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Karnataka High Court

M/S Alufit (India) Pvt Ltd Brigade Mane ... vs State Of Karnataka Rep By Principal ... on 30 July, 2009

Author: Ram Mohan Reddy

Bench: Ram Mohan Reddy

-1-

IN THE HIGH; comm' or KARNATAKA,   _

DATED THIS THE 30TH DAY OF' JUL_¥,~--   T V; "  

BEFORE  %
THE I~ION'BLE MR.JU'STICE.._I.?.AM'" M0Hm4%;'ie;$m1:)y% ; %
WRIT PETITION No. 19539.59; OF 2:30? cf-R133)

BETW EEN

M/SALUFIT {IND}-A)'PVI'i;LTI;)  _ _  =

BRIGADE MANE cagaar,  4.  ' 

1 1 1,4TH FLCFOR; «KC}R;£;MAi$}.{}ALA 5'i' H BLOCK

BANGALORE--56009S. ' '   ._  

REP BY 1frsVTMAr¢AG:2gc3 D.tR--EcT'm2,-- 

MR. PANKAJ KESWAPJI, AGED macaw 48 YEARS,

s/0 SHR1. U.x.vKI3swAN1   _
 *     PEFITIONER

(By Sri :. G RABnSiA'rHAN- &{iv1 THIRUMALESH, ADV )

. ...............;..'

 -I-'sfI'A.'1fi--3_oFf' KARNATAKA
' . REP BYFPEEINCIPAL SECRETARY
"=TI'() GOVERNMENT, FINANCE DEPARTMENT,
GOVERNMENT 91:' KARNATAKA,
» 'A T V'IBI.--iANA soumm
' *~3ANGAL0RE»55o001.

~  2'; 4% COMMISSIQNER 0? COMMERCIAL TAXES

KARNATAKA,
VANLIYA '1' HERIGE KARYALAYA, GANDHINAGAR,

BAN GALORE-560009.
391

I .
j ,7



-2-

3 DEPUTY COMMISSIONER OF'
COMMERCIAL TAXES (AUDI'1')-61 _ __  ., 
DVD -45, SRINIVASA COMPLEX, 1ST MAINROAD
SESHABRIPURAM, BAN GALOR13g56Oe2O;'* ~ .  "

4 DEPUTY COMMISSIONER OF"».__
COMMERCIALTAXES V    2  
(DEBT MANAGEMEN'I'- 3»), -1)vO~6,.1S'r i«'LOO.§fe..., 
SRINIVASA COMPLEX, 13:":-CAIN ROAD,  " 
SESHADRWURAM, BANGAI;f:_)RE~56OG20. 
  _ ~   RESPONDENTS

{BY SRI. SHIVAYOGISWIKS/1¥f;'fi\3(i§i§) THESE P{~$T_1'£'iON;S EIIJEDV "i9.E_€A,YIIS;'G TO RESTRAIN THE RESPONDEI'§*'1"$ FROM ENFORCINVG RECOVERY OF THE DEMANDj--1RA1Sfe:O'--..j;rO'r2.._ .*1'm*A1. AMOUNT OF' RS.11,9S,92,'-2%. EQDE ANN'EK-E"IN '3'!-IE DEMAND NOTICES ISSUED" S'1Srz.C.A"§rOR':%;zS 'VA'-}.' 183" PURSUANT TO THE REASSESSMEVNT, . AND INTEREST ORDERS PASSEI)'r_F'OR 'TH£:,*E.'AX4 FER§ODS APRIL, 2006 TO JUNE, 2008, UNT1_L'LC%D:SP0sAL"SF'THE APPEALS FILED BEFORE THE JOINT-.._VCOMMISSI0NER OF COMMERCIAL TAXES (APPB;.a:.S)-3, BANGALORE AND ETC.

'- O ::*m«:S§3...PET1Ti'O:%3S COMING ON FOR PRLHEARING, miS_V DAY,'~'1"'H_EvC_OUR'I' MADE THE FOLLOWING:

QRDER SA Sfi.-.f11drakumS3*, learned SI".CO11nS6l for the })StitiOner Szzbmits that the petitioner be extended leave '' -tO}Wit;hérS.w these pet;itiOnS. M -3- Recording the submission, the writ _ dismissed as withdrawn. %