SHEILA PACKAGING INDUSTRIES Vs. ASSISTANT COMMISSIONER (CT)

JUDGEMENT

(1.) Heard the learned Counsel appearing on behalf of the Petitioner and the learned Additional Government Pleader (Tax) appearing on behalf of the Respondent.

(2.) At this stage of the hearing of the writ petition, the learned Counsel appearing on behalf of the Petitioner has submitted that it would suffice, if this Court is pleased to set aside the assessment order, dated 18.05.2010, issued by the Respondent, and if the Respondent is directed to pass a fresh assessment order based on the documents to be submitted by the Petitioner. He had also submitted that the Respondent may be directed to return the defective Form-17 declarations made by the Petitioner, bearing Form-17 Nos. 743271, 1514352, 1002185, 387685 and 231185, to the Petitioner, permitting him to re-submit such forms, after making the necessary rectifications.

(3.) The learned Additional Government Pleader (Tax) appearing on behalf of the Respondent, has no objection for such an order being passed by this Court.