YOG RAJ @ KAKU Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Heard Shri S.D. Singh, learned Senior Counsel assisted by Shri K.D. Vyas, learned counsel for the revisionist and Shri B.K. Pandey, learned Standing Counsel for the State.

(2.) This revision has been filed by the assessee being aggrieved by an order passed by the Tribunal dated 31.12.2015 by which the Tribunal has sustained an order passed by the assessing authority imposing a demand of security on the assessee to the extent of sum of Rs. 1,41,300.00.

(3.) A seizure was made and the security has been demanded for release on the basis of a notification issued on 14.10.2015 by which any selling dealer could have not transported any goods beyond an amount of 9 tonnes without the production of Form-XXI and without showing the transaction in his books of account.