IMPERIAL MATCH WORKS Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS revision petition has been filed under section 38 of the Tamil Nadu General Sales Tax Act, 1959, against the order of the Sales Tax Appellate Tribunal, dated 9th April, 1976. The assessment year under consideration is 1970-71.

(2.) THE assessing officer issued pre-assessment notice on 19th March, 1974, and during the proceedings that were initiated thereby, the assessee had to produce C forms in order to be eligible for exemption claimed by it. THE assessee applied for extension from time to time, and the last extension was up to 15th May, 1974. As the assessee did not produce any C form by that date, the assessing officer passed an order on 16th May, 1974. THE assessee produced the C form on 31st May, 1974. In the appeal before the Appellate Assistant Commissioner, the assessee contended that the time had been requested up to 31st May, 1974, but this was not borne by the record. THE appellate authority, therefore, held that as the assessee had failed to produce any C forms on or before 15th May, 1974, the assessing officer's action in including the turnover relating to the items not covered by C forms in the turnover taxable at the higher rate of 10 per cent Central Sales Tax was proper. In the further appeal, the Sales Tax Appellate Tribunal also found that the assessee did not raise any plea or did not show any proof of sufficient cause for non-production of C forms before the assessing authority within the time allowed, and that the assessee had not filed the C forms within a reasonable time, so that he was not entitled to any concessional rate of tax in respect of the transactions. It is this conclusion of the Sales Tax Appellate Tribunal that is sought to be challenged in the present revision petition.