TVL.NAALVAR TRADERS Vs. COMMERCIAL TAX OFFICER (MAIN)

JUDGEMENT

(1.) The petitioner has impugned the order passed by the first respondent on 15.09.2015 seeking to demand a sum of Rs.11,32,266/- as tax due from the petitioner.

(2.) The demand in the impugned proceedings notice dated 15.09.2015 was issued to the petitioner based on the information gathered from the web portals of the Chennai Customs. As per the information gathered there was an import of Red Palmolin Edible Grade in Bulk in the name of the petitioner was reflected for the total assessable value of Rs.1,24,90,450/- and were subject to assessment in bill of entry No.8419498 dated 06.11.2012.

(3.) The petitioner was therefore called upon to furnish the documents and accounts. As the petitioner had not disclosed the same in the returns filed for its Tamil Nadu Branch @ Tindivanam was registered by the petitioner for carrying oil business.