TVL. SRI MAHA CO. Vs. DEPUTY COMMERCIAL TAXOFFICER

JUDGEMENT

(1.) WITH the consent of both the parties, this writ petition is taken up for final hearing at the admission stage itself.

(2.) THE petitioner, who is a registered dealer under the provisions of the Tamil Nadu Value Added Tax Act, 2006 (hereinafter referred to as 'the Act'), on the file of the respondent, has filed this writ petition, challenging the assessment order passed by the respondent dated 21.08.2014 for the Assessment Year 2010 -11.

(3.) HEARD the arguments of the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondent and perused the materials placed on record.