State Of Kerala vs. P.T.Davis
Original PDF →Abdul Rehim, J. It is fairly conceded by the learned Government Pleader appearing for the appellant/State that an identical revision petition arising out of the same order impugned herein was dismissed by this court through judgment dated 28.10.2019 in O.T.Rev. No.75/2019.
In view of the above mentioned circumstances, these revision petitions are not liable to be entertained. Accordingly, both these revision petitions are hereby dismissed, in limine. C.K. ABDUL REHIM, JUDGE. ANU SIVARAMAN, JUDGE. ul/- //// P.S. to Judge.
O.T.Rev. No.67/2019 & con. case -:4:- APPENDIX OF OT.Rev 67/2019 PETITIONER'S EXHIBITS: ANNEXURE -A AOF THE ASSESSMENT ORDER NO.32080213574/2007-08 DATED 28.03.2014 ANNEXURE -B AOF THE APPELLATE ORDER NO.KVATA 1178/14 DATED 18.08.2016 ANNEXURE -COF THE COMMON ORDER OF THE VALUE ADDED TAX TRIBUNAL, ERNAKULAM IN TA (VAT) NO.355/2016 DATED 28.12.2017
O.T.Rev. No.67/2019 & con. case -:5:- APPENDIX OF OT.Rev 71/2019 PETITIONER'S EXHIBITS: ANNEXURE A AOF THE ASSESSMENT ORDER NO.32080278532/2007-08 DATED 28.03.2014. ANNEXURE B AOF THE APPELLATE ORDER NO.KVATA 1172/14 DATED 18.08.2016. ANNEXURE COF THE COMMON ORDER OF THE KERALA VALUE ADDED TAX APPELLATE TRIBUNAL, ERNAKULAM IN TA (VAT) NO.352/2016 DATED 28.12.2017.
Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.