TVL DEVI CONSTRUCTIONS Vs. ASSISTANT COMMISSIONER (ST)

JUDGEMENT

(1.) These appeals by the assessee/dealer are directed against the common order dated 10.7.2018 passed in W.P.Nos.17172 to 17175 of 2018.

(2.) The said writ petitions were filed by the dealer challenging the assessment orders, all dated 27.3.2018, passed by the respondent herein under the provisions of the Tamil Nadu Value Added Tax Act, 2006 for the years from 2011-12 to 2014-15.

(3.) The orders dated 27.2018 were questioned mainly on the ground that the Assessing Officer did not adhere to the directions/observations made by this Court in the earlier round of litigation namely in W.P.Nos.4099 to 4102 of 2018 dated 22.2018.