VENKATA SATYANARAYANA CASHEW MANUFACTURING COMPANY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) ASSAILING the order dated 27.05.2002 of the Deputy Commissioner (CT), Vizianagaram Division (The DC for short) whereunder he has revised the assessment order passed by the assessing authority and has withdrawn the exemptions allowed by the assessing authority to the appellant under Section 5(1) and 5(3) and under Section 6A of the CST Act, the present appeal is preferred by the appellant. Facts: - -

(2.) AGGRIEVED by the impugned order passed by the DC in revision, the present appeal is preferred by the appellant assailing the legality and validity of the impugned order.

(3.) RIVAL Contentions: - -