Kerala High Court
State Of Kerala vs M/S. Sathyam Audios Ernakulam on 25 August, 2022
Author: S.V.Bhatti
Bench: S.V.Bhatti
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE S.V.BHATTI
&
THE HONOURABLE MR.JUSTICE BASANT BALAJI
Thursday, the 25th day of August 2022 / 3rd Bhadra, 1944
OT.REV NO. 33 OF 2019
TAVAT 60/2016 OF KERALA VAT APPELLATE TRIBUNAL, ERNAKULAM, ERNAKULAM
REVISION PETITIONER:
STATE OF KERALA REP. BY DEPUTY COMMISSIONER (LAW), STATE GOODS AND
SERVICE TAX DEPARTMENT, ERNAKULAM
BY ADV GOVERNMENT PLEADER
RESPONDENT:
M/S. SATHYAM AUDIOS ERNAKULAM XL/1260, DROWPATHY, T.D.ROAD,
ERNAKULAM, PIN-682035
BY ADVS.SRI.VIJAYAN. K.U.,SRI.K.V.VIMAL,
This Other tax revision (vat) having come up for orders on
25.08.2022, the court on the same day passed the following:
S.V. BHATTI & BASANT BALAJI, JJ.
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O.T. Rev. Nos. 23, 24, 25, 29, 30, 32 & 33 of 2019
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Dated: 25th August 2022
ORDER
S.V.Bhatti, J.
Sr Government Pleader V K Shamsudheen informs the Court that an identical issue is pending adjudication before the Apex Court and requests the matters to be posed in the second week of November.
Post on 15.11.2022.
S.V. BHATTI JUDGE BASANT BALAJI JUDGE jjj 25/08/2022