LALITHA EQUIPMENTS Vs. RAMESHWAR RAGHO CHAUHAN

JUDGEMENT

(1.) Admit.

(2.) The Substantial Question Of Law Involved In This matter is, Whether the Commissioner was right in imposing penalty upon the appellant without issuance of show cause notice

(3.) The matter is covered by the decision of this Court in the case of Nandi Sahakari Sakhar Karkhana Ltd vrs. Dnyanoba Kashinath Aare and others, 2010 2 MhLJ 267 and also by the decision of Apex Court in the case of Oriental Insurance Company Ltd vrs. Siby George and others, 2012 12 SCC 540, in which in para 8 it has been held as under;