- (1.) This appeal has been preferred by the State under Section 68(2) of the Punjab Value Added Tax Act, 2005 ('the Act') for setting aside order dated 29.10.2010 passed by Value Added Tax Tribunal, Punjab in Appeal No. 306 of 2010, claiming following substantial questions of law: i) Under the facts and circumstances of the case, whether the impugned order of the learned VAT Tribunal is sustainable so as to allow the Respondents to maintain their appeal without paying the balance amount of the pre-deposit so as to complete the 25% of the amount of tax and penalty impugned as additional demand raised against them in the appeal? ii) Under the facts and circumstances of the case, whether the undisputed amount of tax already deposited alongwith the return could be considered so as to calculate the 25% of the pre-deposit of the impugned demand against which the appeal under Section 62(5) of the Punjab VAT Act, 2005 was being filed? iii) Under the facts and circumstances of the case, whether the appeal of the Respondents under Section 62(1) of the Punjab VAT Act, 2005 before the Deputy Excise and Taxation Commissioner (Appeals), Jalandhar Division, Jalandhar was maintainable without payment of any amount as the pre-deposit beyond the amount of Rs. 31,35,240/-(Rupees thirty one lacs, thirty five thousand, two hundred and forty only) as already deposited by them?
(2.) The Assessee has preferred an appeal which is pending before the Tribunal. The Tribunal observed that the deposit already made by the Assessee being more than 25% of the total demand raised, the appeal was liable to be considered on merits as bar under Section 62(5) of the Act did not apply.
(3.) Only ground which has been raised on behalf of the Appellants is that the deposit was made before the demand was raised and thus, the appeal could not be heard on merits.;