REGENT COMPUTRONICS PVT. LTD.

LARSEN AND TOUBRO LIMITED Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

SHETTY LEASING (INDIA) LTD. V. UNION OF INDIA [REFERRED TO]
B. SEENAIAH AND CO. V. DEPUTY COMMISSIONER OF COMMERCIAL TAXES (ASSTS.),DHARWAD [REFERRED TO]
BHAWANI COTTON MILLS LIMITED VS. STATE OF PUNJAB [REFERRED TO]
BUILDERS ASSOCIATION OF INDIA VS. UNION OF INDIA [REFERRED TO]
GANNON DUNKERLEY AND CO LARSEN AND TOUBRO LIMITED VS. STATE OF RAJASTHAN [REFERRED TO]
STEEL AUTHORITY OF INDIA LIMITED VS. STATE OF ORISSA [REFERRED TO]
NATHPA JHAKRI JT VENTURE VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
MYCON CONSTRUCTION LIMITED VS. STATE OF KARNATAKA [REFERRED TO]
LARSEN AND TOUBRO LTD VS. COMMISSIONER OF SALES TAX GUJARAT [REFERRED TO]
BRAJENDRA MISHRA VS. STATE OF ORISSA [REFERRED TO]
KEC INTERNATIONAL LIMITED VS. STATE OF KARNATAKA [REFERRED TO]
LARSEN AND TOUBRO LTD VS. STATE OF BIHAR [REFERRED TO]
NATIONAL BUILDING CONSTRUCTION CORPORATION LIMITED VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) SECTION 19-A of the Karnataka Sales Tax Act (hereinafter referred to as "the Act" as it stood then was struck down as unconstitutional by a division Bench of this Court reported in [1997] 105 STC 192 in the case of KEC International Limited v. State of Karnataka.

(2.) IT has also been brought to our notice that the special leave petition preferred against the division Bench judgment of this Court was dismissed as withdrawn by the Supreme Court dated january 30, 1997.

(3.) SECTION 19-A of the Karnataka Sales Tax Act, 1957, which was struck down by this Court, reads as follows :

Click here to view full judgment.

LARSEN AND TOUBRO LIMITED Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address