I KON ASSOCIATES Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and Sri J.Anil Kumar, learned Special Counsel for Commercial Taxes for the respondents.

(2.) In this Writ Petition, the petitioner assails the Assessment Order No.32931 dt.20.03.2020 passed by the 3rd respondent for the tax period 2014-15 to 2017-18 (up to June, 2017).

(3.) The petitioner is a partnership firm and a registered dealer on the rolls of the 3rd respondent under the provisions of the T.S. VAT Act, 2005. The petitioner is engaged in the business of purchase and sale of agricultural implements and HDPE woven sacks.