ANDHRA ORGANICS LIMITED Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) THIS is an appeal filed by the appellant against the proceeding orders passed by the Appellate Deputy Commissioner (CT), (for short, 'the ADC) Vijayawada vide Appeal No. VZM/VAT/025/08 -09, dated 29 -06 -2009 wherein the ADC partly remanded and partly dismissed the appeal filed against the orders of the Assistant Commissioner (CT) (LTU), Vizianagaram Division, Visakhapatnam (for short, 'the AC) vide FORM VAT 305, dated 17 -09 -2008 and TIN 28560184993 under the Andhra Pradesh Value Added Tax Act, 2005 (for short, 'the AP VAT Act') for the assessment year 2005 -06.

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