M/S.Prime Villas Private Limited vs. The Appellate Joint Commissioner Of State Tax
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Before: AND
\ THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL AND THE HON'BLE SMT. JUSTICE RENUKA YARA WRIT PETITION Nos.7482. 8171. 82O2. 8242. 8256. 8297,83L4, 8325, 8331 . 8340. 8341. 8357 and 836O of 2025 COMMON ORDER: (Per the Hon'ble the Acting Ctief Justice Suj,tg Paut) L,earned counsel Sri Jai Kishan Solanki, Sri S.Suri Babu, Sri Rayaprolu S Prabhakar, Sri Shaik Jeelani Basha, Sri Mohammecl Omer Farooq, Sri Koripel Madhusudhrm Reddy and Sri B.Krishr a Reddy, for the petitioners and Sri Swaroop Oorilla, Iearned Special Government Pleader appearing for State Tax.
Regard being had to the similitude of the questions involved, on the joint request of learned counsel for the parties, th,3 matters are analogousiy heard and decicled by this common order'.
Learned counsel for the petitioners and iearned Special Government Pleader for State Ta-x submitted that since the impugned notice(s) and order(s) are unsigned, the samr,: may be set aside in vierv of the common order passed jn W.P.No 211O1 of 2024 &, batch, dated 28 02.2025. 2 To,
Accordingly, the impugned notice{s) and order(s) in these Writ Petitions are set aside. The consequential bank 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 and, for undertaking this exercise afresh, the limitation will not be a hurdle for the respondents.
The Writ Petitions are disposed of without expressing any opinion on the merits oI the case. No costs. Interlocutory applications, if any pending, shall also stand closed. .MOHD.tSMAIL DEPUW REGISTRAR //// SECTION OFFICER
The Assistant Commissioner, Jeedimetla-l Circle yderabad Rural, T.G
The Commissioner of State Tax, The State GST Dep?fnrcntr State GST -' Commissioner Office, Nampally, Opp. to Gandhi Bhavan, Hyderabad'
The Joint Secretary, Department of Revenue, Union of lndia, Ministry of Finance, North Block, New Delhi-11000'l
The state Tax Officer (ST), Saroornagar - ll circle, Saroornagar Division, Hyderabad.
The Principal Secretary, Revenue Department (comrnercial Taxes), state of Telangana. Telangana Secretariat, Hyderabad
The Assistant Commissioner (ST), Medak, Nizamabad Division, Telangana' 7-TheAssistantCommissioner(ST),LadBazar,CharminarDivision' Hyderabad, Telangana
The Aooellate Joint commissioner of state Tax, Hyderabad Rural Division, 5th Floor, CT Complex, Nampally, Hyderabad.
The Assistant Commissioner of State Tax, HydemagarJl Circle, Hyderabad Rural Division, HYderabad. 1 0. The Assistant Commissioner Punjagutta Division, MaYur Hyderabad-500027. (State Tax). Khairatabad-Somaiiguda Circle-ll, Kushal Coriiplex, Btn Floor, "8" Block, Abids' ! i I II I ; ,i l
l9 '1 '1 .The Commissioner of State Tax, CT Complex, Nampirlly, Hyderabad Telangana-500 001 . 12.The Principal Secretary to Government Revenue Department (State Tax), State of Telangana, Secretariat, Hyderabad - 500004 1 3. The Assistant Commissioner of State Taxes, Fateh Nagar, Hyderabad-Rural, Telangana.
Commissioner of Commercial Taxes, State of Telangana, C.T. Complex, Nampally, Hyderabad- 500001 15.The State Tax Officer, Suryapet Circle, Suryapet Division, Telangana-508221. 16.One CC to SRI JAI KISHAN SOLANKI Advocate [OPUC] 17.Two CCs to SRI SWAROOP OORILLA, Special Government Pleader, High Court for the State of Telangana at Hyderabad. [OUTI 18.One CC to SRI c. VENKATESHVARLU, S.C. for Central Govemment TOPUCI 19.One CC to SRI S. SURI BABU, Advocate [OPUC] 20.One CC to SRI RAYAPROULU S PRABHAKAR, Advocate [OPUC] 21.One CC to SRI RAYAPROULU S PRABHAKAR, Advocate IOPUC] 22.One CC to SRI SHAIK JEELANI BASHA, Advocate IOPUC] 23.One CC to SRI MOHAMMED OMER FAROOQ, Advocate TOPUCI 24.One CC to SRI KORIPEL MADHUSUDHAN REDDY, Advocate [OPUC] 25.One CC to SRI B. KRISHNA REDDY, Advocate [OPUC] 26.Two CD Copies MP LS
20 HIGH COURT DATED:2710312025 ( o \,. I riiS Z C: .\+ t :o ') ) COMMON ORDER W. P. Nos. 7 482, 817 1, 8202, 8242, 8256, g2gl, 931 4, 8325,8331,8340, 8341,8357 and 9360 of 2O2S DISPOSING OF THE WRIT PETITIONS WITHOUT COSTS d\ U I --ili?" 'j 1',,
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.