NATIONAL STORES Vs. STATE OF KERALA

JUDGEMENT

(1.) The assessee has framed the following questions of law for our consideration and decision:

(2.) The factual matrix are : The assessee is a dealer registered under the provisions of the Kerala General Sales Tax Act. The assessee is a partnership firm, running a hardware shop at Perinthalmanna in Malappuram district. The assessment year in question is 1997-98.

(3.) The business premises of the assessee had been inspected by the Intelligence Squad of Sales Tax Department. After such inspection, they have prepared a shop inspection report. In that report, there is a categorical finding that the assessee had not maintained either the stock register or stock inventory at the time of inspection.