- (1.) THE question involved in the writ petition is whether provisional assessment could be made after expiry of time prescribed or extended by the Assessing Officer (the A.O.) for submission of return. THE FACTS
(2.) THE petitioner is a company registered under the Indian Companies Act. It did not file return from the month of April to July, 2008 and a notice dated 4.3.2010 was issued to the petitioner under Section 25(1) of the U.P. Value Added Tax Act 2008 (the Act) for making provisional assessment under. Respondent No. 2 by his order dated 16/3/2010 passed an order for provisional assessment. According to the petitioner, this order was received by 27/7/2001. Hence, the present writ petition. SUBMISSIONS OF THE PETITIONER We have heard learned counsel for the petitioner and the learned standing counsel for the State. With the consent of the parties, the writ petition is being decided of at this stage.
(3.) THE learned counsel for the petitioner submitted that: THE annual return was not filed by the petitioner after the expiry of time prescribed or extended by the assessing officer for submission of annual return; No provisional order for assessment could be passed after the aforesaid period; and THE assessing officer could have passed the final assessment order against the petitioner but not the provisional assessment order. Section 25 is title as 'Assessment of tax for a tax period'. Sub-section (2) of Section 25 {Section 25(2)} of the Act provides when a provisional assessment. cannot be made. It is as follows: 'No provisional order of assessment, under sub section (1) for any tax period of an assessment year, shall be made after the dealer has been submitted annual return of turnover and tax, and where such annual return has not been submitted by the dealer, after expiration of the time prescribed or extended by the assessing authority, for submission of annual return.';