PRATIPA CASHEWS Vs. COMMERCIAL TAX OFFICER, PANRUTI

JUDGEMENT

(1.) We have heard Mrs.R.Hemalatha, learned counsel for the appellant and Mr. V. Haribabu, learned Additional Government Pleader accepting notice for the respondent. By consent, the writ appeals are taken up for joint disposal.

(2.) These appeals are directed against the orders dated 19.12.2018 made in W.P.Nos.33761, 33766, 33767 and 33772 of 2018.

(3.) The appellant, which is a registered dealer on the file of the respondent under the provisions of the Tamil Nadu Value Added Tax Act, 2006 (for short, the Act) filed the said writ petitions challenging the orders of assessment under the Act for the years 2011-12 dated 06.8.2015, 2014-15 dated 09.6.2017, 2015-16 and 2016-17, both dated 16.6.2017.