Allahabad High Court
Sharp Business Systems India Pvt. Ltd. ... vs Commissioner Of Commercial Taxes U.P. ... on 3 February, 2021
Author: Saumitra Dayal Singh
Bench: Saumitra Dayal Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 38 Case :- SALES/TRADE TAX REVISION No. - 127 of 2017 Revisionist :- Sharp Business Systems India Pvt. Ltd. Noida Opposite Party :- Commissioner Of Commercial Taxes U.P. Lucknow Counsel for Revisionist :- Nishant Mishra Counsel for Opposite Party :- C.S.C. Hon'ble Saumitra Dayal Singh,J.
1. Heard Sri Nishant Mishra, learned counsel for the applicant and Sri B.K. Pandey, learned Standing Counsel for the revenue.
2. The present revision has been filed against the order of the Commercial Tax Tribunal, Bench-1, Noida in second appeal no.218/13 for A.Y. 2007-08 (Central) dated 31.12.2016. By that order, the Tribunal has partly allowed the assessee's appeal.
3. By a detailed order passed in SALES/TRADE TAX REVISION No. - 126 of 2017 for the A.Y. 2007-08 (UP) has been allowed. For the reasons contained in that order, the present revision is also allowed on the same terms and conditions.
Order Date :- 3.2.2021 S.Chaurasia