ADESHWAR GRANITES PVT. LTD., NO. 14-B, ATTIBELE INDUSTRIAL AREA, HOSUR ROAD, ANEKAL TALUK BANGALORE DISTRICT [BY ARVIND JAIN Vs. THE ADDITIONAL COMMISSIONER OF COMMERCIAL TAXES, ZONE-II, VANIJYA THERIGE KARYALAYA, GANDHINAGAR, BANGALORE - 560009

JUDGEMENT

(1.) RE: STA Nos.17/2010 & 122-123/2012:

(2.) The assessment period involved in these appeals are 2002-03, 2003-04 and 2004-05. Only one number having been assigned, we direct the assessee to pay deficit court fee and registry upon payment of deficit of court fee to assign the number.

(3.) The appeals are on the premise that the Additional Commissioner of Commercial Taxes while exercising suo motu revisional powers has committed an error and illegality in reversing the order passed by the Appellate Commissioner and in restoring the assessment order.