MEDOPHARM PRIVATE LIMITED Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) Mr.M.Hariharan, learned Additional Government Pleader (Tax), takes notice for the respondent. By consent, the main writ petitions are taken up for disposal at the admission stage itself.

(2.) The petitioner has filed the above writ petitions to issue a Writs of Certiorari to call for the records on the file of the respondent dated 29.01.2018 for the assessment years 2010-11, 2011-12, 2012-13, 2013-14, 2014-15 and 2015-16 and to quash the same.

(3.) It is the case of the petitioner that before passing the impugned revision of assessments, the respondent has not issued the invoice-wise details of the transactions in respect of which he alleged that the vendors of the petitioners has not discharged the provisions of Tamil Nadu Value Added Tax Act, 2006, hence, there is violation of principles of natural justice.