M/S. Kishore Enterprises vs Assistant Commissionerctaudit
2022 Latest Caselaw 3621 Tel

          THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN

                                     AND

      THE HONOURABLE MRS JUSTICE SUREPALLI NANDA

  WRIT PETITION Nos.21928, 21975, 27021, 27031 & 27048 of 2022

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


     Heard Ms. K.Uma, learned counsel for the petitioners and

Mr. K.Raji Reddy, learned Senior Standing Counsel, Commercial Tax

for the respondents.

2. It is submitted that issue raised in these writ petitions has

been answered by this Court in W.P.No.7893 of 2020 and batch (M/s.

Sri Sri Engineering Works v. Deputy Commissioner (CT)) decided

on 05.07.2022.

3. Accordingly, the Writ Petitions are allowed in terms of the

aforesaid judgment. However, there shall be no order as to costs.

4. Miscellaneous applications pending, if any, shall stand

closed.

_________________________ UJJAL BHUYAN, CJ

_________________________ SUREPALLI NANDA, J Date: 11.07.2022 KL