Karnataka High Court
M/S Parle Products Pvt Ltd vs The Assistant Commissioner Of on 14 August, 2012
Bench: K.Sreedhar Rao, B.Manohar
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 14TH DAY OF AUGUST 2012
PRESENT
THE HON'BLE MR. JUSTICE K.SREEDHAR RAO
AND
THE HON'BLE MR. JUSTICE B.MANOHAR
CRP.NO.340-387/2011
IN
STA.NOS.2134 TO 2180/2010
BETWEEN :
M/S PARLE PRODUCTS PVT LTD
15 K.M. STONE, TUMKUR ROAD,
N.H.-4, BANGALORE -560 073,
REPRESENTED BY ITS ASSISTANT MANAGER,
SRI RAKESH JOSHI, AGED ABOUT 35 YEARS,
S/O.SRI JASWANT JOSHI. ...PETITIONER
(BY SRI.S.PARTHASARATHI, ADV)
AND :
THE ASSISTANT COMMISSIONER OF
COMMERCIAL TAXES (HQ),
DVO-6, SRINIVASA COMPLEX,
SESHADRIPURAM,
BANGALORE - 560 020. ...RESPONDENT
THIS CRP IS FILED U/S.65(1) OF THE KARNATAKA VALUE
ADDED TAX ACT 2003, PRAYING TO ALLOW THE ABOVE CIVIL
REVISION PETITION AND SET ASIDE THE ORDER DATED
18/07/2011 PASSED BY THE KARNATAKA APPELLATE TRIBUNAL,
BANGALORE IN STA.NOS.2134/ TO 2180/2010 (ANNEXURE - 'A'),
IN THE INTEREST OF JUSTICE AND EQUITY.
2
THESE CIVIL REVISION PETITIONS ARE COMING ON FOR
ORDERS THIS DAY, K.SREEDHAR RAO J., MADE THE
FOLLOWING:-
ORDER
Office objection regarding maintainability of the Civil Revision Petitions is upheld. The proceedings should be prescribed as STRP and not CRP.
2. Accordingly, the CRPs are disposed of. The Registry is directed to convert the CRPs into STRPs and renumber the same.
Amendment to be carried out.
Sd/-
JUDGE Sd/-
JUDGE mpk/-*