REGENT COMPUTRONICS PVT. LTD.

State Of Tamil Nadu Represented By Deputy Commissioner (Ct), Tirunelveli Division, Tirunelveli Appellant

V/S

Tvl Jai Krishna Offset Printers, Sivakasi Respondents

Referred Judgements :-

GIRDHARI LAL NANNELAL VS. SALES TAX COMMISSIONER M P [REFERRED TO]
ASHA INDUSTRIES VS. COMMISSIONER, TRADE TAX [REFERRED TO]
COMMISSIONER, TRADE TAX VS. VARANASI BOTTLING COMPANY PVT. LTD. [REFERRED TO]
PRASAD PROPERTIES AND INVESTMENT (P) LTD. VS. STATE OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) Heard Mr.R.Karthikeyan, learned Additional Government Pleader appearing for the petitioner/Revenue.

(2.) This Tax Case Revision has been filed by the Revenue against the order passed by the Tamil Nadu Sales Tax Appellate Tribunal (Additional Bench) Madurai, in M.T.A.No.372/1996, dated 06.02.2004.

(3.) This Tax Case Revision has been admitted on the following questions of law:

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STATE OF TAMIL NADU REPRESENTED BY DEPUTY COMMISSIONER (CT), TIRUNELVELI DIVISION, TIRUNELVELI Vs. TVL JAI KRISHNA OFFSET PRINTERS, SIVAKASI

Referred Judgements :-

JUDGEMENT

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