R ARUMUGHAM CHETTIAR ERODE Vs. STATE OF MADRAS

JUDGEMENT

(1.) THE petitioner is a dealer in gingelly oil, castor oil, vanaspati, etc. , and he reported gross and taxable turnovers of Rs. 3, 26, 766. 99 and Rs. 83, 913. 24 respectively. THE assessing officer, after a check of the accounts produced and after considering the anamath books recovered from the place of business on 28th November, 1963, determined the gross turnover at rs. 3, 59, 287. 57 and the net turnover at Rs. 1, 18, 489. 41 and subjected the same to tax at various rates as per the provisions of the Madras General Sales tax Act, depending upon the nature of the goods dealt with.

(2.) THE assessing authority added a sum of Rs. 19, 737. 39 in the taxable turnover said to be the suppression for the whole year as per the anamath account books recovered. THE suppressions as per the anamath account books were Rs. 6, 579. 13.