The State Of A.P. vs. M/S. Gunturu Seshavatharam And Company
Original PDF →TREVC/295/2009HC TelanganaGSTCNR HBHC01015261200909 October 2025Bench: P.SAM KOSHY,SUDDALA CHALAPATHI RAO11 pages
For Petitioner: Mr. T. Chaitanya Kiran Assistant Government, Pleader representing Mr. Swaroop Oorilla Special, Government Pleader for State Tax, Gounsel for the Respondent :-, TAX REVISION CASE NO:294 OF 2009, Tax Revision Case under Section 22(1) Read with Rule 10 of APGST Rules...For Respondent: TAX REVISION CASE NO: 295 OF 2009, Tax Revision Case under Section 22(1) Read with Rule '10 of APGST Rules, under Section Andhra Pradesh General Sales Tax Act, 1957 to revise the order, dated 01.06.2009 passed in Tribunal Appeal No. 129412004 on the file of the Sales...
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Before: AND
TREVC.Nos.27 ;, 294, 295, 296, 298, 306 of 2009 ancl 16, 18 of 2010 REJECTING THE TAX REVISION CASES -.7.". !i!-{. ! 2 5 ilotl 2ggl * s; * J t
Reproduced from the public record of the Telangana High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.