ETERNIT EVEREST LTD Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Assesses seeks to challenge the order of the Appellate Tribunal dated 30.06.2008 passed in State Appeal No. 434 of 2001. Assessment year pertains to 1997-1998.

(2.) The questions of law raised for consideration are as under :

(3.) As far as question No. (a) is concerned, the learned Counsel for the Petitioner fairly concedes that the Petitioner has accepted the order and is willing to pay the tax determined. The said question is, therefore, answered against the Petitioner.