Karnataka High Court
Wipro Infrastructure Engineering vs The State Of Karnataka on 4 July, 2013
Bench: D.V.Shylendra Kumar, B.S.Indrakala
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 4TH DAY OF JULY, 2013
PRESENT
THE HON'BLE MR. JUSTICE D V SHYLENDRA KUMAR
AND
THE HON'BLE MRS. JUSTICE B S INDRAKALA
STRP No.35 of 2013
BETWEEN:
WIPRO INFRASTRUCTURE
ENGINEERING, (A DIVISION
OF WIPRO LIMITED)
9B-10A, PHASE-I,
PEENYA INDUSTRIAL AREA,
PEENYA, TUMKUR ROAD
BANGALORE - 560 058 ... PETITIONER
[By Sri V S Arbatti, Adv.]
AND:
THE STATE OF KARNATAKA
REP. BY ASSISTANT COMMISSIONER
OF COMMERCIAL TAXES
SESHADRIPURAM
BANGALORE ... RESPONDENT
[By Smt. S Sujatha, AGA]
THIS PETITION IS FILED UNDER SECTION 15A OF KARNATAKA
TAX ON ENTRY OF GOODS ACT, 1979 AGAINST THE ORDER DATED
04.09.2012 PASSED IN STA NOS. 1172-1175/2011 ON THE FILE OF
KARNATAKA APPELLATE TRIBUNAL, BANGALORE IN SO FAR AS THE
MATTER IS REMANDED TO THE ACCT FOR FRESH DISPOSAL AND
ETC.,
THIS PETITION COMING ON FOR ORDERS, THIS DAY,
SHYLENDRA KUMAR, J., MADE THE FOLLOWING:
2
ORDER
Sri. V S Arbatti, learned counsel for petitioner submits that by mistake, revision petition has been described as 'sales tax revision petition' whereas it is a revision petition under section 15-A of the Karnataka Tax on Entry of Goods Act, 1979 and therefore seeks permission to convert the same into a 'civil revision petition' under section 15-A of the Karnataka Tax on Entry of Goods Act, 1979.
2. A memo is placed to this effect.
3. Permitted. Papers to be presented with proper cause title and memorandum of petition and supplemented to the papers already filed.
4. This petition is disposed of converting the same as civil revision petition.
Sd/-
JUDGE Sd/-
JUDGE AN/-