Karnataka High Court
M/S Mehta Enterprises Rb Its Partner vs Addl. Commissioner Of Commercial Taxes ... on 23 July, 2010
Bench: Manjula Chellur, B.Manohar
~ 2... Joint Commissioner of IN THE HIGH COURT OF KARNATAKA CIRCUIT BENCH AT DHARWAD a DATED THIS THE 238° DAY OF JULY 2010. PRESENT . : THE HON'BLE MRS JUSTICE MANJULA CHE! ELLUR - AND - THE HON'BLE MR. JUSTICE. B. MANOHAR Sales Tax Appeal No.32 of 2010. Between: M/s. Mehta Enterprises, . No.68, G.Mehta Industrial. Area, . Nippani, Belgaum. District - ~ ~591- 237. Represented by its. Par tner, : Sri. Suyog Mehta,' . Aged about-30.¥ ears, . o S/o.Sri. Subh: ash i fehta,~ ee - Appellant (By SriG .Rabh ninathan, Sri: H. R.Kambiyavar & Sri.M.Thirumalesh; Advecates) And: I... Additional Commissioner of ". .Cemmercial Taxes, Zone-l, . Vanitya Therige Karyalaya, . Gendhinagar, '. Bangalore ~ 560 009. - Commissioner Taxes (Appeals), Belgaum Division, Vanijya Therige Bhavan, Sadashivnagar, Belgaum -- 590 001. 3. Deputy Commissioner of Commercial Taxes (Transition)-1, No Belgaum Division, Vaniya Therige Bhavan, Sadashivnagar, ee Belgaum -- 590 OO1. - Respondents .
This STA is filed under Section...24(1 \- "of the. > Karnataka Sales Act, 1957 agatrist the order dated 02.02.2010 passed in ZAC-1/BGM/SMR-39/0S-10 on the file of the Addl. Commissioner of Commercial Taxes, . Zone-l, Bangalore, setting aside the order. of the appeal and restored the order u/S. 12( A), The SMR proceédings - in the case of proposals at paras '1 and.2 of the notice under Section 22-A(1) are "dropped due to lack of jurisdiction and according 'the. proceedings stands concluded. SO This appea! coming on for 'orders this day, Manjula Chellur J., delivered the following:
'JUDGMENT The learned counsei for the appellant has filed a memo seeking for withdrawal of the appeal. Memo is ~". perused. . Accordingly, the appeal is dismissed as . withdrawn, in terms of the memo. Sd /-
JUDGE sa/?
JUDGE Sa*