VTX INDUSTRIES LIMITED Vs. THE ASSISTANT COMMISSIONER (CT)

JUDGEMENT

(1.) THE petitioner is a registered Dealer on the file of the respondent under the provisions of the Tamil Nadu Value Added Tax Act, 2006.

(2.) THESE writ petitions have been filed challenging the order of assessment for the Assessment Years 2007 -08 and 2008 -09.

(3.) HEARD the learned Additional Government Pleader on the above submissions.