TAX RECOVERY OFFICER VIJAYAWADA Vs. KARRI RAMAKRISHNA REDDY
LAWS(SC)-1983-11-29
SUPREME COURT OF INDIA
Decided on
November 10,1983
Tax Recovery Officer Vijayawada
Appellant
VERSUS
Karri Ramakrishna Reddy
Respondents
JUDGEMENT
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(1.) Heard counsel.
(2.) In all the facts and circumstances of the case and having regard to the smallness of the amount involved, we do not think that this court should interfere with the impugned order of the High court. The appeal is, therefore, dismissed.;
(2.) In all the facts and circumstances of the case and having regard to the smallness of the amount involved, we do not think that this court should interfere with the impugned order of the High court. The appeal is, therefore, dismissed.;
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