Karnataka High Court
M/S Raj Enterprises vs Commercial Tax Officer(Audit), on 13 August, 2009
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
-2...
fir;-15:33 PETi'I'¥ONS FILED PRAYING TO QuAsH1.;ffHEV.'''V1---.I: :-
ENDORSEMENT D'i'.18.6.09, gssmm BY me R1,<,\g1L>_e.,.e- ' ANN--N AND E'I'(3.
THESE PETITKJNS COMING ON F1<3.R:§§RL.HTE.--§f2;a§G * IN 'B' GROUP, THIS DAY", *rm.~«:.: _eoUR'r_ 'MADE"-A-mg FOLLOWING:
MAR The petitioner has an '4 remedy of fiiing em of the Karnataka Vaiue" Ac;; _ :%:::t)()3%,W calling in question mg. .. A' Hence the petitions are iiherty to the petitioner to' fie A ' S "
eeeee 33/.
e JUDGE