SARVA SHRI OWENS BILT LIMITED, THROUGH ITS AUTHORIZED REPRESENTATIVE SRI ALAM SINGH NEGI, PRESENTLY KNOWN AS ACE GLASS CONTAINERS LTD. Vs. THE COMMISSIONER TRADE TAX

JUDGEMENT

(1.) THIS revision, under Section 11 of the U.P. Trade Act, has been preferred against the judgment and order dated 5 -3 -2005, passed by the Trade Tax Tribunal, Uttaranchal, Dehradun, in Misc. Appeal No. 1/2000 (1995 -96).

(2.) THE following substantial questions of law have been pressed in this revision petition:

(3.) FEELING aggrieved, the revisionist has preferred this revision before this Court.