A M MOOSA Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THESE income-tax references are coming before us for answer at the instance of the assessee. The assessment years are 1979-80 and 1980-81.

(2.) THE common questions of law referred to us for decision are as follows:

(3.) THE assessee is an exporter of marine products. He claimed a sum of Rs. 17,06,819 as the liability towards purchase tax payable on 31st March, 1979 and Rs. 6,43,499 for the succeeding year ended on 31st March, 1980. It is pointed out that this question has now been covered by the decision of this Court in ITR No. 34 of 1989 dt. 19th June, 1996, in the case of the same as in respect of the asst. yr. 1978-79. However, the said decision will apply to the present case only in respect of the asst. yr. 1979-80. In other words, the first two questions can be answered in favour of the assessee insofar as they relate to the asst. yr. 1979-80.