KAMALKUMAR PRADEEPKUMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) BY filing this writ under article 227 of the Constitution of India the petitioner seeks to challenge the appellate order dated December 17, 2004 (annexure P/7) passed by the Commercial Tax Appellate Board in three appeals.

(2.) BY the impugned order the cases have been remanded to competent assessing authority for making assessment in the cases of petitioner under the provisions of the M.P. Commercial Tax Act, 1994. It is these remand orders which are sought to be impugned by the petitioner in this writ.

(3.) HAVING heard learned counsel for the parties and having perused the record of the case I find no substance in this writ. It is accordingly dismissed in limine.