LOCUZ ENTERPRISES SOLUTIONS LIMITED Vs. ASSISTANT COMMISSIONER (CT)

JUDGEMENT

(1.) These matters had come up for hearing before this Court on 02.01.2017. On that date, Mr.Kanmani Annamalai had appeared for the respondent and sought time to obtain instructions in these matters.

(2.) Today, Mr.K.Venkatesh, appears on behalf of the respondent. The learned counsel says that he will argue the matter based on the record placed before this Court by the petitioner and therefore, with the consent of counsel for the parties, these writ petitions are taken up for final disposal.

(3.) The captioned writ petitions assailed three separate orders of even date i.e., 06.09.2016, which are passed qua assessment years 2008-2009, 2009-2010 & 2010-2011.