KARNAVATI ISPAT PVT. LTD. Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BEING aggrieved and dissatisfied with the impugned judgment and order passed by the Gujarat Value Added Tax Tribunal, Ahmedabad, dated September 12, 2013 in Second Appeal No. 21 of 2013 by which the learned Tribunal has dismissed the appeal preferred by the assessee, the assessee has preferred the present tax appeal to consider the following substantial questions of law:

(2.) WE have heard Mr. Jeevan R. Vasave, learned advocate appearing on behalf of the appellant -dealer and Mr. Jaimin Gandhi, learned Assistant Government Pleader appearing on behalf of the respondent -State. We have perused the impugned orders passed by the learned assessing officer and the learned Tribunal.