Karnataka High Court
M/S Jmc Projects (India) Ltd vs The State Of Karnataka on 6 February, 2014
Bench: Dilip B.Bhosale, B.Manohar
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 6th DAY OF FEBRUARY 2014
PRESENT
THE HON'BLE MR. JUSTICE DILIP B.BHOSALE
AND
THE HON'BLE MR. JUSTICE B.MANOHAR
S.T.R.P. Nos.209/2011
& 506-516/2012
BETWEEN :
M/s. JMC Projects (India) Ltd.,
Gold Tower, No.50 II Floor,
Residency Road,
Bangalore - 560 020,
(Represented by
Vice President Finance,
Sri.Nitin C.Parikh). ...PETITIONER
(By Sri.Atul K.Alur, Adv. [absent])
AND :
The State of Karnataka,
Represented by
Commissioner of
Commercial Taxes,
Vanijya Therige Karyalaya,
Gandhinagar,
Bangalore - 560 009. ...RESPONDENT
(By Smt.S.Sujatha, AGA)
. . . .
These S.T.R.Ps. are filed under Section 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
-2-
appeals filed under the provisions of the Karnataka
Value Added Tax Act, 2003.
These S.T.R.Ps. coming on for admission, this day,
Dilip B.Bhosale, J., delivered the following:
ORDER
None appears for the petitioner. On last occasion, these revision petitions were adjourned at the request of the learned counsel for the petitioner by way of last chance. In the circumstances, we are constrained to dismiss these revision petitions for non-prosecution.
Ordered accordingly.
Sd/-
JUDGE Sd/-
JUDGE SPS