INCOME TAX OFFICER Vs. SAKTHI FINANCE LIMITED

JUDGEMENT

(1.) ALL these appeals are preferred by the Income-tax Officer, Coimbatore, against the order of acquittal passed by the learned Judicial Magistrate No. I, Coimbatore. The first accused is Sakthi Finance Limited, represented by N.K. Pai. The second accused is the chief executive and president of the company and the third accused is the general manager. But, in the cases relating to C.A. Nos. 279 of 1990 to C.A. No. 288 of 1990, the company and the second accused, N.K. Pat, alone are impleaded as accused.

(2.) THE complaint relating to C.A. No. 249 of 1990 and connected cases are filed under Section 276E read with Section 278B of the Income-tax Act, 1961. THE complaint relating to cases C.A. Nos. 279 of 1990 to C.A. No. 288 of 1990 are filed under Section 276DD read with Section 276B of the Income-tax Act.

(3.) ON the side of the complainant, two witnesses were examined and on behalf of the accused N.K. Pai has been examined as D.W. 1.