V.Moorthy vs. The State Tax Officer
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Before: and
Heard both sides. 2.The petitioner suffered an exparte order at the hands of the respondent. The order was passed on 19.05.2025. Appeal period has already expired. The petitioner is permitted to file an appeal within a period of thirty days from the date of receipt of a copy of this order. The same shall be entertained without reference to limitation. Of course, the petitioner has to pay 10% of the disputed tax amount as predeposit. If the petitioner fails to remit the predeposit amount and / or file an appeal within thirty days as mentioned above, the benefit of this order shall stand recalled automatically. 2/4 https://www.mhc.tn.gov.in/judis
This writ petition is disposed of accordingly. No costs. Consequently, connected miscellaneous petition is closed.
2025 NCC : Yes/No Index : Yes / No Internet : Yes/ No MGA To The State Tax Officer, Ramanathapuram Circle, Commercial Tax Office, Ramanathapuram District. 3/4 https://www.mhc.tn.gov.in/judis G.R.SWAMINATHAN, J. MGA
2025 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.