CHANDRA PRAKASH MISHRA Vs. FLIPKART INDIA PVT. LTD.

JUDGEMENT

(1.) Leave granted.

(2.) In these appeals, the appellant, presently working as Joint Commissioner, Commercial Tax, Moradabad, has questioned the order dtd. 29/2/2016 in Writ Petition Nos. 80 of 2016 and 168 of 2016 as also the order dtd. 2/8/2016 in Writ Tax No. 546 of 2016, as passed by the High Court of Judicature at Allahabad.

(3.) The impugned orders have otherwise not been challenged by the State or by the writ petitioner. Therefore, dilation on all the factual aspects is not necessary. The aspects relevant for the present purpose are as follows: