, Bangalore dated 10.12.2002 came to be affirmed and the appeal of the Assessee came to be dismissed.

(2.) THIS Court by Order dated 31.3.2009 has admitted the above revision for considering the following questions of law:

(3.) HEARD Sri. Surya Kanth, Learned Counsel for the Petitioner/Assessee and Smt. Sujatha, learned Additional Government Advocate appearing on behalf of the Respondent/Revenue.