WIPRO TECHNOLOGIES Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) WRIT petition is by a dealer directed against an interim order passed by the Karnataka Appellate Tribunal in second appeal preferred under Section 22 of the Karnataka Sales Tax Act, 1957 (for short, "the Act")

(2.) THE appellant who was disputing the total tax liability of Rs. 2.38 crores in the appeals had filed an application for stay under Section 22(5) of the Act. It is not in dispute that the appellant had deposited a sum of Rs. 1.41 crores and odd and the balance amount out of the subject-matter still payable by the petitioner was Rs. 1,19,46,499. THE said amount was the subject-matter of three appeals before the Tribunal for the years 2001-02, 2002-03 under the KST Act and for the year 2002-03 under the Central Sales Tax Act, 1956.

(3.) IT is about the correctness of this conditional order, the present writ petition is preferred.