- (1.) This writ petition has been filed to challenge the sanction order dated 16.4.2016 passed by the Additional Commissioner, Commercial Tax Gautam Budh Nagar Zone, NOIDA to initiate reassessment proceedings in the case of the petitioner for the assessment year 2010-11 (U.P. and Central) and the consequential re-assessment proceedings initiated by the petitioner's Assessing Authority for that assessment year vide notice dated 28.4.2016.
(2.) Reassessment proceedings have been initiated for the reasons recorded in the sanction order dated 16.04.2016 to the effect that sale turnover of varnish used in execution of job work for Ex-U.P. dealers has escaped assessment at the hands of the petitioner. The petitioner having processed the goods, namely, Copper Wire on job-work basis, in course of which petitioner consumed varnish of value Rs. 1,38,84,266/-. It is the case of the petitioner that re-assessment proceedings have been initiated on a simple change of opinion inasmuch as said issue had been specifically examined in the original assessment proceedings concluded by the assessment order dated 28.04.2014.
(3.) We have heard Sri Nishant Mishra, learned counsel appearing for the petitioner and Sri C.B. Tripathi, learned special counsel appearing on behalf of the respondents.;