The Commissioner Commercial Tax, ... vs S/S Rathi Udyog Ltd.
2012 Latest Caselaw 1506 ALL

Citation : 2012 Latest Caselaw 1506 ALL
Judgement Date : 9 May, 2012

Allahabad High Court

The Commissioner Commercial Tax, ... vs S/S Rathi Udyog Ltd. on 9 May, 2012

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- SALES/TRADE TAX REVISION DEFECTIVE No. - 494 of 2008
 

 
Petitioner :- The Commissioner Commercial Tax, U.P. Lucknow
 
Respondent :- S/S Rathi Udyog Ltd.
 
Petitioner Counsel :- S.C.
 

 
Hon'ble Pankaj Mithal,J.

Heard learned counsel for the parties.

The revision is reported to be beyond time by 76 days. It is sufficiently explained.

The delay is condoned. Delay Condation Application No. 316417 of 2008 of is allowed.

Office is directed to allot a regular number to the revision.

Since the question involved in this revision is identical to that involved in Commercial/Sales Tax Revision Defective Nos. 473 of 2008 and 496 of 2008 between the parties, this revision is also admitted and directed to be connected with the above two revisions.

List along with the aforementioned revisions.

Order Date :- 9.5.2012

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