TJSV STEEL FABRICATION AND GALVANISING (INDIA) PVT LTD REPRESENTED BY V G SURESH Vs. ASSISTANT COMMISSIONER (CT)

JUDGEMENT

(1.) Heard Mr.Parthasarathy, learned counsel, for Mr.N.Inbarajan, learned counsel appearing for the petitioner and Mr.K.Venkatesh, learned Government Government appearing for the respondent, in all the above writ petitions. With consent of the learned counsel appearing for both sides, the writ petitions themselves are taken up for final disposal, at the admission stage itself.

(2.) The petitioner, who is a registered dealer on the file of the respondent, under the provisions of the Tamil Nadu Value Added Tax Act, 2006, (in short "the Act") is aggrieved by the assessment orders, dated 30.06.2017, for the assessment years 2009-10, 2010-11 and 2011-12.

(3.) So far as the challenge to the assessment order, for the year 2009-10, is concerned, the same has became final, in the light of the fact that the respondent has issued a fresh revised notice dated 28.07.2017, proposing to re-do the assessment.