The State Of Tamil Nadu vs Tvl.A.R.R.Enterprises
2024 Latest Caselaw 20413 Mad

Madras High Court

The State Of Tamil Nadu vs Tvl.A.R.R.Enterprises on 28 October, 2024

Author: P.Velmurugan

Bench: P.Velmurugan

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED : 28.10.2024

                                                           CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN
                                                    AND
                                  THE HON'BLE MR JUSTICE K.K.RAMAKRISHNAN

                                                     TC(MD)No.188 of 2012

                 The State of Tamil Nadu,
                 represented by
                 The Deputy Commissioner of Commercial Taxes,
                 Tiruchirappalli Division,
                 Tiruchirappalli                                             ... Petitioner

                                                             .Vs.

                 TVL.A.R.R.Enterprises,
                 No.126, ARR Road,
                 Kumbakoanm.                                                 ... Respondent

                 PRAYER: Tax Case Revision Petition filed under Section 38 of the TNGST Act,
                 1959 to revise the order of the Tamil Nadu sales Tax Appellate Tribunal(Main
                 Bench), Chennai in S.T.A.No.745 of 2001, 1121 of 2000, 1323 of 2000, 1460 of
                 2000, dated 25.6.2001.


                                    For Petitioner          : Mr.R.Suresh Kumar
                                                              Addl.Govt. Pleader



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                                                       ORDER

                                  (Order of the Court was made by P.VELMURUGAN.,J)

                           The assessee died way-back in the year 2018. The Petitioner has not taken

                 effective steps to adjudicate the matter further.



                           2.In view of the same, the Tax Case Revision Petition is dismissed for non

                 prosecution. No costs.

                                                                         [P.V.,J.]     [K.K.R.K.,J.]
                                                                                28.10.2024



                 NCS : Yes/No
                 Index : Yes / No
                 Internet : Yes / No
                 vsn




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https://www.mhc.tn.gov.in/judis
                                      P.VELMURUGAN, J.

and K.K.RAMAKRISHNAN,J.

vsn

JUDGMENT MADE IN

28.10.2024

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