LATIF HUSSAIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THESE two (2) appeals are filed under Section 63 of the Karnataka Value Added Tax Act, 2003 (hereinafter referred to as 'the Act') contesting the common appeal orders dated 15th October, 2013 in Case No. KVAT. AP. 427/2012 -2013 passed by the Joint Commissioner of Commercial Taxes (Appeals -2), Bangalore (for short as 'FAA'). By the said impugned appeal order, the FAA has upheld the reassessment orders dated 15th October, 2013 passed under Section 39(1) of the Act for the tax periods of April 2009 to March 2010 by the Deputy Commissioner of Commercial Taxes (Audit -2.4), Bangalore (hereinafter referred to as 'Assessing Authority' or for short as 'AA'). Aggrieved by the dismissal of the appeals by the FAA, the appellant has filed appeals before this Tribunal praying to set aside the common appellate order and to hold that the appellant is entitled to deduct input tax credit in respect of capital goods purchased and used for its business. Further prayer is also made to set aside the penalty imposed and the interest levied by the AA.

(2.) GROUNDS of appeal. - -

(3.) FACTS and question of law being common in these appeals and hence both the appeals are clubbed together and disposed of by this common judgment.