LAWS(MAD)-2011-4-455

UNIWORD TELECOM LIMITED Vs. COMMERCIAL TAX OFFICER CHENNAI

Decided On April 09, 2011
UNIWORD TELECOM LIMITED REP. BY ITS AUTHORISED REPRESENTATIVE P. VENKATARAMAN Appellant
V/S
COMMERCIAL TAX OFFICER CHENNAI 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.