ALPHONSA P P Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard senior counsel Sri A.K. Jayasankar Nambiar who appeared for the review petitioners and also special Government for the respondents. The review petitions are filed to review the judgment for the reason that liability under section 7(1)(a), i.e., payment of tax at compounded rates should be with reference to the preceding year's tax liability as reduced by exemption available under notification SRO No. 1090/1999. On a plain reading of section 7(1)(a) it is clear that tax payable under the said provision is 200 per cent of the highest amount from among the following: