ASHWANI KUMAR MISHRA,J. - (1.) The present revision is directed against an order passed by the Trade Tax Tribunal in Second Appeal No.228 of 2010. The Tribunal by its order under challenge has set aside the order passed in first appeal by the Joint Commissioner, Agra, and has restored the assessment order passed by Assessing Authority. The effect of the order is that in respect of Sweet Betel Nut (Supari), revisionist has been held liable to pay tax 10% Central Sales Tax.
(2.) Learned counsel for the applicant submits that first appellate authority had allowed the appeal of the assessee with a categorical finding that there is no central sale, and therefore, there was no occasion for the Assessing Authority to have levied such tax. This finding of the first appellate forum has not been interfered with, and without reversing it, the Tribunal has restored the assessment order passed in the matter. Learned counsel further submits that under the State Act, Sweet Supari is liable to be taxed at the rate of 4%, and therefore, Central Sales Tax would otherwise not be levied upon the revisionist. Various other submissions have also been urged.
(3.) Learned Standing Counsel in opposition has advanced various submissions. It has, however, not been disputed that finding returned by the first appellate forum that there was no central sale, has not been reversed.;