KRISHNA STEEL WORKS Vs. COMMISSIONER

JUDGEMENT

(1.) Heard Sri Shubham Agrawal, learned counsel for the assessee-revisionist and Sri U.K. Pandey, learned standing counsel for the Department. This revision filed by the assessee relates to the assessment year 2004-05. The assessee is manufacturing and dealing in steel almirah and coolers, etc. The books of account of the assessee for the relevant year were rejected on the basis of the survey dated April 21, 2005 and the best judgment assessment was made. The first appellate authority reduced the taxable turnover assessed by the assessing authority. Against the order of the first appellate authority, both the parties went in appeal to the Tribunal. The appeal of the Department was dismissed and that of the assessee was partly allowed and the taxable turnover was further reduced vide order dated January 29, 2007.

(2.) Against the aforesaid order of the Tribunal, this revision has been preferred.

(3.) Sri Shubham Agrawal, learned counsel for the revisionist, has argued that rejection of the account books of the assessee on the basis of survey dated April 21, 2005, is not proper.