The Commissioner,Commercial ... vs S/S Kumar Grain Agency
2014 Latest Caselaw 4205 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 
Civil Misc. Delay Condonation Application No. 113223 of 2010 
 
In Re:
 
Case :- SALES/TRADE TAX REVISION DEFECTIVE No. - 65 of 2010
 

 
Applicant :- The Commissioner,Commercial Tax,U.P.
 
Opposite Party :- S/S Kumar Grain Agency
 
Counsel for Applicant :- S.C.
 

 
Hon'ble Surya Prakash Kesarwani,J.

Heard Sri B.K. Pandey, learned standing counsel for the applicant.

This revision has been filed under Section 11 (1) of the U.P. Trade Tax Act, 1948 beyond 8 days of the limitation along with delay condonation application and affidavit. 

Cause shown for delay in filing the revision is sufficient. 

In the circumstances delay condonation application is allowed and the delay in filing the revision is condoned.

Office is directed to give regular number to the revision

Order Date :- 8.8.2014

MT**

Case :- SALES/TRADE TAX REVISION DEFECTIVE No. - 65 of 2010

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

Opposite Party :- S/S Kumar Grain Agency

Counsel for Applicant :- S.C.

Hon'ble Surya Prakash Kesarwani,J.

Heard Sri B.K. Pandey, learned standing counsel for the applicant.

Admit on the following question of law:

"Whether on the facts and in the circumstances of the case Trade Tax Tribunal was regally justified in granting relief to the dealer on the sales made against form-H?"

Issue notice to the respondent returnable at an early date.

Steps be taken within a week by registered post as well as by speed post.

List on 15th September, 2014.

Order Date :- 8.8.2014

MT**