- (1.) Present revision under Section 11 of U.P. Trade Tax Act (hereinafter referred to as "Act") is directed against the order of Tribunal dated 1st September, 1997 relating to the assessment year 1989-90.
(2.) Brief facts of the case are that the dealer/opposite party (hereinafter referred to as "dealer") is a Limited Company and was carrying on the business of manufacture and sales of Cement. The manufacturing unit of the dealer was situated at Satna, Madhya Pradesh. Dealer had a sale depot at Allahabad and used to receive Cement by way of stock transfer from its unit and affected the sale within the State of U.P. After passing original assessment order under Section 7 of the Act, assessing authority initiated proceeding under Section 21 of the Act on the basis of the information received from Trade Tax Officer, Sector-VI, Aligarh for the supply of 1000 bags of Cement for Rs. 7, 56,262.80 paise to Executive Engineer Uppar Ganga Division-III, Aligarh while dealer had disclosed the sales ,to the said Department only to the extent of Rs. 75,626.28 paise. Since the information could not be verified from the books of account the assessing authority has passed an order under Section 21 of the Act and levied the tax on the amount of Rs. 7,56,262.80 paise at Rs. 83, 188.91 paise. Being aggrieved by the order passed under Section 21 of the Act, dealer filed appeal before the Deputy Commissioner (Appeals), Trade Tax, Allahabad. It appears that before the Deputy Commissioner (Appeals) Trade Tax, Allahabad, dealer had furnished certificate obtained from the said Department certifying the supply of only 1000 bags of Cement for Rs. 75,626.28 paise. Appellate authority allowed the appeal and remanded back the case to the assessing officer to pass order afresh after considering the certificate filed by the dealer. In the remand proceeding, assessing authority found that the certificate filed by the dealer was correct and the supply was only to the extent of Rs. 75,626.28 paise and information was verifiable. The assessing authority, however, examined the books of account of the dealer and was of the view that looking to the value shown in the Form 31, expenses etc, the disclosed sales were much less. It appears that on this issue, explanation was sought by the assessing authority from the dealer, but proper reply was not filed. Assessing authority passed the assessment order under Section 21 of the Act and estimated the turnover by way of best judgment assessment at Rs. 8, 25,00,000/- find levied tax at Rs. 90, 75,000/-. Being aggrieved by the order, dealer filed appeal before the Deputy Commissioner (Appeal), Trade Tax. Allahabad. Deputy Commissioner (Appeals), Trade Tax, Allahabad vide order dated 20th November, 1996 allowed the appeal and set aside the order passed by the assessing authority and remanded back the case to the assessing officer. Deputy Commissioner (Appeals), Trade Tax, Allahabad vide its order held that the dealer has not given reply on all the points raised by the assessing officer and dealer claimed that proper opportunity was not given by the assessing officer. In this view of the matter, the matter was remanded back to the assessing officer. Being aggrieved by the order of the Deputy Commissioner (Appeals), Trade Tax, Allahabad, dealer filed appeal before the Tribunal. In the appeal, dealer has challenged the order of the first appellant authority remanding back the case to the assessing officer. It was contended before the Tribunal that on the basis of the information received for the supply of Cement for Rs. 7,56,262.80 paise, proceeding under Section 21 of the Act was initiated and the tax was subsequently levied under Section 21 of the Act and first appellate authority allowed the appeal, remanded back the case to the assessing officer and in the remand proceeding, said information has been got verified. He submitted that the goods were sold on the value fixed by the Company, which included all the expenses etc., and, therefore, the view of the assessing officer that the sale price was less than the price shown in Form 31 and the expenses is not justified. Tribunal by the impugned order, allowed the appeal and set aside the order passed under Section 21 of the Act and held that the information received for the supply of Cement for Rs. 7,56,262.80 paise was got verified. Tribunal further held that there is no basis for taking the view that the turnover was less than the value shown in Form 31 and other expenses.
(3.) Heard learned Counsel for the parties.;