Kerala High Court
State Of Kerala Rep. By Joint vs P.Vinod on 9 June, 2009
Bench: C.N.Ramachandran Nair, C.K.Abdul Rehim
IN THE HIGH COURT OF KERALA AT ERNAKULAM
ST.Rev..No. 329 of 2008()
1. STATE OF KERALA REP. BY JOINT
... Petitioner
Vs
1. P.VINOD, CHANDINI ENTERPRISES,
... Respondent
For Petitioner :GOVERNMENT PLEADER
For Respondent :SRI.ARIKKAT VIJAYAN MENON
The Hon'ble MR. Justice C.N.RAMACHANDRAN NAIR
The Hon'ble MR. Justice C.K.ABDUL REHIM
Dated :09/06/2009
O R D E R
C.N.RAMACHANDRAN NAIR &
C.K.ABDUL REHIM, JJ.
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S.T. Rev. Nos.329 & 332 of 2008
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Dated this the 9th day of June, 2009.
ORDER
Ramachandran Nair, J.
The question raised in the connected S.T. Revisions filed by the State is whether the Tribunal was justified in allowing mortality loss and weight reduction in the sale of live chicken. Following the judgment in STATE OF KERALA V. P.VINOD & OTHERS AND ABDUL WAHAB V. STATE OF KERALA reported in 18 VST 4, we allow the revision cases filed by the State by reversing the orders of the Tribunal and by restoring the assessment.
C.N.RAMACHANDRAN NAIR Judge C.K.ABDUL REHIM Judge pms