SRI RAMA TEXTILES SPINNING MILLS LTD REP BY ITS DIRECTOR P MUTHUSAMY Vs. ASSISTANT COMMISSIONER CT FAC PARK TOWN-II ASSESSMENT CIRCLE

JUDGEMENT

(1.) MR.S.Kanmani Annamalai, the learned Government Advocate, takes notice for the respondent.

(2.) HEARD the learned counsels appearing for both sides.

(3.) IN view of the above, the petitioner shall pay the entire arrears of tax, amounting to Rs.1,29,714/-, in ten equated monthly installments. The petitioner shall pay the first installment, on or before 10.3.2012, and the other remaining installments, on or before the 10th of every subsequent calendar months.