Sri Laxmi Enterprises vs The Deputy Commercial Tax ...

Citation : 2022 Latest Caselaw 3628 Tel
Judgement Date : 11 July, 2022

Telangana High Court
Sri Laxmi Enterprises vs The Deputy Commercial Tax ... on 11 July, 2022
Bench: Ujjal Bhuyan, Surepalli Nanda
          THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN

                                     AND

      THE HONOURABLE MRS JUSTICE SUREPALLI NANDA

  WRIT PETITION Nos.26888, 26920, 26950, 26951 & 27122 of 2022

COMMON ORDER:       (Per the Hon'ble the Chief Justice Ujjal Bhuyan)


     Heard Mr. T.S.Murthy, learned counsel for the petitioners and

Mr. K.Raji Reddy, learned Senior Standing Counsel, Commercial Tax

for the respondents.

2. It is submitted that issue raised in these writ petitions has been answered by this Court in W.P.No.7893 of 2020 and batch (M/s. Sri Sri Engineering Works v. Deputy Commissioner (CT)) decided on 05.07.2022.

3. Accordingly, the Writ Petitions are allowed in terms of the aforesaid judgment. However, there shall be no order as to costs.

4. Miscellaneous applications pending, if any, shall stand closed.

_________________________ UJJAL BHUYAN, CJ _________________________ SUREPALLI NANDA, J Date: 11.07.2022 KL