State, Rep. S.T.A.T., Hyd vs M/S. Manas Business Forms P Ltd.,
2022 Latest Caselaw 5176 Tel

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

    TRC. No.s 22, 41, 52, 83, 86, 103, 141, 188 & 196 of 2003

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

          Sri K.Raji Reddy and Sri L.Venkateshwar Rao, learned

Special Standing counsel for Commercial Taxes((T.S.) appearing

for revision petitioners, and the learned counsel appearing the

respondent-assessee in all these TRCs would submit that the

subject matter in these cases 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, all

these Tax Revision Cases are dismissed. No order as to costs.

3. Consequently, miscellaneous petitions pending, if any,

shall stand closed.

___________________ T. VINOD KUMAR, J

___________________ PULLA KARTHIK, J 18th October, 2022.

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55 APSTJ 161

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

TRC. No.s 22, 41, 52, 83, 86, 103, 141, 188 & 196 of 2003 (per the Hon'ble Sri Justice T.Vinod Kumar)

18th October, 2022.

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