Karnataka High Court
M/S Jmc Projects (India) Ltd vs The State Of Karnataka on 28 October, 2015
Bench: Vineet Saran, S.Sujatha
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 28TH DAY OF OCTOBER , 2015
PRESENT
THE HON'BLE MR. JUSTICE VINEET SARAN
AND
THE HON'BLE MRS. JUSTICE S.SUJATHA
STRP NO.209/2011 & STRPs.506-516/2012
BETWEEN:
M/S. JMC PROJECTS (INDIA) LTD.
GOLD TOWER, NO.50, II FLOOR,
RESIDENCY ROAD,
BANGALORE-560 020
REP. BY VICE PRESIDENT FINANCE
SRI NITIN C PARIKH ...PETITIONER
(BY SRI ATUL K. ALUR, ADV.,)
AND:
THE STATE OF KARNATAKA
REP. BY COMMISSIONER OF
COMMERCIAL TAXES,
VANIJYA THERIGE KARYALAYA,
GANDHINAGAR,
BANGALORE-560 009. ...RESPONDENT
(BY SRI K.M.SHIVAYOGISWAMY, AGA)
THESE STRPs. ARE FILED UNDER SEC.65(1) OF THE
KVAT ACT, AGAINST THE ORDER DATED 18.10.2010 PASSED IN
STA 728/2010 TO 739/2010 ON THE FILE OF THE KARNATAKA
APPELLATE TRIBUNAL, BANGALORE, PARTLY ALLOWING THE
APPEALS FILED UNDER THE PROVISIONS OF THE KARNATAKA
VALUE ADDED TAX ACT, 2003.
THESE STRPs. COMING ON FOR ADMISSION THIS DAY,
VINEET SARAN J., MADE THE FOLLOWING:
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ORDER
Heard learned counsel for the parties. Sri Atul K. Alur, learned counsel for the petitioner has made a submission that the petitioner may be permitted to withdraw these revision petitions with liberty to challenge the vires under sub-section (4) of Section 15 of the Karnataka Value Added Tax Act, 2003.
In our view, it is always open to the petitioner to avail such remedy available in law for redressal of his grievance, if any.
With the aforesaid observation, these revision petitions stand dismissed.
Sd/-
JUDGE Sd/-
JUDGE TL