LAWS(MAD)-2012-2-131

LLOYD ELECTRIC AND ENGINEERING LIMITED REP BY AUTHORIZED REPRESENTATIVE Vs. DEPUTY COMMERCIAL TAX OFFICER KATPADI CHECK POST

Decided On February 10, 2012
LLOYD ELECTRIC AND ENGINEERING LIMITED REP:BY AUTHORIZED REPRESENTATIVE Appellant
V/S
DEPUTY COMMERCIAL TAX OFFICER, KATPADI CHECK POST 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.