AACHI MASALA FOODS LTD Vs. ASSISTANT COMMISSIONER (CT)

JUDGEMENT

(1.) Issue notice. Mr. K. Venkatesh, accepts notice on behalf of the respondent. With consent of the learned counsel for the parties, the writ petition is taken up for hearing and final disposal.

(2.) This writ petition is directed against the assessment order dated 16-11-2016, passed by the respondent. By virtue of the impugned order, the petitioner/assessee has been called upon to pay tax amounting to Rs.3,77,68,914.00p(Rupees Three Crores Seventy Seven lakhs Sixty Eight thousand Nine hundred and fourteen only) after requisite adjustments are made vis-a-vis tax paid and Input tax Credits('ITC' in short).

(3.) As would be evident from the facts noted above, in the interregnum, on 16-11-2016, the respondent/Assessing Officer had passed the assessment order.