M/S.Sri Kaleeswari Stores vs. The Union Of INDIA
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Before: and
Heard together (2 matters)
Read from the judgment's own cause title. This page is filed under one of them.
The learned counsel for the petitioner submits that the present writ petitions have been filed by mistake, as the petitioner has already challenged the same impunged order in W.P(MD)No.24110 of 2024 and W.P(MD)No. 26539 of 2024. Therefore, he seeks permission of this Court to withdraw these writ petitions and he has also made an endorsement to that effect.
Recording the same, these writ petitions stand dissmissed as withdrawn. No costs. Consequently, the connected miscellaneous petitions are closed.
2025 NCC : Yes / No Index : Yes / No Internet : Yes / No sn To 1.The Secretary, Union of India, Department of Revenue, Ministry of Finance, No.137, North Block, New Delhi - 110001. 4/6 https://www.mhc.tn.gov.in/judis
W.P(MD)Nos.20558 and 20559 of 2025 2.The Secretary, Goods and Services Tax Council, GST Council Secretariat, 5th Floor Tower II Jeevan Bharti Building, Janpath Road, Connaught Palace, New Delhi -1 3.The Chairman, Central Board of Indirect Taxes and Customs, Department of Revenue, North Block, New Delhi - 110001. 4.The Secretary to Government, Commercial Taxes and Registration B1department Secretariat, Fort St. George, Chennai -600009. 5.The Assistant Commissioner (ST), Office of the Assistant Commissioner (ST), Kumbakonam Town Assessment Circle, Kumbakonam, Thanjavur District. 6.The Assistant Commissioner (ST) (FAC), Office of the Assistant Commissioner (ST) (FAC), Kumbakonam Town Assessment Circle, Kumbakonam, Thanjavur District. 7.The Commercial Tax Officer, Office of the Assistant Commissioner (ST) (FAC), Kumbakonam Town Assessment Circle, Kumbakonam, Thanjavur District. 5/6 https://www.mhc.tn.gov.in/judis
W.P(MD)Nos.20558 and 20559 of 2025 C.SARAVANAN, J.
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W.P(MD).Nos.20558 and 20559 of 2025
2025 6/6 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.