Karnataka High Court
M/S Acc Limited vs Joint Commissioner Of Commercial Taxes on 3 June, 2016
Bench: Jayant Patel, B.Sreenivase Gowda
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 3RD DAY OF JUNE, 2016
PRESENT
THE HON'BLE MR.JUSTICE JAYANT PATEL
AND
THE HON'BLE MR.JUSTICE B.SREENIVASE GOWDA
STRP Nos.115/2016 & 141-151/2016
BETWEEN:
M/S. ACC LIMITED,
#003A, GROUND FLOOR,
'THE ESTATE;' , NO 121,
DICKENSON ROAD,
BENGALURU - 560 037
REPRESENTED BY ITS
SENIOR GENERAL MANAGER.
... PETITIONER
(By SRI. H. M. MURALIDHAR, ADV.)
AND:
JOINT COMMISSIONER OF COMMERCIAL TAXES,
APPEALS - 5,
BENGALURU.
... RESPONDENT
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THESE STRPs ARE FILED UNDER SEC.65(1) OF
THE KARNATAKA VALUE ADDED TAX ACT, 2003,
AGAINST THE JUDGMENT AND DECREE DATED
07.11.2013 PASSED IN STA NOS:81 TO 92/2013 ON THE
FILE OF THE KARNATAKA APPELLATE TRIBUNAL,
BENGALURU, ALLOWING THE APPEALS FILED UNDER
SEC.63 OF THE KARNATAKA VALUE ADDED TAX ACT.
THESE PETITIONS COMING ON FOR ORDERS THIS
DAY, JAYANT PATEL J., PASSED THE FOLLOWING:
ORDER
Sri. H.M. Muralidhar, learned counsel appearing for the petitioner seeks permission to withdraw all the petitions including I.A.No.2/2016 for condonation of delay with a view to challenge the order of the First Appellate Authority before the higher forum namely Revisional Authority.
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2. Without expressing any opinion on merits, permission is granted. The petitions including I.A.No.2/2016 stand disposed of as withdrawn.
SD/-
JUDGE SD/-
JUDGE PMR/-