C.Ramachandran vs The Deputy Commercial Tax Officer
2024 Latest Caselaw 17657 Mad

Madras High Court

C.Ramachandran vs The Deputy Commercial Tax Officer on 5 September, 2024

Author: R.Suresh Kumar

Bench: R.Suresh Kumar, C.Saravanan

                                                                                    W.A.Nos.1978, 1983, 1985,
                                                                                       1987 and 1990 of 2019

                                       IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 05.09.2024

                                                              CORAM

                                         THE HON'BLE MR.JUSTICE R.SURESH KUMAR
                                                          AND
                                          THE HON'BLE MR.JUSTICE C.SARAVANAN

                            Writ Appeal Nos.1978, 1983, 1985, 1987 and 1990 of 2019
                      and C.M.P.Nos.13374, 13439, 13440, 13447, 13408 and 13423 of 2019

                     C.Ramachandran                                     ...    Appellant    in    all    the
                     appeals

                                                                Vs.

                     The Deputy Commercial Tax Officer
                     Manali Assessment Circle, Kuralagam
                     Annexe, 1st Floor, Chennai 600 018.                ...    Respondent in all the
                                                                               appeals

                                  Writ Appeals under Clause 15 of the Letters Patent against the order
                     dated 18.02.2015 made in W.P.Nos.12007, 12010, 12009, 12008 and 12011 of
                     2006.
                                        For Appellant      : Mr.N.Chandrasekar
                                        For Respondents    : Mr.C.Harsharaj
                                                             Additional Government Pleader
                                                          JUDGMENT

(Delivered by R.SURESH KUMAR, J.)

Learned counsel for the appellant states that the appellant has already

availed the benefit of Samadhan Scheme and therefore he wants to withdraw

these writ appeals with a liberty to re-agitate the issue afresh by approaching

this Court if such need arises.

1 of 2 https://www.mhc.tn.gov.in/judis W.A.Nos.1978, 1983, 1985, 1987 and 1990 of 2019

R.SURESH KUMAR, J.

AND C.SARAVANAN, J.

KST

2. Recording the said submission made by the learned counsel for the

appellant, these writ appeals are dismissed with the aforesaid liberty. No costs.

Consequently, connected miscellaneous petitions are closed.

(R.S.K.,J.) (C.S.N.,J.) 05.09.2024 NCS : Yes/No Index : Yes/No KST

To

The Deputy Commercial Tax Officer Manali Assessment Circle, Kuralagam Annexe, 1st Floor, Chennai 600 018.

W.A.Nos.1978, 1983, 1985, 1987 and 1990 of 2019

2 of 2 https://www.mhc.tn.gov.in/judis