SUNEET KUMAR,J. - (1.) Heard learned counsel for the parties.
(2.) The revisionist is a transporter assailing the order dated 5 June 2017 passed by the Commercial Tax Tribunal, Bench-1, Agra in proceedings under Section 48(7) of the U.P. Value Added Tax Act, 2008.
(3.) Learned counsel for the revisionist is aggrieved by the value of the goods assessed by the Tribunal at Rs. 17,50,000/- against a disclosed value of the goods @ Rs. 14,38,638/-. The Assessing Authority had enhanced the value based upon loose parcha to Rs. 40,23,764/-. Cross appeal has been filed by the revenue, assailing the impugned order, herein, to contend that the finding recorded by the Tribunal that the Assessing Authority had not indicated the basis for enhancing the value of goods is equally applicable to the learned Tribunal for not assigning any basis for considerably reducing the value of the goods.;