M/S. Neopride Pharmaceuticals ... vs The Adjudicating Authority

Citation : 2022 Latest Caselaw 4679 Tel
Judgement Date : 15 September, 2022

Telangana High Court
M/S. Neopride Pharmaceuticals ... vs The Adjudicating Authority on 15 September, 2022
Bench: Ujjal Bhuyan, C.V. Bhaskar Reddy
       THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                   AND
        THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY


     WRIT PETITION No. 35526, 35536, 35645, 35655,
                35669 and 35674 of 2022

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



       Heard Ms. Y.Siri Reddy, learned counsel for the

petitioners; Mr. B.Narasimha Sarma, learned counsel

appearing     for      Income             Tax          Department              and

Mr.     B.Mukherjee,         learned             counsel               representing

Ms. B.Kavitha Yadav, learned counsel appearing for Union

of India.


2.     It is submitted that the present writ petitions are

covered by the common judgment delivered on 13.09.2022

in W.P.No.33191 of 2022 and batch (M/s. Neopride

Pharmaceuticals         Limited             v.       The          Adjudicating

Authority) which were allowed.


3.     Accordingly, the present writ petitions are also

allowed in terms of the aforesaid judgment.
                              2




     Miscellaneous applications pending, if any, shall

stand closed. However, there shall be no order as to costs.




                          ______________________________________
                                   UJJAL BHUYAN, CJ




                          ______________________________________
                                C.V.BHASKAR REDDY, J
15.09.2022

vs