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State Of Kerala vs. P.T.Benny

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OT.Rev/75/2019HC KeralaGSTCNR KLHC01045218201928 October 2019Bench: HONOURABLE MR.JUSTICE C.K.ABDUL REHIM,HONOURABLE MRS. JUSTICE ANU SIVARAMAN18 pages

Abdul Rehim, J. It is conceded by the learned Government Pleader appearing for the revision petitioners that, the question involved in these revision petitions stands covered against the Revenue through common judgment passed by a Division Bench of this Court in W.A. No.230/2017 and connected cases, dated 19th July, 2018, which is reported in 2018(3) KLT 877. The learned Government Pleader further submitted that certain special leave petitions filed against the above said common judgment is pending before the Hon'ble Supreme Court.

2.

However, since the issue stands decided against the

O.T.Rev. No.50/2019 & con. cases -:10:- revision petitioner, we are not inclined to admit these revision petitions.

Hence all the above revision petitions are hereby dismissed, in limine. C.K. ABDUL REHIM, JUDGE. ANU SIVARAMAN, JUDGE.

ul/- //// P.S. to Judge.

APPENDIX OF OT.Rev 50/2019 PETITIONER'S EXHIBITS: ANNEXURE A AOF THE ASSESSMENT ORDER NO. 32080229324/2006-07 DATED 28-03-2014 ANNEXURE B AOF THE APPELLATE ORDER NO. KVATA 1183/14 DATED 18-08-2016 ANNEXURE COF THE COMMON ORDER OF THE KERALA VALUE ADDED TAX APPELLATE TRIBUNAL, ERNAKULAM IN TA(VAT) NO. 339/2016 DATED 28- 12-2017. APPENDIX OF OT.Rev 51/2019 PETITIONER'S EXHIBITS: ANNEXURE A AOF THE ASSESSMENT ORDER NO.32080278532/2006-07 DATED 28.03.2014. ANNEXURE B AOF THE APPELLATE ORDER NO.KVATA 1171/14 DATED 18.08.2016. ANNEXURE COF THE COMMON ORDER OF THE VALUE ADDED TAX TRIBUNAL, ERNAKULAM IN TA (VAT) NO.351/2016 DATED 28.12.2017. APPENDIX OF OT.Rev 55/2019 PETITIONER'S EXHIBITS: ANNEXURE-A AOF THE ASSESSMENT ORDER NO.32080264435/2006-07 ANNEXURE-B AOF THE APPELALTE ORDER NO KAVATA 1186/14 DAED 18.08.2016 ANNEXURE-COF THE COMMON ORDER OF THE VALUE ADDED TAX TRIBUNAL, ERNAKULAM IN TA (VAT) NO.348/2016 DAED 28.12.2017

APPENDIX OF OT.Rev 56/2019 PETITIONER'S EXHIBITS: ANNEXURE A AOF THE ASSESSMENT ORDER NO 32080213574/2006-07 DATED 28.3.2014 ANNEXURE B AOF THE APPELLATE ORDER NO KVATA 1177/14 DATED 18.8.2016 ANNEXURE COF THE COMMON ORDER OF THE VALUE ADDED TAX TRIBUNAL, ERNAKULAM IN TA(VAT) NO 354/2016 DATED 28.12.2017

APPENDIX OF OT.Rev 66/2019 PETITIONER'S EXHIBITS: ANNEXURE A AOF THE ASSESSMENT ORDER NO.32080264435/2007-08 DATED 28.03.2014. ANNEXURE B AOF THE APPELLATE ORDER NO.KVATA 1187/14 DATED 18.08.2016. ANNEXURE COF THE COMMON ORDER OF THE KERALA VALUE ADDED TAX APPELLATE TRIBUNAL, ERNAKULAM IN TA (VAT) NO.349/2016 DATED 28.12.2017. APPENDIX OF OT.Rev 69/2019 PETITIONER'S EXHIBITS: ANNEXURE A AOF THE ASSESSMENT ORDER NO.32080229324/2007-08 DATED 28.03.2014. ANNEXURE B AOF THE APPELLATE ORDER NO.KVATA 1184/14 DATED 18.08.2016. ANNEXURE COF THE COMMON ORDER OF THE KERALA VALUE ADDED TAX APPELLATE TRIBUNAL, ERNAKULAM IN TA (VAT) NO.340/2016 DATED 28.12.2017. APPENDIX OF OT.Rev 70/2019 PETITIONER'S EXHIBITS: ANNEXURE-A AOF THE ASSESSMENT ORDER NO.32080236164/2007-08 DATED 28/03/2014 ANNEXURE-B AOF THE APPELLATE ORDER NO.KVATA 1181/14 DATED 18.08.2016 ANNEXURE-COF THE COMMON ORDER OF THE KERALA VALUE ADDED TAX APPELLATE TRIBUNAL, ERNAKULAM IN TA (VAT) NO.343/2016 DATED 28.12.2017

APPENDIX OF OT.Rev 75/2019 PETITIONER'S EXHIBITS: ANNEXURE A AOF THE ASSESSMENT ORDER NO.32080236164/2006-07 DATED 28/03/2014. ANNEXURE B AOF THE APPELLATE ORDER NO.KVATAT 1180/14 DATED 18/08/2016. ANNEXURE C AOF THE COMMON ORDER OF THE KERALA VALUE ADDED TAX APPELLATE TRIBUNAL, ERNAKULAM IN TA(VAT) NO.342/2016 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.