REGENT COMPUTRONICS PVT. LTD.

B.V. Aswathaiah And Brothers Represented By Its Partner Sri. B.A. Shankaranarayan Appellant

V/S

State Of Karnataka Through The Commissioner Of Commercial Taxes Respondents

Referred Judgements :-

OSWAL AGRO MILLS LTD. V. CCE [REFERRED TO]
HOTEL BALAJI AND ORS. V. STATE OF ANDHRA PRADESH AND ORS [REFERRED TO]
INNAMURI GOPALAN VS. STATE OF ANDHRA PRADESH [REFERRED TO]
HANSRAJ GORDHANDAS VS. H H DAVE ASSISTANT COLLECTOR OF CENTRAL EXCISE AND CUSTOMS SURAT [REFERRED TO]
BANGALORE WATER SUPPLY AND SEWERAGE BOARD VS. A.RAJAPPA [REFERRED TO]
ROHIT PULP AND PAPER MILLS LIMITED VS. COLLECTOR OF CENTRAL EXCISE BARODA [REFERRED TO]
GODREJAND BOYCE MFG CO PRIVATE LIMITED VS. COMMISSIONER OF SALES TAX [REFERRED TO]
HOTEL BALAJI VS. STATE OF ANDHARA PRADESH [REFERRED TO]
K BHAGIRATHI G SHENOY VS. KP BALLAKURAYA [REFERRED TO]
LOKMAT NEWSPAPERS PVT LIMITED VS. SHANKARPRASAD [REFERRED TO]
C B I A H D PATNA VS. BRIJ BHUSHAN PRASHAD [REFERRED TO]

JUDGEMENT

(1.) THE assessee is questioning the correctness and legality of the orders dated 17 -10 -2006 passed by the Karnataka Appellate Tribunal in S.T.A. Nos. 547 and 548/2001 whereunder the orders of the Joint Commissioner of Commercial Taxes (Appeals) dated 23 -4 -2001 passed in No. KST.AP.419 and 420/1999 -2000 dismissing the Assessee's appeals came to be confirmed by raising questions of law as enumerated herein below.

(2.) THE facts leading to the filing of these two revision petitions are as follows:

(3.) WE have heard Sri. R.V. Prasad, learned Counsel appearing for the Revision Petitioner -assessee and Smt. Geetha Menon, learned Additional Government Advocate for the Respondent Revenue.

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B.V. ASWATHAIAH AND BROTHERS REPRESENTED BY ITS PARTNER SRI. B.A. SHANKARANARAYAN Vs. THE STATE OF KARNATAKA THROUGH THE COMMISSIONER OF COMMERCIAL TAXES

Referred Judgements :-

JUDGEMENT

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