YATENDRA KUMAR SINGH Vs. COMMISSIONER
LAWS(ALL)-2012-5-206
HIGH COURT OF ALLAHABAD
Decided on May 28,2012

Yatendra Kumar Singh Appellant
VERSUS
COMMISSIONER Respondents

JUDGEMENT

- (1.) Heard learned counsel for the petitioner.
(2.) The contention raised is that the show cause notice issued to the petitioner was for a deficiency of Rs. 1778.50 paise only including penalty whereas while passing the order the Stamp Collector has enhanced the said amount to the tune of Rs. 23740/-
(3.) A revision was filed against the same which has been dismissed.;


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