ZUARI CEMENTS LIMITED Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) THIS appeal arises on the proceedings dated 04 -10 -2007 passed by the Appellate Deputy Commissioner (CT), Kurnool giving rise for adjudication of this point:

(2.) M /s. Zuari Cements, Yerraguntla (for short, 'the appellants') are manufacturers of cement. They are assessees on the rolls of Assistant Commissioner (CT)., LTU, Kadapa Division. They filed VAT 200 return for the tax periods from April, 2005 to March, 2006. With a view to verify the genuineness of input tax credit claimed and output tax declared in VAT 200 return, the said authority proposed to conduct audit of accounts for the tax periods stated above. The appellants were intimated in advance in the reference RC No. E4/10/2006, dated 06 -04 -2006. Pursuant to that, the Assistant Commissioner (CT)., LTU., conducted audit on 12 -05 -2006 at the business premises of the appellants and it came to light that the appellants claimed excess input tax credit during the tax periods beginning from April, 2005 to March, 2006 as follows:

(3.) HEARD both sides.