LAWS(ALL)-2017-7-233

THE COMMISSIONER Vs. S/S JABALPUR CARGO MOVERS

Decided On July 10, 2017
The Commissioner Appellant
V/S
S/S Jabalpur Cargo Movers Respondents

JUDGEMENT

(1.) Affidavit of service filed today is taken on record.

(2.) Sri Bipin Kumar Pandey, learned standing counsel has put in appearance on behalf of Revenue.

(3.) The revision relates to the year 2016-17 under Section 48 of U.P. Value Added Tax Act.