TVL VASANTHAM DEPARTMENTAL AND MEDICAL STORES, REPRESENTED BY ITS MANAGING PARTNER, S NAZIMUDEEN Vs. COMMISSIONER OF COMMERCIAL TAXES

JUDGEMENT

(1.) W.P(Md)No.12221 of 2018 has been filed seeking a writ of Certiorarified Mandamus to call for the records pertaining to the impugned proceedings of the second respondent in TIN:33705241441/2010-11, dated 25.04.2018 and quash the same and to direct the second respondent to re-do the assessment after conducting detailed enquiry and by giving adequate opportunity to the petitioner.

(2.) W.P(Md)No.12222 of 2018 has been filed seeking a writ of Certiorarified Mandamus to call for the records pertaining to the impugned proceedings of the second respondent in TIN:33705241441/2011-12, dated 25.04.2018 and quash the same and to direct the second respondent to re-do the assessment after conducting detailed enquiry and by giving adequate opportunity to the petitioner.

(3.) W.P(Md)No.12223 of 2018 has been filed seeking a writ of Certiorarified Mandamus to call for the records pertaining to the impugned proceedings of the second respondent in TIN:33705241441/2012-13, dated 25.04.2018 and quash the same and to direct the second respondent to re-do the assessment after conducting detailed enquiry and by giving adequate opportunity to the petitioner.