SOORAJ KIRANA COMPANY` Vs. COMMISSIONER
LAWS(ALL)-2013-10-214
HIGH COURT OF ALLAHABAD
Decided on October 28,2013

Sooraj Kirana Company Appellant
VERSUS
COMMISSIONER Respondents

JUDGEMENT

- (1.) Heard Sri Parv Agarwal, learned counsel for the assessee revisionist.
(2.) The assessee revisionist is carrying business of sale and purchase of food-grains, spices and dry-fruits.
(3.) There is no dispute that during the period 1.4.07 to 31.12.07 of the assessment year 2007-08 the turnover of the assessee revisionist was to the tune of Rs.41,77,811/- and of an unspecified? amount? for the period 1.1.08 to 31.3.08? which has not clearly been spelled out in any of the orders or by the assessee revisionist but is enough to make the actual turnover over the complete assessment year more than 50 lacs.;


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