Karnataka High Court
M/S Tvs Electronics Limited vs The State Of Karnataka Rep By The ... on 4 March, 2010
Equivalent citations: 2010 (3) AIR KAR R 149
Bench: K.L.Manjunath, B.V.Nagarathna
_ , {'By Smtl Qsetha Manon. Govt. Advocate)
IN THE HIGH coum or KARNATAKA AT BANGALORE
DATED THIS THE 4TH DAY OF MARCH, 2Q_i*V§,':'«
: PRESENT: 1' 1
THE HONBLE MR.
AND _, fi V _
THE I-ION'BLE MRS.
s.'1*.12..rp. Nov;4'6s;'éoVde,
BETWEEN: ..
N0-.1053?" .. _
ASf.§XR7iIiij.t~]:1z£j{Ouf,:. Ejipmfa, V H
M/s. Tvs Electfonicss Limit_ed; "
Kotrsm 3I1gaIa';«.;"' -- _ "
"" Petitioner
(By Sri.G. S'h.i_Vad'av.s.s';'VSri«.Si;2-rash Astekar, and
Sri. Anil Adxfocéltssi...'
E _
S_ta.te ofKa"r1'Iataka,
VA « , _Rcprese1'i'ic=:d by the Commissioner,
.L Gf.Co_1fnrf1e_r¢f;al Taxes,
._ ""C}a1id!i_i11_agar,
' ,I_3angVaJo1*-_e.t
" " " Respondent
-A--kicwk This STRP is filed U/s.23 of the Act, against the t Judgment and order dt.'7.3.2GO6 passed in g/, S.T.R.P.No.45/2006, the questions of law fralned.-irythis revision petition is answered in favour of t}1He__"ase's'esse"-r3, and against the revenue. Accordingly, "fi_ie'jVr'e\}1sio12d_A petition is allowed.