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M/S.Pounvel Pandian & Co vs The State Of Tamilnadu Rep. By
2024 Latest Caselaw 7728 Mad

Citation : 2024 Latest Caselaw 7728 Mad
Judgement Date : 16 April, 2024

Madras High Court

M/S.Pounvel Pandian & Co vs The State Of Tamilnadu Rep. By on 16 April, 2024

                                                                            TC(MD). No.16 of 2013


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                Date : 16/04/2024

                                                      CORAM

                                    The Hon`ble Mr.Justice N.SESHASAYEE
                                                     and
                                    The Hon`ble Mr.Justice P.VADAMALAI

                                            TC(MD). No.16 of 2013


                     M/s.Pounvel Pandian & Co
                     1/3 Valasaithurai Road
                     Bodinayakanur                                        ... Appellant

                                                         Vs

                     The State of Tamilnadu rep. by
                     The Commercial Tax Officer,
                     Presently designated as the
                     Assistant Commissioner (CT)
                     Bodinayakanur                                       ... Respondent



                     PRAYER: Tax Revision Case is filed under Section 38 of the TNGST

                     Act to revise the order of the Sales Tax Appellate Tribunal (Additional

                     Bench), Madurai, dated 11.01.2013 in MTA No.142/2004.

                                  For Appellant       : M/s.R.D.Ganesan
                                  For Respondent      : Mr.R.Suresh Kumar
                                                      Additional Government Pleader



                     1/3

https://www.mhc.tn.gov.in/judis
                                                                             TC(MD). No.16 of 2013



                                                      JUDGMENT

The learned counsel for the appellant submitted that he is

withdrawing this appeal. Accordingly, this appeal is dismissed as

withdrawn. No costs.

(N.S.S.,J.) (P.V.M.,J.) 16.04.2024

RR TO The Commercial Tax Officer, Presently designated as the Assistant Commissioner (CT) Bodinayakanur

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

N.SESHASAYEE, J.

and P.VADAMALAI, J.

RR

16.04.2024

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

 
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