POSHAK FEEDS PRIVATE LIMITED Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) In this Writ Petition, petitioner has challenged Assessment Order in AAO.No.52200 dt.31.03.2020 passed by the 1st respondent for the period 2015-2016 under the provisions of the Central Sales Tax Act, 1956 (for short 'the Act') and a Notice dt.19.08.2020 issued by the 1st respondent proposing reassessment under the Act for the years 2015-16.

(2.) It is the contention of the petitioner that it is a registered Dealer under the Telangana VAT Act, 2005 on the rolls of the 1st respondent and is engaged in the business of manufacturing of poultry and cattle feed.

(3.) A show cause notice was issued to the petitioner by the 1st respondent proposing to tax turnover pertaining to inter-state transactions at higher rate of interest of 14.5% stating that these transactions were not supported by any documentary evidence/statutory forms.