INDIAN BANK, CIRCLE OFFICE ERNAKULAM Vs. INTELLIGENCE OFFICER; DEPUTY COMMISSIONER; KERALA VALUE ADDED TAXADDITIONAL

JUDGEMENT

(1.) Heard the counsel for the petitioner and the learned Government Pleader for the respondents.

(2.) The revision is filed against the order passed by the Kerala Value Added Tax Additional Appellate Tribunal, Palakkad in T.A.(VAT) No.138 of 2013 dated 21.7.2014 by which, the appeal filed by the appellant was dismissed by the Tribunal.

(3.) Briefly stated, the case of the appellant is that it is a nationalised bank to which a company by name Thiruvepathi Mills (P) Limited, Kannur was having liabilities. It is stated that pursuant to the orders passed by the Board for Industrial and Financial Reconstruction (BIFR), an Asset Sale Committee (ASC) was formed, in which the bank and the representatives of the company were members. Finally, the bank sold the assets of the company on 5.4.2007 for an amount of Rs.1,42,00,786/-.