KANIAMPURAM BRORS Vs. STATE OF KERALA

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) REVISION-petitioner is engaged in the business of manuf ure and sale of gold ornaments. The business premises of the revision-petitioner was inspected on May 20, 1988. The relevant assessment year is 1988-89. On inspection, stock variations were noticed. New gold ornaments were found in excess by 3. 425 grams. Old gold ornaments were short by 1. 600 grams. As per the vouchers recovered by the inspecting team, it was found that the dealer failed to account for 107. 300 grams of gold, said to have been given to a goldsmith for melting. It is said that the dealer did not account for the sales of gold ornaments to the tune of Rs. 10,590. Later, these offences came to be compounded on payment of compounding fee.

(3.) SO far as the defects point out in the book-keeping are concerned, we are of the view that the book version has got to be rejected and to that extent we see no error in the impugned orders of the authorities below.