C.K.Nagarajan vs Entertainment Tax Officer
2021 Latest Caselaw 20155 Mad

                                                                         S.A.(MD)No.1049 of 2006

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 30.09.2021

                                                     CORAM:

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                          S.A.(MD)No.1049 of 2006


                   C.K.Nagarajan                  ... Plaintiff / Appellant / Appellant



                                                     -Vs-


                   Entertainment Tax Officer,
                   Mahal Circle,
                   Madurai.                      ... Defendant / Respondent / Respondent


                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the judgment and decree dated 06.03.2006 passed in A.S.No.
                   52 of 2005 on the file of the II Additional Subordinate Court, Madurai as
                   confirming the judgment and decree dated 20.01.2005 passed in O.S.No.
                   751 of 2002 on the file of the Principal District Munsif Court, Madurai
                   Town.


                                     For Appellant          : Mr.M.Saravanan
                                     For Respondent         : Mr.R.Ragavendran




https://www.mhc.tn.gov.in/judis/


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                                                                         S.A.(MD)No.1049 of 2006

                                                                     G.R.SWAMINATHAN.J.,

                                                                                             rmi


                                                   JUDGMENT

This second appeal arises out of a claim relating to payment of

entertainment tax. The suit filed by the plaintiff was dismissed and the first

appellate court also confirmed the same. During the pendency of the

second appeal, Government waived the tax payable by the appellant.

Therefore, nothing survives for further adjudication. The second appeal is

dismissed as infructuous. No costs.

30.09.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The II Additional Subordinate Court, Madurai.

2.The Principal District Munsif Court, Madurai Town.

Copy To The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

Judgment made in S.A.(MD)No.1049 of 2006 https://www.mhc.tn.gov.in/judis/