KIRLOSKAR FERROUS INDUSTRIES Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS writ petition is being heard at length on several days, including on August 25, 2005 and while adjourning the matter for further hearing, I had noticed the following position:

(2.) WRIT petition is by a company which is a dealer under the provisions of the Karnataka Sales Tax Act, 1957 (for short, "the Act").

(3.) THE petitioner wanted to make benefits as was available to such of those manufacturers who have the units in the State and who produce finished products from out of raw materials which are subjected to tax in terms of the provisions of Section 5A of the Act.