LARSEN AND TOUBRO LIMITED Vs. ADDITIONAL DEPUTY COMMISSIONER OF COMMERCIAL TAXES ASSESSMENTS-14 BANGALORE CITY DIVISION-I BANGALORE

JUDGEMENT

(1.) THE petitioner has preferred this revision petition under Section 23(1) of the Karnataka Sales Tax Act, 1957 (for short, hereinafter referred to as 'the Act') challenging the correctness of the order dated November 28, 2003 passed in S.T.A. No. 1275 of 2001 by the Kamataka Appellate Tribunal setting aside the orders of the assessing authority and the first appellate authority and remitting the matter back to the first appellate authority for fresh disposal in the light of the observations made in the said order.

(2.) THE facts leading to this petition are as under:

(3.) HOWEVER , the learned Government Advocate appearing for the respondents supported the order passed by the Tribunal.