CHORDIA ELECTRICALS Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE assessee is the petitioner herein. THE assessee is a dealer in electrical goods. THE assessment relates to the assessment year 1980-81. THEre was a search in the business premises of the assessee. As a result of the search operation, additions were made in the assessment for the assessment year 1980-81. THE dispute in this revision is with regard to addition of Rs. 50, 000 and Rs. 3, 600 sustained by the Tribunal. THEse additions were sustained out of a sum of Rs. 1, 84, 068 and Rs. 3, 591 which were sustained by the Appellate Assistant Commissioner. This amount of Rs. 1, 84, 068 and Rs. 3, 591 comprises in the following items: 1. Entries in slip Nos. 20 and 21 (Rs. 57, 440 with a gross profit of Rs. 14, 360) assessed at 9 per cent on Rs. 71, 800.

(2.) ENTRIES in the book mark D and E (Rs. 1, 10, 110 and Rs. 2, 158).

(3.) IN so far as the addition of Rs. 2, 158 is concerned, it relates to 83 coils of aluminium. The departmental representative found that these were received from INdian Cable INdustries called as polythene cables. Hence they cannot be treated as sales suppression. Therefore, the Tribunal deleted this sum of Rs. 2, 158 also. With regard to Rs. 1, 590 and Rs. 149, the assessee explained that the figures were noted by the labourers, but they are not verifiable. As regards Rs. 1, 852 the assessee explained that it was returned to Delhi and it cannot be treated as sales.