Piyush Agrawal, J. - (1.) The present writ petition has been filed challenging the reassessment proceedings initiated against the petitioner for Assessment Years 2011-12 & 2012-13 under the U.P. Value Added Tax Act, 2008 (hereinafter referred to as, 'the VAT Act') as well as the impugned order passed by the Additional Commissioner, Grade - I, Commercial Tax, Meerut Zone, Meerut dated 01.08.2018 and consequential reassessment notices dated 16.08.2018 issued by the Joint Commissioner, Corporate Cell, Commercial Tax, Meerut under section 28(2) read with section 29(7) of the VAT Act.
(2.) The facts of the case, in brief, are that the petitioner is a Company incorporated under the Indian Companies Act, 1956. It is duly registered under U.P. VAT Act as well as the Central Sales Tax Act and carrying on the business of manufacturing and sale of ingots made of iron steel and runner riser falling under Chapter - 72 of the 1st Schedule to the Central Excise Tariff Act, 1985 and section 14 of the Central Sales Tax Act.
(3.) The original assessment orders for the Assessment Years 2011-12 and 2012-13 were passed on 31.07.2014 and 16.09.2015 respectively after due verification of books of account maintained by the petitioner and the input tax credits, as claimed, were allowed.;