STATE OF TAMIL NADU Vs. TVL. SHREE ENTERPRISES

JUDGEMENT

(1.) Instant Tax Case (Revision) is filed by the Revenue as against the order of the Sales Tax Appellate Tribunal dated 18.07.2001 made in C.T.A. No. 232 of 2000, on the file of the Sales Tax Appellate Tribunal (AB), Coimbatore.

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

(3.) On appeal, the Appellate Assistant Commissioner (CT) (Main), Coimbatore, in his proceedings in AP No. 578 of 1999 dated 31.01.2000, has confirmed the higher levy of tax at 8%, but allowed the appeal in respect of the levy of penalty under Section 16(2) for Rs. 61,850/- only.