DEPUTY COMMISSIONER (CT), TIRUCHIRAPPALLI Vs. NATHAN AND COMPANY

JUDGEMENT

(1.) This Tax Case (Revision) filed by the Revenue as against the order of the Sales Tax Appellate Tribunal. Following are the substantial questions of law that arise for consideration in this revision:

(2.) The brief facts of the case are as follows:

(3.) Aggrieved by the order of the Assessing Authority, the assessee preferred an appeal before the Appellate Assistant Commissioner, who, dismissed the appeal, thereby sustained the assessment