JAINEX METAL AND ALLOYS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment is allowed.

(2.) Feeling aggrieved and dissatisfied with the common impugned judgment and order passed by the learned Gujarat Value Added Tax Tribunal, Ahmedabad dated 29.03.2016 passed in Second Appeal Nos.1099 of 2016 and 1100 of 2016, by which, the learned Tribunal has dismissed the said appeal preferred by the appellant herein and has confirmed the orders passed by the authorities below cancelling the registration of the appellant dealer, the appellant dealer has preferred the present Tax Appeals with the following proposed questions of law:

(3.) The facts leading to the present appeals in nutshell are as under: