LAWS(MAD)-2012-1-190

VENKATESWARA INDUSTRIES REPRESENTED BY ITS PROPRIETOR R MOORTHY Vs. CHECK POST OFFICER OFFICE OF THE ASSISTANT COMMISSIONER

Decided On January 11, 2012
VENKATESWARA INDUSTRIES, REPRESENTED BY ITS PROPRIETOR, R. MOORTHY Appellant
V/S
CHECK POST OFFICER, OFFICE OF THE ASSISTANT COMMISSIONER (CT) Respondents

JUDGEMENT

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

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