BAGATIMPEX PVT. LTD Vs. COMMISSIONER OF TRADE TAX

JUDGEMENT

(1.) HEARD Sri Nikhil Agrawal for the revisionist and Sri B.K. Pandey, learned Standing Counsel for the State.

(2.) THIS revision has been filed by the assessee against an order of the Trade Tax Tribunal, Ghaziabad Bench I, Ghaziabad dated July 18, 2000.

(3.) FOR the assessment year 1991 -92, the assessee had disclosed a net taxable turnover at Rs. 18,750 on which the admitted tax was Rs. 937.50. This was on account of the fact that the unit of the assessee was exempted under Section 4A of the U.P. Trade Tax Act, 1948. The assessing authority rejected the account books of the assessee and determined net taxable turnover at Rs. 57,18,750.70.