GULATI, J. - (1.) IN compliance with the order of this court dated 17th March, 1970, under section 11(4) of the U.P. Sales Tax Act, the Judge (Revisions), Sales Tax, Lucknow, has submitted this statement of the case on the following two questions of law : "(1) Whether there was any material for rejecting the account books of the assessee ? (2) Whether the method employed in determining the quantum of turnover was legally permissible ?"
(2.) THE assessee carries on business in chemicals. The assessment year involved is 1962-63. The assessee filed its turnover for that year and declared a gross turnover at Rs. 1,19,170.60. The account books produced by the assessee were rejected by the assessing authority which made a best judgment assessment determining the net turnover at Rs. 2,40,000. The assessee objected to the rejection of the accounts as also to the quantum of the turnover assessed. The appellate authority reduced the net turnover to Rs. 2,25,000, but did not accept the assessee's contention with regard to the account books. The same was the fate of the assessee before the revising authority. The revising authority reduced the turnover further to a sum of Rs. 2,08,000. The assessee's contention is that its books of account had been maintained in a regular and proper manner and no discrepancies having been found in the account books, the same should have been accepted. The alternative contention of the assessee is that the method of computing the turnover as adopted by the sales tax authorities is erroneous.
(3.) THE revising authority has declined to go into the contention of the assessee relating to the account books on the ground that there being a concurrent findings on that point by the assessing and the appellate authorities, the revising authority could not interfere unless the finding of the lower authorities was improper or perverse. This is not the first time that we have come across a situation like this. In a large number of cases the revising authority refuses to interfere with the findings of fact recorded by the lower authorities on similar grounds. We must emphasis once again, as we have done on previous occasions, that the jurisdiction of the revising authority under section 10 of the Act is co-extensive with the jurisdiction of the appellate authority. The revising authority is required to entertain, to investigate into and to pronounce upon all questions of fact and law raised before it. The jurisdiction under section 10, though it is called a revisional jurisdiction, is in fact an appellate jurisdiction, when invoked by the parties, so that even if there is a concurrent finding on a question of fact by the two lower authorities, the revising authority is not precluded from going into and pronouncing upon such a question when raised before it. In fact, it is the duty of the revising authority to decide all questions raised before it.;