LAWS(MAD)-2011-3-88

SIMPLEX INFRASTRUCTURES LIMITED Vs. ASSISTANT COMMERCIAL TAX OFFICER

Decided On March 17, 2011
J.S.RAGHAVAN Appellant
V/S
COMMERCIAL TAX OFFICER Respondents

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Government Advocate for taxes, appearing on behalf of the respondent.

(2.) BY consent of both the parties, the writ petition is taken up for final disposal.