BALAJI TRADERS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Mr.Abbigeri Kalleshappa, Adv. for petitioner. Mr.M.Kumar, AGA for respondent.

(2.) The assessee is a dealer of fireworks and matches and on account of survey conducted at his business place on 19th September 2007 being 5th day of Ganesha Festival, it was found that he had not issued regular invoices for the sale of fire crackers made by him, but instead of bills, some loose slips were found during the survey conducted in September 2007.

(3.) The assessee immediately accepted the said fact of loose slips being found and suppression of sales in view of nonissuance of regular invoices amounting to Rs.20,324/- and not only paid the tax thereon at Rs.2,541/-, but also paid compounding fee of Rs.5,000/- as imposed upon him under Section 79 read with Section 82 of the Act.