Tvl.Jes Electricals vs. The Appellate Deputy Commissioner (State Tax)
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Before: and
The learned counsel appearing for the petitioner seeks permission to withdraw the writ petition. However, he seeks liberty to file an appeal before the appellate Authority. Since the limitation for filing the appeal would have already expired, the period of 30 days time is given from today to present an appeal together with the pre deposit. 2.In view of the above, this Writ Petition is dismissed as withdrawn. No costs. Consequently, connected miscellaneous 2/5 https://www.mhc.tn.gov.in/judis petition is closed. Index : Yes / No 13.08.2026 Internet : Yes / No To 1. The Appellate Deputy Commissioner (State Tax), (Gst Appeal), Palayamkottai, Tirunelveli. 2.The State Tax Officer - 6 (Ins), Commercial Taxes Office Buildings, Tirunelveli. 3/5 https://www.mhc.tn.gov.in/judis C.SARAVANAN, J. Ns and W.M.P.(MD) No.17337 of 2026 4/5 https://www.mhc.tn.gov.in/judis
2026 5/5 https://www.mhc.tn.gov.in/judis
Reproduced from the public record of the Madras High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.