STATE OF TAMIL NADU Vs. SHARP DESIGNER WEAR

JUDGEMENT

(1.) IN this case, the Revenue is challenging the Tribunal's order, settingh aside the penalty.

(2.) HEARD Mr. Haja Nazirudeen, learned Special Government Pleader (Taxes) Appearingh for the Revenue and Mr. Shanmugam, learned Counsel appearing for the respondent.

(3.) THIS is in consonance with the judgment of this Court in Appollo Saline Pharmaceuticals (P) Limited v. Commercial Tax Officer (FAC) reported in [2002] 125 STC 505. Therefore, this tax case is dismissed. No cotsts.