TRIVENI TEXTILES Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) THESE two appeals are filed under Section 260A of the Income Tax Act, 1962 (for short, 'the Act') by two different assessees feeling aggrieved by the common order, dated 15.04.2002, passed by the Income Tax Appellate Tribunal, Visakhapatnam Bench, in I.T.A. Nos. 284/Hyd/1997 and 285/Hyd/1997 referable to the assessment year 1995 -96.

(2.) THE appellants are the assessees under the Act. Both of them are traders and their turnover exceeds Rs. 40.00 lakhs during the assessment year 1995 -96 concerned. Section 44AB of the Act mandates that wherever the turnover of an assessee exceeds Rs. 40.00 lakhs, the books of account must be got audited.

(3.) HEARD Sri M.V.K. Moorthy, learned counsel for the appellants and Sri J.V. Prasad, learned standing counsel for the Income Tax Department.