BGR ENERGY SYSTEMS LTD Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) Aggrieved by the direction issued by the Commercial Tax Officer, Narsampet, Warangal District, to the A.P.Power Generation Corporation Limited, for deduction of tax at source to the tune of Rs.7,49,18,249/-, the petitioner has come up with the above Writ Petition.

(2.) Heard Mr.M.V.J.K.Kumar, learned Counsel for the petitioner, Mr.J.Anil Kumar, learned Special Standing Counsel for the 1st respondent and Smt.Deepti, learned Counsel appearing for the 2nd respondent/Corporation.

(3.) It appears that the petitioner bagged a EPC Contract for the erection of a plant at Bhoopalpally Thermal Power Station belonging to the 2nd respondent/Corporation. The 1st respondent issued a direction to the A.P.Power Generation Corporation Limited to deduct the tax at source to the tune of Rs.7,49,18,249/-.