RADHE ENTERPRISE Vs. ASSISTANT COMMISSIONER OF STATE TAX

JUDGEMENT

(1.) Heard learned advocate Mr. Jaimin A. Gandhi for the petitioner and learned Assistant Government Pleader Ms. Shrunjal Shah for the respondent.

(2.) By this petition under Article 227 of the Constitution of India, the petitioner has prayed for quashing and setting aside order-in-original dtd. 14/3/2024 for Financial Year 2018-2019, order-in- original dtd. 29/12/2023 for Financial Year 2017-2018 along with show cause notice dtd. 26/12/2023 for Financial Year 2018-2019 and show cause notice dtd. 28/9/2023 for Financial Year 2017-2018.

(3.) Brief facts of the case are that the petitioner is a proprietary concern of one Shri Jitendra Gordhanbhai Sojitra and is engaged in the business of trading, though the petitioner has not mentioned in the memo of the petition regarding the nature of business carried out by the petitioner.