SUJANA TOWERSLIMITED Vs. THE ASSISTANT COMMISSIONER(CT)

JUDGEMENT

(1.) THE petitioner, who is a registered dealer under the provisions of the Tamil Nadu Value Added Tax Act, has filed this Writ Petition challenging the notice dated 31.07.2014 issued by the respondent by which the petitioner's application filed under Section 84 of the Act was rejected.

(2.) THE petitioner is a Public Limited Company incorporated under the provisions of the Indian Companies Act having its registered office at Hyderabad. The petitioner is engaged in the trading activities of iron and steel apart from Tower & Tower parts. The petitioner in the course of business purchases iron and steel from locally registered dealers and effect sales of the same to the other locally registered dealers. That apart, the Head Office at Hyderabad have their own set of activities in and around Hyderabad.

(3.) THE petitioner submitted their objections on 14.05.2014 inter alia contending that the balance sheet produced before the Inspecting officers wherein it can be noticed that no sale of assets done by the Chennai Branch and the balance sheet was a consolidated balance sheet for all the subsidiary companies of the group and the Enforcement Officers had perused the schedule of fixed assets in the consolidated balance sheet and had made the proposal. It was further stated that this was informed to the inspecting officers inspite of which the inspecting officers appear to have sent a proposal to assess the same.