CHITPURNI STEEL PRIVATE LIMITED Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner, in the instant writ application, has challenged the order dtd. 7/3/2017 passed by Commercial Taxes Tribunal, Jharkhand, Ranchi in Revision Petition bearing Revision Case No. HZ 105 of 2012, wherein revision application has been dismissed and the Appellate Order dtd. 7/9/2012 including the Assessment Order dtd. 2/2/2011, wherein gross turnover of the Petitioner was enhanced by a sum of Rs.1,65,34,577.72 and, consequentially tax levied @ 4%, has been upheld.

(3.) Petitioner is primarily engaged in the business of manufacture and sale of Sponge Iron and during processing and manufacturing of Sponge Iron, iron ore fines and coke as its by-products are produced, which are also sold by Petitioner to its customers. Petitioner, for the purpose of carrying out manufacturing activity, purchases iron ore and consumables, such as, coal, lubricant, etc., and, it is the case of the petitioner that some of its iron ore purchased as raw materials is also sold by it directly to its customers.