STEER ENGINEERING PRIVATE LIMITED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned counsel for both parties submit that controversy in the present case is covered by a decision of this Court rendered on 10.1.2018 in the case of Kirloskar Electric Co. Ltd. Vs. State of Karnataka in WP.Nos.58917-58928/2016 & connected matters, in which this Court dealing with the controversy of input tax under Section 10(3) of the KVAT Act, 2003, held that the claim of ITC cannot be restricted for the tax period in which output tax is computed and assessed by the respondents.

(2.) The relevant portion of the judgment is quoted below for ready reference:

(3.) In view of the same, the present writ petition is allowed and the impugned order at Annexure-A, dated 11.7.2016 is set aside. The matter is remanded back to the concerned authority for passing fresh orders in accordance with law as already directed by this Court in the aforesaid cases. No order as to costs.