ASSOCIATED CEMENT COMPANIES LIMITED Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) THIS appeal is preferred by the appellant against the orders dated 20.11.2002 passed by Appellate Deputy Commissioner (CT)., Punjagutta Division, Hyderabad, Background facts in a nutshell run thus: M/s. Associated Cement Companies Limited, R.P. Road, Secunderabad (for short, 'the appellants') are registered dealers both under APGST and CST Acts. They are assessees on the rolls of Commercial Tax Officer, S.D. Road Circle, Secunderabad (for short, 'the assessing authority'). The appellants were provisionally assessed for the assessment years 1996 -97 and 1997 -98 under APGST Act raising huge demands. For failure to clear the demands, the assessing authority issued a Demand Notice in Form XIII for payment of interest in a sum of Rs. 1,34,31,973/ - and passed proceedings in the matter on 15 -5 -2002. Aggrieved by the said proceedings, the appellants preferred an appeal before the Appellate Deputy Commissioner (CT)., Punjagutta Division, Hyderabad (for short, 'the appellate authority') who by proceedings dated 20 -11 -2006 dismissed the appeal. Aggrieved, the appellants preferred this appeal.

(2.) HEARD both sides.

(3.) AGAINST the above backdrop, the only point that arises for adjudication is this: