P A E LTD Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsel appearing for the respondent.

(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner had submitted that the impugned order of the respondent, dated 3.11.2011, in so far as it relates to the issue relating to the reversal of the Input Tax Credit, in respect of the stock transfer and the corresponding penalty imposed thereon, under Section 27(4) of the Tamilnadu Value Added Tax Act, 2006, has to be set aside, in view of the fact that the notice, dated 25.5.2011, issued by the respondent, does not contain any proposal relating to the said issue.