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M/S.S.G.Jayaraj Nadar And Sons vs The Deputy Commercial Tax Officer
2022 Latest Caselaw 17508 Mad

Citation : 2022 Latest Caselaw 17508 Mad
Judgement Date : 10 November, 2022

Madras High Court
M/S.S.G.Jayaraj Nadar And Sons vs The Deputy Commercial Tax Officer on 10 November, 2022
                                                                           W.A.(MD)Nos.317 to 322 of 2007

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 10.11.2022

                                                         CORAM

                                      THE HON'BLE MR JUSTICE M.S. RAMESH
                                                     AND
                                  THE HON'BLE MR JUSTICE N. ANAND VENKATESH

                                            W.A.(MD)Nos.317 to 322 of 2007
                                                         and
                                         M.P.(MD)Nos.1,1,1,1,1,1,2,2,2,2 of 2007

                     W.A(MD)No.317 of 2007:

                     M/s.S.G.Jayaraj Nadar and Sons,
                     Rep. by its Partner,
                     R.Jayakumar Jayaraj,
                     No.1, Periyakulam Road,
                     Ammainaickanur.                               ... Appellant / Petitioner

                                                        /Vs./

                     The Deputy Commercial Tax Officer,
                     Nilakottai.                                   ... Respondent / Respondent

                     PRAYER:         Appeal - filed under Clause 15 of the Letters Patent, praying
                     this Court, to set aside the order made in WP(MD)No.2020 of 2005 dated
                     20.06.2007.


                                     For Appellant      : Ms.R.Hemalatha
                                     For Respondent     : Mr.D.Sasikumar
                                                        Additional Government Pleader

                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                            W.A.(MD)Nos.317 to 322 of 2007




                                                   COMMON JUDGMENT

                        (Judgment of the Court was delivered by N. ANAND VENKATESH, J.)


                                  Considering the nature of the issue that is involved in this Writ

                     Appeals, nothing may survive at this length of time and accordingly, these

                     Writ Appeals stand closed.             No costs.     Consequently, connected

                     Miscellaneous Petitions are closed.




                                                                     (M.S.R.,J.) (N.A.V.,J.)
                                                                           10.11.2022
                     Index             : Yes/No                                (2/2)
                     Internet          : Yes
                     Sm




                     Page 2 of 4



https://www.mhc.tn.gov.in/judis
                                                          W.A.(MD)Nos.317 to 322 of 2007

                     TO:

                     The Deputy Commercial Tax Officer,
                     Nilakottai.




                     Page 3 of 4



https://www.mhc.tn.gov.in/judis
                                           W.A.(MD)Nos.317 to 322 of 2007



                                                 M.S. RAMESH, J.

and N. ANAND VENKATESH, J.

Sm

Common Judgment made in W.A.(MD)Nos.317 to 322 of 2007 (2/2)

Dated 10.11.2022

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

 
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