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[Cites 2, Cited by 0]

Madras High Court

State Of Tamil Nadu vs Tvl.Marks Engineering Works on 22 October, 2024

Author: R.Suresh Kumar

Bench: R.Suresh Kumar, C.Saravanan

                                                                                         T.C.No.34 of 2024

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 22.10.2024

                                                           CORAM

                              THE HONOURABLE MR.JUSTICE R.SURESH KUMAR
                                                and
                               THE HONOURABLE MR.JUSTICE C.SARAVANAN

                                                     T.C.No.34 of 2024

                State of Tamil Nadu,
                Represented by Joint Commissioner (CT),
                Coimbatore Division, Coimbatore.                              ...   Petitioner

                                                            -Vs-

                Tvl.Marks Engineering Works,
                No.67/8, Athipalayam Road,
                Chinnavedampatty, Coimbatore.                                ...    Respondent

                PRAYER : Tax Case Revision filed under Section 60 of TNVAT Act, 2006 to
                revise the order of the Tamil Nadu Sales Tax Appellate Tribunal (Additional
                Bench), Coimbatore dated 07.11.2023 passed in CTSA.No.67 of 2018.

                                    For Petitioner    :     Mr.G.Nanmaran
                                                            Special Government Pleader
                                    For Respondent    :     Mr.N.Prasad

                                                          ORDER

(Order of the Court was made by R.SURESH KUMAR, J.) This tax case revision is filed against the order passed by the Tamil Nadu Sales Tax Appellate Tribunal (Additional Bench), Coimbatore in CTSA.No.67 of 2018 dated 07.11.2023.

https://www.mhc.tn.gov.in/judis 1/4 T.C.No.34 of 2024

2. In fact, a similar issue had come up for consideration before us in T.C.No.28 of 2024 in the matter of State of Tamil Nadu Vs. Tvl.Marks Engineering Works, where having considered the earlier decision of a Co-ordinate Bench of this Court made in W.A.Nos.1094 of 2015 etc., batch dated 28.02.2023 in the matter of Eastman Exports Global Clothing (P) Ltd., Vs. The Assistant Commissioner (CT), Tirupur (North) Circle, Tirupur and others, we have dismissed the said T.C.No.28 of 2024 filed by the Revenue / State.

3. Since the issue is covered by the said decision, this Tax Case Revision is also to be dismissed on the same line, hence, it is dismissed. However, there shall be no order as to costs.

                                                                 (R.S.K., J.)         (C.S.N., J.)
                                                                           22.10.2024

                NCC : Yes / No
                Index : Yes / No
                Speaking Order : Yes / No

                vji



https://www.mhc.tn.gov.in/judis 2/4 T.C.No.34 of 2024 To The Tamil Nadu Sales Tax Appellate Tribunal (Additional Bench), Coimbatore.

https://www.mhc.tn.gov.in/judis 3/4 T.C.No.34 of 2024 R.SURESH KUMAR, J.

and C.SARAVANAN, J.

vji T.C.No.34 of 2024 22.10.2024 https://www.mhc.tn.gov.in/judis 4/4