STATE OF TAMIL NADU Vs. ORIENT LITHO PRESS

JUDGEMENT

(1.) This Tax Case (Revision) filed by the Revenue as against the order of the Sales Tax Appellate Tribunal was admitted by this Court on the following substantial questions of law:

(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, partly remanded the matter back to the Assessing Officer, partly modified the order and partly allowed the appeal.