Jammu & Kashmir High Court
M/S Sharp Business System (India) Ltd. vs State And Ors. on 4 August, 2017
Author: Alok Aradhe
Bench: Alok Aradhe
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
APOWP No. 23/2017 a/w
Review (OWP) No. 09/2017
Date of Order: 04.08.2017
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M/s Sharp Business System( India) ltd. vs. State and ors
Coram:
Hon'ble Mr. Justice Alok Aradhe, Judge
Hon'ble Mr. Justice Janak Raj Kotwal, Judge
Appearing counsel:
For petitioner/appellant(s) : Mr. Rohit Kapoor, AAG
For respondent(s) :
APOWP No. 23/2017
For the reasons stated in the application, the same is allowed and requirement of filing certified copy of order dated 25.05.2017 is dispensed with.
Accordingly, application is disposed of.
Review (OWP) No. 9/2017 Heard on the question of admission.
Mr. Rohit Kapoor, learned AAG, submits that the fact that the Assessing Authority has passed order of assessment independently to the clarification issued by the Commissioner Commercial Taxes in exercise of power under section 87 (i) (e) of the J&K Value Added Tax Act, 2005, was not brought to the notice of the Court while deciding the writ petition vide order dated 25.05.2017.
In view of the aforesaid submissions, issue notice to the respondents, returnable within four weeks.
(Janak Raj Kotwal) (Alok Aradhe)
Judge Judge
Jammu,
04.08.2017
Karam Chand
LPASW No. 125/2017 Page 2 of 2