STATE OF KARNATAKA Vs. S NARAYANA REDDY

JUDGEMENT

(1.) As all the petitions arise from the common judgment and the order passed by the Tribunal dated 12.11.2014, they have been considered simultaneously.

(2.) The facts of the case appear to be that for the respective assessment year April' 2005 to March' 2006 the reassessment under Section 39(1) of the Karnataka Value Added Tax, 2003 (hereinafter referred to as 'Act') was undertaken and ultimately the order was passed on 15.04.2010. The matter was carried in appeal before the First Appellate Authority and the authority vide order dated 12.01.2012 dismissed the appeal and confirmed the assessment by levying tax @ 4% on the turnover of iron and steel used in the works contract. The revenue further carried the matter before the Appellate Tribunal and Tribunal ultimately vide order dated 12.11.2014 for the reasons recorded in the order, dismissed the appeal. Under circumstances, the present petitions before this Court.

(3.) Petitioner - revenue has formulated the questions of law in the present petitions as under: