STATE OF GUJARAT Vs. JAGDISH OIL MILL

JUDGEMENT

(1.) IN all matters common questions are arisen for consideration and the same can be formulated as under :

(2.) THE short facts as can be gathered from the record of each matter are as under :

(3.) WE have heard Mr.Trivedi, learned advocate appearing for the appellants in all the appeals. We may record that the Tribunal has recorded the reasons holding that if the assessment is made under Sections 41(3) or (4) or (5) read with 41(7) of the Act, the limitation under Section 42(1) of the act would apply and if the assessment order is not passed within the outer limit prescribed in Section 42 (1) of the Act, the assessment would be barred.