J.TEZORAM Vs. ASSISTANT COMMISSIONER (CT)

JUDGEMENT

(1.) This appeal filed by the appellant/writ petitioner is directed against the order dated 08.10.2020, passed in W.P.No.172 of 2020.

(2.) Heard Mr.K.M.Malarmannan, learned counsel for the appellant/writ petitioner and Mr.Md. Shaffiq, learned Special Government Pleader for the first respondent/Department.

(3.) The appellant filed the said writ petition challenging the order of assessment dated 10.09.2015, passed under the provisions of the Tamil Nadu Value Added Tax Act, 2006, for the assessment year 2014-15.