VXL INSTRUMENTS LTD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) All the petitions are directed against a common order passed by the Tribunal dated 31.07.2015, whereby the Tribunal for the reasons recorded in the order has remanded the matter to the concerned Jurisdictional Local VAT Officer to act in accordance with Law.

(2.) We have heard Mr. Ashok A. Kulkarni, learned counsel appearing for the petitioner and Mr.T.K.Veda Murthy, learned Government Advocate appearing for the respondent.

(3.) The principal contention raised on behalf of the petitioner was that these matters are already covered by the decision of this Court in favour of the petitioner, in STRP Nos.56/2014 and 276-324/2014, dated 05.11.2015 and allied matters. As per the petitioners in the said decision, it has been held that the refund was available to the petitioner. Wherein the learned counsel for the petitioner submitted that in the present case also, such situations are similar and therefore the order passed by the Tribunal may be interfered with.