VADAMALAYAN MEDI PHARMA Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) Since the issue involved in all the writ petitions are one and the same, all the writ petitions are disposed of by this common order.

(2.) The instant writ petitions have been filed challenging the assessment order dated 30.11.2016 passed by the respondent in TIN No.33915002754 for the Assessment years 2010-11, 2011-12, 2012-13 and 2013-14 respectively.

(3.) According to the petitioner, the impugned assessment order is contrary to the judgment of the Division Bench of this Court made in the case of Infiniti Wholesale Limited Vs.Assistant Commissioner (CT) Koyambedu Assessment Circle, Chennai reported in (2015) 82 VST 457 and therefore, he seeks for a direction to the respondent to pass assessment order afresh after furnishing records as requested by the petitioner vide letter of objection dated 12.10.2015 and 08.02.2016 including the opportunity of cross examination to the petitioner within such time as may be directed by this Court.