LAWS(P&H)-1990-2-29

STATE OF PUNJAB Vs. JASWANT THEATRE

Decided On February 28, 1990
STATE OF PUNJAB Appellant
V/S
JASWANT THEATRE Respondents

JUDGEMENT

(1.) THIS judgment will dispose of Letters Patent Appeal No. 263 of 1987.

(2.) THE appellant has challenged the judgment dated March 27, 1987, by which the enhancement of show tax, and the imposition of entertainment tax were quashed.

(3.) THE facts relevant to the questions raised can be briefly stated thus.