SMILE ELECTRONIC LTD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In view of the alternative remedy available to the petitioner against the impugned re-assessment order under Karnataka Value Added Tax Act 2003, these writ petitions are not entertained and are liable to be dismissed.

(2.) Recently this Court in W.P.Nos.57922-933/2016 (TRES), decided on 10/11/2016 (M/s. TTP Technologies Pvt.Ltd. Vs. State of Karnataka and others) has held as under:

(3.) The present writ petitions are also liable to be dismissed for the same reasons. Accordingly, they are dismissed of.