Jay Gas Agencies vs. The Commissioner
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Cause title — parties, addresses and appearances
ORDER The petitioner has filed this writ petition for a Mandamus to direct the second respondent to dispose of the petitioner's appeal on 07.06.2023 against the order dated 15.05.2023 passed under Section 73(9) of the Tamil Nadu Goods and Services Tax Act, 2017. 2. It appears that the petitioner has also submitted a representation dated 28.05.2025 with a request for earlier disposal of the said appeal.
Considering the fact that the appeal has been pending before the second respondent since 07.06.2023 and considering the fact that the petitioner has also sent a representation dated 28.05.2025, there shall be a direction to the second respondent to dispose of the appeal as expeditiously as possible preferably within a period of two months from the date of receipt of a copy of this order. 2/4 https://www.mhc.tn.gov.in/judis
The writ petition stands disposed of. No costs.
2025 NCC : Yes / No Index : Yes / No Internet : Yes / No sn To 1.The Commissioner, Office of the Principal and Special Commissioner of Commercial Taxes, Ezhilagam, Chepauk, Chennai - 600005. 2.The Deputy Commissioner (GST Appeal), Madurai, 1st Floor, Commercial Tax Buildings, South High Ground Road, Palayamkottai, Tirunelveli 3.The Assistant Commissioner (ST), Kuzhithurai Circle, Commiercial Taxes Building, South High Ground Road, Palayamkottai, Tirunelveli. 3/4 https://www.mhc.tn.gov.in/judis C.SARAVANAN, J.
sn
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.