STATE OF TAMIL NADU Vs. NATHAN & CO.

JUDGEMENT

(1.) The above tax case (revisions) filed by the Revenue as against the order dated July 10, 2003 made in Coimbatore Tribunal State Appeal Nos. 428 of 1999, 441 of 2000 and 177 of 1999 on the file of the Tamil Nadu Sales Tax Appellate Tribunal (Additional Bench), Chennai for the assessment years 1995-96, 1996-97 and 1997-98 were admitted on the following substantial questions of law:

(2.) As against the said order of the Tribunal, the Revenue is before this court.

(3.) Heard learned Additional Government Pleader appearing for the petitioner and the learned counsel appearing for the respondent and perused the materials placed before this court.