KOOLA TIMBER INDUSTRIES Vs. STATE OF KERALA

JUDGEMENT

(1.) This revision petition is filed against the order passed by the Kerala Agricultural Income Tax and Sales Tax Appellate Tribunal, Additional Bench, Palakkad in T.A.No.505 of 2002 dated 19.3.2003 for the assessment year 1997-98.

(2.) The question of law that arises for our consideration and decision reads as under:

(3.) Respectfully following the observations made by a Division Bench of this Court, the question framed by the assessee requires to be answered in positive. Accordingly, the following: Order