Maruti Ispat And Energy Private Limited vs. The Additional Commissioner Of State Tax And Appellate Authority.
No AI summary yet for this judgment.
APHC010102572025
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3525] WEDNESDAY ,THE NINETEENTH DAY OF MARCH TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO THE HONOURABLE DR JUSTICE K MANMADHA RAO WRIT PETITION NO: 5476/2025 Between: Maruti Ispat And Energy Private Limited, ...PETITIONER AND The Additional Commissioner Of State Tax And Appellate Authority and Others ...RESPONDENT(S) Counsel for the Petitioner:
PASUPULETI VENKATA PRASAD Counsel for the Respondent(S):
GP FOR COMMERCIAL TAX The Court made the following:
R RAGHUNANDAN RAO,J
K MANMADHA RAO,J
The judgment continues below.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
Reproduced from the public record of the Andhra Pradesh High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.