STATE OF ANDHRA PRADESH Vs. MAYUR FOAM INDUSTRIES

JUDGEMENT

(1.) ALL these Tax Revision Cases are interconnected, relatable to different years in respect of the same assessee. The respondent -company manufactures "Latex Foam Sponge", which is useful for making mattresses, pillows, liners and also Cinema -hall seats. Entry 101 of Schedule I of the A.P. General Sales Tax Act deals with rubber products and it is in the following terms:

(2.) THE finding of fact recorded by the Tribunal cannot be interfered with in these revisions and no grounds whatsoever are urged before us to show in what respects the order of the Tribunal is afflicted with any infirmity. The Tax Revision Cases are, therefore, dismissed.