M/s. Sri Malleshwara Oil Mill, Gangavathy, Raichur District Vs State of Karnataka
.... of building and other allied property in real estate connected to the activity of the appellant. The word "land" mentioned in the G.O. is stated to signify everything in fixed assets classed as real estate or real property. In view of this position, the appellant is of the view that the investment i ...
Karnataka Sales Tax Tribunal
M/s. Eagle Products, Bangalore Vs State of Karnataka
.... ellate Authority did not seem to examine the issues raised by the appellant. As per the invoices, sale bills filed before us, it is apparent that appellant is a trader dealing in electronic goods purchased from local registered dealers. It is also on record that the goods so purchased from local are ...
Karnataka Sales Tax Tribunal
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