- (1.) These two writ petitions were heard together and are being disposed of by a common judgment. Learned counsel for the parties have stated before the Court that common questions of law and facts are involved in them. Petitioners of both the writ petitions are registered under the Companies Act. All the directors, three in number in M/s Parmarth Steel Alloys (P) Ltd. are also the directors in M/s Parmarth Iron Pvt. Ltd. The facts are noticed from file of Writ Petition No. 874 of 2010.
(2.) By means of these petitions, the petitioners have questioned the legality and validity of the permission given by the Additional Commissioner Grade I, Commercial Tax, Moradabad Zone, Moradabad/ respondent no. 3 (hereinafter referred to as 'the Additional Commissioner') to re-open the assessments for the assessment years 2003-04 to 2006-07 and reassessment notice under Section 21 of the U.P. Trade Tax Act (hereinafter referred to as 'the Act) for the assessment year 2007-08.
(3.) The background facts may be noticed in brief.;