LAWS(TLNG)-2022-7-97

SRI ENGINEERING WORKS Vs. DEPUTY COMMISSIONER

Decided On July 05, 2022
Sri Engineering Works Appellant
V/S
DEPUTY COMMISSIONER Respondents

JUDGEMENT

(1.) Issue raised in all the writ petitions being identical, those were heard together and are being disposed of by this common judgment and order.

(2.) We have heard Mr. S. Ravi, learned senior counsel, Mr.S.Dwarakanath, learned senior counsel, Mr.S.R.R. Viswanath, Mr.V.Bhaskar Reddy, Mr.Shaik Jeelani Basha, Mr.Karan Talwar, Mr.G.Narendra Chetty, Mr.A.V.A.Siva Kartikeya, Mr.P.Karthik Ramana, Mr.B.Srinivas, Mr.Tej Prakash Toshniwal, Mr.Pasam Mohith and Mr. Venkatram Reddy Mantur, learned counsel for the petitioners; and Mr.B.S.Prasad, learned Advocate General for the State of Telangana along with Mr.K.Raji Reddy, learned senior standing counsel for Commercial Taxes.

(3.) Challenge made in this batch of writ petitions is to the constitutionality of Telangana Value Added Tax (Second Amendment) Act, 2017.