REGENT COMPUTRONICS PVT. LTD.

Premarajan K Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

UNION OF INDIA SHRI GANESH JUTE MILLS LIMITED VS. COMMERCIAL TAX OFFICER WEST BENGAL:COMMERCIAL TAX OFFICER [REFERRED TO]
OFFICIAL TRUSTEE WEST BENGAL VS. SACHINDRA NATH CHATTERJEE [REFERRED TO]
KRISHNAMURTHI AND CO VS. STATE OF MADRAS [REFERRED TO]
HARI PRASAD MULSHANKER TRIVEDI VS. V B RAJU [REFERRED TO]
BAKUL CASHEW CO VS. SALES TAX OFFICER QUILON [REFERRED TO]
HOME SECRETARY U T OF CHANDIGARH VS. DARSHJIT SINGH GREWAL [REFERRED TO]
AMERICAN REMEDIES PRIVATE LIMITED VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
STATE OF GOA VS. COLFAX LABORATORIES LIMITED [REFERRED TO]
STATE OF RAJASTHAN VS. J K UDAIPUR UDYOG LIMITED [REFERRED TO]
VADILAL CHEMICALS LTD VS. STATE OF A P [REFERRED TO]
TEEJAN BEVERAGES LTD VS. STATE OF KERALA [REFERRED TO]

JUDGEMENT

(1.) THE assessee is common in all these Petitions, and therefore, these petitions are clubbed, heard and disposed of by this common judgment.

(2.) THE assessee has called in question the correctness or otherwise of the common order passed by the Sales Tax Appellate Tribunal in TA Nos. 404 of 2003 and 405 of 2003 and Cross Objection Nos. 34/03 and 35/03 dated 12/05/2004.

(3.) THE assessee is a small scale industrial unit, (for the sake of brevity referred to as SSI Unit) and is engaged in the manufacture of block board, flush board and plywoods.

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PREMARAJAN K Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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