LAWS(MAD)-2012-2-272

TVL ANIL SALES CORPORATION REP BY ITS AUTHORISED REPRESENTATIVE V VENKATESA MANIKANDAN Vs. ASSISTANT COMMERCIAL TAX OFFICER

Decided On February 21, 2012
TVL. ANIL SALES CORPORATION, REP.BY ITS AUTHORISED, REPRESENTATIVE V. VENKATESA MANIKANDAN Appellant
V/S
ASSISTANT COMMERCIAL TAX OFFICER, (CT) 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.