SUNEET KUMAR,J. - (1.) Heard learned counsel for the revisionist and Sri B.K. Pandey, learned Standing Counsel, appearing for the opposite party.
(2.) The instant revision arises from order dated 7.9.2006, passed by Trade Tax Tribunal, under the provision of U.P. Trade Tax Act, 1948, for the assessment year 1997-98.
(3.) The revisionist-assessee disclosed turnover which was accepted by the assessing authority, however, rejected the claim of Rs. 85,00,000/ on behalf of its Ex. U.P. Principal, consequently, imposed tax at Rs. 3,40,000/ upon the revisionist. Aggrieved, the assessee preferred first appeal before the Deputy Commissioner (Appeals), Trade Tax, Jhansi, which was allowed vide order dated 27.6.2001 accepting the books of account and purchase order submitted by the assessee. Aggrieved, the Revenue went in appeal. Learned Tribunal by the impugned order dated 7.9.2006 has allowed the appeal and restored the order of assessing authority.;