M/S. Devi Engineering And Constructions Private Limited vs. The Assistant Commissioner (St)
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Before: AND
THE HOIY'BLE THE ACTrpr:..,,rr:ih ___- )TING CHIEF JUSTICE SUJOY PAUL AND THE HON'BLE SMT. JUSTICE RENUKA YARA PETITION Nos.776 I59s2 15954a 15970 nd of coMMON 2025 ORDER: (Per tlrc Hon,ble the Acting Chief Justice Sujog paul) Learned counsel Sri Tejprakash Toshniw Chetty, and Sri S.Suri Babu, for Sri T. Chaitanya Kiran, learned Assistant representing Sri Swaroop Oorilla, iearned Pleader appearing for State Tax. the Government pleader Special Government aI, Sri G.Narendra petitioners and ) \
Regard being had to the similitude of the questions invoived, on the joint request of learned counsel for the parties, the matters are ana,logously heard and decided by this common order.
Learned counsel for. the petitioners and learned Special Government pleader for State Tax submitted that since the ( tmpugned notice(s) and order(s) are unsigned, the same may be set aside in view of the common order passed in W.p.No.21 lO1 of 2024 & batch, dated 28.O2.2025. I
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AccordinglY' the imPugned notice(s) and order(s) in these consequentiai bank Writ Petitions are set aside ' The attachment(s), if any ' shall also stand.revoked LibertY is reserved to the respondents to issue fresh show cause notice(s)/ order(s) in accordance with law limitation will not be and, for undertaking this exercise afresh, the a hurdle for the resPondents'
The Writ Petitions are disposed of without expressing any opinion on the merits of the case' No costs' Interlocutoryapplications,ifanypending,shallalsostand closed. DEPsuD#o#%,1'+[ik / I/// n.,/ sECrl'oN OFFICER To ^ issioner (ST)' Fatehnagar circle' Hyderabad Rural
The Assistant Comm , ?i"J'l%":ilff:?t?:', rcrcr Bank' sanjeeva Reddv Nagar Branch' Hvderabad ' 1n#*$:wffms-tm;;*
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HIGH COURT DATED:2010G12025 COMMON ORDER WP.Nos.716, 15952, 15954 AND 15970 of 2025 /:. .., 0g sEP 20ffi \.. tt. \5'.\ DISPOSING OF THE WRIT PETITIONS WITHOUT COSTS. I ilr{ D.L ,_.,-.. -'-.:=\_- . \,i ., i: .. \ \ u.., \
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.