LAWS(MAD)-1991-6-17

STATE OF TAMIL NADU Vs. DUNLOP INDIA LIMITED

Decided On June 20, 1991
STATE OF TAMIL NADU Appellant
V/S
DUNLOP INDIA LIMITED Respondents

JUDGEMENT

(1.) DR. The submission on behalf of the Revenue that the revised return was belated and therefore the levy of penalty under section 12(5)(ii) of the Tamil Nadu General Sales Tax Act was justified, besides the levy of penalty under section 12(5)(iii) for filling an incorrect return, is not sound. There is no time-limit prescribed for filing the revised return. In the absence of any time-limit prescribed for filing the revised return under the Act or the Rules, the question that the revised return has been filed belatedly would not raised. That being the position, the levy of penalty under section 12(5)(ii) is not called for. It is only the incorrect return which has been filed which made the assessee suffer the penalty under section 12(5)(iii) of the Act. This being the fact situation, no interference is called for in exercise of the revisional jurisdiction. The tax case revision fails and is dismissed.