SHA KANTILAL JAYANTILAL Vs. THE STATE OF TAMILNADU

JUDGEMENT

(1.) This Tax Case Revision is filed by the assessee under Sec. 60(1) of the Tamil Nadu Value Added Tax Act, 2006, questioning the correctness of the order of the Tamil Nadu Sales Tax Appellate Tribunal, confirming the orders of the Assessing Officer and the Appellate Authority, reversing the input tax credit.

(2.) We have heard Mr.V.Sundareswaran, learned counsel for the petitioner and Mr.A.N.R. Jayaprathap, learned Additional Government Pleader (Tax) for the respondent.

(3.) The petitioner is an importer and exporter of spices, crude drugs, kiran items and chemicals. During the assessment year 2007 -08, the petitioner purchased DEPB (Duty Entitlement Pass Book) licence and availed input tax credit to the extent of Rs. 6,10,355/ -. They were allowed deduction on account of consignment sales outside the State.