COMMISSIONER OF SALES TAX U P Vs. MANGAL SEN SHYAM LAL BHAGWAN INDUSTRIES
LAWS(SC)-1975-4-26
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on April 02,1975

COMMISSIONER OF SALES TAX,UTTAR PRADESH Appellant
VERSUS
MANGAL SEN SHYAM LAL,BHAGWAN INDUSTRIES Respondents

JUDGEMENT

- (1.) This appeal by special leave is directed against the judgment of the Allahabad High Court answering against the Department the following question referred to it under Section 11 of the U. P. Sales Tax Act. 1948: "Whether under the circumstances of the case starting point of limitation for the Department to prefer a revision against the original assessment order would start from the date of assessment order or would start according to the discretion of the assessing officer or the Department from the time the assessing officer wishes to apprise the Department about the passing of the assessment as in this case."
(2.) The respondent-assessee is a dealer carrying on business at Beriyaganj Shahjahannur. On 6-7-1958. the Sales Tax Officer passed an order assessing him for the year 1957-58. Subsequently, the Sales Tax Officer felt that by oversight a mistake had crept in the order of assessment made by him. Consequently, in January 1960, he wrote a letter to P. A. to the Commissioner, Sales Tax seeking guidance as to how he should proceed in the matter to rectify the omission. The Commissioner treated that intimation received on 27-1-1960 as service on him. Thereafter, on 11-4-1950, the Commissioner filed a revision application under Section 10 of the Act before the Judge (Revisions).
(3.) When this revision came up for arguments before the revisional authority, the assesses urged that the revision was time-barred inasmuch as it had been filed more than 18 months after the date of the assessment order. The assessee's contention was that the starting point for limitation was the date of the assessment order. As against this, the Department maintained that the terminus a quo for limitation was 27-1-1960, on which date the Personal Assistant to the Commissioner had, received the intimation of the assessment order, and consequently, the revision having been filed within one year of that date, wag fully within time. The Judge (Revisions) accented the contention of the assessee and dismissed the revision as barred by limitation.;


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