Kapadia, J. - (1.) For the sake of convenience we state the facts occurring in Civil Appeal Nos. 5700-5712/07.
(2.) This batch of civil appeals is filed by the assessee. It is directed against common judgment dated 8.6.2007 in Sales Tax Revision Nos. 177-189/07 decided by the Division Bench of the High Court of Kerala. By the impugned judgment, the High Court dismissed revisions filed by the appellant-assessee in limine at the admission stage.
(3.) These matters are a sequel to the lead matter in which we have delivered our judgment in the case of State of Kerala and Ors. vs. M/s. Kurian Abraham Pvt. Ltd. and Anr. (Civil Appeal Nos. 7965-7966/2004).;