S.T.A.T., Hyd vs M/S. Computer House, Secbad
2022 Latest Caselaw 5580 Tel

             THE HON'BLE SRI JUSTICE T. VINOD KUMAR
                                  AND
             THE HON'BLE SRI JUSTICE PULLA KARTHIK

                       TRC. Nos. 130 of 2003

ORDER:(per the Hon'ble Sri Justice T.Vinod Kumar)

          Sri K.Raji Reddy, learned Special Standing counsel for

Commercial Taxes (T.S.) appearing for revision petitioner, and

the learned counsel appearing the respondent-assessee would

submit that the subject matter in this Revision Case is squarely

covered by the order of this Court in Super Cassettes

Industries Limited, Hyderabad and others v. Commissioner

of Commercial Taxes and Others1.

2. Following the said judgment and in terms thereof, this

Tax Revision Case is dismissed. No order as to costs.

3. Consequently, miscellaneous petitions pending, if any,

shall stand closed.

___________________ T. VINOD KUMAR, J

___________________ PULLA KARTHIK, J 01st November, 2022.

MRKR

55 APSTJ 161

THE HON'BLE SRI JUSTICE T. VINOD KUMAR AND THE HON'BLE SRI JUSTICE PULLA KARTHIK

TRC. Nos. 130 of 2003

(per the Hon'ble Sri Justice T.Vinod Kumar)

01st November, 2022.

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