Tvl. N V R And Co. vs. The State Tax Officer/ Commercial Tax Officer
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Before: and
The learned counsel appearing for the petitioner seeks the permission of this Court to withdraw the Writ Petition and he has also made an endorsement to that effect. 2/4 https://www.mhc.tn.gov.in/judis
Recording the submission and endorsement made by the learned counsel appearing for the petitioner, this Writ Petition is dismissed as withdrawn. No costs. Consequently, connected Miscellaneous Petitions are closed. 23.07.2026 NCC : Yes / No Index : Yes / No ps Note: Issue Order Copy on 23.07.2026. To 1.The State Tax Officer/ Commercial Tax Officer, Virudhunagar - II Assessment Circle, Virudhunagar. 2.The Assistant Commissioner (ST), (Audit Officer), Aruppukottai Assessment Circle, Aruppukottai. 3/4 https://www.mhc.tn.gov.in/judis M.DHANDAPANI, J. ps
2026 4/4 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.