Karnataka High Court
M/S Girija Bar And Restaurant vs The State Of Karnataka on 7 September, 2015
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
1
IN THE HIGH COURT OF KARNATAKA, BENGALURU
DATED THIS THE 7TH DAY OF SEPTEMBER, 2015
BEFORE
THE HON'BLE MR. JUSTICE RAM MOHAN REDDY
WRIT PETITION NOS. 10693-10694 OF 2015 (T-RES)
BETWEEN:
M/S GIRIJA BAR AND RESTAURANT
NO.10-1-127A,
MARUTHI VITHIKA,
TENKAPETE, UDUPI.
RERPESENTED BY MANAGING PARTNER,
SRI T SHIVARAMA SHETTY,
S/O T ANNAYA SHETTY,
AGED ABOUT 65 YEARS,
RESIDING AT "KANAKA
NIVAS, VOLAKADU
UDUPI DISTRICT.
... PETITIONER
(By Sri. PREM PRASAD SHETTY, ADV.,)
AND
1. THE STATE OF KARNATAKA
THROUGH ITS PRINCIPAL SECRETARY,
FINANCE DEPARTMENT
VIDHANA SOUDHA,
AMBEDKAR VEEDI
BANGALORE-560001.
2
2. THE COMMISSIONER OF COMMERICAL
TAXES KARNATAKA
VANIJYA THERIGE KARALAYA,
GANDHINAGAR,
BANGALORE-560009.
... RESPONDENTS
(By Sri. S.V. GIRIKUMAR, AGA)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF
INDIA PRAYING TO i] SET ASIDE THE IMPUGNED
NOTICE OF REJECTION OF RETURN IN FORM VAT
100 VIDE ANN-A TO A8 & ETC.,
THESE WRIT PETITIONS COMING ON FOR
ORDERS THIS DAY, THE COURT MADE THE
FOLLOWING:
ORDER
There is non-compliance of office objection, despite grant of adjournment on two occasions in the past. Petitions stand rejected.
Sd/-
JUDGE Ia