Hindustan Petroleum Corporation ... vs Andhra Pradesh Electricity ...
2022 Latest Caselaw 675 AP

               HIGH COURT OF ANDHRA PRADESH
      MAIN CASE No: W.P. No.18788 OF 2009

                            PROCEEDING SHEET

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3     07.02.2022

AVSS, J It is submitted by Sri M.Ravindranath Reddy, learned counsel for the petitioner, that the issue in the present Writ Petition is squarely covered by the judgment of the Hon'ble Supreme Court in the case of Commissioner of Income Tax-1, Mumbai v. Hindustan Petroleum Corporation Limited reported in (2017) 15 Supreme Court Cases 254 and the judgment of the common High Court in Writ Petition No.10977 of 2009 dated 29.04.2016. Copies of the same are placed on record by way of a memo dated 04.02.2022 by the learned counsel for the petitioner.

Post on 14.02.2022.

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