Telangana High Court
M/S.Mohan Breweries Distilleries Ltd vs The State Of Ap.,Hyd on 14 November, 2022
Author: T.Vinod Kumar
Bench: T. Vinod Kumar
THE HON'BLE SRI JUSTICE T. VINOD KUMAR
AND
THE HON'BLE SRI JUSTICE PULLA KARTHIK
TAX REVISION CASE No.284 of 2003
ORDER:(per Hon'ble Sri Justice T.Vinod Kumar) Heard Sri B.Srinivas, learned counsel appearing for Revision petitioner and Sri K.Raji Reddy, learned Special Standing Counsel appearing on behalf of respondent.
When this Revision Case is taken up for hearing, learned counsel appearing for Revision petitioner fairly submits that insofar as the issue raised in the present Revision Case is concerned, the same is squarely covered against the petitioner-assessee by the decision of this Court in Sri Satya Winery & Distillery Pvt. Ltd. V. State of A.P.(and other cases)1.
Sri K.Raji Reddy, learned Special Standing Counsel appearing on behalf of respondent reiterated the above said submission.
Having regard to the above submissions, since the issue raised in the present Revision Case is squarely covered by decision of this Court 1 145 STC 399 2 as mentioned above, following the said decision, the Tax Revision Case is accordingly dismissed. No costs.
As a sequel, the miscellaneous petitions, if any pending, shall stand closed.
____________________ T. VINOD KUMAR, J ____________________ PULLA KARTHIK, J Date : 14-11-2022 Vsv