DHARMPAL SATYAPAL LTD Vs. COMMISSIONER TRADE TAX

JUDGEMENT

(1.) Heard learned counsel for the revisionist Shri Kunwar Saksena and Shri V.K. Pandey, learned Standing Counsel for the State.

(2.) The present revision has been filed by the assessee against an order of the Tribunal dated 17.11.03 by which the Tribunal has imposed a penalty of Rs.1,00,000/- on the assessee under the provisions of Section 15A(1)(o) of the U.P. Trade Tax Act for the transactions made in the year 1994-95.

(3.) The facts of the case are that the assessee carries on the business of manufacture and sale of Tulsi Brand of perfumed tobacco, which is commonly known as 'Gutka'. The assessee had established its unit in the year 1990 and had been granted an eligibility certificate for a period of six years, starting with effect from 6.3.90.