M/S The Baghpat Cooperative Sugar ... vs Commissioner Of Commercial ...
2013 Latest Caselaw 5310 ALL

Citation : 2013 Latest Caselaw 5310 ALL
Judgement Date : 30 August, 2013

Allahabad High Court

M/S The Baghpat Cooperative Sugar ... vs Commissioner Of Commercial ... on 30 August, 2013

Bench: Arun Tandon




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- SALES/TRADE TAX REVISION No. - 664 of 2013
 

 
Applicant :- M/S The Baghpat Cooperative Sugar Mills Ltd.
 
Opposite Party :- Commissioner Of Commercial Taxes, U.P. Lucknow
 
Counsel for Applicant :- Krishna Agrawal
 
Counsel for Opposite Party :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Pure findings of fact have been recorded by the Tribunal for the purposes of affirming the order of the First Appellate Authority in the matter of levy of penalty under Section 13-A(4) of the U.P. Trade Tax Act.

No question of law arises.

The Revision is dismissed.

Dated :30.08.2013

VR/CTR 664/13

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