TVL.MANOHARAMA FILMS Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) These revisions filed by the petitioner/registered dealer under the Tamil Nadu General Sales Tax Act, 1959 (TNGST Act) are directed against the common order of the Tamil Nadu Sales Tax Appellate Tribunal (Addl. Bench), Chennai in STA.Nos.352, 350, 351, 348 and 349 of 2006 dtd. 30/10/2012.

(2.) T.C(R).Nos.45 and 47 of 2013 have been admitted on 6/11/2013 on the following substantial questions of law:

(3.) T.C(R).No.46 of 2013 has been admitted on 30/10/2013 on the following substantial questions of law: