3-STAR ELECTRONICS Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) In this T.R.C. the following questions are said to arise for decision :

(2.) The first appeal itself was presented before the first appellate authority, Appellate Deputy Commissioner (CT), Secunderabad, with a delay of one year five months and eighteen days. The reasons that was placed before the first appellate authority for condonation of the above delay by the petitioner was that it was under the bona fide impression at the time when the assessment orders were passed that the assessment officer had rightly subjected the turnover relating to the receipts on video shooting coverage and servicing amounting to Rs. 8,10,967 to tax in view of the provisions of the 46th amendment to the Constitution and the law then prevailing relating to works contract, subsequently, his advocate informed that such turnover relating to the receipts on video shooting coverage and servicing could not be subjected to tax and the turnover relating to the value of the goods, which were video cassettes only could be subjected to tax and under those circumstances he chose to file the appeal. That explanation offered by the petitioner-appellant was rejected by the first appellate authority on the ground that there was no change of law subsequent to the assessment order. The first appellate authority has given detailed reasons in support of the above conclusion. The view taken by the first appellate authority was also confirmed by the Sales Tax Appellate Tribunal ("the Tribunal", for short) by its order dated June 11, 1992. The view taken by the first appellate authority and the Tribunal in the fact-situation is unexceptionable. There is no warrant for interference.

(3.) The T.R.C. is devoid of any merit and it is accordingly dismissed. No costs.