REGENT COMPUTRONICS PVT. LTD.

A.P. STATE ELECTRICITY BOARD Appellant

V/S

STATE OF ANDHRA PRADESH Respondents

Referred Judgements :-

NAGOLE & OTHERS V. STATE OF ANDHRA PRADESH [REFERRED TO]
STATE OF MADRAS VS. CANNON DUNKERLEY AND CO MADRAS LIMITED [REFERRED TO]
NORTHERN INDIA CATERERS INDIA LIMITED VS. LT GOVERNOR OF DELHI [REFERRED TO]
COOCH BEHAR CONTRACTORS ASSOCIATION M BANERJEE AND CO NEPAL CHANDRA BANERJEE VS. STATE OF WEST BENGAL [REFERRED TO]
STATE OF ANDHRA PRADESH VS. VENKATA RAMA LINGESHWARA RICE MILL BHIMAVARAM [REFERRED TO]
DWARAMPUDI VEERARAGHVA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
STATE OF ANDHRA PRADESH VS. USHA BRECO LTD [REFERRED TO]
ELECTRO-PHOTONICS INDIA PVT LTD VS. STATE OF A P [REFERRED TO]
ASSISTANT COMMISSIONER VS. HINDUSTHAN VIDYUT PRODUCTS LTD [REFERRED TO]
BHARAT COCO COLA SOUTH EAST PRIVATE LIMITED VS. STATE OF ANDHRA PRADESH [REFERRED TO]
COROMANDAL FERTILISERS LIMITED VS. STATE OF ANDHRA PRADESH [REFERRED TO]

JUDGEMENT

(1.) SINCE common arguments have been advanced in these appeals, the common judgment is being passed. The brief facts of the case are as follows:

(2.) T .A. No. 97/2001: -The appellant M/s. APSEB, Khairtabad, Hyderabad (presently known as M/s. AP Transco) has filed this appeal challenging the orders of the Appellate Deputy Commissioner (CT), Punjagutta Division, Hyderabad passed in Appeal No. P/89/2000 -2001, dated 30.11.2000. This appeal pertains to the assessment year 1996 -97 under the APGST Act. The disputed turnovers in this appeal are:

(3.) NO arguments have been advanced on these disputed turnovers. Therefore, the order of Appellate Authority stands confirmed on these turnovers. The appellant has filed a Petition in T.M.P. No. 112/2008 and disputed the levy of tax on the following turnovers:

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A.P. STATE ELECTRICITY BOARD Vs. STATE OF ANDHRA PRADESH

Referred Judgements :-

JUDGEMENT

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