ARVIND LIMITED Vs. DEPUTY COMMERCIAL TAX OFFICER VC

JUDGEMENT

(1.) In this Writ Petition, the petitioner assails the assessment order AAO No.35902 dt.28-03-2020 passed by the 1st respondent for the assessment year 2015-16 under Central Sales Tax Act, 1956 (for short 'the Act').

(2.) The petitioner is a limited Company incorporated under the Companies Act, 1956 engaged in the business of Textiles and Readymade Garments etc. Its registered office is at Ahmedabad in the State of Gujarat. The petitioner has branches spread all over the country. Hyderabad in the State of Telangana is one such City where it has a branch.

(3.) The petitioner got itself registered as a dealer on the rolls of Commercial Tax Officer, Hyderguda-Ashok Nagar circle under the Telangana VAT Act and the Act.