KAIZEN DIGITAL CABLE SERVICES PRIVATE LIMITED Vs. DEPUTY COMMISSIONER OF COMMERCIAL TAXES

JUDGEMENT

(1.) THESE writ petitions are directed against three assessment orders and consequential demand notices (Annexures C to C5), all dated 23.07.2014.

(2.) I have heard Mr. R.V. Prasad, learned Counsel appearing for the petitioner and perused the impugned assessment orders.

(3.) IT is relevant to refer to the following finding recorded by the Assessing Officer relating to the nature of the transaction in question: