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Judgment
4 paragraphs · 105 words
1.
These four tax revision cases are filed by the Sirpur Paper Mills Limited, Hyderabad. They relate to different assessment years. The only question urged in these four tax revision cases is "whether the stamp charges incurred by the assessee by affixing stamps on the hundis form part of the turnover ?"
2.
This point is found against the assessee by a judgment of division bench of this Court in Tax Revision Case Nos. 238, 240 and 242 of '', 983, dated February 7, 1989 (Reported at page 555 supra).
3.
Following that judgment, the tax revision cases are dismissed. No costs.
4.
Petitions dismissed.