ASSISTANT COMMERCIAL TAXES OFFICER B WARD ABU ROAD Vs. PRADEEP PRINTING PRESS

JUDGEMENT

(1.) THESE revisions under section 15 of the Rajasthan Sales Tax Act, 1964 as amended by the 1984 Act are against the order passed in appeals by the Rajasthan Sales Tax Tribunal.

(2.) THIS common order shall dispose of both the above revisions relating to the same dealer and arising out of a common order passed by a Division Bench of the Rajasthan Sales Tax Tribunal in two special appeals under section 14 (4a) of the Rajasthan Sales Tax Act, 1964. The dealer is the same and these two matters relate to two different periods of assessment.