M/S.Momentous Photography vs State Tax Officer/Adjudication Ii
2024 Latest Caselaw 21046 Mad

Madras High Court

M/S.Momentous Photography vs State Tax Officer/Adjudication Ii on 5 November, 2024

Author: Senthilkumar Ramamoorthy

Bench: Senthilkumar Ramamoorthy

                                                                                        WA No.988 of 2023

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                         DATED: 05.11.2024

                                                              CORAM

                                           THE HON'BLE MR.K.R.SHRIRAM, CHIEF JUSTICE
                                                               AND
                                  THE HON'BLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY
                                                       WA No.988 of 2023
                                                    and CMP No.9883 of 2023

                     M/s.Momentous Photography
                     rep. By its Proprietor E.G.Shanthasheelan                : Appellant

                                  versus

                     1.State Tax Officer/Adjudication II,
                       Salem Intelligence Division,
                       Salem

                     2.The Superintendent,
                       Arisipalayam                                           : Respondents


                     Prayer: Writ appeal filed under Clause 15 of the Letters Patent against the
                     order of learned Single Judge dated 18.04.2023 in WMP No.11745 of 2023
                     in WP No.11848 of 2023.


                     For Appellant                   :      Mr.B.Raveendran

                     For Respondents                 :      Mr.C.Harsha Raj,
                                                            Additional Government Pleader (Taxes)



                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                                         WA No.988 of 2023



                                                           JUDGMENT

(Judgment of the Court was made by the Hon'ble Chief Justice)

Counsel says that the appeal has become infructuous.

2. The appeal stands disposed of. There will be no order as to costs.

Consequently, the interim application also stands disposed of.

                                   (K.R.SHRIRAM, CJ.)        (SENTHILKUMAR RAMAMOORTHY, J.)
                                                               05.11.2024

                     Index                    : Yes/No
                     Neutral Citation         : Yes/No
                     tar

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

To

1.State Tax Officer/Adjudication II, Salem Intelligence Division, Salem

2.The Superintendent, Arisipalayam

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

THE HON'BLE CHIEF JUSTICE AND SENTHILKUMAR RAMAMOORTHY, J.

(tar)

05.11.2024

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