M/S Manyata Promoters Private Limited vs The State Of Karnataka on 24 June, 2015

[Cites 2, Cited by 1]

Karnataka High Court

M/S Manyata Promoters Private Limited vs The State Of Karnataka on 24 June, 2015

Bench: Ram Mohan Reddy

                        1



IN THE HIGH COURT OF KARNATAKA, BENGALURU

      DATED THIS THE 24th DAY OF JUNE, 2015

                    BEFORE

 THE HON'BLE MR. JUSTICE RAM MOHAN REDDY

       WRIT PETITION NO. 23132 OF 2015 &
       WP NOS. 24363-24373 OF 2015 (T-RES)

BETWEEN:

M/S MANYATA PROMOTERS PRIVATE LIMITED
CLASSIC COURT, 1ST FLOOR,
NO.9/1, RICHMOND ROAD,
BENGALURU-560 025.
(REPRESENTED BY SHRI P.R RAMAKRISHNAN,
DIRECTOR)
                                 ... PETITIONER
(By Sri. S SIVAKUMAR, ADV.,)

AND

  1. THE STATE OF KARNATAKA
     VIDHANA SOUDHA,
     BANGALORE-560 001
     (REPRESENTED BY ITS FINANCE SECRETARY)

  2. THE ASSISTANT COMMISSIONER OF
     COMMERCIAL TAXES (AUDIT)-1.1
     VAT DVN. 1, 3RD FLOOR BMTC BUS STOP
     YESHWANTHPUR
     BENGALURU-560 022.
                              2



   3. THE JOINT COMMISSIONER OF
      COMMERCIAL TAXES (APPEALS)
      TTMC, BMTC BUILDING, SHANTHINAGAR,
      BENGALURU-560 027.

   4. THE COMMISSIONER OF COMMERCIAL TAXES
      VANIJYA THERIJE KARYALAYA-1
      GANDHINAGAR,
      BENGALURU-560 009.
                                ... RESPONDENTS

(By Sri. S.V. GIRIKUMAR, AGA)

     THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF
INDIA PRAYING TO DIRECT THE R-3 TO KEEP THE
APPEAL FILED BY THE PETITIONER IN ABEYANCE
TILL THE DISPOSAL OF STRP.NOS.329, 482 TO
487/2014 BY THIS HON'BLE COURT AND QUASH THE
RECOVERY NOTICE ISSUED IN FORM VAT 350 IN
ANNEX-L & ETC.,

    THESE WRIT PETITIONS COMING ON FOR PRLY.
HEARING IN 'B' GROUP THIS DAY, THE COURT MADE
THE FOLLOWING:

                        ORDER

Recording the submission of learned counsel for respondent-revenue that if the petitioner were to make an application as required by Section 62 (4) (c) (ii) of the Karnataka Value Added Tax Act, 2003, for staying proceedings of recovery of tax or other amount, 3 subject matter of appeal, the same would be disposed of within a week from the date of filing of application, nothing further survives for consideration in these petitions and are accordingly, disposed of.

Sd/-

JUDGE Ia

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