Madras High Court
M/S.Shree Sanghvi Mills Private vs The Assistant Commissioner Of on 18 October, 2024
Author: R.Subramanian
Bench: R.Subramanian
W.A(MD)Nos.1473 to 1477 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 18.10.2024
CORAM:
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
and
THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI
W.A(MD)Nos.1473 to 1477 of 2023
and
C.M.P.(MD)Nos.11318 to 11322 of 2023
M/s.Shree Sanghvi Mills Private
Limited,
Represented by its Director,
Mr.S.Vaikundarajan,
V.V.Towers, No.127,
Tiruvananthapuram Road,
Palayamkottai, Tirunelveli-627 002. ... Appellant in all writ appeals
/Petitioner in all writ appeals
-vs-
The Assistant Commissioner of
Income Tax,
Central Circle 2, Madurai,
Income Tax Staff Quarters
Complex,
Kulamangalam Main Road,
Meenambalpuram,
Madurai-625 002. ...Respondent in all writ appeals
/Respondent in all writ appeals
PRAYER in W.A.(MD)No.1473 of 2023: Appeal filed under Clause 15 of
Letters Patent, to set aside the conditions stipulated for grant of interim
stay in the order dated 27.04.2023 passed by this Court in W.M.P.(MD)No.
8778 of 2023 in W.P.(MD)No.10006 of 2023.
PRAYER in W.A.(MD)No.1474 of 2023: Appeal filed under Clause 15 of
Letters Patent, to set aside the conditions stipulated for grant of interim
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W.A(MD)Nos.1473 to 1477 of 2023
stay in the order dated 27.04.2023 passed by this Court in W.M.P.(MD)No.
8785 of 2023 in W.P.(MD)No.10007 of 2023.
PRAYER in W.A.(MD)No.1475 of 2023: Appeal filed under Clause 15 of
Letters Patent, to set aside the conditions stipulated for grant of interim
stay in the order dated 27.04.2023 passed by this Court in W.M.P.(MD)No.
8784 of 2023 in W.P.(MD)No.10008 of 2023.
PRAYER in W.A.(MD)No.1476 of 2023: Appeal filed under Clause 15 of
Letters Patent, to set aside the conditions stipulated for grant of interim
stay in the order dated 27.04.2023 passed by this Court in W.M.P.(MD)No.
8782 of 2023 in W.P.(MD)No.10009 of 2023.
PRAYER in W.A.(MD)No.1477 of 2023: Appeal filed under Clause 15 of
Letters Patent, to set aside the conditions stipulated for grant of interim
stay in the order dated 27.04.2023 passed by this Court in W.M.P.(MD)No.
8779 of 2023 in W.P.(MD)No.10010 of 2023.
In all Writ Appeals:
For Appellant : Mr.J.Jeyakumaran
For Respondent : Mr.N.Dilip Kumar
JUDGMENT
[Judgment of the Court was made by R.SUBRAMANIAN, J.]
Challenge in these appeals are to the interim orders dated
27.04.2023. It is now brought to our notice that the writ petitions
themselves were dismissed on 15.07.2024, requiring the appellant to
approach the Appellate authority.
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W.A(MD)Nos.1473 to 1477 of 2023
2. In view of the same, all these appeals are become infructuous and
they are dismissed as infructuous. No costs. Consequently, connected
miscellaneous petitions are closed.
[R.S.M., J.] [L.V.G., J.]
18.10.2024
NCC :Yes/No
Index :Yes/No
Internet: Yes
Sml
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https://www.mhc.tn.gov.in/judis
W.A(MD)Nos.1473 to 1477 of 2023
R.SUBRAMANIAN, J.
and
L.VICTORIA GOWRI, J.
Sml
W.A(MD)Nos.1473 to 1477 of 2023
18.10.2024
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https://www.mhc.tn.gov.in/judis
