NATIONAL INSURANCE CO. LTD. Vs. SURESH CHAND SHARMA

JUDGEMENT

(1.) -Heard Sri B.K. Pandey, learned Standing Counsel as well as Sri Vishwjit, who appears on behalf of the assessee.

(2.) Cause shown is sufficient; delay in filing the revision is condoned. This revision has been filed by the State for the assessment year 2006-07 against the order of the Tribunal dated 18.06.2011. The question of law referred to is hereunder:-

(3.) The Tribunal has granted some reduction in the taxable turnover of the assessee after examining the matter at length and after examining the books of account of the assessee.