Saumitra Dayal Singh, J. - (1.) The present set of revisions have been filed by the applicants-assessee against the order dated 17.4.2008 passed by the Trade Tax Tribunal, Ghaziabad Bench-I, Ghaziabad in the second appeals filed by the both the applicants-assessee. Details of the same are as below: JUDGEMENT_76_LAWS(ALL)7_2019_1.html
(2.) Since the facts and circumstances in the above noted revisions are similar and/or inter-connected, they were heard together and are being decided by a common order.
(3.) Heard Sri Praveen Kumar, learned counsel for the applicants-assessee and Sri B.K. Pandey, learned Standing Counsel for the revenue.;