Karnataka High Court
M/S Parle Products Pvt Ltd vs The Deputy Commissioner Of on 16 October, 2012
Author: H.G.Ramesh
Bench: H.G.Ramesh
-1-
WP.No.41986/2012 &
WP.Nos.42098-108/2012
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 16TH DAY OF OCTOBER 2012
BEFORE
THE HON'BLE MR.JUSTICE H.G.RAMESH
WRIT PETITION NO. 41986/2012 AND
WRIT PETITION NOS.42098-108/2012 (T-RES)
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 36 years,
S/o. Sri. Jaswant Joshi. ... PETITIONER
(By Sri. Malhara Rao, Adv.)
AND:
The Deputy Commissioner of
Commercial Taxes (Audit)-6.6
DVO-6, KIADB Building,
3rd Floor, Peenya 2nd Stage,
Bangalore - 58. ... RESPONDENT
(By Sri. K.M.Shivayogiswamy, AGA)
These writ petitions are filed under Articles 226 &
227 of the Constitution of India praying to restrain the
respondent from proceeding further in the matter of
recovery of the impugned demand in pursuance of the
assessment order under Section 39(1) of the KVAT Act
2003.
-2-
WP.No.41986/2012 &
WP.Nos.42098-108/2012
These petitions are coming on for preliminary
hearing, this day, the Court made the following:
ORDER
H.G.RAMESH, J. (Oral):
In view of omission of clause (e) of sub-Section (4) of Section 62 of the Karnataka Value Added Tax Act, 2003, any interim stay order passed by the Joint Commissioner (Appeals) would continue to be in force till the final disposal of the appeal. With this clarification, the writ petitions stand disposed of.
Petitions disposed of.
SD/-
JUDGE VP