COMMISSIONER OF COMMERCIAL TAXES A P HYDERABAD Vs. G SETHUMADHAVA RAO
LAWS(SC)-1996-1-159
SUPREME COURT OF INDIA (FROM: ANDHRA PRADESH)
Decided on
January 17,1996
COMMISSIONER OF COMMERCIAL TAXES,ANDHRA PRADESH,HYDERABAD
Appellant
VERSUS
G.SETHUMADHAVA RAO
Respondents
JUDGEMENT
-
(1.) Leave granted.
(2.) Though the respondents have been served with notice they are not appearing either in person or through counsel.
(3.) We have heard Shri Ram Kumar, learned counsel for the appellants.;
(2.) Though the respondents have been served with notice they are not appearing either in person or through counsel.
(3.) We have heard Shri Ram Kumar, learned counsel for the appellants.;
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