Karnataka High Court
M/S Parle Products Pvt Ltd vs Te Deputy Commissioner Of on 16 October, 2012
Author: H.G.Ramesh
Bench: H.G.Ramesh
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WP.No.41985/2012
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 16TH DAY OF OCTOBER 2012
BEFORE
THE HON'BLE MR.JUSTICE H.G.RAMESH
WRIT PETITION NO. 41985/2012 (T-CST)
BETWEEN:
M/s. Parle Products Pvt. Ltd.,
15, K.M.Stone, Tumkur Road
N.H.-4, Bangalore 560 073.
Represented by its
Assistant Manager
Sri. Rakesh Joshi
Aged about 36 years,
S/o. Sri. Jaswant Joshi. ... PETITIONER
(By Sri. Malhara Rao, Adv.)
AND:
The Deputy Commissioner of
Commercial Taxes (Audit)-6.6
DVO-6, KIADB Building,
3rd Floor, Peenya 2nd Stage
Bangalore - 58. ... RESPONDENT
(By Sri. K.M.Shivayogiswamy, AGA)
Writ petition is filed under Articles 226 & 227 of the
Constitution of India praying to restrain the respondent
from proceeding further in the matter of recovery of the
impugned demand in pursuance of the assessment order
under Section 9(2) of the CST Act.
Petition is coming on for preliminary hearing, this
day, the Court made the following:
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WP.No.41985/2012
ORDER
H.G.RAMESH, J. (Oral):
In view of omission of clause (e) of sub-Section (4) of Section 62 of the Karnataka Value Added Tax Act, 2003, any interim stay order passed by the Joint Commissioner (Appeals) would continue to be in force till the final disposal of the appeal. With this clarification, the writ petition stands disposed of.
Petition disposed of.
SD/-
JUDGE VP