The Commissioner,Commercial Tax vs M/S L.M.L.Ltd.
2014 Latest Caselaw 8721 ALL

Citation : 2014 Latest Caselaw 8721 ALL
Judgement Date : 17 November, 2014

Allahabad High Court

The Commissioner,Commercial Tax vs M/S L.M.L.Ltd. on 17 November, 2014

Bench: Suneet Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- SALES/TRADE TAX REVISION DEFECTIVE No. - 75 of 2010
 

 
Applicant :- The Commissioner,Commercial Tax
 
Opposite Party :- M/S L.M.L.Ltd.
 
Counsel for Applicant :- S.C.
 

 
Hon'ble Suneet Kumar,J.

The revision arises out of the order dated 20.10.2009 passed by the Commercial Tax Tribunal, Kanpur Bench I, Kanpur arising out of second appeal no. 488 of 2000 for the assessment year 1995-1996.

There is delay in filing of the revision but no application under section 5 of the Limitation Act has been filed for condonation of delay.

The revision is accordingly dismissed.

Order Date :- 17.11.2014

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