ARUL STORE REPRESENTED BY ITS PARTNER L VARADHARAJAN Vs. COMMERCIAL TAX OFFICER ARIYALUR ASSESSMENT CIRCLE

JUDGEMENT

(1.) Mr.S.Kanmani Annamalai, learned Additional Government Pleader (Tax), takes notice for the respondent and by consent of the parties, these main writ petitions themselves are taken up for final disposal.

(2.) The petitioner is aggrieved by the orders of assessment dated 08.05.2017 passed in respect of the assessment years 2010-2011, 2011-2012 and 2012-2013.

(3.) Heard the learned Senior Counsel appearing for the petitioner and the learned Additional Government Pleader (Tax) appearing for the respondent.