COMMERCIAL TAXES OFFICER Vs. VIKAS WSP LTD.

JUDGEMENT

(1.) The present revision petition has been preferred against the order dtd. 6/8/2004 passed by the Rajasthan Tax Board, Ajmer in appeal No.1552/2003 qua the assessment year 1997-98.

(2.) The facts of the case are :-

(3.) Meanwhile, in pursuance to the order dtd. 21/3/1997 passed by the RTT, the assessment order qua 14 MT gwar gum manufacturing unit was passed by the Assessing Officer on 25/3/2000. An appeal against the said order was preferred before the Deputy Commissioner (Appeals) which was partly allowed and the second appeal against the said order preferred before the Rajasthan Tax Board was dismissed vide order dtd. 6/8/2004. It is against the said order dtd. 6/8/2004 that the present revision petition has been preferred by the Revenue.