COMBINED INDUSTRIES LIMITED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS revision petition filed under section 23 (1) of the Karnataka Sales Tax Act, 1957 (in short "the State Act") is directed against the order dated February 14, 1992, passed by the Appellate Tribunal in S. T. A. No. 150 0f 1990.

(2.) THE petitioner-company is manufacture of automotive chains. For the assessment year 1982-83 it had filed its return of Central Sales tax on April 30, 1983. The assessing authority, after rejecting the book figure, subjected the petitioner to a best judgment assessment order dated January 17, 1989 under section 9 (2) of the Central Sales Tax Act, 1956 read with section 12 (5) of the State Act.

(3.) THE sole contention raised by Mr. B. P. Gandhi, learned counsel appearing for the petitioner, is that the impugned assessment order is barred by time as envisaged under section 12 (5) of the State Act and therefore it cannot be sustained.