M/S.Karimnagar Radio House vs Commercial Tax Officer I And 5 ...
2022 Latest Caselaw 4131 Tel

          THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                       AND
           THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY


           WRIT PETITION Nos.195 and 229 of 2021

COMMON ORDER:           (Per the Hon'ble the Chief Justice Ujjal Bhuyan)



         Heard Mr. S.Krishna Murthy, learned counsel for the

petitioners; Mr. K.Raji Reddy, learned Senior Standing

Counsel for Commercial Tax appearing for respondents

No.1, 3 and 6; Mr. B.Narasimha Sarma, learned counsel

appearing for respondents No.2 and 5; and

Mr. B.Mukherjee, learned counsel representing

Mr. Namavarapu Rajeshwar Rao, learned Assistant

Solicitor General of India, appearing for respondent No.4.

2. It is submitted that the present writ petitions are

covered by the common judgment delivered on 08.08.2022

in W.P.No.15082 of 2018 and batch (M/s. PKL Limited v.

Union of India) which were disposed of in the light of the

decision of the Supreme Court in Union of India v. Filco

Trade Centre Pvt. Ltd.1

2022 SCC Online SC 912

3. Accordingly, the writ petitions are disposed of in

terms of the aforesaid judgment.

Miscellaneous applications pending, if any, shall

stand closed. However, there shall be no order as to costs.

______________________________________ UJJAL BHUYAN, CJ

______________________________________ C.V.BHASKAR REDDY, J

11.08.2022 vs