S.N. CONSTRUCTIONS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) IN Larsen and Toubro Limited and Another v. State of Karnataka and Another, 2008(65) Kar. L.J. 225 (SC):, (2008)17 VST 460 (SC):, 2008 (12) STR 257(SC) , the decision of the Supreme Court in K. Raheja Development Corporation v. State of Karnataka 2005(59) Kar. L.J. 1 (SC): : AIR 2005 SC 2350: (2005)5 SCC 162: 2005 AIR SCW 2617: 2006(3) STR 337 (SC): (2005)141 STC 298 (SC), is doubted and the matter is referred to Larger Bench for reconsideration of the decision in K. Raheja Development Corporation's case. The issue involved in this petition is covered by the judgment of the Supreme Court in K. Raheja Development Corporation's case. However, the question is referred to Larger Bench. The Assessing Officer shall dispose of the case subject to the decision of the Supreme Court in Larsen and Toubro Limited's case to be rendered by the Larger Bench. Accordingly, these petitions are disposed of.