LAWS(MAD)-2019-8-92

AISHWARYAA CHEMICALS Vs. COMMERCIAL TAX OFFICER

Decided On August 02, 2019
Aishwaryaa Chemicals Appellant
V/S
COMMERCIAL TAX OFFICER Respondents

JUDGEMENT

(1.) Mr.R.Kumar, learned counsel on record for writ petitioner in both these writ petitions is before this Court. Mr.V.Haribabu, learned 'Additional Government Pleader' ('AGP' for brevity), who accepts notice on behalf of the sole respondent in both these writ petitions is also before this Court.

(2.) With consent of learned counsel on both sides, main writ petitions are taken up, heard out and are being disposed of.

(3.) Subject matter of instant writ petitions pertain to assessment under 'Central Sales Tax Act, 1956' ('CST Act' for brevity), for the assessment years 2015-16 and 2017-18.