EXIDE INDUSTRIES LIMITED, JAMSHEDPUR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Office defects shall be removed during course of the day.

(2.) At the request of both sides, this matter is taken up for its final disposal.

(3.) Having heard learned counsels for both sides and looking to the facts and circumstances of the case, it appears that for the assessment year 2009-10, for this petitioner the assessment process was completed and the legally payable amount under Jharkhand Value Added Tax Act, 2005 has been fixed at Rs.9,86,38,648.00. However, since the petitioner had already deposited Rs.9,86,36,290.00, the demand for the balance amount of Rs.2,358.00 was only raised. Similarly, under Central Sales Tax Act, 1956 for the said financial year 2009-10, an amount of Rs.10,26,101.36 has been fixed which has also been paid. Thereafter, an audit objection has been raised for the assessment year 2009-10 and a reassessment order was passed on 29.06.2015 for Rs.1,24,57,816.66 under Jharkhand Value Added Tax Act, 2005.