Karnataka High Court
M/S International Flavours And ... vs The Joint Commissioner Of Commercial on 14 February, 2012
Author: Ajit J Gunjal
Bench: Ajit J Gunjal
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 14" DAY OF FEBRUARY 2012°
BEFORE
THE HON'BLE MR. JUSTICE Ag ET J GUN AL a
W.P.NOS.4728-4751 OF 2012 {T-RES)
BETWEEN
M/S INTERNATIONAL FLAVOURS |"
& FRAGRANCES INDIA PVT: ETD,»
REGISTERED OFFICE | |
NO.1-5, SEVEN WELLS STREET
ST. THOMAS MOUN a
CHENNAI - 600 316" -
BANGALORE OFFICE
NO.274, 4TH PHASE (oo ™.
PEENYA !NDUSTRIAL AREA"
BANGALORE ~ 560 C58
REPRESENTED BY™
D.V.RANGARAIAN :
MANACER INDIRE CT "TAXES
..PETITIONER
'By, _SRLC S: SURY A . KANTH, ADV.)
AND =
TS THE JOINT COMMISSIONER
OF COMMERCIAL TAXES
"APPEALS 3, 4TH FLOOR
E BLOCK
.. RAJENDRANAGAR
"80 FEET ROAD
KORAMANGALA
BANGALORE - 560 047.
THE ASSISTANT COMMERCIAL
TAXE 5S AUDIT 65, 3RP
-
Bed KIADB COMPLEX, 147 CROSS I] STAGE, PEENYA INDUST RIAL AREA BANGALORE ~- 560 058. Go THE DEPUTY COMMISSIONER OF COMMERCIAL TAXES (RECOVERY) HASSAN, VAT DIVISION ~ 6 SHESHADRIPURAM MAIN ROAD © BANGALORE ~ 560 020. :
" L.RESPONDENTS (BY SRI.K.M.SHIVAYOGASWAMY, AGA.) THESE WRIT PETITIONS: ARE. "FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA WITH A PRAYER. TO. QUASH™. THE 'ENDORSEMENT PRODUCED AT-ANNEXURE! 1D DATED 'G.2.2012 FOR THE TAX PERIODS. APRIL" 2606. 'i MARCH 2007 AND APRIL 2007 TO MARCH 2008-0 ARE COMING ON FOR PRELIMINARY THE COURT MADE THE FOLLOWING:
THESE W.Ps, HEARING. THIS. DAY "ORDER Mr.K:M.Shivayogaswamy, learned Additional Government Advocate is directed to take notice for respondents: a .
os | Even though the matters are listed for preliminary hearing, with consent, they are taken up for final . "disposal.
Identical question fell for consideration before this Court in W.P.No.4259/12 decided on 13.2.9019. - é _ 3 47 _ ed se ee wig
--
o Following the reasoning stated therein, these writ petitions also stand disposed of and the impugned. endorsement encashing the bank guarantee is set aside: Nevertheless, during the pendency of the appeal a bank guarantee shall be kept alive. With. this chservation petitions stand disposed of. Mr.K.M.Shivayogaswamy, ©. learned Additional Government Advocate appearing. for respondents is permitted to file memo of appearatice within four weeks.