BOBYS' RESTAURANT Vs. COMMISSIONER, TRADE TAX
LAWS(ALL)-2007-9-209
HIGH COURT OF ALLAHABAD
Decided on September 26,2007

Bobys' Restaurant Appellant
VERSUS
COMMISSIONER, TRADE TAX Respondents

JUDGEMENT

RAJES KUMAR, J. - (1.) PRESENT revision under Section 11 of the U.P. Trade Tax Act, 1948 (hereinafter referred to as 'the Act') is directed against the order of the Tribunal dated January 14, 2004 for the assessment year 1998 -99.
(2.) THE applicant was running a restaurant for the supply of foodstuff, ice cream, cold drinks and other eatables and claimed to have maintained books of account in respect of the purchases and sales and disclosed the taxable turnover at Rs. 23,55,309.44. The assessing authority after rejecting the books of account by way of best judgment assessment estimated the taxable turnover at Rs. 28,40,000. The turnover estimated by the assessing authority has been confirmed in first appeal and by the Tribunal. Heard Sri K. Saksena, learned Counsel for the applicant and Sri B.K. Pandey, learned Standing Counsel. With the consent of the parties, the present revision is being disposed of at this stage. Learned Counsel for the applicant submitted that in this nature of business, maintenance of manufacturing account is not possible. He further submitted that the necessary details relating to the purchases and sales have been maintained which were furnished before the assessing authority. Therefore the rejection of the books of account is not justified. He submitted that none of the authorities has given any reason for estimating the taxable turnover. He submitted that in the previous years and subsequent year the turnover has been accepted which has not been considered while estimating the turnover. Therefore, the order of the Tribunal is not justified.
(3.) LEARNED Standing Counsel submitted that the maintenance of manufacturing account under Section 12(2) of the Act has been held mandatory and in the absence of the manufacturing account the books of account are liable to be rejected and the turnover has to be estimated by way of best judgment assessment as held by the apex court in the case of Commissioner of Sales Tax v. Girja Shanker Awanish Kumar reported in [1997] 104 STC 130 : [1997] UFTC 213.;


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