RAMANUJA HOTELS (P) LTD. Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) I have heard the learned counsel for the petitioner and the respondent at length. I have perused affidavit, counter affidavit and also the impugned orders and the connected documents filed along with these writ petitions and the additional typed set of documents and case-laws filed by the petitioner.

(2.) By this common order, all the 6 writ petitions are being disposed. The petitioner has impugned 6 different assessment orders all dtd. 27/06/2016 passed by the respondent for the following assessment years:-

(3.) By the impugned orders, the respondent has confirmed demand of tax on the petitioner at 12.5% for the assessment years 2009-2010 to 2011-2012 and at 14.5% for the assessment years 2012-2013 to 2014- 2015 under Sec. 7(1)(a) of the Act.