GARRISON ENGINEER (MES) Vs. COMMISSIONER TRADE TAX

JUDGEMENT

(1.) THIS Trade Tax Revision, under Section 11(1) of the Trade tax Act, been preferred against the judgment and order dated 4 -10 -2005, passed by the Trade Tax Tribunal, Uttaranchal Dehradun in S.A. Nos. 84/1999 and other connected matters.

(2.) THE revision has been admitted by this Court on the following substantial questions of law:

(3.) BEING aggrieved, the assessee has preferred this revision.