STATE OF TAMIL NADU Vs. VAIKUNDAM AGROTECH LIMITED

JUDGEMENT

(1.) Heard Mr.A.K.Baskara Pandian, learned Special Government Pleader for the petitioner and Mr.M.Azeem, learned counsel for the respondent.

(2.) This Tax Case filed by the State is directed against the order passed by the Tamil Nadu Sales Tax Appellate Tribunal (AB), Madurai in M.T.S.A.No.342 of 2008 dated 21.10.2010.

(3.) The State / Revenue has raised the following questions of law:-