M/S MAA VINDHYAVASINI TOBACCO PRIVATE LTD. Vs. THE COMMISSIONER COMMERCIAL TAXES U.P. LKO
LAWS(ALL)-2017-7-237
HIGH COURT OF ALLAHABAD
Decided on
July 12,2017
M/S Maa Vindhyavasini Tobacco Private Ltd.
Appellant
VERSUS
The Commissioner Commercial Taxes U.P. LKO
Respondents
JUDGEMENT
SUNEET KUMAR,J. -
(1.) Heard learned counsel for the revisionist and the learned Standing Counsel, appearing for the State.
(2.) The instant revision pertains to assessment year 2013-14.
(3.) The dealer is aggrieved by the exparte assessment order which is pending adjudication before the appellate authority.;
(2.) The instant revision pertains to assessment year 2013-14.
(3.) The dealer is aggrieved by the exparte assessment order which is pending adjudication before the appellate authority.;
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