M/S. MEHAR AUTOMOBILES PVT. LTD. Vs. COMMISSIONER OF TRADE TAX, LUCKNOW
LAWS(ALL)-2018-4-512
HIGH COURT OF ALLAHABAD
Decided on April 12,2018

M/S. Mehar Automobiles Pvt. Ltd. Appellant
VERSUS
COMMISSIONER OF TRADE TAX, LUCKNOW Respondents

JUDGEMENT

RAJAN ROY,J. - (1.) Heard.
(2.) These revisions have been filed by the revisionists pertaining to the assessment proceedings relating to the Assessment Years 1997-98, 1998-99.
(3.) These revisions were filed in the year 2003. The record does not indicate that these were ever admitted, nevertheless, interim order staying further proceedings before the First Appellate Authority consequent to the judgment impugned had been passed.;


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