VELIMALAI RUBBER CO LTD Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE above revision is filed against the order of the Tamilnadu Agricultural Income Tax Appellate Tribunal, Chennai dated 27th July 1999 made in A. T. A. No. 38 of 1995 disallowing the items claimed by the applicant as allowance of deduction under Section 5 (e) of the Tamilnadu Agricultural Income Tax Act, in short, TNAIT Act.

(2.) IN brief, the assessment is relating to the year 1992-93. The applicant declared the net income of Rs. 17,11,140/- for the above said assessment year. The assessing officer found that certain expenses claimed by the applicant are not allowable under Section 5 (e) of the TNAIT Act, as the details were not forthcoming by an order dated 25. 02. 1993. (1) Against the said disallowance of certain expenses, the applicant preferred an appeal before the Assistant Commissioner of Agricultural Income-Tax, Grade-I, Nagercoil, who confirmed the view of the assessing officer by an order dated 13. 01. 1995. (2) Hence, further appeal was preferred before the Tamilnadu Agricultural Income-Tax Appellate Tribunal against the order of the Assistant Commissioner of Agricultural Income-Tax dated 13. 01. 1995. Before the Appellate Tribunal, the applicant claimed following allowances and the same were either allowed or rejected are as here under:

(3.) AGGRIEVED by the following disallowed claims, the applicant preferred this revision.