- (1.) BY means of the present writ petition, the petitioner is challenging the notices issued under section of the Income -tax Act, 1961 (hereinafter referred to as the "Act"), for the assessment years 1997 -98 and 1999 -2000. The brief facts giving rise to the present writ petition are that the petitioner is running a cold storage. In para. 8 of the writ petition, it is stated that the petitioner is maintaining its account on the mercantile basis and the income -tax returns have been filed for the aforesaid assessment years. The returns have been processed and intimations were issued under section of the Act. The notices under section of the Act have been issued for the years under consideration after recording reasons. The reasons for the assessment year 1997 -98 is annexure 7 to the writ petition and the reasons for the assessment year 1999 -2000 is annexed along with the counter -affidavit. In the reasons, it is stated that though the petitioner had maintained the books of account on the mercantile basis, the rents for the months of February and March, 1997, have been accrued in the assessment year 1997 -98? but have not been disclosed. Likewise, for the assessment year 1999 -2000, the rents for the months of February and March, 1999, have not been disclosed in the assessment year 1999 -2000 and, therefore, there were escaped assessments.
(2.) HEARD Sri R. R. Agrawal, learned counsel for the petitioner and Sri Ashok Kumar, learned standing counsel.
(3.) LEARNED counsel for the petitioner submitted that since the year 1990 -91, the petitioner had adopted the method of accountancy in accordance to notification issued by the State Government in the case of cold storage and had disclosed the rent in the assessment year in which farmer approached to get their potatoes released and made the payment. He submitted that the similar dispute has arisen in the assessment year 2000 -01 and in the appeal, the claim of the petitioner has been accepted, vide order dated 3 -3 -2004, and, therefore, the initiation of proceedings are not justified. He further submitted that in fact in respect of the rent, the petitioner had not maintained the mercantile system of accountancy and this plea of the petitioner has been examined and accepted by the Commissioner of Income -tax (Appeals) for the assessment year 2000 -01. Sri Ashok Kumar, learned standing counsel submitted that as per the petitioners own admission mercantile system of accountancy has been adopted, therefore, the rent should be disclosed on accrual basis and since for the months of February and March, 1997 and 1999, admittedly the rent had been accrued, thus, such rent should have been disclosed by the asses -see in the assessment years 1997 -98 and 1999 -2000 respectively but the petitioner had not disclosed such rent in the relevant assessment years, therefore, there were escaped assessments and the proceedings have been rightly initiated. He further submitted that the appellate order passed for the assessment year 2000 -01 is not relevant for the years under consideration, inasmuch as the appellate order has not been accepted by the Department and the appeal against the said order has been filed.;