Tvl. Sai Marketing vs. The Deputy State Tax Officer I
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Before: and
Mr.R.Suresh Kumar, learned Additional Government Pleader, takes notice on behalf of the respondents.
This Writ Petition is filed before this Court against the impugned order dated 01.02.2024 passed for the assessment year 2018-19. The petitioner has stept over its rights and approached this Court by way of this Writ Petition. Such Writ Petition, challenging the correctness of the decision in the impugned order, cannot be entertained. However, it is noticed that the petitioner has not replied to the show cause notice.
Under the similar circumstances, the Court is inclined to come to the rescue of the petitioner by permitting the petitioner to deposit 25% of the disputed tax within a period of 30 days from the date of receipt of a copy of this order. Subject to the petitioner’s compliance of the above requirements, the impugned 2/4 https://www.mhc.tn.gov.in/judis order shall stand quashed. The petitioner shall file a reply to the show cause notice that preceded the impugned order within a period of 30 days from the date of receipt of a copy of this order.
The respondent shall thereafter proceed to pass fresh orders. Needless to state, the petitioner shall be heard before passing such order.
This Writ Petition stands disposed of, with above observations. No costs. Consequently, connected miscellaneous petition is closed. Index : Yes / No 02.06.2025 Internet : Yes / No apd To The Deputy State Tax Officer-I, Kovilpatti-II Assessment Circle, Tuticorin District. 3/4 https://www.mhc.tn.gov.in/judis C.SARAVANAN, J.
apd
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.