The Commissioner, Commercial ... vs M/S. Mangla Aromatics, Sambhal, ...
2014 Latest Caselaw 4024 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 
Case :- SALES/TRADE TAX REVISION DEFECTIVE No. - 164 of 2010
 

 
Applicant :- The Commissioner, Commercial Tax, U.P. Lucknow
 
Opposite Party :- M/S. Mangla Aromatics, Sambhal, Moradabad
 
Counsel for Applicant :- Standing Counsel
 

 
Hon'ble Surya Prakash Kesarwani,J.

Ref: Civil Misc. Delay Condonation Application

Heard Sri B.K. Pandey, learned Standing Counsel for the applicant.

This revision has been filed beyond 9 days of limitation along with delay condoanation application and affidavit explaining the delay.

Cause shown is sufficient.

Delay Condonation application is allowed.

Office is directed to give regular number to the revision 

Order Date :- 5.8.2014

Mukesh

(Surya Prakash Kesarwani,J. )

Case :- SALES/TRADE TAX REVISION DEFECTIVE No. - 164 of 2010

Applicant :- The Commissioner, Commercial Tax, U.P. Lucknow

Opposite Party :- M/S. Mangla Aromatics, Sambhal, Moradabad

Counsel for Applicant :- Standing Counsel

Hon'ble Surya Prakash Kesarwani,J.

Heard Sri B.K. Pandey, learned Standing Counsel for the applicant.

Heard Sri B.K. Pandey, learned Standing Counsel for the applicant.

Admit on the following question of law:

"(i) Whether on the facts and in the circumstances of the case Trade Tax Tribunal was legally justified in   deleting the amount  of trade tax levied on the purchase of menthe oil in view of the Notification No. 289 dated 12.2.99 ?"

Issue notice to the respondent returnable at an early date.

Steps be taken within a week by speed/ registered post.

List after expiry of three weeks.

Order Date :- 5.8.2014

Mukesh

(Surya Prakash Kesarwani,J. )