LAWS(MAD)-2011-1-443

STEEL FIRM Vs. DEPUTY COMMERCIAL TAX OFFICER CHENNAI

Decided On January 06, 2011
STEEL FIRM REP. BY ITS PARTNER J.SIDDIQUE Appellant
V/S
DEPUTY COMMERCIAL TAX OFFICER, CHENNAI 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.