The State Of Andhra Pradesh vs M/S. Agarwal Carbon Paper Pvt. ...
2023 Latest Caselaw 51 Tel

                THE HON'BLE SRI JUSTICE T. VINOD KUMAR
                                  AND
                 THE HON'BLE SMT JUSTICE P.SREE SUDHA

                                TRC No.66 of 2004

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

          Sri      K.Raji   Reddy,   learned   Special   Standing   counsel   for

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

learned counsel appearing the respondent-assessee would submit that

the subject matter in this 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 above said judgment, this Court also dismissed

similar batch of TRCs, filed by the State, vide TRC Nos.22, 41, 52, 83,

86, 103, 141, 188 & 196 of 2003, dt.18.10.2022.

3. Following the above said judgments and in terms thereof, this

Revision Case is dismissed. No order as to costs.

4. Consequently, miscellaneous petitions pending, if any, shall

stand closed.

__________________ T. VINOD KUMAR, J Date:04.01.2023

________________ P.SREE SUDHA, J GJ

55 APSTJ 161

THE HON'BLE SRI JUSTICE T. VINOD KUMAR AND THE HON'BLE SMT JUSTICE P.SREE SUDHA

TRC No.66 of 2004 (per Hon'ble Sri Justice T.Vinod Kumar)

04.01.2023

GJ