L G AGRO INDUSTRIES Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) This Writ Petition is filed by the petitioner assailing the assessment order dt.13-07-2020 passed by the 1st respondent under the Telangana VAT Act, 2005 (for short 'the Act') for the period 2014-15.

(2.) Petitioner is a firm registered as a dealer on the rolls of the 3rd respondent under the Act and is engaged in the activities of rice milling and trading of rice and paddy. According to the petitioner, for the period 01-04-2014 to 31-03-2015, it had filed its monthly Tax Returns and disclosed the sales turnovers.

(3.) While the nationwide lockdown was in force due to Covid-19 pandemic, a show cause notice dt.09-04-2020 was issued by the 1st respondent proposing to levy VAT of Rs.59,58,480/-. It was mentioned in the show cause notice that the petitioner did not file information such as books of accounts and tax invoices relating to input tax credit claimed by it and the input tax credit was proposed to be disallowed. It was also indicated that certain exempted sales were sought to be taxed by the 1st respondent by levying a higher rate of tax and allowed at a gross profit on the purchase value of the goods in order to arrive at the sale turnover before levying tax at the higher rate.