DEEPA PANELS Vs. STATE OF KERALA

JUDGEMENT

(1.) THESE revision petitions are filed by a dealer registered under the provisions of the Kerala General Sales Tax Act, 1963 (the "act" for short) being aggrieved by the orders passed by the Sales Tax Appellate Tribunal in T. A. No. 329 of 2004 dated 10-8-2004, T. A. No. 100 of 2007 dated 6-8-2007 and T. A. No. 133 of 2007 dated 6-8-2007.

(2.) THESE revision petitions pertain to the assessment years 1998-1999, 1996-1997 and 2001-2002 respectively.

(3.) THE assessee is a small scale industrial unit. It is engaged in the manufacture of chemically treated rubber wood products.