Tvl. Aks Product And Traders 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 17.02.2025. Appeal period has already expired. However, considering the special facts and circumstances of the case, the delay stands condoned, if the petitioner files an appeal within a period of four weeks from the date of receipt of a copy of this order. 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 four weeks 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 ias To: The State Tax Officer, Commercial Taxes Building, Ettayapuram Circle, Thoothukudi District. 3/4 https://www.mhc.tn.gov.in/judis G.R.SWAMINATHAN, J. ias
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.