MICROMAX INFORMATICS LTD Vs. ASSISTANT COMMISSIONER CT
Decided On April 06, 2011
MICROMAX INFORMATICS LTD. REP. BY ITS AUTHORISED REPRESENTATION SHARWAN KUMAR Appellant
V/S
ASSISTANT COMMISSIONER (CT) Respondents
JUDGEMENT
(1.) HEARD the learned counsel appearing for the petitioner and the learned Additional Government Pleader for taxes, appearing on behalf of the respondent.
(2.) BY consent of both the parties, the writ petition is taken up for final disposal.