TECHNOSYS SECURITY SYSTEM PRIVATE LIMITED Vs. COMMISSIONER

JUDGEMENT

(1.) With the consent, finally heard.

(2.) Regard being had to the similitude of the questions involved, on the joint request of learned counsel for the parties, the matters are analogously heard and decided by this common order.

(3.) This common order will decide both the writ petitions wherein the petitioners have called in question the show cause notices and the impugned orders whereby the tax and interest and panalty have been imposed on the petitioners.