KARVY INNOTECH LIMITED Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Since pleadings are completed, we decided to dispose this petition at the admission stage itself. Rule. Rule made returnable forthwith.

(2.) Petitioner is a dealer engaged in the business of trading of IT and electronic equipment and provision of services. Petitioner is registered under the Maharashtra Value Added Tax Act, 2002 ('MVAT Act').

(3.) Petitioner is impugning an order and notice of demand which were digitally signed by respondent no.3, i.e., Deputy Commissioner of State Tax, on 23/6/2020 and issued on 24/6/2020 for financial year 2015-16.