TATA PROJECT LTD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner has prayed for the following relief(s):-

(3.) During pendency of the adjudicatory proceedings, be it before the appellate forum or the Tribunal, the Revenue, in exercise of its power under Sec. 33 of the Act, carried out fresh assessments, pursuant to the audit objection, revising the original order of assessment, now pending adjudication before the Tribunal. It is in relation to such action that several orders stand passed, which are subject matter of the instant petitions.