Kerala High Court
Sales Tax Officer vs M/S.M.K.Abraham And Company on 20 May, 2010
Author: J.Chelameswar
Bench: J.Chelameswar, P.N.Ravindran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WA.No. 58 of 2006()
1. SALES TAX OFFICER,
... Petitioner
2. STATE OF KERALA, REPRESENTED BY
Vs
1. M/S.M.K.ABRAHAM AND COMPANY,
... Respondent
For Petitioner :GOVERNMENT PLEADER
For Respondent :SMT.S.K.DEVI
The Hon'ble the Chief Justice MR.J.CHELAMESWAR
The Hon'ble MR. Justice P.N.RAVINDRAN
Dated :20/05/2010
O R D E R
J.CHELAMESWAR, C.J. & P.N.RAVINDRAN, J.
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W.A.No.58 of 2006
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Dated this the 20th day of May, 2010
JUDGMENT
J.Chelameswar,C. J.
When the matter is taken up it is brought to our notice that the issue involved in this appeal is no more res integra and covered by an earlier decision of this Court in Writ Appeal No.2665 of 2005 dated 27.2.2006. The aforementioned appeal preferred by the State stood dismissed by the above mentioned judgment. We are also informed that aggrieved by the said judgment the State carried the matter before the Supreme Court in S.L.P(C)No.9677 of 2006 which stood dismissed by order dated 6-7-2006. In the circumstance the present appeal also is dismissed by the same reasons assigned in Writ Appeal No.2665 of 2005.
J.CHELAMESWAR, Chief Justice P.N.RAVINDRAN, Judge.
ahg.
J.CHELAMESWAR, C.J. & P.N.RAVINDRAN, J.
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JUDGMENT 20th May, 2010