THE HON'BLE SRI JUSTICE T. VINOD KUMAR
AND
THE HON'BLE SRI JUSTICE PULLA KARTHIK
TRC. No.s 195, 210 & 230 of 2003
COMMON ORDER:(per the Hon'ble Sri Justice T.Vinod Kumar)
Sri K.Raji Reddy and Sri L.Venkateshwar Rao, learned
Special Standing counsel for Commercial Taxes((T.S.) appearing
for revision petitioners, and the learned counsel appearing the
respondent-assessee in all these TRCs would submit that the
subject matter in these cases is squarely covered by the order of this Court in Super Cassettes Industries Limited, Hyderabad and others v. Commissioner of Commercial Taxes and Others1.
2. Following the said judgment and in terms thereof, all these Tax Revision Cases are dismissed. No order as to costs.
3. Consequently, miscellaneous petitions pending, if any, shall stand closed.
___________________ T. VINOD KUMAR, J ___________________ PULLA KARTHIK, J 26th October, 2022.
gra 1 55 APSTJ 161 2 THE HON'BLE SRI JUSTICE T. VINOD KUMAR AND THE HON'BLE SRI JUSTICE PULLA KARTHIK TRC. No.s 195, 210 & 230 of 2003 (per the Hon'ble Sri Justice T.Vinod Kumar) 26th October, 2022.
gra