The State Of A.P., Rep.By The State Representative vs. M/S. Om Industries

TREVC/275/2009HC TelanganaGSTCNR HBHC01050848200907 October 2025Bench: P.SAM KOSHY,SUDDALA CHALAPATHI RAO10 pages

For Petitioner: Mr. T. Chaitanya Kiran Assistant Government, Pleader representing Mr. Swaroop Oorilla Special, Government Pleader for State TaxFor Respondent: TAX REVISION CASE NO: 291 OF 2009, Tax Revision Case under Section 22(1) Read with Rule 10 of APGST Rules, under Section APGST Act to revise the order dated 01.05.2009 passed in T.A-No., 1038 of 2003 on the file of the Sales Tax Appellate Tribunal, Andhra Pradesh, Hyderabad

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Before: AND

TREVC.NoS.275 and 291 of2009 and 8,9,17 and 58 of 2010 REJECTING THE TAX REVISION CASES '; t\ l[: : ..-r C) ( xt ..) i,l \i t I t,tnv 2925 ':.r '\- I \-,. \n,ll \__:/ ' l ( f) 4

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.