STATE OF MAHARASHTRA Vs. SANGHAVI MOVERS LTD

JUDGEMENT

(1.) The present Appeal is filed under Sec. 27 of the Maharashtra Value Added Tax Act, 2002 (the Act) impugning the judgment and order dtd. 25/9/2020 passed by the Maharashtra Sales Tax Tribunal, Pune at Pune (the Tribunal) in VAT Appeal Nos.376 and 377 of 2017.

(2.) By order dtd. 15/7/2022, the Appeal was admitted by Gaikwad RD formulating the following question of law:

(3.) The facts giving rise to the present Appeal are that: