ALOK MATHUR,J. - (1.) Heard Mr. Rahul Agarwal, learned counsel for the revisionist and Mr. B.K. Pandey, learned Standing Counsel appearing for the revenue. All the revisions are involving the similar questions of law and therefore they are heard and decided by a common order.
(2.) Aggrieved by the order of the Commercial Tax Tribunal dated 08.04.2007preferred by the revisionist. The tribunal by means of the aforesaid order allowed the appeals preferred by the revenue by means of this order for the assessment years 1997-98 and 1998-1999.
(3.) The brief facts of the case giving rise to the controversy are that the revisionists are engaged in trading of Waste/Raddi papers and also new papers for the assessment years 1997-98, vide order dated 25.10.2000 the total taxable turnover was determined at Rs.23,19,705/- out of this Rs. 69,567/- was the admitted tax liability to the revisionists and the remaining liability was disputed by the revisionists.;