REGENT COMPUTRONICS PVT. LTD.

INDIA METERS LIMITED Appellant

V/S

STATE OF TAMIL NADU Respondents

Referred Judgements :-

MARKETING CO. OF INDIA LTD. V. ASSISTANT COMMISSIONER OF SALES TAX,INDORE AND ORS. [REFERRED TO]
CEMENT MARKETING CO. OF INDIA LTD. V. COMMISSIONER OF COMMERCIAL TAXES,KAMATAKA [REFERRED TO]
HYDERABAD ASBESTOS CEMENT PRODUCT LIMITED VS. STATE OF ANDHRA PRADESH [REFERRED TO]
DYER MEAKIN BREWERIES LIMITED VS. STATE OF KERALA [REFERRED TO]
HINDUSTAN SUGAR MILLS J K SYNTHETICS LIMITED VS. STATE OF RAJASTHAN:COMMERCIAL TAX OFFICER [REFERRED TO]
TVL RAMCO CEMENT DISTRIBUTION CO PRIVATE LIMITED MADRAS CEMENTS LIMITED DALMIA CEMENT BHARAT LIMITED PRINCIPALS OF CEMENT DISTRIBUTORS LIMITED DALMIAPURAM STATE OF TAMIL NADU STATE OF TAMIL NADU VS. STATE OF TAMIL NADU [REFERRED TO]
BIHAR STATE ELECTRICITY BOARD VS. USHA MARTIN INDUSTRIES [REFERRED TO]
BLACK DIAMOND BEVERAGES VS. COMMERCIAL TAX OFFICER CENTRAL SECTION ASSESSMENT WING CALCUTTA [REFERRED TO]
E I D PARRY I LIMITED VS. ASSISTANT COMMISSIONER OF COMMERCIAL TAXES [REFERRED TO]
COMMISSIONER OF CENTRAL EXCISE DELHI VS. MARUTI UDHYOG LIMITED [REFERRED TO]
STATE OF A P VS. A P PAPER MILLS LTD [REFERRED TO]

JUDGEMENT

(1.) These appeals are directed against the judgment and order dated 20.11.2001 passed by the High Court of Judicature at Madras in Writ Petition No. 21298 of 2001 and Tax Case No. 980 of 1993.

(2.) The appellant is a company incorporated under the provisions of the Companies Act. The appellant manufactures electric meters and supplies it to the Electricity Boards. The appellant is also a dealer registered under the provisions of the Tamil Nadu General Sales Tax Act, 1959 as well as the Central Sales Tax Act, 1956.

(3.) Brief facts which are necessary to dispose of these appeals are recapitulated as under:

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INDIA METERS LIMITED Vs. STATE OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

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