The State Of A.P. Rep By S.R.Before ... vs M/S Computer House Diamond ...

Citation : 2022 Latest Caselaw 5339 Tel
Judgement Date : 26 October, 2022

Telangana High Court
The State Of A.P. Rep By S.R.Before ... vs M/S Computer House Diamond ... on 26 October, 2022
Bench: T.Vinod Kumar, Pulla Karthik
             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.

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