The Commissioner Of Commercial ... vs Tvl.Jay Trading Co.
2022 Latest Caselaw 14819 Mad

                                                                                      W.A.No.3792 of 2019

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 05.09.2022

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
                                                   AND
                                   THE HONOURABLE MR.JUSTICE C.SARAVANAN

                                               W.A.No.3792 of 2019
                                                       and
                                         C.M.P.Nos.23954 and 23955 of 2019



            1. The Commissioner of Commercial Taxes,
               Ezhilagam, Chepauk, Chennai-5.

            2. The Commercial Tax Officer (FAC),
               Oppanakara Street Circle,
               CT Buildings, Dr.Balasundaram Road,
               Coimbatore-18.                                              ...            Appellants

                                                                 -vs-

            Tvl.Jay Trading Co., represented
            by its Proprietor Vithal H.Gondha,
            777, Oppanakara Street,
            Coimbatore.                                                    ...            Respondent


            Prayer: Writ Appeal filed under Clause 15 of Letters Patent Act, to set aside the order

            passed by the learned Judge in W.P.No.19844 of 2008 dated 17.07.2009.

                                       For Appellants     : Mr. V.Prasantha Kiran
                                                            Government Advocate (T)
                                       For Respondent      : Mr.P.R.Balasubramaniam
                                                         ***

            1/11
https://www.mhc.tn.gov.in/judis
                                                                                        W.A.No.3792 of 2019

                                                  JUDGMENT

S.VAIDYANATHAN.,J and C.SARAVANAN.,J This Writ Appeal is filed against the order passed by the learned Judge in

W.P.No.19844 of 2008 dated 17.07.2009

2. Today when this Appeal is taken up for hearing, it is represented by the learned

counsel appearing for the Respondent that the Appeal filed by the Revenue for the

earlier period has been dismissed by the co-ordinate Bench of this court in

W.A.No.3733 of 2019 on 19.12.2019, by referring to the decision of this Court in the

case of The Commissioner of Commercial Vs. M/s.Sundek India Ltd. (W.A.No.1181 of

2011 dated 5.8.2015) .

3. In view of the same this Writ Appeal stands dismissed. No costs.

Consequently, connected Miscellaneous Petitions are closed.

                                                                        [S.V.N., J.,]     [C.S.N., J]
                                                                                  05.09.2022
            Index: Yes / No
            Internet: Yes / No
            arr

https://www.mhc.tn.gov.in/judis W.A.No.3792 of 2019

S.VAIDYANATHAN, J.

and C.SARAVANAN,J.

arr

W.A.No.3792 of 2019

05.09.2022

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