LAWS(KAR)-1992-2-45

STATE OF KARNATAKA Vs. VEERCHAND

Decided On February 28, 1992
STATE OF KARNATAKA Appellant
V/S
Veerchand Respondents

JUDGEMENT

(1.) The Full Bench has this question before it:

(2.) Sec. 31 of the Karnataka Sales Tax Act reads thus:

(3.) Sec. 20 of the Act says that any person objecting an order affecting him, passed under the provisions of the Act, may appeal there against.