The State Of Tamil Nadu vs Tvl. Safety Valves And Controls
2024 Latest Caselaw 21039 Mad

Madras High Court

The State Of Tamil Nadu vs Tvl. Safety Valves And Controls on 5 November, 2024

Author: Anita Sumanth

Bench: Anita Sumanth

    2024:MHC:3760


                                                                                   T.C.No.1680 of 2008


                                       IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 05.11.2024

                                                            CORAM :

                                        THE HONOURABLE DR.JUSTICE ANITA SUMANTH
                                                          and
                                       THE HONOURABLE MR.JUSTICE G. ARUL MURUGAN

                                                       T.C.No. 1680 of 2008

                     The State of Tamil Nadu
                     Rep. by its Deputy Commissioner (Commercial Taxes),
                     Coimbatore Division,Coimbatore – 18.                                  .. Appellant


                                                               vs


                     Tvl. Safety Valves and Controls
                     C-102, Private Industrial Estate,
                     Kurichi,Coimbatore.                                              .. Respondent



                     Prayer : Appeal filed under Section 38 of the TNGST Act, 1959 aginst the

                     order of the Sales Tax Appellate Tribunal (Additional Bench), Coimbatore

                     dated 26.7.94 passed in Coimbatore Tribunal Appeal No. 527/93.


                                  For Appellant    :       Mr.TNC Kaushik
                                                           Additional Government Pleader

                                  For Respondent   :       No Appearance




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                                                                                     T.C.No.1680 of 2008




                                                                             DR. ANITA SUMANTH.,J.
                                                                                              and
                                                                              G. ARUL MURUGAN.,J.


                                                          JUDGMENT

(Delivered by Dr. ANITA SUMANTH.,J)

Mr.TNC Kaushik, learned Additional Government Pleader, states that

the present tax case appeal is not pursued as the tax demand is less than

that under the litigation policy.

2. The tax case appeal is thus, dismissed, as withdrawn. No costs.

[A.S.M., J] [G.A.M., J] 05.11.2024

Index:Yes/No Neutral Citation:Yes ssm

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