Karnataka High Court
Commissioner Of Service Tax vs M/S Prompt And Smart Security on 27 February, 2009
Author: Ravi Malimath
Bench: Ravi Malimath
IN THE HIGH COURT OF KARNATAKZA AT BANc;A.:;c>:e,n; Dated: 27:22» day of Febmaly, 20Q§7 Present .
THE HON 'BLE Mr.JUS'I'iCE MG Am e A A THE HOPPBLE Mr.JUsT1ej:: RAVI' MALiM;5::'}'H nev1Ew.1é§2n1o1Vreg..§1«7g2oo8k% Between:
Commissioner'. of Service Tax"Cem3miS§;§onerate, "
No.16, S1.:P.Comp7k:x, "
La} Baghfioad,' Batxgalore---i$f)()e02'7'w. _ ' ....PETITIC.)NBR 3 " {By Sriflliexiprgisad -Advocate) M Security, xstzvmm, 1othé:::+oss, Suddaguntepalya, « ~ .. « Collegei Post, '- 8anga1ere4'560 O29. ...RESPONI)EN'I'
- 000» V _ ': " RP is filed under Order 47 Ruie I C.P.C praying to the order dated 30~--6-2008 passed in CEA No. 424/2008.
This KP coming on for orders on I.A.I/2008 for CD before the Court this day, Gopala Gowda, J passed the fellewingzu M' Review" Petition 41$ dismissed. %MP~bpy 0 R D E R There is a delay of 19 days pe'£itio;n.. I.A.I/2008 is filed to'eoxI1doi:e "che The reasons assigxed for the Hence, i.A.I/2008 is X H
2. Even merits aleoflrxtie to review the order is Finance Act, 1994 are the appeal as the amoimt : is very meager. Therefore, tfiereisv review our order. 337;, 2(w)"{}8» and consequently the Sd/-» Judge Sd/-
Judge