LAWS(MAD)-2022-2-278

RAMCO CEMENTS LTD. Vs. NATIONAL FACELESS ASSESSMENT CENTRE

Decided On February 03, 2022
Ramco Cements Ltd. Appellant
V/S
National Faceless Assessment Centre Respondents

JUDGEMENT

(1.) Read this in conjunction with and in continuation of earlier proceedings made in the previous listings on 31/1/2022 which reads as follows:

(2.) Pursuant to the aforementioned proceedings captioned matter is before me today. Mr.P.J.Rishikesh, learned counsel representing the counsel on record for writ petitioner, Mr.N.Dilipkumar, learned Senior Standing Counsel for Income Tax on behalf of the respondents (Revenue Counsel) are before this virtual Court.

(3.) Owing to the short point in the captioned matter, main writ petition was taken up with the consent of learned counsel on both sides.