SAI SRINIVASA COTTON INDUSTRIES Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) In this Writ Petition, the petitioner assails the final Assessment Order No.36239 dt.27.03.2020 passed by the 1st respondent for the assessment year 2015-16 under the CST Act, 1956, which was received by the petitioner on 16.11.2020.

(2.) For the assessment year 2015-16, CST Assessment was taken up by the 2nd respondent and a show-cause notice (Ex.P2) dt.08.11.2018 was issued by the 2nd respondent proposing to levy tax at 5% on a turnover of Rs.32.05 Crores.

(3.) The petitioner filed a letter dt.20.05.2019 (Ex.P3) furnishing C & H declaration forms and the audited profit and loss account.