SHREEJI IMPEX Vs. STATE OF GUJARAT

JUDGEMENT

(1.) FEELING aggrieved and dissatisfied with the impugned judgment and order passed by the learned Gujarat Value Added Tax Tribunal, Ahmedabad (hereinafter referred to as "the Tribunal") dated August 29, 2013 passed in Second Appeal No. 711 of 2010, by which, the learned Tribunal has dismissed the said appeal preferred by the appellant and has confirmed the orders passed by the assessing officer as well as first appellate authority denying the input -tax credit (partially), the appellant -purchaser -dealer has preferred the present tax appeal with the following proposed questions of law:

(2.) FEELING aggrieved and dissatisfied with the order passed by the assessing officer denying the input -tax credit claim by the appellant, the appellant preferred appeal before the first appellate authority and first appellate authority dismissed the said appeal.

(3.) FEELING aggrieved and dissatisfied with the impugned judgment and order passed by the Tribunal dismissing the appeal preferred by the appellant and confirming the orders passed by both the authorities below denying the input -tax credit of Rs. 1,69,872 claimed by the appellant, the appellant has preferred present tax appeal with the aforesaid proposed questions of law.