Surya Prakash Kesarwani, J. - (1.) Heard Sri Rahul Agrawal, learned counsel for the revisionist-assessee and Sri B.P. Singh Kachhawah, learned standing counsel for the respondent.
(2.) The above noted two revisions have been filed under Section 58 of the U.P. VAT Act, 2008 to challenge the order of the Tribunal dated 24.04.2018 in Second Appeal No.29267 of 2018, Year 2014-15 (Provincial) and Second Appeal No.269 of 2018, Year 2014-15 (Entry Tax).
(3.) Briefly stated facts of the present case are that for the Assessment Year 2014-15, the Assessing Authority passed an assessment order creating demand of Rs. 48,98,10,083/-towards the tax under U.P. VAT Act and Rs. 72,20,000/- towards entry tax. The revisionist-assessee preferred separate appeals before the First Appellate Authority along with stay application. The First Appellate Authority granted stay of 50% of the aforesaid disputed demand. Aggrieved with the order of the First Appellate Authority, the Revisionist preferred the afore noted second appeals before the Commercial Tax Tribunal, Bench-II, Ghaziabad, which have been disposed of by the impugned order dated 24.04.2018 staying the disputed demand to the tune of 75%. Aggrieved with the aforesaid common order, the Revisionist-Assessee has filed the present Revisions.;